K RAJA Vs. A MEERA MOIDEEN

JUDGEMENT

(1.) The revision petitioner / tenant has filed C.R.P.(MD).Nos.875 and 876 of 2014 challenging the concurrent judgment passed by the Courts below, whereby and whereunder the Courts below directed the revision petitioner / tenant to vacate the premises on the ground of own use and occupation of the landlord and also rejected the permission sought for by the revision petitioner / tenant to deposit the rent into the Court. The respondent / landlord has also filed C.R.P.(MD).No.1150 of 2014 seeking to allow the eviction petition on the ground of willful default also.

(2.) Since the issue involved in all the revision petitions are interrelated to each other, they were heard together and are disposed of by way of this common order.

(3.) The brief facts of the case of the respondent / landlord are as follows: