THOMAS PAUL Vs. LISSA JAIN

JUDGEMENT

(1.) These Revision petitions are directed against the judgment in RCA.No.16/2014 passed by the Additional Appellate Authority, Kottayam, allowing the appeal, by reversing the order dismissing the Rent Control Petition No.36/2012 passed by the Additional Rent Control Court, Kottayam.

(2.) The respondents/landlords filed the said RC(OP) seeking an order of eviction under Section 11(3) of the Kerala Buildings (Lease and Rent Control) Act (for short 'the Act') against the revision petitioners/tenants, who are occupying different shop rooms. The parties are referred to as in the Rent Control Petition.

(3.) According to the 1st petitioner, She is an unemployed graduate and her husband is no more. She has to maintain her family consists of two children, who are the petitioners 2 and 3. So, she bona fide needs the petition schedule shop rooms for conducting a ready-made dress sales-cum-tailoring sop as an avocation for the livelihood of the entire family. She requires the entire rooms in the building, for running the said business. She has no other building which can be used for the purpose of doing the aforesaid business. The respondents are not depending on the income derived from the respective business in the tenanted premises and several other vacant buildings are available in the locality.