Muthari Sajida vs Cadiricanakka Pillandakath ...
2021 Latest Caselaw 18985 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. 123 OF 2019




RCP No.205/2012 of the RENT CONTROL (MUNSIFF) COURT, KANNUR

RCA No. 22/2014 of the RENT CONTROL APPELLATE AUTHORITY/ADDITIONAL DISTRICT
COURT- II, THALASSERY

  PETITIONER/ REVISION PETITIONER:

       MUTHARI SAJIDA, AGED 44 YEARS, D/O ABDUL KHADER, HOTEL TAJ,SN PARK
       ROAD, KANNUR-01.

  RESPONDENTS/RESPONDENTS:

     1. CADIRICANAKKA PILLANDAKATH ZAREENA, AGED 64 YEARS, W/O ABDUL
        RASHEED, RESIDING AT 'JUDHI', ANJUKANDY, RICE MILL ROAD, KANNUR-17.


         AND 9 OTHERS

        Application praying that in the circumstances stated in the
  affidavit filed therewith the High Court be pleased to stay the operation
  and implementation of the judgment dated 30-11-2018 in RCA No. 22 of 2014 on
  the files of the Rent Control Appelate Authority, Thalasserry, Kannur
  District, filed against the order dated 30-11-2013 in R C P 205/2012 on the
  files of the Munsiff Court, Kannur, till final disposal of the above 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 19.3.2021 and upon hearing the arguments of Sri. GEORGE
  POONTHOTTAM, Senior Advocate along with M/S RIJI RAJENDRAN, NISHA GEORGE,
  J.VISHNU & VISHNU B.KURUP, Advocates for the petitioner and of M/S SHAJI
  THOMAS, K.BABU & JEN JAISON, Advocates for the respondents 1, 2 & 5 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