Fathima vs Pathalayintavida Usman
2021 Latest Caselaw 18986 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. 453 OF 2019




RCA No.83/2017 of the RENT CONTROL APPELLATE AUTHORITY (ADDITIONAL DISTRICT
COURT - III), THALASSERY

RCP No.13/2014 of the RENT CONTROL COURT/MUNSIFF COURT, THALASSERY

  PETITIONERS/SREVISION PETITIONERS

     1. A.FATHIMA, AGED 53 YEARS, D/O LATE ABDULLA, NUSRATH MANZIL,
        HOKLI,P.O., OLAVILAM, THALASSERY.

         AND 7 OTHERS

  RESPONDENT:

       PATHALAYINTAVIDA USMAN, AGED 56 YEARS, S/O.ABDULLA, ONDATH
       HOUSE,KAIVELIKKAL, P.O.PUTHOOR, THALASSERY TALUK, KANNUR
       DISTRICT-670692.


        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 RCA 83/2017 confirming
  the order passed by the Rent Control Court, Thalassery in RCP 13/2014,
  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 petitioners and of MR.K.P.HAREENDRAN,
  Advocate for 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