T.S. SANKARA RAMAN Vs. FATHIMA RIZWANA

JUDGEMENT

(1.) Eviction of the tenant was sought on three grounds. Eviction was ordered under one of the grounds, namely, the one under section 11(3) of the Kerala Buildings (Lease and Rent Control) Act (for short 'the Act'). The appellate authority confirmed the order of eviction. The tenant is in revision.

(2.) The parties are referred to in this order as they are arrayed in the rent control petition.

(3.) The case of the petitioners may be briefly stated as under: The petition schedule building consisting of two floors was let out to the respondent. The petitioners bona fide need the building for starting a business. The business proposed to be started is home interior decoration and trade in furniture. Despite the receipt of notice demanding vacant possession, the respondent did not vacate.