Kunjunjamma Mani @ Mariamma ... vs Kunjunjamma Mani @ Mariamma ...
2021 Latest Caselaw 643 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.70 OF 2016

 AGAINST THE JUDGMENT IN   RCA 18/2014 DATED 31.10.2015 ON THE FILE
  OF THE ADDITIONAL RENT    CONTROL APPELLATE AUTHORITY-1,KOTTAYAM
    AGAINST THE ORDER IN   RCP NO.2/2013 DATED 26.2.2014 OF THE
              ADDITIONAL   RENT CONTROL COURT,KOTTAYAM


REVISION PETITIONER/RESPONDENT IN RCA/RESPONDENT IN RCP:

             KUNJUNJAMMA MANI @ MARIAMMA GEEVARGHESE
             AGED 50 YEARS
             W/O GEEVARGHESE, MALIKAYIL HOUSE, NEDUNGADAPPALLY
             P.O., KARUKACHAL, KOTTAYAM-686545.

             BY ADVS.
             SRI.SANTHOSH G. PRABHU
             SMT.A.ASWATHY
             SRI.S.KANNAN

RESPONDENT/APPELLANT IN RCA/PETITIONER IN RCP:

             BINU KURUVILA
             AGED 44 YEARS
             S/O C.T.KURUVILA, ENTERPRISE ARCHITECT, CHIRAKUZHIYIL
             HOUSE, MANGANAM PO, VIJAYAPURAM, KOTTAYAM-686018.

             R1 BY ADV. SRI.RAJEEV V.KURUP

     THIS RENT CONTROL REVISION HAVING BEEN FINALLY HEARD         ON
07.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 R.C.R.No.70 of 2016                  2


                                 ORDER

Dated this the 7th day of January 2021 ...

Heard the learned counsel for the Revision

Petitioner.

2. The Revision Petitioner is the tenant who is

sought to be evicted in R.C.P.No.2 of 2013 on the file of

the Additional Rent Control Court, Kottayam. The learned

counsel for the Revision Petitioner submitted that, he is

in possession of the building and he is not aggrieved by

the impugned judgment of the Additional Rent Control

Appellate Authority-1, Kottayam. The Revision Petitioner

submitted in the light of the above fact, that the matter

has become infructuous.

Hence, the above Rent Control Revision is dismissed

as infructuous.

Sd/-

A.HARIPRASAD

JUDGE

Sd/-

P.V.KUNHIKRISHNAN

JUDGE

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