Jayaseelan vs T.M.S.Hameed
2021 Latest Caselaw 21371 Ker

OP(C) No.1902/2018                           1/2




                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT
                           THE HONOURABLE MR.JUSTICE V.G.ARUN
                Friday, the 29th day of October 2021 / 7th Karthika, 1943

                         IA.NO.3/2021 IN OP(C) NO. 1902 OF 2018


OS 572/2015 OF PRINCIPAL MUNSIFF COURT,THIRUVANANTHAPURAM

   PETITIONER/ PETITIONER:

          JAYASEELAN AGED 51 YEARS S/O. PARAMESWARAN ACHARI, EMIRATES GOLD,
          T.C.NO. 9/1091, 1092 & 1093, ELAMKULAM, KALMPALLY JUNCTION,
          SREEKARYAM P.O., THIRUVANANTHAPURAM.

   RESPONDENTS/ RESPONDENTS:

      1. ASUMA HAMEED W/O. T.M.S. HAMEED, RESIDING AT T.C.9/1094, ELAMKULAM,
         KALAMPALLY JUNCTION, SREEKARYAM P.O., THIRUVANANTHAPURAM - 695 044.
      2. T.H.SALIM AGED 60 YEARS S/O T M SHAMEED, THAYYIL, S P XII/655(2),
         PARAVILAKOM, JAYAPURAM, POWDIKONAM P O,THIRUVANANTHAPURAM 695587
      3. T.H.NOUSHAD AGED 58 YEARS S/O T M SHAMEED, ARAFA G23, PILLAVEEDU
         NAGAR, PATTOM P O THIRUVANANTHAPURAM 695004
      4. SADIQ HAMEED THAYYIL AGED 55 YEARS S/O T M SHAMEED FLAT NO.203 AZURA
         HEIGHTS,SUPER TECH, 34 PAVILION, SECTOR 34, NOIDA, UTTER PRADESH
         201301
      5. SABEENA HAMEED AGED 48 YEARS D/O T M SHAMEED, MUKKIL KALLAMPALLY,
         SREEKARIYAM P O, THIRUVANANTHAPURAM 695017 (ADDITIONAL RESPONDENTS 3
         TO 6 ARE IMPLEADED AS THE LR S OF DECEASED RESPONDENT 1 VIDE ORDER
         DATED 11.08.2021 IN I.A.NO:2/2021)


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to pass an order
   extending the time by 2 months to remit the amount of Rs. 3,00,000/-
   towards the arrears of rent in compliance of Judgment dated 20-09-2021 in
   the above case in the interest of justice and fairness.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof and this court's Judgment dated
   20-09-2021 and upon hearing the arguments of M/S THIRUMALA P.K.MANI &
   SRI.P.E.SAJAL, Advocates for the petitioners and of M/S RENY ANTO, K.SIJU,
   Advocates for the respondents 1 & 2, the court passed the following:
 OP(C) No.1902/2018                         2/2




                                    O R D E R

This is an application seeking extension of time to deposit the amount as stipulated in the Judgment.

Having heard the learned counsel for the petitioner and the respondents and having considered the affidavit filed in support of the application, the time limit is extended by a period of one month from today as a last chance.

Sd/- V.G.ARUN, JUDGE

29-10-2021 /True Copy/ Assistant Registrar