GEORGE PETER Vs. SASI

JUDGEMENT

(1.) The revision petitioner is the landlord and the respondent are the heirs of the deceased original tenant. The revision is directed against the orders of the courts below holding that the legal representatives of the tenant have a right to continue the proceedings on the death of the tenant for restoration of possession under S.11(12) of the Kerala Buildings (Lease & Rent Control) Act, 1965 (for short 'the Act').

(2.) The facts in brief are as follows:

(3.) Heard Mr. S.K. Brahmanandan, learned counsel for the petitioner and Mr. R. Bhaskaran, learned counsel for the respondents who appeared amicus curiae.