P.SHANAVAS Vs. KANNAPARAMBIL POULOSE

JUDGEMENT

(1.) The judgment dated 23.10.2014 of the Rent Control Appellate Authority(Addl.District Judge -I) Kalpetta, Wayanad is assailed in this revision by the revision petitioners/tenants who are none other than the appellants in R.C.A.No.15/2013 and respondents in R.C.P.No.6/2012 respectively. The parties to this revision petition will be referred to hereinafter in accordance with their status in the R.C.P. as landlord and tenant.

(2.) R.C.P.No.6/2012 was filed by the landlord seeking eviction of the tenant from the tenanted premises under Sections 11(2)(b) and 11(3) of the Kerala Buildings (Lease & Rent Control) Act, 1965(for short 'the Act' for easy reference).

(3.) The landlord had let out the petition scheduled shop rooms owned by him as per agreement dated 01.06.2010 for 11 months to the tenants for running a ready made shop for a rent of Rs.8,500/ - payable monthly. The tenants were prompt in paying the rent till 30.04.2011 and thereafter the payment was defaulted and thereby the same got accumulated into arrears. Despite the demand of the landlord, the rent remained unpaid, thereby he was entitled to seek eviction on the ground of arrears of rent under Section 11(2)(b) of the Act.