KOCHU THRESSIA Vs. ALBERT

JUDGEMENT

(1.) Common issues arise for consideration in all the above four Civil Revision Petitions. The parties before us are referred to herein as landlords and tenants respectively.

(2.) These four revisions arise from Rent Control Petition Nos. 1/1995 and 2/1995 on the files of the Rent Control Court, North Parur. Two Rent Control Petitions are filed by the landlords under Section 11(2)(b), 11(3), 11(4)(i) and 11(4)(ii) of the Kerala Buildings (Lease and Rent Control) Act, 1965 (hereinafter referred to as the Act). R.C.P. No. 1/1995 relates to the eviction of Room No. 784 and RCP No. 2/1995 relates to the eviction of Room Nos. 785,786 and 787.

(3.) The 1st counter petitioner in RCP 1/1995 is the tenant and the 2nd counter petitioner is the sub-tenant. Similarly, in RCP 2/1995, 1st counter petitioner is the tenant and-counter petitioners 2 to 4 are the sub-tenants.