SHAJAHAN Vs. MOHAMMED

JUDGEMENT

(1.) These revision petitions are filed challenging the common judgment passed in RCA Nos. 21/2016 and 25/2016 on the files of the Rent Control Appellate Authority, Thrissur. Hence, these revision petitions are heard together and disposed of accordingly.

(2.) Two rent control petitions were filed by the landlord under S.11(3) of the Kerala Buildings (Lease and Rent Control) Act, 1965 (for short 'the Act') in respect of two shop rooms and these two rooms were occupied by the petitioners herein. Parties are referred to as the landlord and tenant, for convenience and better understanding.

(3.) Heard the learned counsel for the petitioners and the learned counsel appearing for the respondents. Counsel appearing for both parties advanced arguments to fortify the rival contentions.