SOJI VARGHESE Vs. SOBHA RAJEEV

JUDGEMENT

(1.) The revision petitioners are the tenants before the Rent Control Court, Changanassery.Rent Control Revision No. 309 of 2017 arises out of RCP 4/2013 and Rent Control Revision No. 310 of 2017 arises out of RCP 5/2013. Both these RCPs pertain to two rooms in Building No. 732. The above said rooms are situated on the ground floor of the said building.

(2.) The rent control petitions were filed seeking for eviction of the tenants under Section 11(3) of the Kerala Buildings (Lease and Rent Control) Act, 1965 (for short "the Act"). The Rent Control Court, after evaluating the evidence, ordered eviction under Section 11 (3) of the Act as per common order dated 10-04-2015. Against the said order of eviction, the tenant in RCP No. 4 of 2013 filed RCA No. 9/2015 and the tenant in RCP No. 5 of 2013 filed RCA No. 10 of 2015. Both the above appeals were dismissed by a common judgment, against which these Rent Control Revisions are filed.

(3.) Heard both sides.