Present vs Raveendran
2021 Latest Caselaw 9369 Ker

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                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          Present:
                         THE HONOURABLE MR. JUSTICE A.HARIPRASAD
                                            &
                       THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
                      Friday,the 19th day of March 2021/28th Phalguna, 1942
                                  IA 1/2021 IN RCRev. 61/2021
RCA No.23/2014 of the RENT CONTROL APPELLATE AUTHORITY -IV/ADDITIONAL
            For information purpose only
DISTRICT COURT - IV, THIRUVANANTHAPURAM
RCP No.54/2010 of the RENT CONTROL COURT/I ADDITIONAL MUNSIFF COURT
,THIRUVANANTHAPURAM
PETITIONERS/REVISION PETITIONER IN RCR
        RAVEENDRAN,AGED 70 YEARS,
        S/O.PONNAYYAN,T.C.14/453,BELONGING TO INDIAN PENTHACOAST
        DAIVASABHA,NANDAVANAM,PALAYAM, VANCHIYOOR
        VILLAGE,THIRUVANANTHAPURAM, NOW RESIDING AT TC
        6/520(1),WHITEFIELD,KUNJUVEEDU LANE, THURUVICKAL.P.O,
        THIRUVANANTHAPURAM-695011.
RESPONDENTS/RESPONDENTS IN RCR
1. INDIAN PENTECOSTAL CHURCH OF GOD,
      KERALA STATE COUNCIL,HEAD QUARTERS AT
      KUMBANAD,PATHANAMTHITTA-689547, REPRESENTED BY ITS SECRETARY
      PASTOR PHILIP P.THOMAS.

2. K.G.JOYKUTTY,
      S/O GEEVARGHESE,PRESIDENT OF ARAMADA,LOCAL SABHA,
      ARAMADA,THIRUMALA VILLAGE, THIRUVANANTHAPURAM-695032.

3. J.SAMUEL,
      S/O JOSEPH,SECRETARTY OF ARAMADA LOCAL SABHA,ARAMADA, THIRUMALA
      VILLAGE,THIRUVANANTHAPURAM-695032.

4. C.JAMES RAI,
      S/O.CHINNAPPAN,TREASURER OF ARAMADA, LOCAL
      SABHA,ARAMADA,THIRUMALA VILLAGE,THIRUVANANTHAPURAM-695032.


  Application praying that in the circumstances stated in the affidavit filed therewith the High Court

be pleased to stay the operation of the judgment dated 09.11.2020 in RCA 23/2014 of the Rent

Control Appellate Authority-IV, Thiruvananthapuram (Addl. District Court-IV,

Thiruvananthapuram), pending disposal of the Rent Control Revision.

    This application coming on for orders upon perusing the application and the affidavit filed in

support thereof, and upon hearing the arguments of M/S.D.KISHORE, ARYA JOSEPH, MEERA

GOPINATH & R.MURALEEKRISHNAN (MALAKKARA), Advocates for the petitioner and of
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MR.JACOB P.ALEX, (Caveator) for the respondent 4, the court passed the following;




                                              ORDER

There shall be an interim order staying the execution proceedings in RCP No.54/2010 on condition For information purpose only that the entire admitted arrears shall be cleared. Post on 19.05.2021.

19-03-2021 Sd/-

A.HARIPRASAD,JUDGE

Sd/-

ZIYAD RAHMAN A.A.,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR