M/S. B.Amoo And Brother vs C.H.Ibrahim
2021 Latest Caselaw 4704 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR. JUSTICE A.HARIPRASAD

                                    &

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

     TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942

                         RCRev..No.193 OF 2017

   AGAINST THE ORDER/JUDGMENT IN RCA 3/2015 OF DISTRICT COURT &
       SESSIONS & MOTOR ACCIDENT CLAIMS TRIBUNAL ,KASARAGOD

 AGAINST THE ORDER/JUDGMENT IN RCP 13/2014 OF PRINCIPAL MUNSIFF,
                            KASARAGOD


REVISION PETITIONER/S:

      1         M/S. B.AMOO AND BROTHER
                PROPRIETOR, HOTEL AIRLINES, K.P.R.RAO ROAD,
                KASARAGOD,REPRESENTED BY ITS MANAGING PARTNERS, WHO
                ARE PETITIONERS 2 AND 3

      2         B.ABDUL RAHIMAN
                AGED 83 YEARS, S/O.ABDULLA, RESIDING AT BEVINJE,
                CHENGALA VILLAGE,KASARAGOD TALUK AND DISTRICT

      3         B.ABDULLA KUNHI
                AGED 59 YEARS, S/O.B.AMOO HAJI, RESIDING AT BEVINJE,
                CHENGALA VILLAGE,KASARAGOD TALUK AND DISTRICT

                BY ADVS.
                SMT.CISSY MATHEWS
                SHRI.JAWAHAR JOSE
                SRI.V.VINAY MENON

RESPONDENT/S:

                C.H.IBRAHIM
                AGED 52 YEARS, S/O.C.B.HASSAINAR, RESIDING AT
                KELUKUNNU HOUSE, KUDLU VILLAGE, RAMDAS NAGAR
                (P.O),KASARAGOD TALUK AND DISTRICT
 RCRev..No.193 OF 2017                     2


                   R1   BY   ADV.   C.R.SYAMKUMAR
                   R1   BY   ADV.   K.ARJUN VENUGOPAL
                   R1   BY   ADV.   V.A.HARITHA
                   R1   BY   ADV.   SIDHARTH B PRASAD
                   R1   BY   ADV.   R.NANDAGOPAL
                   R1   BY   ADV.   GAYATHRI MURALEEDHARAN

     THIS RENT CONTROL REVISION HAVING BEEN FINALLY           HEARD   ON
09.02.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 RCRev..No.193 OF 2017               3




               A.HARIPRASAD & P.V.KUNHIKRISHNAN, JJ
                      ----------------------------------
                           RCR No. 193 of 2017
                          --------------------------------
                 Dated this the 9th day of February, 2021


                                 ORDER

A.Hariprasad, J.

Heard the learned counsel on both sides.

The question that comes up for consideration is squarely covered by

the decision reported in Ameer v. B.Amoo and brothers [2019 (4) KLT

476].

Considering the fact that the disputes have already been resolved in

the earlier decision, we find that there is no merit in the RCR. Hence, it is

dismissed.

sd/-

A.HARIPRASAD JUDGE

sd/-

P.V.KUNHIKRISHNAN JUDGE

SKS