CHACKO Vs. LAKSHMIAMMA

JUDGEMENT

(1.) The above Writ Appeal is filed by the petitioner in O.P. No. 10488 of 1995. The Original Petition was filed challenging Ext. P4 order passed by the Additional District Judge, Kottayam in R.C.R.P. No. 88 of 1982.

(2.) Petitioner is the tenant of a building of which the first respondent is the landlady. He took the building which is situated in the town of Kottayam for running an automobile work ship. The building was rented out in 1974 on a monthly rent of Rs. 228/-. It was subsequently enhanced to Rs. 300/- per month.

(3.) Landlady filed R.C.P. No. 11/80 before the Rent Control Court, Kottayam for evicting the tenant, under S.11(2)(b) and S.11(3) of the Kerala Buildings (Lease and Rent Control) Act (hereinafter referred to as 'the Act'). It was alleged in the petition that monthly rent was in arrears from 6.5.1979. The bona fide need alleged was that the landlady wants the building for starting a printing press for her elder son Chandrasekhara Menon. It was further stated in the petition that a press has already been made available and she had taken steps for equipping the building and premises to run the press.