Kunhanpurath Balan vs Kunnummayintavita Chandran
2021 Latest Caselaw 12571 Ker

                  ALEXANDER THOMAS & K.BABU, JJ.
                  ===========================
                       R.C.Rev. No. 90 of 2021
                                  &
                        I.A. No. 1 of 2021 in
                       R.C.Rev. No. 90 of 2021
              (arising out of judgment dated 15.3.2021 in R.C.A. No. 94/2019
            on the file of the Additional District & Sessions Court, Vatakara and
                          order dated 27.3.2019 in R.C.P. No. 1/2018
                 on the file of the Rent Control Court (Munsiff), Vatakara)
                   ===========================
                     Dated this the 26th day of May, 2021


                                       ORDER

Issue notice before admission to the sole respondent by speed post

returnable within 10 days.

2. In the meanwhile, the petitioner is also permitted to serve notice

on the sole respondent through the learned advocate who has appeared for

that party either before the appellate court or before the original court, and

produce memo evidencing service of notice in that regard.

3. The counsel for the petitioner may produce a legible copy of the

I.A. No. 303/2019 filed in R.C.P. No. 1/2018 on the file of the Rent Control

Court (Munsiff), Vatakara, attested by the counsel for the petitioner herein,

for the perusal of this Court as an additional document.

I.A. No. 1/2021 in R.C.Rev. No. 90/2021

4. Pending consideration of the stay application filed in this case,

it is ordered that further steps for execution of impugned order of R.C.Rev. No. 90/2021 & I.A. No. 1/2021 in R.C.Rev. No. 90/2021

eviction shall be kept in abeyance. This order will be in force for

a period of one month.

List the case in the Admission List on 18.6.2021.

H/O.

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

K.BABU, JUDGE

MMG