NILAVARNNEESA Vs. MUHAMMED MANSOOR

JUDGEMENT

(1.) The concurrent findings and order of eviction passed under Ss. 11(2)(b) and 11(3) of the Kerala Buildings (Lease and Rent Control) Act, 1965 ('the Act' for short) by the Rent Control Court and appellate authority are under challenge in this revision petition.

(2.) The revision petitioner contends that there is no landlord-tenant relationship, in as much as the petition schedule building collapsed even prior to the fling of the eviction petition. It is also contended that there is no notice demanding arrears of rent, that the need alleged is not bona fide, and that the revision petitioner is entitled for the benefit of the first proviso to Sec. 11(3) of the Act.

(3.) Heard the learned counsel for the revision petitioner and the learned counsel for the respondents.