Saifudeen vs Ranjith
2021 Latest Caselaw 2281 Ker

OP (RC).No.103 OF 2020                     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

                                  OP (RC).No.103 OF 2020

   AGAINST THE ORDER/JUDGMENT IN RCP 150/2016 OF MUNSIFF COURT, THALASSERY


PETITIONER/S:

                   SAIFUDEEN
                   AGED 35 YEARS
                   S/O USMAN,MARJAN .P.O,THIRUVANGAD, THALASSERY,
                   KANNUR DISTRICT-670103.

                   BY ADVS.
                   KUM.PARVATHY VIJAYAN
                   SRI.SAIBY JOSE KIDANGOOR
                   SMT.S.SIBHA

RESPONDENT/S:

         1         RANJITH,AGED 48 YEARS,
                   S/O DAMODARAN,RATHI AUTO ENGINEERING WORKS, NEAR TOWN
                   HALL,THALASSERY-670104.

         2         RATHI,
                   AGED 70 YEARS
                   W/O.DAMODARAN,JANAKI SADANAM,
                   USK ROAD,P.O.DHARMADAM,
                   MEETHALAPEEDIKA,THALASSERY-670101.

         3         RAJESH,
                   AGED 48 YEARS
                   S/O DAMODARAN,JANAKI SADANAM,
                   USK ROAD,P.O.DHARMADAM ,MEETHALAPEEDIKA,THALASSERY-670101.

         4         BEEGAM RED ROSE SIRAJ,
                   AGED 30 YEARS
                   D/O USMAN,MARJAN.P.O,THIRUVANGAD,
                   THALASSERY-670103.

         5         SETLANA,
                   AGED 25 YEARS
                   D/O USMAN,MARJAN.P.O,THIRUVANGAD,
                   THALASSERY-670103.


      THIS OP (RENT CONTROL) HAVING BEEN FINALLY HEARD ON 20.01.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (RC).No.103 OF 2020                          2



              A.HARIPRASAD & P.V.KUNHIKRISHNAN, J
              ---------------------------------------------------------
                          O.P.(RC) No.103 of 2020
                        --------------------------------------
                    Dated this the 20th day of January, 2021


                                 JUDGMENT

A.Hariprasad J,

Heard the learned counsel for the petitioner and

perused report dated 14.1.2021 submitted by the Munsiff,

Thalassery (Rent Control Court) wherein RCP No.150/2016

is pending. From the report, it is seen that service of notice

on respondents 2 and 3 could not be completed. Further,

RCP No.150/2016 has to be jointly tried with RCP

No.9/2017. For the reasons stated in the report, Rent

Control Court seeks 6 months time to dispose of the case

from the date of appearance of the supplemental

respondents 2 and 3.

2. Having regard to the averments in the letter, we

allow the prayer and direct the Rent Control Court to

dispose of RCP No.150/2016 and RCP No.9/2017 together

within 6 months from the date of appearance of respondents 2

and 3 in RCP No. 150/2016.

The original petition is disposed of, as above.

sd/-

A.HARIPRASAD JUDGE

sd/-

P.V.KUNHIKRISHNAN JUDGE SKS

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PLAINT IN RCP NO.150/2016 OF THE HON'BLE MUNSIFF COURT,THALASSERY

EXHIBIT P2 TRUE COPY OF THE COUNTER FILED BY 1ST RESPONDENT.