SIMON Vs. RAPPAI

JUDGEMENT

(1.) This Revision Petition is filed by the tenants challenging the judgment rendered by the Rent Control Appellate Authority. This respondent herein is the landlord. The landlord filed RCP No. 42/1998 to evict the tenants under Sections 11(2), 11(3) and 11(4)(v) of the Kerala Buildings (Lease and Rent Control) Act, 1965. The rent control court dismissed the eviction petition, and on appeal by the landlord the appellate authority has allowed eviction under Section 11(3) and 11(4)(v) of the Act.

(2.) The facts of the case which are necessary for disposing of the revision petition are the following:

(3.) Both parties adduced evidence, PW1 was examined and Exts. A1 to A3 were produced on the side of the landlord. RW1 was examined on the side of the tenant and they produced Exts. B1 to B5. Exts. C1 and C2 are commissioner's reports.