Manilal vs Afsal A Sathar
2021 Latest Caselaw 6708 Ker

O.P.(RC).No.29/2021               1

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE A.HARIPRASAD

                                  &

             THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.

  THURSDAY, THE 25TH DAY OF FEBRUARY 2021 / 6TH PHALGUNA, 1942

                        OP (RC).No.29 OF 2021

   AGAINST THE ORDER/JUDGMENT IN RCOP 2/2019 OF MUNSIFF COURT,
                         KARUNAGAPPALLY


PETITIONER/S:

                MANILAL,
                AGED 45 YEARS,
                S/O.KARTHIKAYAN, KURUPPUSERIL PUTHAN VEEDU,
                PUNNAKULAM THEKKU MURI, ADHINADU VILLAGE,
                KARUNAGAPPALLY, K.S.PURAM P.O.,
                KOLLAM DISTRICT, PIN-690 518.

                BY ADV.SRI.M.G.SREEJITH

RESPONDENT/S:

       1        AFSAL A SATHAR,
                S/O. ABDUL SATHAR, THEKKUMURIYIL PANIKKAVEEDU,
                ADINADU VILLAGE, KARUNAGAPPALLY, ADINAD P.O.,
                KOLLAM DISTRICT, PIN-690 542.

       2        NAFEEZAKUNJU,
                W/O. ABDUL SATHAR, THEKKUMURIYIL PANIKKAVEEDU,
                ADINADU VILLAGE, KARUNAGAPPALLY, ADINAD P.O.,
                KOLLAM DISTRICT, PIN-690 542.


     THIS OP (RENT CONTROL) HAVING COME UP FOR ADMISSION ON
     25.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
     FOLLOWING:
 O.P.(RC).No.29/2021               2




                          JUDGMENT

Dated this the 25th day of February, 2021

A.Hariprasad, J.

Heard the learned counsel for the petitioner. Perused the

report dated 23.02.2021, submitted by the learned Munsiff,

Karunagappally, stating the reasons for not disposing of

E.A.No.1/2020 in E.P.No.16/2020 in RC(OP).No.2 of 2019 on the

files of Rent Control Court, Karunagappally. As per the report,

one month time is requested from 27.02.2021 for disposal of

the application. Having regard to the contends of the report,

we grant one month time to the learned Munsiff to dispose of

Ext.P5 application.

Until the disposal of Ext.P5 application, there shall be a

stay of the execution proceedings.

Sd/-

A.HARIPRASAD JUDGE

Sd/-

ZIYAD RAHMAN A.A.

JUDGE DG

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE LEASE AGREEMENT DATED 1.3.2018.

EXHIBIT P2 TRUE COPY OF THE COMPROMISE PETITION DATED 26.7.2019.

EXHIBIT P3 TRUE COPY OF THE EXECUTION PETITION NO.16/2020 IN THE FILES OF HON'BLE RENT CONTROL COURT, KARUNAGAPPALLI.

EXHIBIT P4 TRUE COPY OF THE COUNTER AFFIDAVIT DATED 27.10.2020 FILED BY THE PETITIONER.

EXHIBIT P5 TRUE COPY OF EXECUTION APPLICATION, EA NO.1/2020 IN W.P.NO.16/2020 IN THE FILES OF HON'BLE RENT CONTROL COURT, KARUNAGAPPALLI.