(1.) Love your beloved ones, give a helping hand to the members of your family dependant on you, a message underlined in Section 11(3) of the Kerala Buildings (Lease and Rent Control) Act. Legislature recognises human relationship, family bonds and encourages it to promote justice and human relationship. Manifestly with this intention the expressions, "family" and "dependant" are left undefined in the statute, giving freedom to interpret those expressions depending upon the fact situation.
(2.) Noticing that the earlier Division Benches had not taken into consideration the variety of circumstances under which a person would fall under the expressions "family of the landlord" and "dependant" under Section 11(3) of the Act the mater has been placed before a larger bench for an authoritative pronouncement. The meaning that could be ascribed to those words were guardedly left undefined by the earlier Division Benches in our view rightly.
(3.) The expression "family" as such has not been defined in the Act; so also the expression "dependent". Therefore, the meaning that is to be asceribed to those expressions appearing in Section 11(3) of the Act has to be examined in the light of the judicial precedents as well as the context in which those expressions have been placed in Section 11(3).
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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