Parappurath Hamsa vs Sudha Chandran
2021 Latest Caselaw 19704 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.1/2019 IN RCREV. NO. 314 OF 2019

R.C.A NO.25/2017 OF THE RENT CONTROL APPELLATE AUTHORITY/ADDL. DISTRICT JUDGE,
                                   VATAKARA

         R.C.P NO.109/2015 OF THE RENT CONTROLLER/MUNSIFF, VATAKARA

 PETITIONER/REVISION PETITIONER:

      PARAPPURATH HAMSA, AGED 61 YEARS, S/O MAMMU, KUNIYIL HOUSE, NEAR
      KAKKATTY PALLI, PUTHUPPANAM AMSOM, DESOM, VATAKARA TALUK,
      KOZHIKODE-673 105.

 RESPONDENTS/RESPONDENTS:

   1. SUDHA CHANDRAN, AGED 59 YEARS, W/O LATE CHANDRAN, THAYYULLATHIL
      HOUSE, PUTHUPPANAM POST, VATAKARA, KOZHIKODE-673 105.

       AND 2 OTHERS


      Application praying that in the circumstances stated in the
 affidavit filed therewith the High Court be pleased to stay further
 proceedings pursuant to the Judgment passed by the Rent Control Appellate
 Authority, Vatakara in RCA 25/2017, pending disposal of the 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 12.3.2021 and upon hearing the arguments of
 M/S.SRI.B.KRISHNAN, SRI.R.PARTHASARATHY, Advocates for the petitioner and
 of SRI.T.G.RAJENDRAN, Advocate for the respondents, the court passed the
 following:




                                                                       (p.t.o)
              ANIL K. NARENDRAN & MOHAMMED NIAS C.P., JJ.
                ---------------------------------------------------
                             R.C.R.No.314 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