K.S.Antony vs Unknown
2021 Latest Caselaw 11150 Ker

OP (RC) 55/2021                                 1/3



                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             Present:
                    THE HONOURABLE MR. JUSTICE A.HARIPRASAD
                                                &
                  THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.

                    Wednesday,the 7th day of April 2021/17th Chaithra, 1943
            For information     purpose only
                      OP (RC) No.55/2021
EP.NO.156/2020 in RCP No.23/2019 of the MUNSIFF COURT, NORTH PARAVUR
PETITIONERS/JUDGMENT DEBTORS:
1. K.S.ANTONY,AGED 62 YEARS
     S/O.SANI, KANAPPILLY, KODUVAZHANGA, NEERICODE VILLAGE,
     PARAVUR TALUK, ERNKULAM DISTRICT.
2. K.S. BENNY, AGED 54 YEARS
     S/O.SANI, KANAPPILLY, KODUVAZHANGA, NEERICODE VILLAGE,
     PARAVUR TALUK, ERNKULAM DISTRICT.
RESPONDENTS/DECREE HOLDERS
1. KONGORPILLY S.N.D.P.SAKHA YOGAM NO. 168,
    KONGORPILLY KARA, ALANGAD VILLAGE, PARAVUR TALUK,
    REPRESENTED BY ITS PRESIDENT T.N. BABU, AGED 53 YEARS, S/O.
    NATARAJAN, THARAYIL HOUSE, NEERICODE KARA, ALANGAD VILLAGE
    PARAVUR TALUK 683 511.
2. KONGORPILLY S.N.D.P. SAKHA YOGAM NO. 168,
    KONGORPILLY KARA, ALANGAD VILLAGE, PARAVUR TALUK,
    REPRESENTED BY ITS SECRETARY HYMAVATHY, AGED 71 YEARS, W/O.
    SISHUPALAN, ALATTU HOUSE, KONGORPILLY, ALANGAD VILLAGE,
    PARAVUR TALUK 683 511.

  Original Petition (rent Control) praying inter alia that in the circumstances stated in the
affidavit filed along with the OP (RC) the High Court be pleased to direct the parties in
E.P.No.156 of 2020 in R.C.P.No.23 of 2019 on the file of the Munsiff Court, North Paravur to
maintain status quo as on 19.03.2021 till the disposal of this original petition [RC].


   This petition coming on for admission upon perusing the petition and the affidavit filed in
support of OP (RC) and upon hearing the arguments of M/S.DEEPA NARAYANAN,
K.SUJAI SATHIAN & ASHA MARIAM MATHEWS, Advocates for the petitioners, the
court passed the following:
                                                                                         [P.T.O]
 OP (RC) 55/2021           2/3




            For information purpose only
 OP (RC) 55/2021                              3/3



                                         ORDER

Admit.

Issue notice by speed post.

There shall be an interim order of stay as prayed for, for a period of three months and

notice.

07-04-2021 For information purpose only Sd/-

A.HARIPRASAD,JUDGE

Sd/-

ZIYAD RAHMAN A.A.,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR msv/2 7.4.21