Friday vs Jayanandhan.N.
2021 Latest Caselaw 11675 Ker

IA/1/2021 IN RCRev. 80/2021                           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.

                              Friday,the 9th day of April 2021/19th Chaithra, 1943
            For information         purpose only
                     IA 1/2021 IN RCRev. 80/2021
RCA No.134/2018 of the RENT CONTROL APPELLATE AUTHORTY/ADDITIONAL
DISTRICT COURT - V, KOZHIKODE
RCP No.65/2011 of the RENT CONTROL COURT/PRINCIPAL MUNSIFF COURT-
KOZHIKODE -II.
PETITIONER/REVISION PETITIONER
        JAYANANDHAN.N.,AGED 69 YEARS, S/O.SANKARAN
        NEDUVIL CHALIL HOUSE, KARANTHUR, KOZHIKODE DISTRICT.,
RESPONDENTS/RESPODENTS
1. SULOCHANA,AGED 78 YEARS
     D/O.K.P.CHERIYAKKAN, KILICHAMPARAMBIL, KUNNAMANGALAM P.O.,
     KOZHIKODE DISTRICT, PIN-673 570.
2. A.K.SUJITH,
     AGED 42 YEARS, S/O.KUMULLAM KUZHIYIL SUJANAPAL, MANAKKOTH
     HOUSE, POOVATTUPARAMBA P.O., KOZHIKODE DISTRICT, PIN-673 008.
3. CHITHRALEKHA,
     AGED 80 YEARS, S/O.KUMULLAM KUZHIYIL SUJANAPAL, MANAKKOTH
     HOUSE, POOVATTUPARAMBA P.O., KOZHIKODE DISTRICT, PIN-673 008.
4. JAYAPRAKASHAN,
     AGED 50 YEARS, S/O.SANKARAN, IYYARAMBIL MUKKOM ROAD,
     KUNNAMANGALAM P.O., KOZHIKODE DISTRICT, PIN-673 570.

  Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to stay the execution of the order dated 31.10.2018 in RCP.No.65 of 2011 on
the file of the Rent Control Court/Principal Munsiff-II, Kozhikode which was confirmed by
judgment dated 27.2.2021 in RCA.No.134 of 2018 on the files of the Rent Control Appellate
Authority/Additional District Court-V, Kozhikode, pending disposal of the above Civil
Revision Petition.

                                                                                     [P.T.O]
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            For information purpose only
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  This application coming on for orders upon perusing the application and the affidavit filed in
support thereof, and upon hearing the arguments of M/S.K.M.SATHYANATHA MENON &
KAVERY S. THAMPI, Advocates for the petitioner, the court passed the following:
                                          ORDER

There shall be an interim stay as prayed for, for a period of two months.

09-04-2021 For information purpose only Sd/-

A.HARIPRASAD,JUDGE

Sd/-

ZIYAD RAHMAN A.A.,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR msv/2 16.4.21