Sreedharan K.Nair vs Soudha
2021 Latest Caselaw 20996 Ker

RCRev. No.134/2021                           1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT
                       THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                            &
                        THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
                Wednesday, the 6th day of October 2021 / 14th Aswina, 1943

                         IA.NO.1/2021 IN RCREV. NO. 134 OF 2021

RCP 167/2013 OF THE RENT CONTROL COURT (PRINCIPAL MUNSIFF COURT- II), KOZHIKODE

RCA 180/2016 OF THE RENT CONTROL APPELLATE AUTHORITY/ ADDITIONAL DISTRICT COURT-
                                 V, KOZHIKODE.

   PETITIONERS/ REVISION PETITIONERS:

      1. SREEDHARAN K.NAIR, AGED 68 YEARS, S/O. KOMAPPAN NAIR, "ACHUTHAM",
         P.M.KUTTY ROAD,      NEAR VELLANGOTTU TEMPLE, SWARALAYA RESIDENTS
         ASSOCIATION NO.128, KACHERI AMSOM DESOM, KOZHIKODE.



      2. UMMER KOYA, AGED 65 YEARS, S/O. MUHAMMED, 19/846, WOOD TECH
         INDUSTRIES, EAST KALLAI ROAD, KASABA AMSOM DESOM, KOZHIKODE.

   RESPONDENTS/ RESPONDENTS:

      1. SOUDHA, AGED 53 YEARS, D/O. MOHAMMED KOYA, BEACH P.O., PEEYEES,
         NAGARAM AMSOM DESOM, KOZHIKODE - 673 032.

      2. CHIRAMMAL LONAPPAN GEORGE, AGED 72 YEARS, S/O. C. P. LONAPPAN,
         PERUMANOOR AMSOM, ELAAMKULAM VILLAGE, KANAYANOOR TALUK,
         ERNAKULAM-682020.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay operation and
   execution of order dated 18-02-2016 in R.C.P No. 167 of 2013 passed by
   Rent Control Court, Kozhikode (Principal Munsiff Court- II, Kozhikode), as
   confirmed by the judgment in R.C.A No. 180 of 2016 passed by the Rent
   Control Appellate Authority/ Additional District Court- V, Kozhikode dated
   30-07-2021, pending disposal of the above revision petition.


        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 K.M.FIROZ & M.SHAJNA, Advocates for the petitioners, the court
   passed the following:

                                                             (P.T.O)
 RCRev. No.134/2021                             2/2




                                        O R D E R

Post this matter on 08-10-2021.

Status quo as on today will be maintained till the next posting date.

Sd/- ALEXANDER THOMAS, JUDGE

Sd/- A. BADHARUDEEN, JUDGE

06-10-2021 /True Copy/ Assistant Registrar