S.P.Deepak vs B.Govardhanan Nair
2021 Latest Caselaw 18737 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT
                THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                     &
                     THE HONOURABLE MR.JUSTICE K. BABU
        Thursday, the 9th day of September 2021 / 18th Bhadra, 1943

                   IA.NO.1/2021 IN RCREV. NO. 23 OF 2021


      RCA 5/2020 OF ADDITIONAL DISTRICT COURT-VI, THIRUVANANTHAPURAM

REVISION PETITIONER/ APPELLANT/ COUNTER PETITIONER:

     S.P.DEEPAK, AGED 48 YEARS, S/O. SREENIVASAN, ADVOCATE, BHARATH LAW
     CHAMBERS, TC 27/1034(4), OPPOSITE VANCHIYOOR POLICE STATION,
     VANCHIYOOR, THIRUVANANTHAPURAM.

RESPONDENTS/ RESPONDENTS/ PETITIONERS:

  1. B.GOVARDHANAN NAIR, AGED 68 YEARS, S/O. BHASKARA PILLAI, RESIDING AT
     'SREE DHANYA', S.P.II/675, SREEKARIYAM PANCHAYAT, PANGAPPARA
     VILLAGE, THIRUVANANTHAPURAM - 695 581.

      AND 2 OTHERS.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the operation
and execution of the judgment in R.C.A No.5 of 2020 on the file of the
Court of the Additional District Judge VI (RENT CONTROL COURT),
Thiruvananthapuram, pending final disposal of the above Rent Control
Revision.


     This application again coming on for orders upon perusing the
application and the affidavit filed in support thereof, and this court's
order dated 11/02/2021 upon hearing the arguments of M/S. NAGARAJ
NARAYANAN, RAFEEK. V.K., U.M.HASSAN, SAIJO HASSAN, MANAS P HAMEED,
P.PARVATHY, SURYA P SHAJI, BENOJ C AUGUSTIN, ELDHO N.MONCY & AATHIRA
SUNNY, Advocates for the petitioner and of M/S. G.SUDHEER KARAKONAM &
R.HARIKRISHNAN, Advocates for the respondents, the court passed the
following:


                                                                          [pto]
                        ANIL K. NARENDRAN & K. BABU, JJ.
                  ---------------------------------------------------
                     I.A.No.1 of 2021 & R.C.R.No.23 of 2021
                 ------------------------------------------------------
                    Dated this the 9th day of September, 2021

                                         ORDER

Anil K. Narendran, J.

I.A.No.1 of 2021

The interim order granted on 22.01.2021 will stand revived and

extended by three months, on condition that the petitioner-tenant shall

pay the arrears of rent as on date in two instalments, the first of which

shall be paid on or before 08.10.2021 and the other payable on or

before 08.11.2021 and shall continue to pay monthly rent for the

subsequent period, without any default, during the pendency of this

revision.

R.C.R.No.23 of 2021

Call for LCR.

Sd/-

ANIL K. NARENDRAN, Judge

Sd/-

K. BABU, Judge AV/9/9

09-09-2021 /True Copy/ Assistant Registrar