DEVAKY Vs. KRISHNANKUTTY

JUDGEMENT

(1.) THE tenants are the revision petitioners. THE landlord is same in all these petitions.

(2.) THE applications of the landlord under S. 11 (2) and (3)of the Kerala Buildings (Lease and Rent Control) Act, for short THE Rent control Act, were dismissed by the Rent Control Court . On appeal the appellate authority reversed the orders and allowed the petitions. In the meantime there was a relinquishment of possession of rooms by two tenants and taking over possession by the landlord.

(3.) THE appellate court after considering the various aspects of these contentions, has found as follows: "there is no case far the tenants that the landlord does not require the petition schedule building for his own use. THEre is no case for the tenants that the landlord has got another building of his own in the same town".