P.Pushpalatha vs V.Premanathan
2021 Latest Caselaw 19416 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT
                THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                     &
                     THE HONOURABLE MR.JUSTICE K. BABU
        Thursday, the 16th day of September 2021 / 25th Bhadra, 1943

                     IA.NO.1/2021 IN RCREV. NO. 27 OF 2021

 R.C.A. NO.188 OF 2016 OF THE RENT CONTROL APPELLATE AUTHORITY/ADDITIONAL
                       DISTRICT COURT-V, KOZHIKODE

R.C.P. NO.35 OF 2015 OF THE RENT CONTROL COURT/ADDITIONAL MUNSIFF COURT-II,
                                 KOZHIKODE

PETITIONER/REVISION PETITIONER:

     P.PUSHPALATHA, AGED 56 YEARS, W/O ASHOKAN, CAMEO, NGO QUARTERS
     JUNCTION, RESIDING AT MANDADAI HOUSE, CHEVAYOOR AMSOM DESOM,
     P.O.CHEVARAMBALAM, KOZHIKODE-673 012.

RESPONDENTS/RESPONDENTS:

  1. V.PREMANATHAN, AGED 70 YEARS, S/O LATE ACHUTHAN, VELUTHARAMBATH
     HOUSE, CHEVAYOOR AMSOM DESOM, P.O.MERIKKUNU, KOZHIKODE TALUK,
     PIN-673 012.

      AND 4 OTHERS


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the execution
of Judgment of the Rent Control Appellate Authority/Additional District
Court-V, Kozhikode in R.C.A No.188 of 2016 dated 24.11.2020 confirming the
Order of the Rent Control Court (Additional Munsiff Court-II) Kozhikode in
R.C.P No.35/2015 dated 15.06.2016, pending disposal of the 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 10.3.2021 and upon hearing the arguments of SRI.R.SUDHISH &
SMT.M.MANJU, Advocates for the petitioner and of SRI.V.V.SURENDRAN &
SRI.P.A.HARISH, Advocates for the respondents, the court passed the
following:




                                                                   (P.T.O)
                           ANIL K. NARENDRAN & K. BABU, JJ.
                      ----------------------------------------------------
                        I.A. No.1 of 2021 in R.C.R. No.27 of 2021
                                               &
                                    R.C.R. No.27 of 2021
                      ----------------------------------------------------
                       Dated this the 16th day of September, 2021

                                             ORDER

Anil K. Narendran, J.

I.A.No.1 of 2021

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

condition that the petitioner-tenant shall pay arrears of rent as on

date, within a period of two weeks, and shall continue to pay

monthly rent for the subsequent period, without any default,

during the pendency of this revision.

R.C.Rev. No.27 of 2021

Call for LCR.

List on 20.10.2021.

Sd/-

ANIL K. NARENDRAN, Judge

Sd/-

K. BABU, Judge

MIN

16-09-2021 /True Copy/ Assistant Registrar