T. V. BABU Vs. BEENA. K. P.

JUDGEMENT

(1.) The landlord who filed an eviction petition under Sec. 11(3) of the Kerala Buildings (Lease and Rent Control) Act, 1965 ('the Act', for short) suffered an adverse finding by the Rent Control Court and the Rent Control Appellate Authority concurrently, is before us by invoking the revisional jurisdiction of this Court under the Act.

(2.) The contention of the landlord was that he bona fide needed the vacant possession of the shop room rented out to the tenant on 28/4/2006, for the occupation of his dependent son, for starting a computer-related business. Both the courts concurrently found that the need projected by the landlord was bona fide. However, they found that the landlord was in possession of certain other rooms in the shopping complex owned by him, which also housed the petition-scheduled shop room. It is also found that the landlord failed to show any special reasons for getting the eviction order, in view of the first proviso to Sec. 11(3) of the Act.

(3.) We have heard Sri.Arun Krishna Dhan, the learned counsel appearing for the petitioner and Sri.Jawahar Jose, the learned counsel appearing for the respondent.