V.P. PRADEEP Vs. P.N. PRADEEP

JUDGEMENT

(1.) The Rent Control Revisions numbered as R.C.R. Nos.1 to 9/2016 have been preferred by the common landlord, against the judgment of the Rent Control Appellate Authority, Thrissur in RCA Nos. 60/2010, 65/2010, 63/2010, 56/2010, 62/2010, 59/2010, 58/2010 and 61/2010 respectively reversing the order of eviction dated 11.08.2010 passed by the Rent Control Court, Kodungallur in Rent Control Petitions numbered as 4 and 6 to 13 of 2008. Rent Control Revisions numbered as 61/2016, 62/2016 and 351/2015 have been preferred by the tenants against the judgment of the Rent Control Appellate Authority in RCA Nos.58/2010, 59/2010 and 62/2010 respectively, confirming the order of eviction passed by the Rent Control Court, Kodungalloor in RCP Nos.7/2008, 13/2008 and 10/2008 under Sections 11(4)(v) ad 11(4) (iii) of the Act.

(2.) Appeals preferred as RCA Nos. 56/2010, 57/2010, 60/2010, 61/2010, 63/2010 and 65/2010 were allowed and thereby RCP Nos. 11/2008, 12/2008, 6/2008, 8/2008, 9/2008 and 4/2008 respectively were dismissed. Appeals preferred as R.C.A Nos.58/2010, 59/2010 and 62/2010 were partly allowed and thereby the orders of eviction passed by the Rent Control Court under Sec. 11(3) of the Act in R.C.P Nos.7/2008, 13/2008 and 10/2008 were reversed. The order of eviction passed in RCP Nos.7/2008 and 10/2008 under Sec. 11(4) (iii) of the Act was maintained in RCA No.58/2010 and 59/2010. The order of eviction passed in RCP No.13/2008 under Sec. 11(4)(v) of the Act was confirmed in RCA No.62/2010

(3.) The petitioners who have filed the rent control petitions seeking eviction before the Rent Control Court, Kodungallur are none other than a common landlord who is the owner of a shopping complex building which incorporates the tenanted premises in respect of which eviction was sought, under various grounds.