Sarath Chandra Kartha vs Joosifa
2021 Latest Caselaw 19701 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
                          O.P.(RC) NO.156 OF 2018
     AGAINST THE ORDER DATED 15.10.2018 IN E.P.NO.50 OF 2018 IN
   R.C.P. NO.47 OF 2009 OF ADDITIONAL MUNSIFF COURT - I, KOZHIKODE
PETITIONER/S:

     1     SARATH CHANDRA KARTHA,
           AGED 55 YEARS,
           S/O. LATE KRISHNAN KARTHA, BHAGAVATHY VIDYAPEEDAM,
           MAKKADA AMSOM DESOM, KAKKODI VILLAGE, KOZHIKODE TALUK,
           REPRESENTED BY HIS POWER OF ATTORNEY HOLDER

           K.V. JANARDHANAN S/O. PACHUKUTTY, AGED 68 YEARS,
           VAIDOORYAM, POTHANCHERITHAZHAM, VALAYANADU AMSOM,
           KOZHIKODE TALUK

           BY ADVS.
           B. ANUSREE
           SRI.MANU VYASAN PETER



RESPONDENT/S:

     1     JOOSIFA,
           AGED 52 YEARS,
           D/O. MOHAMMED IMBICHI, W/O. PANTHAR KUNJI MOHAMMED,
           P.K.M. MANZIL PULLIPPADAM VILLAGE, PULLIPADAM AMSOM
           DESOM, P.O. MAMBADU, NILAMBUR TALUK, MALAPPURAM DISTRICT
           - 676 542

     2     FATHIMATHU SHINY.P,
           AGED 33 YEARS,
           D/O PARTNER KUNJI MOHAMMED,P.K.M MANZIL,PULLIPPADAM
           VILLAGE,PULLLIPADAM AMSOM DESOM,P.O.MAMBADU, NILAMBUR
           TALUK, MALAPPURAM DISTRICT,PIN-676542.
 O.P.(RC) NO.156 OF 2018

                                  2




     3       SHAHIM P.,
             AGED 27 YEARS,
             D/O PANTHAR KUNJI MOHAMMED,P.K.M.MANZIL,PULLIPPADAM
             VILLAGE, PULLIPADAM AMSOM DESOM, P.O.MAMBADU,
             NILAMBUR TALUK, MALAPPURAM DISTRICT,PIN-676542.

     4       SHARVAN P.,
             AGED 23 YEARS,
             S/O PANTHAR KUNJI MOHAMMED,P.K.M. MANZIL,PULLIPPADAM
             VILLAGE,PULLIPADAM AMSOM DESOM, P.O.MAMBADU, NILAMBUR
             TALUK, MALAPPURAM DISTRICT, PIN-676542.

     5       K.T.CHANDUKUTTY,
             AGED 85 YEARS,
             S/O CHATHU, SREEJA NIVAS, ELATHOOR AMSOM DESOM,
             KOZHIKODE TALUK,
             ERANJIKKAL.P.O, KOZHIKODE, PIN-673303.

     6       P.THANKAM,
             AGED 77 YEARS,
             W/O SHEKHARAN P.,PUZHAVAKKATH HOUSE, ERANJIKKAL.P.O,
             KOZHIKODE,PIN-673303.

     7       P. RAMAPRASAD,
             AGED 58 YEARS,
             S/O SHEKHARAN P.,RAMNIKETH HOUSE, ARAKKINAR P.O.,
             NADUVATTAM AMSOM DESOM, BEPPOOR VILLAGE,
             KOZHIKODE.PIN-673028.

     8       P.PRADEEP KUMAR,
             AGED 56 YEARS,
             S/O SHEKHARAN P.,KURUNTHALAPARAMBU, PUZHAVAKKATHU
             HOUSE, ELATHOOR VILLAGE, KARANTHOOR DESOM,
             P.O.ERANJIKKAL,
             KOZHIKODE.PIN-673303.

