Friday vs Kallil Thodukayil Faizal
2021 Latest Caselaw 11782 Ker

IA/1/2021 IN RCRev. 83/2021                           1/2



                  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
                     IA1/2021 IN RCRev. 83/2021
RCA No.122/2018 of the ADDITIONAL DISTRICT COURT KOZHIKODE-III
RCP No.173/2015 of the PRINCIPAL MUNSIFF COURT KOZHIKODE-I


PETITIONER/REVISION PETITIONER
        KALLIL THODUKAYIL FAIZAL, AGED 47,
        S/O.MOOSA KOYA,UNIVERSAL ALUMINIUM, V.K.COMPLEX,
        ARAYIDATHUPALAM, POST PUTHIYARA,KOTTOOLI AMSOM,
        PARAYANCHERI DESOM, KOZHIKODE TALUK-673004.

RESPONDENTS/RESPONDENTS
1.    K.P.NAFEESA, AGED 57 ,
       W/O.KIZHAKKEPARAMBIL LATE MUHAMMED, KIZHAKKEPARAMBIL
       HOUSE, CHEEKILODU AMSOM DESOM,POST CHEEKILODU, KOZHIKODE
       TALUK-673315.
2.    K.P.MUBEENA, AGED 34,
       D/O KIZHAKKEPARAMBIL MUHAMMED, KIZHAKKEPARAMBIL
       HOUSE,CHEEKILODU AMSOM DESOM, POST,CHEEKILODU,KOZHIKODE
       TALUK-673315.
3.    K.P.MUNEERA, AGED 32,
       D/O KIZHAKKEPARAMBIL MUHAMMED, KIZHAKKEPARAMBIL HOUSE,
       CHEEKILODU AMSOM DESOM, POST, CHEEKILODU,KOZHIKODE
       TALUK-673315.
4.    K.P.MUFSIL, AGED 29,
       S/O KIZHAKKEPARAMBIL MUHAMMED, KIZHAKKEPARAMBIL HOUSE,
       CHEEKILODU AMSOM DESOM, POST, CHEEKILODU, KOZHIKODE
       TALUK-673315.
5.    K.P.MUBAS, AGED 27,
       S/O KIZHAKKEPARAMBIL MUHAMMED, KIZHAKKEPARAMBIL HOUSE,
       CHEEKILODU AMSOM DESOM, POST, CHEEKILODU, KOZHIKODE
       TALUK-673315.
                                                             [P.T.O.]
 IA/1/2021 IN RCRev. 83/2021                      2/2

         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.173 of 2015 passed by the Rent Control Court/ Principal Munsiff-I, Kozhikode, as
confirmed in Judgment in RCA No.122 of 2018 dated 31.01.2020 passed by the Rent Control
Appellate Authority/ Additional District Court-III, Kozhikode pending disposal of revision
petition.
         This application coming on for orders upon perusing the application and the affidavit
            For information purpose only
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/- A.HARIPRASAD, JUDGE Sd/- ZIYAD RAHMAN A.A.,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR PtK/13.04.21.