M/S. POOMKUDY AUTO SERVICE (P) LTD. XXXII/1134, PREETHI BUILDING, KOCHI 25, REPRESENTED BY ITS MANAGING DIRECTOR JOHN A POOMKUDY, AGED 66 YEARS, RESIDING AT XII/1, LINK HEIGHTS, PANAMPILLY NAGAR, KOCHI 36 Vs. PARSHANTH RAGHUVARAN, AGED 40 YEARS, S/O M.K. RAGHUVARAN, RESIDING AT PREETHI, PALARIVATTOM, KOCHI

JUDGEMENT

(1.) Misjoinder of parties and causes of action. This is one of the matters involved in this revision.

(2.) Two landlords sought the eviction of their common tenant. Only one petition was filed. It was filed under Sec. 11(3), 4(iii) and (8) of the Kerala Buildings (Lease and Rent Control) Act (for short 'the Act'). The ground under Section 11(8) was withdrawn by the landlords. The ground under Sec. 11(4)(iii) was rejected by the Rent Control Court. The ground under Sec. 11(3) was decided in favour of the landlords. The tenant was directed to vacate. The tenant appealed. The Appellate Authority dismissed the appeal. The tenant is in revision.

(3.) Parties are referred to in this order either as landlords and tenant or as they are shown in the rent control petition.