SHEELA Vs. RAJAN

JUDGEMENT

(1.) The subject matter of these revision petitions is an eviction proceeding under S.11 of the Kerala Buildings (Lease & Rent Control) Act, 1965 (for short 'the Act'). These two revisions are filed by the legal representatives of the deceased tenant of the building sought to be evicted. The respondents are their landlords. C.R.P. No. 1084 of 1991 is against an order in IA. No. 1106/90 in R.C.A. No. 176 of 1990. By the said order the Appellate Authority dismissed an application filed by the petitioners to implead the legal representatives of the tenant on the ground that it was belated. In view of the dismissal of the said application the Appellate Authority dismissed the appeal R.C.A. No. 176 of 1990. It is against the said order dated 8.4.1991 C.R.P. No. 1461 of 1991 has been filed.

(2.) Heard the counsel for the petitioners and the respondents.

(3.) The substantial question which requires to be decided in these revisions is whether the rejection of the application to implead the legal representatives of the appellant tenant by the Rent Control Appellate Authority is sustainable in law. The appellant in R.C.A. 176 of 1990 died on 5.10.1990. The application, I. A. No. 1106 of 1990 was filed on 12.11.1990. The Rent Control Appellate Authority dismissed this application holding thus: