APPU Vs. SARASWATHIAMMA

JUDGEMENT

(1.) Eviction of the tenant was sought under Section 11(3) and (4)(ii) of the Kerala Buildings (Lease and Rent Control) Act (for short, the Act). The rent control court as well as the appellate authority allowed eviction on both the grounds sought. Tenant is in revision.

(2.) We refer to the parties in this order either as landlady and tenant or as they are arrayed in the rent control petition.

(3.) There are one landlady and one tenant, but two rent control petitions. The same tenant is holding two rooms under the same landlady under two separate leases, which was why two rent control petitions were filed.