(1.) The revision petitioners are the appellants in RCA No. 100 of 2014 of the Rent Control Appellate Authority-II, Kozhikode as well as the respondents in Rent Control Petition No. 77 of 2010 of the Rent Control Court, Kozhikode. They are the tenants in occupation of the petition schedule building owned by the respondent herein.
(2.) The respondent, who is the landlord, filed the aforesaid RCP seeking an order of eviction under Sections 11(2)(b) and 11(3) of the the Kerala Building (Lease and Rent Control) Act, 1965 ('the Act' for short) against the revision petitioners. The claim for eviction under Section 11(2)(b) was not pressed during the course of trial and the Rent Control Court passed an order of eviction under Section 11(3) of the Act. Though the revision petitioners had preferred an appeal, the appellate authority also concurred with the findings of the Rent Control Court and dismissed the appeal. Thus, the concurrent findings whereby the courts below have passed an order of eviction under Section 11(3) of the Act, are challenged in revision before us to examine the legality, propriety and regularity of the said findings.
(3.) The brief facts of the case can be summarised as follows: The parties are referred to as in the Rent Control Petition.