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Narayanan S vs T.V.Seethalakshmi
2021 Latest Caselaw 18778 Ker

Citation : 2021 Latest Caselaw 18778 Ker
Judgement Date : 9 September, 2021

Kerala High Court
Narayanan S vs T.V.Seethalakshmi on 9 September, 2021
                    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. 11 OF 2021




RCP No.21/2018 of the RENT CONTROL COURT/ PRINCIPAL MUNSIFF COURT, PALAKKAD

RCA No.13/2020 of the RENT CONTROL APPELLATE AUTHORITY- V, PALAKKAD
  REVISION PETITIONER/REVISION PETITIONER:

       NARAYANAN S, AGED 56, S/O. SUBRAMANIAN MOOTHAN, BUSINESS, DOOR
       NO.31/665 (NEW DOOR NO.42/808), MANI'S TEXTILES, MARKET ROAD, BIG
       BAZAR, PALAKKAD TALUK AND DISTRICT,PIN CODE-678 014.

  RESPONDENTS/RESPONDENTS:

     1. T.V.SEETHALAKSHMI, AGED 79, W/O. TV KRISHNA IYER (LATE), NURANI
        VILLAGE, NURANI, PALAKKAD TALUK AND DISTRICT, PIN CODE-678 004.

         AND 3 OTHERS

        Application praying that in the circumstances stated in the
  affidavit filed therewith the High Court be pleased to stay the execution
  of the order dated 12-06-2020 passed in RCP No. 21/2018 on the file of the
  Rent Control Court (Principal), Palakkad which is confirmed by the judgment
  dated 30-11-2020 passed in RCA No. 13/2020 on the file of Additional Rent
  Control Appellate Authority- V, Palakkad, pending disposal of the above rent
  control revision petition.



       This application again coming on for orders upon perusing the
  application and the affidavit filed in support thereof, and this court's
  order dated 6.9.2021 and upon hearing the arguments of M/S SAJAN VARGHEESE
  K., LIJU. M.P, JOPHY POTHEN KANDANKARY, Advocates for the petitioner and
  of M/S.P.B.KRISHNAN, P.B.SUBRAMANYAN & SABU GEORGE, Advocates for the
  respondents, the court passed the following:




                                                                         (p.t.o)
                              ANIL K. NARENDRAN &
                                    K. BABU, JJ.
                   -------------------------------------------------
                                 I.A.No.1 of 2021
                                          in
                               R.C.R.No.11 of 2021
                                          &
                               R.C.R.No.11 of 2021
                  --------------------------------------------------
                     Dated this the 9th day of September, 2021

                                     ORDER

Anil K. Narendran, J.

The 2nd respondent enters appearance through counsel.

Service of notice is complete on the respondents.

Call for L.C.R.

I.A.No.1 of 2021

Interim order is extended by three months.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

K. BABU, JUDGE AS

09-09-2021 /True Copy/ Assistant Registrar

 
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