Biju Varghese vs Dr.P.S.George
2021 Latest Caselaw 19156 Ker

RCRev. No.52/2020                           1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT
                       THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                            &
                            THE HONOURABLE MR.JUSTICE K. BABU
                Monday, the 13th day of September 2021 / 22nd Bhadra, 1943

                          IA.NO.1/2020 IN RCREV. NO. 52 OF 2020




RCP No.19/2013 of the RENT CONTROL COURT/MUNSIFF COURT, CHANGANACHERRY

RCA No.38/2014 of the RENT CONTROL APPELLATE AUTHORITY/ADDITIONAL DISTRICT COURT
- IV, KOTTAYAM
  REVISION PETITIONER:

          BIJU VARGHESE, AGED 50 YEARS, S/O.VARGHESE, MULAKKUPADAM HOUSE,
          L.E.NAGAR POST-686106, CHETHIPUZHA VILLAGE, CHANGANASSERY TALUK.

   RESPONDENT:

       1. DR.P.S.GEORGE, AGED 68 YEARS, S/O.SAMUEL, PEEDIECKAL HOUSE, VEROOR
          POST-686104, CHETHIPUZHA VILLAGE, CHANGANASSERY TALUK.

         And Another..


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the execution
   of the judgment in R.C.P.No.19 of 2013 on the file of the Rent Control
   Court, Changanacherry as affirmed in R.C.A.No.38 of 2014 on the file of
   the Addl.Rent Control Appellate Authority, pending 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 02/03/ 2020 and upon hearing the arguments of M/S MATHEW JOHN
   (K) & ABY J AUGUSTINE, Advocates for the petitioner and of M/S
   ALEX.M.SCARIA, BOBY JOSE, JOHNY MON THOMAS & SARITHA THOMAS, Advocates for
   the respondents, the court passed the following:




                                                                        (P.T.O)
 RCRev. No.52/2020                             2/2

                                       O R D E R

Interim order is revived and extended for a period of two months.

                                               Sd/-    ANIL K.NARENDRAN, JUDGE

                                                      Sd/- K. BABU, JUDGE




13-09-2021                      /True Copy/                                 Assistant Registrar