MAVELIKARA EX SERVICEMENS CO OP SOCIETY Vs. RAJAMMA

JUDGEMENT

(1.) THIS is a revision petition filed by the tenant in a proceeding under the Kerala Buildings (Lease and Rent Control) Act, 1965, for short the Act.

(2.) THE landlady filed the petition for eviction of the tenant under S. 11 (3) of the Act. Now all the authorities including the revisional court have found that the landlady has established her case of bona fide need for own occupation and allowed the claim of the landlady.

(3.) THE building in question is now occupied by the tenant. THE tenant is a Co-operative Society. THE Society is running a printing press in the building. THE husband of the landlady was the paid secretary of the society. THE society advanced to the landlady an amount of Rs. 3. 000/- for the construction of the building. THE advance was on a hypothecation bond Ext. A1 executed by the landlady. Ext. A1 is dated l-12-1962. In the bond it is provided clearly that the building after the construction should be given on rent for five years to the society for the purpose of establishing a printing press by the society. Further it is seen provided in Ext. A1 that the Society can continue after; the said period of five years, if the period is -extended. KLT. m, ex-servicemen's -co-op. society v. Rajamma. (fargae, se Kalliath J.) 515