BABY JOSEPH Vs. ALEYAMMA THOMAS

JUDGEMENT

(1.) The tenant is the revision petitioner.

(2.) The application filed by the landlady under section 11 (3) of the Kerala buildings (Lease and Rent Control) Act, 1965 ("the Act" for short), was allowed by the Rent Control Court, Adoor. On appeal, the Rent Control Appellate Authority, Pathanamthitta, confirmed the order of the Rent Control Court and dismissed the appeal. The instant revision petition is filed challenging the above order.

(3.) Vacant possession of the tenanted premise was sought by the landlady for expansion of the business of her son. It has come out in evidence that the son of the landlady, who gave evidence as PW 1, was running a rubber trading business in a shop room having an area of 750 square feet. The said shop room was situated in the ground floor of the building and near to the petition schedule shop room.