ABDUL KALAM AZAD Vs. ANIL

JUDGEMENT

(1.) These revision petitions are filed by the landlord who filed RCP Nos.5, 6 and 7/07 on the file of the Rent Control Court, Kayamkulam. The said petitions were filed seeking eviction of the tenants who are respondents therein on the ground of arrears of rent as contemplated under Section 11(2)(b) of the Kerala Buildings (Lease and Rent Control) Act, (hereinafter referred to as the Act for short) and bona fide need for own occupation under Section 11(3) of the Act.

(2.) The cases were jointly tried and the Rent Control Court by its common order rendered on 23rd of December, 2009 allowed the petition under Section 11(3) of the Act. Here, we also note that, the tenants had in the meantime, deposited the arrears of rent and therefore, there was no enquiry with respect to that ground.

(3.) The tenants filed RCA Nos. 7, 8 and 9/10 against the order passed by the Rent Control Court and the Rent Control Appellate Authority, Mavelikkara by its common order rendered on 25th of July, 2011, allowed the appeals and dismissed the rent control petitions. It is aggrieved by this common order of the appellate authority, the landlord has filed these revision petitions.