P.P.Mukundan vs Pathalayintavida Usman
2021 Latest Caselaw 18908 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                  THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                       &
                       THE HONOURABLE MR.JUSTICE K. BABU
           Friday, the 10th day of September 2021 / 19th Bhadra, 1943

                     IA.NO.1/2019 IN RCREV. NO. 450 OF 2019




RCP No.12/2014 of the RENT CONTROL COURT/ MUNSIFF COURT, THALASSERY

RCA No.81/2017 of the RENT CONTROL APPELLATE AUTHORITY/ADDL. DISTRICT JUDGE -
III, THALASSERY
  PETITIONER/REVISION PETITIONER:

       P.P.MUKUNDAN, AGED 56 YEARS, S/O.LATE KUNHIKUTTY, PUTHENPURAYIL
       HOUSE, DHARMADAM P.O., THALASSERY, KANNUR DISTRICT - 670 106.

  RESPONDENT/RESPONDENT:

       PATHALAYINTAVIDA USMAN, AGED 56 YEARS, S/O.ABDULLA, ONDATH HOUSE,
       KAIVELIKKAL, P.O.PUTHOOR, THALASSERY TALUK, KANNUR DISTRICT - 670
       692.


       Application praying that in the circumstances stated in the
  affidavit filed therewith the High Court be pleased to stay all further
  proceedings pursuant to the Judgment passed by the Rent Control Appellate
  Authority/ Additional District Judge- III, Thalassery in in RCA 81/2017
  confirming the order passed by the Rent Control Court, Thalassery in RCP
  12/2014, pending disposal of the 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 12.3.2021 and upon hearing the arguments of M/S B.KRISHNAN &
  R.PARTHASARATHY, Advocates for the petitioner and of SRI.K.P.HAREENDRAN,
  Advocate for the respondent, the court passed the following:




                                                                        (P.T.O)
                             ANIL K. NARENDRAN & K. BABU, JJ.
                        ---------------------------------------------------
                           R.C.R. Nos.450, 452 & 453 of 2019
                        ---------------------------------------------------
                        Dated this the 10th day of September, 2021

                                             ORDER

Anil K. Narendran, J.

I.A. No.1 of 2019 in R.C.R. Nos.450, 452 & 453 of 2019

Interim order is extended for a period of three months, on

condition that the petitioner-tenant shall pay arrears of rent as on

date, within a period of one month, and shall continue to pay

monthly rent for the subsequent period, without any default,

during the pendency of this revision.

R.C.R. Nos.450, 452 & 453 of 2019

Call for LCR.

Sd/-

ANIL K. NARENDRAN, Judge

Sd/-

K. BABU, Judge

MIN

10-09-2021 /True Copy/ Assistant Registrar