P.V.Raveendran vs C.V.Ushakumari
2022 Latest Caselaw 9292 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT
                 THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                      &
                  THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
         Wednesday, the 10th day of August 2022 / 19th Sravana, 1944

                   IA.NO.1/2022 IN RCREV. NO. 135 OF 2022

RCA 26/2016 OF THE RENT CONTROL APPELLATE AUTHORITY/ ADDL. DISTRICT COURT- VI,
                                 THALASSERY.

      RCP 30/2014 OF THE RENT CONTROLLER/ MUNSIFF COURT, KUTHUPARAMBA.

 PETITIONER/ REVISION PETITIONER:

      P.V.RAVEENDRAN, AGED 55 YEARS, SON OF GOPALAN, KEEZHUR AMSOM, DESOM,
      PO.KEEZHUR, IRITTY TALUK, KANNUR, PIN - 670703

 RESPONDENT/ RESPONDENT:

      C.V.USHAKUMARI, AGED 54 YEARS, D/O.SANKARAN NAMBIAR, AVINASH HOUSE,
      KEEZHUR AMSOM, DESOM, PO.KEEZHUR, KANNUR, PIN - 670 703.


      Application praying that in the circumstances stated in the
 affidavit filed therewith the High Court be pleased to stay the eviction
 of petitioner from petition schedule room pursuant to the Judgment passed
 by the Rent Control Appellate Authority/ Addl. District Court- VI,
 Thalassery in RCA 26/2016 in RCP 30/2014 before the Rent Controller/
 Munsiff, Kuthuparamba.


      This Application coming on for orders upon perusing the application
 and the affidavit filed in support thereof, and upon hearing the arguments
 of M/S R.PARTHASARATHY & SEEMA, Advocates for the petitioner and of Sri.
 R.SURENDRAN, CAVEATOR for the respondent, the court passed the following:


                                                                       [PTO]
                    ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
                  -------------------------------------------------------
                                R.C.Rev.No.135 of 2022
                  --------------------------------------------------------
                       Dated this the 10th day of August, 2022

                                        ORDER

Anil K. Narendran, J.

Admit.

Sri. R. Surendran, the learned counsel enters appearance for the

respondent.

Having considered the submission made by the learned counsel on

both sides, we find that Lower Court Records are necessary for a proper

disposal of this Rent Control Revision, considering the nature of

contentions raised.

Registry to call for LCR by messenger.

List on 23.08.2022.

I.A.No.1 of 2022

Heard the learned counsel for the petitioner and also the learned

counsel for the respondent on the interim relief sought for.

During the course of arguments, the learned counsel for the

petitioner would place reliance on the judgment of the Division Bench of

this Court in Nazar v. K.P. Naseema [2017 (4) KHC 936].

There will be interim stay as prayed for, for a period of one month.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE MIN

10-08-2022 /True Copy/ Assistant Registrar