MARGARET FRANCIS Vs. VEENA KANNAN

JUDGEMENT

(1.) THE revision petitioners are the legal representatives of the original tenant, who are also deemed tenants under the Kerala Buildings (Lease and Rent Control) Act. THEy are faced with an order of eviction passed under Section 11(3) and there is a concurrent finding. Faced with such a situation, the learned counsel after arguing for sometime, sought to withdraw the contention raised in this revision. He contends that he is a dealer in industrial goods and in order to dispose of the stock items, unless time is granted, it will adversely affect him and pleads for a reasonable time to give vacant possession of the premises.

(2.) HAVING heard the learned counsel, we are satisfied that reasonable time can be granted to the petitioners for surrendering vacant possession of the premises especially since they have already withdrawn the contentions raised in this revision. In the circumstances, the revision petition will stand dismissed. However, we grant six months time for surrendering vacant possession of the premises on the following conditions.