Friday vs Kallil Thodukayil Faizal
2021 Latest Caselaw 11781 Ker

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                       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.82/2021
RCA No.121/2018 of the ADDITIONAL DISTRICT COURT KOZHIKODE-III
RCP No.175/2015 of the PRINCIPAL MUNSIFF COURT KOZHIKODE-I
PETITIONER/REVISION PETITIONER
        KALLIL THODUKAYIL FAIZAL,AGED 47 YEARS,
        S/O.MOOSA KOYA, UNIVERSAL ALUMINIUM, V.K.COMPLEX,
        ARAYIDATHUPALAM, POST PUTHIYARA, KOTTOOLI AMSOM,
        PARAYANCHERI DESOM, KOZHIKODE TALUK - 673 004.
RESPONDENTS/RESPONDENTS
1. K.P.NAFEESA,AGED 57,W/O.KIZHAKKEPARAMBIL LATE MUHAMMED,
     KIZHAKKEPARAMBIL HOUSE, CHEEKILODU AMSOM DESOM, POST
     CHEEKILODU, KOZHIKODE TALUK-673 315.
2. K.P.MUBEENA,AGED 34, D/O.KIZHAKKEPARAMBIL MUHAMMED,
     KIZHAKKEPARAMBIL HOUSE, CHEEKILODU AMSOM DESOM, POST
     CHEEKILODU, KOZHIKODE TALUK-673 315.
3. K.P.MUNEERA,AGED 32, D/O.KIZHAKKEPARAMBIL MUHAMMED,
     KIZHAKKEPARAMBIL HOUSE, CHEEKILODU AMSOM DESOM, POST
     CHEEKILODU, KOZHIKODE TALUK-673 315.
4. K.P.MUFSIL, AGED 29 , S/ O KIZHAKKEPARABIL MUHAMMED,
 KIZHAKKEPARAMBIL HOUSE, CHEEKILODU AMSOM DESOM, POST
 CHEEKILODU, KOZHIKODE TALUK-673315
5. K.P.MUBAS,AGED 27, D/O.KIZHAKKEPARAMBIL MUHAMMED,
     KIZHAKKEPARAMBIL HOUSE, CHEEKILODU AMSOM DESOM, POST
     CHEEKILODU, KOZHIKODE TALUK-673 315.

  Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to stay operation and execution of the order dated 5.7.2018 in R.C.P.No.175
of 2015 passed by the Rent Control Court/Principal Munsiff-I, Kozhikode as confirmed in
Judgment in RCA No.121 of 2018 dated 31.01.2020 passed by the Rent Control Appellate
Authority/Additional District Court-III, Kozhikode, pending disposal of the revision petition.
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  This application/petition coming on for orders upon perusing the application/petition and the
affidavit filed in support thereof, and upon hearing the arguments of M/S.K.M.FIROZ &
M.SHAJNA, Advocates for the petitioner, the court passed the following:
                                           ORDER

There shall be an interim stay as prayed for, for a period of three months. 09-04-2021 Sd/-

For information purpose only A.HARIPRASAD,JUDGE

Sd/-

ZIYAD RAHMAN A.A.,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR msv/2 12.4.21