Chidambaram Chettiar Trust vs M/S.Breeze Hotel
2021 Latest Caselaw 2278 Ker

RCRev..No.324 OF 2019                      1


                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                    THE HONOURABLE MR. JUSTICE A.HARIPRASAD

                                       &

                 THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

     WEDNESDAY, THE 20TH DAY OF JANUARY 2021 / 30TH POUSHA, 1942

                             RCRev..No.324 OF 2019

  AGAINST THE ORDER/JUDGMENT IN RCA 45/2018 DATED 02-07-2019 OF II
                ADDITIONAL DISTRICT COURT,ERNAKULAM

AGAINST THE ORDER/JUDGMENT IN RCP 145/2006 DATED 03-09-2018 OF III
           ADDITIONAL MUNSIFF COURT, EKM (RENT CONTROL)


REVISION PETITIONER/S:

                    CHIDAMBARAM CHETTIAR TRUST,
                    REP. BY ITS MANAGING TRUSTEE, M C SWAMINATHAN
                    CHETTIAR, S/O.P.S.N.M.CHIDAMBARAM CHETTIAR,
                    KARITHALA, ERNAKULAM (NEAR KSRTC BUS STAND), NOW
                    SHRI.S.SUBRAMANNIAN, S/O.LATE M.C.SWAMINATHAN
                    CHETTIAR.

                    BY ADVS.
                    SMT.SINDHU SANTHALINGAM
                    SRI.A.D.SHAJAN

RESPONDENT/S:

          1         M/S.BREEZE HOTEL,
                    SHANMUGHAM ROAD, ERNAKULAM, COCHIN - 31, REP. BY ITS
                    PARNTER MR.K.A.ABDULLA, S/O.ASSAINAR, AGED 74 YEARS,
                    RESIDING AT JAMEE PALACE, RAILWAY STATION ROAD, MAHE
                    -670 311.

          2         K.A.ABDULLA,
                    S/O.ASSAINAR, AGED 74 YEARS, RESIDING AT JAMEE
                    PALACE, RAILWAY STATION ROAD, MAHE - 670 311.

                    R1-2 BY ADV. SRI.K.R.VINOD
                    R1-2 BY ADV. SMT.M.S.LETHA

     THIS RENT CONTROL REVISION HAVING BEEN FINALLY HEARD              ON
20.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 RCRev..No.324 OF 2019                            2




                    A.HARIPRASAD & P.V.KUNHIKRISHNAN, J
                    ---------------------------------------------------------
                                  RCR No. 324 of 2019
                             --------------------------------------
                      Dated this the 20th day of January, 2021


                                        ORDER

A.Hariprasad J,

Heard the learned senior counsel for the revision petitioner and the

learned counsel for the respondent.

2. It is submitted by both sides that the parties have settled the

matter. Stating the terms of settlement, an affidavit dated 7.1.2021 has

been filed. In the affidavit, the terms of settlement have been clearly

narrated. The affidavit is recorded. As requested by the parties, the

revision petition is allowed, setting aside the judgment of the Rent

Control Appellate Authority, Ernakulam in RCA No. 45/2018.

The revision petition is disposed of, as above.

sd/-

A.HARIPRASAD JUDGE

sd/-

P.V.KUNHIKRISHNAN JUDGE SKS