K.P. ABDUL SALEEM Vs. ALI AND ORS.

JUDGEMENT

(1.) THE respondents, landlords, filed RCP. 119/10 before the Rent Control Court, Kozhikode seeking eviction of the petitioner, tenant, from the scheduled premises under sections 11(2)(b), 11(3) and 11(4)(iii) of the Kerala Buildings (Lease & Rent Control) Act, 1965, hereinafter, the 'Act', for short. By its order dated 7.2.2012, the Rent Control Court allowed the petition. The tenant challenged the order by filing RCA. 86/12 before the Rent Control Appellate Authority, Kozhikode. By judgment dated 27.6.2013, the appeal was dismissed. It is aggrieved by these orders, this revision is filed by the tenant.

(2.) HEARD the learned counsel for the petitioner tenant and the learned counsel for the respondents who are the landlords.

(3.) IN the RCP, respondents pleaded that they bona fide needed the petition scheduled premises for the occupation of the third respondent herein, who is one of the co -owners. It was also their case that the tenant has in his possession another building, acquired subsequently, where he is carrying on the business and therefore, section 11(4)(iii) of the Act is also attracted.