Kaithachal Radha vs V.P.Sajevan
2021 Latest Caselaw 6450 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 23RD DAY OF FEBRUARY 2021 / 4TH PHALGUNA, 1942

                       OP (RC).No.31 OF 2021

AGAINST E.P NO.222 OF 2018 IN RCP 72/2015 OF MUNSIFF'S
COURT, THALASSERY.


PETITIONER/PETITIONER IN EP & IN RCP            :

               KAITHACHAL RADHA,W/O RAGHAVAN,
               AGED 64 YEARS, ROJA NIVAS,
               P O MAMBARAM, THALASSERY.

               BY ADVS.
               SRI.RAJESH V.NAIR
               SHRI.R.PARTHASARATHY




RESPONDENT/RESPONDENT IN EP & IN RCP            :

               V.P.SAJEVAN, S/O KRISHNAN,
               AGED 51 YEARS, SAJ HARDWARES,
               MANORAMA COMPLEX, HIGH SCHOOL ROAD,
               P.O.PINARAYI, THALASSERY - 670 741.


    THIS OP (RENT CONTROL) HAVING COME UP FOR ADMISSION ON
23.02.2021,     THE   COURT   ON   THE   SAME       DAY   DELIVERED   THE
FOLLOWING:
 O.P(R.C) No.31 of 2021                2




                A.HARIPRASAD & P.V.KUNHIKRISHNAN, J J.
                        --------------------------------------
                          O.P (R.C) No.31 of 2021
                        --------------------------------------
                 Dated this the 23rd day of February, 2021

                               JUDGMENT

A.Hariprasad, J

Heard the learned counsel for the petitioner.

2. We called for a report from the Munsiff, Thalassery asking the

court to state minimum time required for disposal of Ext.P1 execution

petition in R.C.P No.72 of 2015 before the Rent Control Court, Thalassery.

3. Learned Munsiff submitted that the matter is posted to

16-03-2021 for hearing. It appears that there is no order prohibiting the

execution court in proceeding with the matter as of now. Therefore, we

direct the learned Munsiff to dispose of the execution petition within two

weeks from 16-03-2021.

A. HARIPRASAD, JUDGE.

                                                    P.V.KUNHIKRISHNAN,
                                                           JUDGE
amk





                              APPENDIX
PETITIONER'S        EXHIBITS :



EXHIBIT P1                TRUE COPY OF THE EXECUTION PETITION

NO.222/2018 IN RCP NO.72/2015 FILED BEFORE THE MUNSIFF COURT, THALASSERY.

EXHIBIT P2 TRUE COPY OF THE COUNTER AFFIDAVIT FILED BY THE RESPONDENT IN EP NO. 222/2018 ON THE FILE OF THE MUNSIFF COURT, THALASSERY.

RESPONDENT'S EXHIBITS        :        NIL.