AMBIKA MAMMEN Vs. VARGHESE

JUDGEMENT

(1.) This Civil Revision Petition is filed by the landlady against the judgment in R.C.A. No.80 of 2001 on the files of the Rent Control Appellate Authority, Ernakulam. The case of the petitioner is as follows:

(2.) The petition schedule building was rented out to the respondent tenant in 1967. The tenant is conducting a business there. Petition was filed under S.11(3) of the Kerala Buildings (Lease and Rent Control) Act (hereinafter referred to as the Act). According to the petitioner, she is now residing at Madras. But her native place is Ernakulam. She is closely associated with the business of rubber and rubber products. She is a partner of a business called Rubber Mach Industries. This Firm is engaged in assembling and servicing of machines used for manufacture of rubber equipments. This work has great scope for development if a Branch of the Firm is established in Kerala, which is the major producer of rubber.

(3.) The petitioner is a Director of a Company by name Devon Machines Private Limited, Madras. It is a leading Company in India, engaged in the manufacture of tyre presses, moulds and other connected machineries for the use of major tyre manufactures in India. Its products are also exported. The petitioner and the members of her family hold 40% of its share capital. The holders of the remaining shares are her relations. If the services of this Company are extended to Kerala, it will be highly advantageous for the Company and its share holders, and it will advance the development of rubber based industry in Kerala. There are other similar concerns also, in which the petitioner is Director and it will be advantageous to extend their activities in Kerala.