Kerala High Court
P.V.Abdulla Haji vs Saji Chandroth on 23 February, 2021
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.12 OF 2019
AGAINST THE ORDER IN I.A NO.584 OF 2018 DATED 05-01-2019 IN
RCP 60/2016 OF MUNSIFF COURT, NADAPURAM.
PETITIONER :
1 P.V.ABDULLA HAJI, AGED 67 YEARS,
S/O. ALI HAJI, SWASTHAM,
PERUVAMVEETIL, VAYALAM AMSOM,
JATHIYERI DESOM, VADAKARA TALUK,
KOZHIKODE DISTRICT.
2 BIYYATHU CHAMKKALIL, AGED 59 YEARS,
W/O. ABDULLA HAJI, PERUVAMVEETIL,
VAYALAM AMSOM, JATHIYERI DESOM,
VADAKARA TALUK, KOZHIKODE DISTRICT.
BY ADV. SRI.R.K.MURALEEDHARAN.
RESPONDENTS/RESPONDENTS 2 TO 13 :
1 SAJI CHANDROTH, AGED 42 YEARS,
S/O. ANDRU HAJI, BUSINESS,
KUNNUMMAL AMSOM DESOM, VADAKARA TALUK,
KOZHIKODE DISTRICT - 673 101.
OP (RC).No.12 OF 2019 2
2 MUHAMMED ALI CHANDROTH,
AGED 45 YEARS,
-DO- -DO-
3 ABDUL AFSAL, AGED 33 YEARS,
S/O. ABDUL NASAR,
BUSINESS, KURUKUNIYIL HOUSE,
NOW RESIDING AT CHAVELAKULANGARA HOUSE,
AROOR AMSOM, DESOM -DO-
4 ISMAYIL P.P, AGED 38 YEARS,
S/O. HASSAN HAJI,
BUSINESS, PUTHANPURAYIL,
VALAYAM AMSOM, DESOM,
VADAKARA TALUK,
KOZHIKODE DISTRICT - 673 101.
5 NASAR NELLOMKANDIYIL, AGED 44 YEARS,
S/O. KUNHAMMED, BUSINESS,
AROOR AMSOM, DESOM
- DO- -DO-.
6 HYDER M.K., AGED 40 YEARS
S/O. AMMED, BUSINESS,
MAMUNDANKANDY HOUSE,
NARIPPATTA AMSOM, DESOM,
-DO- -DO-
7 ABDUL GAFOOR M.K, AGED 40 YEARS,
S/O. POCKER HAJI, MADHUKUNNUMAL HOUSE,
KUNNUMMAL AMSOM DESOM, VADAKARA TALUK,
KOZHIKODE DISTRICT - 673 101.
8 KALARIKETTIYAPARAMBATH MARIYAM,
AGED 82 YEARS, W/O. MOOSSA,
SWASTHAM, KUNNUMMAL AMSOM,
DESOM, -DO- -DO-
9 KALARIKETTIYAPARAMBATH SOUJA,
AGED 50 YEARS, W/O. ANDRU,
-DO- -DO-
10 KALARIKETTIYAPARAMBATH AJEER,
AGED 32 YEARS, S/O. ANDRU, -DO- -DO-
OP (RC).No.12 OF 2019 3
11 KALARIKETTIYAPARAMBATH MUHAMMED FASIL,
AGED 24 YEARS, S/O. ANDRU, -DO- -DO-
12 KALARIKETTIYAPARAMBATH MUHAMMED SAHAL,
AGED 13 YEARS, (MINOR), S/O. ANDRU,
-DO- -DO-
R1-R2, R4, R6-R12 BY ADV. SRI.P.B.KRISHNAN
R1-R2, R4, R6-R12 BY ADV. SRI.P.M.NEELAKANDAN
R1-R2, R4, R6-R12 BY ADV. SRI.P.B.SUBRAMANYAN
R1-R2, R4, R6-R12 BY ADV. SRI.SABU GEORGE
R1-R2, R4, R6-R12 BY ADV. SRI.MANU VYASAN PETER
THIS OP (RENT CONTROL) HAVING BEEN FINALLY HEARD ON
23.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
OP (RC).No.12 OF 2019 4
A.HARIPRASAD & P.V.KUNHIKRISHNAN, J J.
--------------------------------------
O.P (R.C) No.12 of 2019
--------------------------------------
Dated this the 23rd day of February, 2021
JUDGMENT
A.Hariprasad, J
Heard the learned counsel on both sides.
2. Learned counsel for the petitioners submitted that the matter is
not pressed, as according to her, the matter has been settled. Hence, the
original petition is dismissed as not pressed.
A. HARIPRASAD,
JUDGE.
P.V.KUNHIKRISHNAN,
JUDGE
amk
APPENDIX
PETITIONER'S EXHIBITS :
EXHIBIT P1 A TRUE COPY OF THE AGREEMENT DATED
15.05.2004.
EXHIBIT P2 A TRUE COPY OF THE RCP NO.60/2016 DATED
31.10.2016.
EXHIBIT P3 A TRUE COPY OF THE COUNTER STATEMENT
FILED BY THE RESPONDENTS 9 TO 12.
EXHIBIT P4 A TRUE COPY OF THE PETITION ALONG WITH
AFFIDAVIT IN IA NO. 492/2018.
EXHIBIT P5 A TRUE COPY OF THE COUNTER FILED BY THE
RESPONDENTS.
EXHIBIT P6 A TRUE COPY OF THE ORDER IN IA
NO.492/2018 IN RCP NO.60/2016 DATED
20.06.2018.
EXHIBIT P7 A TRUE COPY OF THE AFFIDAVIT ALONG WITH
THE ANSWERS SUBMITTED BY THE RESPONDENTS
DATED 29.06.2018.
EXHIBIT P8 A TRUE COPY OF THE IA NO.584/2018 ALONG
WITH AFFIDAVIT FILED BY THE PETITIONER
DATED 10.07.2018.
EXHIBIT P9 A TRUE COPY OF THE ORDER IN IA
NO.584/2018 IN RCP NO.60/2016 DATED
17.10.2018.
EXHIBIT P10 A TRUE COPY OF THE JUDGMENT IN OP(RC)
NO.159/2018 DATED 19.11.2018.
EXHIBIT P11 TRUE COPY OF THE ORDER IN IA NO.584/2018
DATED 05.01.2019.
