SEREENA Vs. VALSAN

JUDGEMENT

(1.) This original petition is filed by the petitioner in R.C.P No.2/2016 of the Rent Control Court, Vaikom, under Article 227 of the Constitution of India, challenging Ext P8 order passed by the Rent Control Court.

(2.) The petitioner has filed the above rent control petition, seeking an order of eviction, against the first respondent.

(3.) It is the case of the petitioner that, the tenant has denied the petitioner's ownership over the petition schedule premises, compelling the petitioner to seek production of Ext X-2 document (Ext P-6 in the O.P) from the bank from whom the first respondent has allegedly obtained financial assistance. The first respondent denied possessing any licence issued by the second respondent.