Peetakandiyil Rajan vs Kizhakkedath Ibrayi
2021 Latest Caselaw 19584 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT
                  THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                       &
                  THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
           Friday, the 17th day of September 2021 / 26th Bhadra, 1943


                        IA.1/2019 IN RCRev. No.204/2019




RCA No.200/2017 of the RENT CONTROL APPELLATE AUTHORITY/ADDITIONAL DISTRICT
COURT, VATAKARA

RCP No.13/2016 of the RENT CONTROLLER/MUNSIFF COURT, VATAKARA


PETITIONER/REVISION PETITIONER
      PEETAKANDIYIL RAJAN, AGED 62 YEARS
      S/O.KANNAN, ARAMANA HOUSE, KARTHIKAPPALLY AMSOM,
      KURINJALIYODE, VATAKARA TALUK, KOZHIKODE DISTRICT.


RESPONDENT/RESPONDENT
      KIZHAKKEDATH IBRAYI, AGED 25 YEARS
      S/O.KUNHAMMAD HAJI, KIZHAKKEDATH HOUSE, VILLIAPPALLY AMSOM, DESOM,
      VILLIAPPALLY P.O., VATAKARA TALUK, KOZHIKODE DISTRICT-673 542.

       Application praying that in the circumstances stated in the
  affidavit filed therewith the High Court be pleased to stay the order of
  eviction passed by the Rent Control Appellate Authority/Addl.District
  Court, Vatakara in RCA 200/2017 confirming the Judgment passed by the Rent
  Control Court, Vatakara in RCP 13/2016, pending disposal of the above 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 02/03/21 in IA.1/2021 and upon hearing the arguments of M/S
  B.KRISHNAN & R.PARTHASARATHY, Advocates for the petitioner and of
  MRS.REENA KHADER K., Advocate for the respondent, the court passed the
  following:

                                                                        [PTO]
              ANIL K. NARENDRAN & MOHAMMED NIAS C.P., JJ.
                ---------------------------------------------------
                             R.C.R.No.204 of 2019
              ------------------------------------------------------
                Dated this the 17th day of September, 2021

                                        ORDER

Anil K. Narendran, J.

Call for LCR.

I.A.No.1 of 2019

Interim order is revived and extended for a period of three

months, on condition that the petitioner-tenant shall pay arrears of

rent, if any, 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.

Sd/-

ANIL K. NARENDRAN, Judge

Sd/-

MOHAMMED NIAS C.P., Judge

AV/18/9

17-09-2021 /True Copy/ Assistant Registrar