A.O. SUNNY Vs. WILSON AND ORS.

JUDGEMENT

(1.) THESE revision petitions are filed by the tenants in R.C.P. Nos. 79/05, 78/05 and 77/05 on the file of the Rent Control court, Thrissur. The Rent Control Petitions filed by the landlords seeking eviction of the tenants under sections 11(2)(b) and 11(4)(iv) of the Kerala Buildings (Lease & Rent Control) Act, 1965 were allowed by a common order dated 25.7.2008. In R.C.A. Nos. 93/08, 94/08 and 92/08, that order was confirmed by the Rent Control Appellate Authority, Thrissur again by a common judgment dated 10.3.2011. It is challenging this proceedings, these revisions are filed.

(2.) BRIEFLY stated, facts of the case are that R.C.R. 363/11 arises from the order passed in R.C.P. 79/05 which was confirmed in R.C.A. 93/08. Facts show that one Ramaswamy was the original owner of the building which was let out in 1952 to a tenant by name Ouseph. On the death of Ouseph, his son A.O. Sunny succeeded him and in the mean while, one Wilson acquired title over the property and it was Wilson who sought eviction of A.O. Sunny in R.C.P. 79/05.

(3.) R .C.R. 368/11 arises from the order in R.C.P. 77/05 which was confirmed in R.C.A. 92/08. Here, the building owner was Ramaswamy who had originally let out the building to one Kochappan whose interest was inherited by one Jose and it was against Jose, the RCP was filed.