RAVEENDRAN M. N. Vs. V. V. SIVAPRASAD

JUDGEMENT

(1.) The revision petitioners are the tenants, who are confronted with an order of eviction passed diversely under S.11(3) and concurrently under S.11(4)(iv) of the Kerala Buildings (Lease and Rent Control) Act, 1965, (hereinafter referred to as 'the Act'), by the Courts below. The legality and propriety of the aforesaid divergent and concurrent findings are assailed in these Rent Control Revisions.

(2.) The questions to be considered in these Revisions are given below:

(3.) The respondent / landlord has been working abroad in an oil rig and he was at the verge of dismissal and he was employed there for a long time. He has three tender aged children and they require his love and affection. Their education and character have to be developed at this stage under his guidance, according to him. He wants to join with his family, at the earliest, and seek a new avocation, in his native place, for livelihood of his family, by doing a business in the tenanted buildings, after getting vacant possession and reconstruction. Thus, he bona fide needs the petition schedule buildings, to start a provision store. So also, the petition schedule buildings require reconstruction as they are very old and dilapidated at the time of purchase itself.