K.P.Narayanan vs Subha.T.K
2021 Latest Caselaw 19585 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.NO.1/2020 IN RCREV. NO. 81 OF 2020

     RCA 18/2017 OF THE RENT CONTROL APPELLATE AUTHORITY, THALASSERY.

              RCP 62/2015 OF THE RENT CONTROL COURT, KANNUR.

PETITIONER/ REVISION PETITIONER:

     K.P.NARAYANAN, AGED 67 YEARS, S/O. NARAYANAN NAMBIAR, BUSINESS,
     SHINY STORE, DOOR NO.SB V/565, VHICHITHRA COMPLEX, OPPOSITE N.S
     THEATRE, KANNUR-670002, THROUGH POWER OF ATTORNEY HOLDER K.P.
     JANARDHANAN, S/O. NARAYANAN NAMBIAR, AGED 46 YEARS, RESIDING AT
     LAKSHMI NIVAS, P O KANNADIPARAMBA, KANNUR DISTRICT, PIN-670604.

RESPONDENT/ RESPONDENT:

     SUBHA.T.K, AGED 60 YEARS, W/O. LATE C.K.SASIDHARAN, RESIDING AT
     SAHASTRARA, NEAR DSC CENTRE, MILL ROAD, KANNUR, PIN-670001.



     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 dated 28-11-2019 in RCA No. 18/2017
on the files of the court of the Rent Control Appellate authority
(District Judge), Thalassery and the order dated 31-08-2016 in RCP No.
62/2015 on the files of the Rent Control (Additional Munsiff) Court,
Kannur, till the 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 03-09-2021 and upon hearing the arguments of M/S MATHEW
KURIAKOSE & G.GIREESH, Advocates for the petitioner and of
SRI.P.U.SHAILAJAN, Advocate for the respondent, the court passed the
following:


                                                                       [PTO]
              ANIL K. NARENDRAN & MOHAMMED NIAS C.P., JJ.
                ---------------------------------------------------
                              R.C.R.No.81 of 2020
              ------------------------------------------------------
                Dated this the 17th day of September, 2021

                                      ORDER

Anil K. Narendran, J.

Call for LCR.

I.A.No.1 of 2020

Interim order is 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