Cherian K.Joseph vs Venugopal R
2022 Latest Caselaw 9160 Ker

RCRev. No.234/2019                              1/2

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                           PRESENT
                         THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                              &

                          THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR

                     Friday, the 29th day of July 2022 / 7th Sravana, 1944

                            IA.NO.1/2019 IN RCREV. NO. 234 OF 2019

  RCA 11/2014 OF THE ADDITIONAL RENT CONTROL APPELLATE AUTHORITY- II, KOTTAYAM.

         RC[OP] NO. 14/2012 OF THE ADDITIONAL RENT CONTROL COURT, KOTTAYAM.

   PRTITIONER/ REVISION PETITIONER:

          CHERIAN K.JOSEPH, AGED 75 YEARS, SON OF JOSEPH, RESIDING AT KUNNEL
          HOUSE, NATTASERY KARA, PERUMPAIKKADU VILLAGE, SACRED HEART MOUNT
          P.O., KOTTAYAM AND CARRYING ON BUSINESS UNDER THE NAME AND STYLE
          PRAKASH TEA AT BUILDING NO.757 OF WARD XII, BEHIND BATA SHOW ROOM,
          K.K.ROAD, KOTTAYAM-686001, THIRUNAKKARA KARA, KOTTAYAM VILLAGE,
          KOTTAYAM TALUK.

   RESPONDENT/ RESPONDENT:

          VENUGOPAL R., AGED 51 YEARS, SON OF LATE RAMACHANDER REDDIAR,
          RESIDING AT BALAJI KRIPALAYAM, TEMPLE ROAD, KOTTAYAM-686001,
          THIRUNAKKARA KARA, KOTTAYAM VILLAGE, KOTTAYAM TALUK.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of common judgment dated 29-10-2018 in RCA No. 11 of 2014 of the
   Additional Rent Control Appellate Authority II, Kottayam and common order
   dated 10-02-2014 in RCP No. 14 of 2012 on the Additional Rent Control
   Court, Kottayam, as also all further proceedings including execution
   proceedings thereunder; 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 dted 27-05-2022 and upon hearing the arguments of M/S B.ASHOK
   SHENOY, K.V.GEORGE, P.N.RAJAGOPALAN NAIR, P.S.GIREESH & RIYAL DEVASSY,
   Advocates for the petitioners and of SRI.REJI GEORGE, Advocate for the
   respondent, the court passed the following:

                                                                             (p.t.o)
 RCRev. No.234/2019                            2/2




                                       O R D E R

Interim order will stand extended by one month.

Sd/- ANIL K.NARENDRAN, JUDGE

Sd/- P.G. AJITHKUMAR, JUDGE

29-07-2022 /True Copy/ Assistant Registrar