The only point that is urged in this civil appeal is after Kerala Act 2 of 1965 came into force, the earlier sub-letting cannot be a ground for eviction. We are unable to agree. As rightly held by the High Court the corresponding provision of 1959 Act would take care of the sub-letting even prior to 1965. There are no merits in this civil appeal. The appeal is dismissed. No costs.
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S. M. Kunjumoideen v. Kadormoora Hassan Beevi (dead) And Others
S. M. Kunjumoideen v. Kadormoora Hassan Beevi (dead) And Others
(Supreme Court Of India)
Civil Appeal No. 428 Of 1984 | 08-02-1994
Advocate List
Bench
- HON'BLE JUSTICE M. K. MUKHERJEE
- HON'BLE JUSTICE S. MOHAN
Eq Citations
- (1995) SUPPL. 4 SCC 39
- LQ/SC/1994/177
Head Note
Rent Control — Kerala Rent Control Act, 1965 (2 of 1965) — S. 11(1)(b) — Sub-letting — Eviction on ground of — Held, earlier sub-letting cannot be a ground for eviction
