Dr.K.P.Abdurahiman Hajee vs M.P.Kadeeja
2021 Latest Caselaw 19325 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT
                  THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                       &
                       THE HONOURABLE MR.JUSTICE K. BABU
           Tuesday, the 14th day of September 2021 / 23rd Bhadra, 1943

                     IA.NO.1/2019 IN RCREV. NO. 110 OF 2019




R.C.A. 148/2015 OF THE RENT CONTROL APPELLATE AUTHORITY, THALASSERY.

RCP No.84/2013 of the RENT CONTROL COURT (MUNSIFF COURT), KUTHUPARAMBA
  PETITIONERS/ REVISION PETITIONER:

     1. DR.K.P.ABDURAHIMAN HAJEE, S/O.HAMEED, AGED 63, RESIDING AT POYILA
        HOUSE, (PO) IRITTY.

         AND 8 OTHERS.

  RESPONDENT/ RESPONDENT:

       M.P.KADEEJA, AGED 60 YEARS, D/O.MOOSA HAJI, NO OCCUPATION, RESIDING
       AT K.C.HOUSE, CHELERI AMSOM, NUNHERI DESOM, TALIPARAMBA TALUK,
       PIN-670644.



       Application praying that in the circumstances stated in the
  affidavit filed therewith the High Court be pleased to stay the execution
  of the judgment dated 02.11.2018 in R.C.A.No.148/2015 on the files of the
  Rent Control Appellate Authority, Addl.District Judge-I, Thalassery as
  confirmed by the order dated 22.08.2015 in R.C.P.No.84/2013 on the Rent
  Controller (Munsiff) of Kuthuparamba, pending disposal of this 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 06/09/2021 and upon hearing the arguments of Mr. ASHWIN
  SATHYANATH, Advocate for the petitioners and of M/S K.V.PAVITHRAN &
  JAYANANDAN M.P, Advocates for the respondent, the court passed the
  following:
                    ANIL K.NARENDRAN & K. BABU, JJ.
                           ------------------------------
                          R.C.Rev.No.110 of 2019
                                         &
                          R.C.Rev.No.112 of 2019
                        -----------------------------------
                Dated this the 14th day of September, 2021

                                   ORDER

Anil K. Narendran, J.

I.A.No.1 of 2019 in R.C.Rev.No.110 of 2019 &

I.A.No.1 of 2019 in R.C.Rev.No.112 of 2019

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

condition that the petitioners-tenants 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.Rev.No.110 of 2019 & R.C.Rev.No.112 of 2019

Include in the weekly list commencing after four weeks.

Sd/-

ANIL K.NARENDRAN JUDGE

Sd/-

K. BABU JUDGE yd

14-09-2021 /True Copy/ Assistant Registrar