K.M. ABDUL GAFOOR Vs. MOORPPALA VEETTIL SAINABI

JUDGEMENT

(1.) THE respondent landlady filed R.C.P. No. 8/2009 before the Rent Control Court, Kozhikode, seeking eviction of the petitioner tenant under Secs. 11(2)(b), 11(3) and 11(4)(v) of Kerala Buildings (Lease and Rent Control) Act. The Rent Control Court, by its judgment dated 17.1.2011, allowed the petition as prayed for. The tenant challenged the order by filing R.C.A. No. 38/2011 before the Rent Control Appellate Authority, Kozhikode. The Appellate Authority, by its judgment dated 20.10.2012, dismissed the appeal. It is challenging these proceedings, the tenant has filed this revision.

(2.) WE heard the learned counsel for the petitioner and the learned counsel appearing for the respondent.

(3.) WE have considered the submissions made.