YOOSUF Vs. NANI

JUDGEMENT

(1.) This revision petition is filed by the tenant/1 st respondent in R.C.P.No. 39 of 2014 of the Rent Control Court, Nadapuram.

(2.) The respondents herein filed the rent control petition seeking eviction 11(3), 11(4) (ii) and 11 (4)(v) of the Kerala Building (Lease and Rent Control) Act, 1965 (for short 'the Act').

(3.) The Rent Controller allowed the petition under Section 11(4)(v) and 11(3) of the Act and directed vacant possession to be given to the petitioners/landlords. The tenant/1st respondent filed appeal before the Rent Control Appellate Authority. The appeal was partly allowed confirming the eviction u/s 11(4)(v) alone. It is challenging the aforesaid order that this revision petition is filed.