[email protected] vs P.Bose
2021 Latest Caselaw 10220 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                              &

     THE HONOURABLE MR.JUSTICE DR. KAUSER EDAPPAGATH

THURSDAY, THE 25TH DAY OF MARCH 2021 / 4TH CHAITHRA, 1943

                    RCRev..No.227 OF 2019

  AGAINST THE ORDER/JUDGMENT IN RCA 37/2017 DATED 08-02-
2019 OF ADDITIONAL DISTRICT COURT & SESSIONS COURT - III,
                        ALAPPUZHA

 AGAINST THE ORDER/JUDGMENT IN RCP 10/2014 DATED 31-07-
       2017 OF ADDITIONAL MUNSIFF COURT,CHERTHALA


REVISION PETITIONER:

              [email protected], AGED 37 YEARS, SON OF SIVAN,
              KARANGATTU NIKARTHIL, PATTANAKKADU.P.O.,
              CHERTHALA, PIN-688 531.

              BY ADVS.
              SRI.P.SANTHOSH KUMAR (TR)
              SRI.T.P.SAJAN
              SRI.B.PRASANTH

RESPONDENT:

              P.BOSE, AGED 67, SON OF PADMANABHAN,
              MUKKALODIYIL, PADINJATTUMKARA THEKKUM KURI,
              THURAVOOR SOUTH VILLAGE, CHERTHALA, PIN-688
              531.

              R1 BY ADV. SRI.LIJIN THAMBAN
              R1 BY ADV. SRI.M.RETHEESHKUMAR
              R1 BY ADV. SRI.VIMAL BHASKAR

     THIS RENT CONTROL REVISION HAVING BEEN FINALLY HEARD
ON 25.03.2021, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
 RCRev..No.227 OF 2019

                             ..2..




                         JUDGMENT

Dated this the 25th day of March 2021 A.Muhamed Mustaque, J

The learned counsel for the revision petitioner-

tenant submits that he has already vacated the

tenanted building. In the light of the submission as above, the revision petition is dismissed as

infructuous.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

DR. KAUSER EDAPPAGATH

JUDGE

PR