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Judgment
K.R. Udayabhanu, J.—The revision petitioners are the tenants under orders of eviction on the application filed by the respondent/landlord u/s 11(8) of the Kerala Buildings (Lease and Rent Control) Act, 1965 [Act 2 of 1965]. The courts below have concurrently found that the ground advanced by the respondent/landlord that the premises are required for the requirement of his jewellery shop conducted in the same building and adjacent to the petition schedule premises. The contention of the petitioners that the landlord is in possession of other suitable premises was found not true.
On a consideration of the judgments of the courts below in the matter, we find that the landlord has established his need for additional accommodation for running his business and the petitioners/tenants have failed to convince that the respondent/landlord is in possession of other suitable premises. The evidence adduced in the matter contained the report of the Commissioner deputed by the court. We find that that findings are based on objective evidence and there is no reason to interfere in the orders of the courts below.
Counsel for the petitioners sought for time for vacating the premises as it appeared that we are not inclined to upset the findings of the courts below. It was agreed by both sides that the petitioners/tenants can be granted time for nine months to vacate the premises.
In the circumstances, the civil revision petitions are disposed of with a direction that the petitioners shall vacate the petition schedule premises within nine months from today onwards. The petitioners shall file an affidavit before the executing court undertaking to vacate the premises on or before 2-10-2007 and on depositing the arrears of rent, if any, and continue to deposit the future rent due. The affidavit shall be filed within one month from today.