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Judgment
K.R. Udayabhanu, J.—The revision petitioner, the tenant under orders of eviction as found by the courts below concurrently, has disputed the correctness of the findings of the courts below.
It is seen that the premises is sought to be evicted for conducting a stationery business by the husband, who is depending on the landlady and who is without any avocation. The evidence in the matter consisted of the testimony of PW.1, the husband of the landlady and the documents produced. The revision petitioner/tenant did not step into the witness box.
On a consideration of the judgments of the courts below, we find that the evidence adduced in the matter do establish the genuineness of the need set up by the landlady and also the fact that the revision petitioner is not entitled to the protection of the second proviso to Section 11 of the Kerala Buildings (Lease and Rent Control) Act [Act 2 of 1965] (hereinafter referred to as ''the Act''). It was found that the revision petitioner is also running another business establishment. We find no reason to disturb the concurrent findings of the courts below.
All the same, considering the plea of the counsel for the revision petitioner that the petitioner needs six months'' time to vacate the premises, the same is allowed on condition that he shall remit the entire rental arrears and the rent due in future. He shall file an affidavit before the execution court undertaking that he shall vacate the premises on or before 10.7.2007 and also remit the rental arrears, if any, and also undertake to deposit the rent due in future. The affidavit shall be filed within 20 days from today.
The revision petition is dismissed in limine.