NALINI V.K. Vs. VISALAKSHI

JUDGEMENT

(1.) The revision petitioners are the tenants in RCP No.78/2014 who suffered an order of eviction passed by the Rent Control Court, Vatakara under Sec.11 (4) (v) of the Kerala Buildings (Lease and Rent Control) Act, which stands confirmed in RCA No.71/2016 of the Rent Control Appellate Authority, Vatakara. Thus, concurrent findings granting an order of eviction under Sec.11 (4) (v) have come up in this revision.

(2.) Heard the learned counsel for the revision petitioners.

(3.) The learned counsel for the revision petitioners advanced arguments contending that the courts below have failed to appreciate the evidence on record in its correct perspective. According to them, there are sufficient evidence to show that the respondents have been conducting the business in the petition schedule shop room prior to the institution of the Rent Control Petition, without any interruption. But, the courts below have not considered Ext B1 to B15 in its correct perspective.