LAKSHMI NARAYANAN Vs. R RAJALEKSHMI

JUDGEMENT

(1.) This rent control revision is impelled against the order of eviction passed against the petitioner by the Rent Control Court, Alappuzha in R.C.P.No.5 of 2010 and affirmed in an appeal by the Rent Control Appellate Authority in R.C.A.No.44 of 2011.

(2.) Even though there are several allegations and contentions raised in the rent control revision, we are firmly of the opinion that none of them deserve assessment on its merits by this Court on account of certain very specific factual factors that are involved in this case, which we proceed to narrate below.

(3.) The petition schedule room is one among the several in a building owned by the landlords, namely respondents 1 to 3 herein. The rent control petition was filed by the landlords asserting that the fourth respondent herein, namely Sri.Natarajan was the tenant and they had arrayed the petitioner herein only as a pro-forma party on the allegation that the licence issued by the Municipality, with respect to the business being run by the fourth respondent - Natarajan, was in the name of the petitioner herein. In effect, the specific assertion of the landlords was that Sri.Natarajan was the tenant and the petitioner herein was only a person who had lent his licence to the tenant to conduct a particular business.