LexKIZHAKKAYIL SUHARA AND ORS. versus MANHANTAVIDA ABOOBACKER (D) BY LRS. AND ANR.
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_..I ..... KIZHAKKAYIL SUHARA AND ORS. A v. MANHANTAVIDA ABOOBACKER (D) BY LRS. AND ANR. SEPTEMBER 26, 2001 [SYED SHAH MOHAMMED QUADRI AND S.N. PHUKAN, JJ.] B Rent and Eviction : Kerala Buildings (Lease and Rent Control) Act, 1965: S. 11 ( 3 ), first proviso-Application for eviction of tenant on ground of C bona fide need-Premises required by landlord for setting up business of his daughter and son-in-law-Application allowed-Plea raised by tenant that daughter and son-in-law of landlord have other non-residential and residsntial buildings-Matter remitted to Rent Control Appellate Authority (District Judge) to decide the question: Can landlord be said to need the building bona fide if D it is meant for occupation of his married daughter who owns residential and non-residential buildings? . CIVIL APPELLATE JURISDICTION: Civil Appeal No. 1329of1997. From the Judgment and Order dated 11.10.96 of the Kerala High Court E in C.R.P. No. 95 of 1995-E. E.M.S. Anam for the Appellants. T.L.V. Iyer, S. Prasad, S.N. Ojha, Ms. Asha Tyagi and Abhay Kumar for the Respondents. p The following Order of the Court was delivered : In this appeal, by special leave, the order of the High Court of Kerala in C.R.P. No. 95 of 1995 dated October 11, 1996, is brought under challenge. The appellants are the tena11ts of a shop room. The original tenant died and the appellants are his legal representatives (hereinafter they are referred to as "the tenants"). The respondents are the landlords. They filed an application under sub-section (3) of Section 11 of the Kerala Buildings (Lease and Rent Control) Act, 1965 (for short 'the Act') for eviction of the tenants on the ground that they bona fide need the premises for setting up business of their 349 G H A B 350 SUPREME COURT REPORTS [2001] SUPP. 3 S.C.R. daughter and son-in-law who are dependent on them. The tenants contested the petition denying that the daughter and son-in-law are not dependent on the respondent. The tenants also denied the bona fide requirement of the landlords. The learned Rent Controller having considered the material placed on record found that the need of the landlords was bona fide and accordingly ordered eviction of the tenants on December 21, 1993. An appeal against the said judgment was unsucessful before the Rent Control Appellate Authority (District Judge), Thalassery. The appeal having been dismissed on November 1.7, 1994, the tenants filed a revision petition vide C.R.P. No. 95 of 1995 in the High Court of Kerala which was also dismissed by the impugned order. C The short question that arises for consideration in this appeal is whether D E F G the respondents bona fide need the demised premises. The respondents filed petition for eviction of the appellant under Section 11(3) of the Act which is set out hereunder : "11(3). A landlord may apply to the Rent Control Court for an order directing the tenant to put the landlord in possession of the building if he bona fide needs the building for his own occupation or for the occupation by any member of his family dependent on him; Provided that the Rent Control Court shall not give any such direction ifthe landlord has another building of his own in his possession in the same city, town or village except where the Rent Control Court is satisfied that for special reasons in any particular case it will be just and proper to do so; Provided further that the Rent Control Court shall not give any direction to a tenant to put the landlord in possession, if such tenant is depending for his livelihood mainly on the income derived from any trade or business carried on in such building and there is no suitable building available in the locality for such person to carry on such trade ·or business; Provided xxxx xxxx xx xx Provided xxxx xxxx xx xx A plain reading of the provision of sub-section (3) of Section 11 shows H that it enables a landlord to seek possession of the building from his tenant by ... KIZHAKKAYIL SUHARA v. MANHANTAVIDA ABOOBACKER 351 making an application to the Rent Control Court if he bona fide needs the building for his own occupation or for the occupation by a member of his family dependent on him. The sub-section takes note of not only bona.fide need of the landlord but also the need of the members of his family dependent on him. Where the landlords bona.fide needs the building not for his own occupation but for occupati
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