ARUMUKHAM PILLAI Vs. CHANDRASEKHARAN PILLAI

JUDGEMENT

(1.) The petitioner is a landlord of a building, of which the first respondent is the tenant. He filed an application before the Rent Controller, Alleppey for eviction of the building under the Kerala Buildings (Lease and Rent Control) Act, 1959 (hereinafter referred to as the 1959 Act) on the ground that the tenant had defaulted payment of rent and that the building was required for his bona fide occupation. The Rent Controller accepted the application, and ordered eviction. The first respondent filed an appeal in the Sub-Court of Alleppey from the decision of the Rent Controller. The appellate authority differed from the finding of the Rent Controller on both the points, allowed the appeal, and dismissed the petitioner's application. The petitioner filed a revision in the District Court of Alleppey from the decision of the appellate authority. S.11 (11)(i) of the 1959 Act provides that: