Sabyasachi Mukharji, J. - (1.) This appeal by special leave from the decision of learned single Judge of the High Court of Kerala is disposed of on a short question of law.
(2.) The appellant is a tenant. The High Court had reversed the concurrent findings and the decisions of three Courts below it and ordered eviction of the appellant.
(3.) The dispute relates to a portion of the ground floor of a three-storeyed building situated in one of the busiest commercial areas Pazhavangadi of the city of Trivandrum, where the appellant had been conducting a tea shop by name 'Sourashtra Hotel'. In the adjacent rooms on the ground floor, the landlord was conducting a business in textiles namely 'Sarada Textiles'. The tenancy began on 12th June, 1965. The tenancy was taken by the husband of the appellant. The rent was Rs. 140/- per month. The husband of the appellant died. Thereafter the appellant had been conducting the business from there.;