Arayilakath Jameela vs Cadiricanakka Pillandakath ...
2021 Latest Caselaw 18913 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. 197 OF 2019




RCP NO.207/2012 Of The RENT CONTROL COURT (PRINCIPAL MUNSIFF), KANNUR.

RCA NO.30/2014 Of The RENT CONTROL APPELLATE AUTHORITY(ADDL.DISTRICT JUDGE- II),
THALASSERY


  PETITIONER/2ND APPELLANT/2ND RESPONDENT IN RCP 207/2012

       ARAYILAKATH JAMEELA, AGED 62 YEARS, D/O MAMMOO, THREAD HOUSE, SM
       ROAD, KANNUR - 670 001


  RESPONDENTS/RESPONDENTS/PETITIONERS IN RCP NO.207/2012

       CADIRICANAKKA PILLANDAKATH ZAREENA, AGED 64 YEARS, W/O ABDUL
       RASHEED, NO OCCUPATION, RESIDING AT JUDHI, ANJUKANDY, RICE MILL
       ROAD, KANNUR - 670 017.


        Application praying that in the circumstances stated in the
  affidavit filed therewith the High Court be pleased to stay the execution
  of RCP No.207/2012 dated 30.11.2013 on the file of Rent Control Court
  (Principal Munsiff), Kannur and the Judgment dated 30.11.2018 in RCA
  No.30/2014 made in common Judgment in RCA No.22/2014 and 30/2014 on the file
  of the Rent Control Appellate Authority, (District Judge)Thalassery.

       This application again coming on for orders upon perusing the
  application and the affidavit filed in support thereof and this Court's
  order dated 19.3.2021 and upon hearing the arguments of M/S T.ASAF ALI &
  LALIZA.T.Y., Advocates for the petitioner and of M/S.SHAJI THOMAS, K.BABU
  & JEN JAISON, Advocates for R1,R2 & R5, the court passed the following:




                                                                        (P.T.O)
                             ANIL K. NARENDRAN & K. BABU, JJ.
                        ---------------------------------------------------
                                 R.C.R. Nos.123 & 197 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. No.123 of 2019 & I.A. No.1 of 2019 in R.C.R. No.197 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.123 & 197 of 2019

Call for LCR.

Sd/-

ANIL K. NARENDRAN, Judge

Sd/-

K. BABU, Judge

MIN

10-09-2021 /True Copy/ Assistant Registrar