     9       P.PRABOD KUMAR,
             AGED 53 YEARS,
             S/O SHEKHARAN P.,PUZHAVAKKATHU HOUSE, ELATHOOR
             VILLAGE, KARANTHOOR DESOM, P.O.ERANJIKKAL,KOZHIKODE,
 O.P.(RC) NO.156 OF 2018

                                  3

             PIN-673303.

     10      P.PRASEEJA KUMARI,
             AGED 52 YEARS,
             D/O SHEKHARAN P.,KIZHAKKAYIL HOUSE, MUDAVOOR VILLAGE,
             MUDAVOOR P.O, KOZHIKODE, PIN-673585.

     11      P. PRABEEJA KUMARI,
             AGED 50 YEARS,
             ELATHOOR VILLAGE, PAINGOTTU HOUSE, KARANTHOOR DESOM,
             P.O.ELATHOOR, KOZHIKODE,PIN-673303.

            BY ADVS.
            SRI.T.SETHUMADHAVAN (SR.)
            SMT.G.N.DEEPA
            SMT.PREETHI. P.V.
            SRI.M.V.BALAGOPAL


      THIS O.P.(RENT CONTROL) HAVING COME UP FOR ADMISSION ON
17.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(RC) NO.156 OF 2018

                                     4


                               JUDGMENT

Anil K. Narendran, J.

The petitioner has filed this original petition under Article 227 of

the Constitution of India, seeking an order directing the Rent Control

Court (Additional Munsiff Court - I), Kozhikode, to issue carbon

copy/certified copy of the order dated 15.10.2018 in E.P. No.50 of

2018 in R.C.P. No.47 of 2009 and an order directing the Rent Control

Court to keep all proceedings in E.P. No.50 of 2018 in R.C.P. No.47

of 2009 and further execution proceedings in abeyance.

2. On 26.10.2018, when this original petition came up for

admission, this Court admitted the matter on file and issued notice to

the respondents through speed post. This Court passed an interim

order, which reads thus;

"There will be an interim direction to the Rent Control Court (Additional Munisiff Court - I), Kozhikode to issue carbon copy/certified copy of the order passed in E.P. No.50 of 2018 in R.C.P. No.47 of 2009 dated 15.10.2018, on the basis of copy application Nos.1955 of 2018, 1956 of 2018, within three days of receipt of a copy of this order. Till such time, delivery of tenanted premises shall not be effected by the Execution Court (Rent Control Court)"

O.P.(RC) NO.156 OF 2018

3. E.P. No.50 of 2018 in R.C.P. No.47 of 2009 has already

been closed on 30.11.2019. Since delivery of the petition has already

been effected.

In such circumstances, no further orders are required in this

original petition and the same is accordingly dismissed.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

MOHAMMED NIAS C. P. , JUDGE

MIN O.P.(RC) NO.156 OF 2018

APPENDIX OF O.P.(RC) NO.156 OF 2018

PETITIONER'S EXHIBITS

EXHIBIT P1 DATED 29.01.2016 - A TRUE COPY OF THE ORDER OF THE RENT CONTROL COURT,KOZHIKODE IN R.C.P.NO.47 OF 2009.

EXHIBIT P2 DATED 18.02.2016 - A TRUE COPY OF THE JUDGMENT IN RCA.NO.84 OF 2016 BY THE RENT CONTROL APPELLATE AUTHORITY,KOZHIKODE.

EXHIBIT P3 DATED 28.02.2018 - A TRUE COPY OF THE E.P.NO.50 OF 2018 IN RCP NO.47 OF 2009 BEFORE THE RENT CONTROL COURT,KOZHIKODE.

EXHIBIT P4 DATED 20.07.2018 - A TRUE COPY OF THE COUTNER-STATEMENT IN E.P.NO.50 OF 2018 IN RCP N0.47 OF 2009 BEFORE THE RENT CONTROL COURT,KOZHIKODE.