Balakrishna Marar vs Subha
2021 Latest Caselaw 13113 Ker

RCRev. No.193/2020                            1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                     THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                           &
                      THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
               WEDNESDAY, THE 23RD DAY OF JUNE 2021 / 2ND ASHADHA, 1943
                       I.A. NO.1/2020 IN RCREV. NO. 193 OF 2020

RCA 26/2019 OF THE RENT CONTROL APPELLATE AUTHORITY/ADDITIONAL DISTRICT COURT
                                      - II, KOZHIKODE


            RCP 21/2016 OF THE RENT CONTROLLER/MUNSIFF COURT, KOYILANDY


PETITIONER/REVISION PETITIONER:

          BALAKRISHNA MARAR, AGED 76 YEARS S/O. GOPALA MARAR, PROPRIETOR,
          VINAYAK HOME APPLIANCES, BALUSSERY P.O, KOYILANDY TALUK,
          KOZHIKODE DISTRICT-673 612.

RESPONDENTS/RESPONDENTS

          1. SUBHA, AGED 61 YEARS, D/O. LATE T.V. RAMAN, GANESH NIVAS,
          RAMANATTUKARA VILLAGE, KOZHIKODE DISTRICT-673 631
          2. USHA, AGED 59 YEARS, D/O. T.V. RAMAN, THUSHARAM,
          PONNARAMTHERU, BALUSSERY P.O, KOYILANDY TALUK, KOZHIKODE
          DISTRICT-673 612
          3. JYOTHILAL, AGED 55 YEARS, D/O.LATE T.V. RAMAN, EZHUTHACHAN
          VEETTIL, BEYPORE, KOZHIKODE DISTRICT-673 015.
          4. JEEJABAI, AGED 53 YEARS, D/O. LATE T.V. RAMAN, AROOR VILLAGE,
          ALAPPUZHA DISTRICT- 688 534.
          5. SANTHOSH KUMAR, AGED 45 YEARS, S/O LATE T.V. RAMAN,
          KINARULLATHIL HOUSE, PORRANTHERU, BALUSSERY P.O, KOYILANDY TALUK,
          KOZHIKODE DISTRICT, 673 612.
          6. ULLASKUMAR, 57 YEARS, S/O. LATE T.V. RAMAN, KINARULLATHIL
          HOUSE, PORRANTHERU, BALUSSERY P.O, KOYILANDY TALUK, KOZHIKODE
          DISTRICT-673 612.


                 Application praying that in the circumstances stated in the affidavit
filed therewith the High Court be pleased to stay the operation of the Judgment in
R.C.A No.26/2019 on the file of Rent Control Appellate Authority/Additional District
Judge -II, Kozhikode confirming the order in R.C.P No.21/2016 on the file of the
 RCRev. No.193/2020                             2/2

Rent Controller (Munsiff), Koyilandy till the disposal of this Rent Control Revision
Petition.

             This application coming for orders upon perusing the application and the
affidavit filed in support thereof, and upon hearing the arguments of M/S. M.PRAMODH
KUMAR & MAYA CHANDRAN, Advocates for the petitioner, the court passed the following;



                                          ORDER

Admit.

Issue notice to the respondents by speed post.

There shall be an interim order styaing the operation of the impugned judgment for a period of six months.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

DR. KAUSER EDAPPAGATH

JUDGE

23-06-2021 /True Copy/ Assistant Registrar