T.V. Bhaskaran vs T.V. Bhaskaran
2021 Latest Caselaw 632 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

             THE HONOURABLE MR. JUSTICE A.HARIPRASAD

                                   &

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

    THURSDAY, THE 07TH DAY OF JANUARY 2021 / 17TH POUSHA, 1942

                      RCRev..No.395 OF 2018

 AGAINST THE JUDGMENT IN RCA NO.8 OF 2016 DATED 17.11.2017 OF THE
RENT CONTROL APPELLATE AUTHORITY, KASARAGOD REVERSING THE ORDER OF
    THE RENT CONTROL COURT, HOSDURG IN RCP NO.42 OF 2013 DATED
                             31.3.2016


REVISION PETITIONER/RESPONDENT/RESPONDENT:

             T.V. BHASKARAN
             AGED 69 YEARS
             S/O. T.V.KARTHUNHI,TAILOR,R/AT
             NHANIKKADAVU,OZHINJAVALAPPU, NILESHWARAM VILLAGE,
             HOSDURG TALUK

             BY ADVS.
             SRI.A.ARUNKUMAR
             SRI.VIPIN T JOSE

RESPONDENT/APPELLANT/PETITIONER:

             T.V. NARAYANAN
             AGED 60 YEARS
             S/O. T.V.KORAN, THONATH VALAPPIL, KURUNTHUR, PADNEKAD
             P.O., KANHANGAD VILLAGE, HOSDURG TALUK-671 315

             R1 BY ADV. SRI.SURESH KUMAR KODOTH
             R1 BY ADV. SRI.K.P.ANTONY BINU

     THIS RENT CONTROL REVISION HAVING BEEN FINALLY HEARD ON
07.01.2021, ALONG WITH RCRev..352/2018, THE COURT ON THE SAME DAY
PASSED THE FOLLOWING:
 RCRev.395 & 352/2018             2


             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

              THE HONOURABLE MR. JUSTICE A.HARIPRASAD

                                     &

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

   THURSDAY, THE 07TH DAY OF JANUARY 2021 / 17TH POUSHA, 1942

                       RCRev..No.352 OF 2018

AGAINST THE JUDGMENT IN RCA NO.7 OF 2016 DATED 17.11.2017 OF THE
 RENT CONTROL APPELLATE AUTHORITY, KASARAGOD REVERSING THE ORDER
  OF THE RENT CONTROL COURT, HOSDURG IN RCP NO.9 OF 2014 DATED
                            30.3.2016


REVISION PETITIONER/RESPONDENT/RESPONDENT:

              P.ABDUL RAHIMAN
              AGED 52 YEARS
              S/O HASSAINAR, RESIDING AT NHANIKKADAVU,
              OZHINHAVALAPPU, NILESWARAM VILLAGE, HOSDURG TALUK.

              BY ADVS.
              SRI.A.ARUNKUMAR
              SRI.VIPIN T JOSE

RESPONDENT/APPELLANT/RESPONDENT:

              T.V.NARAYANAN
              AGED 60 YEARS
              S/O T.V KORAN, THINATH VALAPPIL, KURUNTHUR,
              PADNEKAD.P.O, KANHANGAD VILLAGE, HOSDURG TALUK-
              671315

              R1 BY ADV. SRI.SURESH KUMAR KODOTH
              R1 BY ADV. SRI.K.P.ANTONY BINU

     THIS RENT CONTROL REVISION HAVING BEEN FINALLY HEARD ON
07.01.2021, ALONG WITH RCRev..395/2018, THE COURT ON THE SAME
DAY PASSED THE FOLLOWING:
 RCRev.395 & 352/2018               3




                             JUDGMENT

[ RCRev..395/2018, RCRev..352/2018 ]

Dated this the 7th day of January 2021 ..

Heard the learned counsel on both sides in the

above Revision Petitions.

2. The learned counsel for the Revision

Petitioners submitted that, the tenants have

surrendered the tenanted premises to the respondent-

landlord in both the cases and, therefore, the matter

has become infructuous.

Hence, the above Revision Petitions are dismissed

as infructuous.

Sd/-

A.HARIPRASAD

JUDGE

Sd/-

                                            P.V.KUNHIKRISHNAN

pkk                                               JUDGE