This case concerns the eviction of a tenant, Nalakath Sainuddin, from a shop property situated in Kozhikode. The property consists of two parts with separate door numbers but was held ... under a single tenancy. The landlord, Koorikadan Sulaiman, purchased the property from the original owner and sought eviction of the tenant on three grounds under the Kerala Buildings (Lease and Rent Control) Act, 1965. These grounds were arrears of rent under Section 11(2)(b), bona fide personal occupation under Section 11(3), and additional accommodation under Section 11(8). The tenant challenged the eviction orders passed by the Rent Control Court, the Rent Control Appellate Authority, and the High Court.