Santha vs Nived Nath
2022 Latest Caselaw 7304 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT
                 THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                      &
                  THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
            Thursday, the 23rd day of June 2022 / 2nd Ashadha, 1944

                       IA.NO.1/2019 IN RCREV. NO. 240 OF 2019

RCA 02/2013 OF THE RENT CONTROL APPELLATE AUTHORITY (ADDITIONAL DISTRICT JUDGE-
                                II), THALASSERY.

        RCP 49/2010 OF THE RENT CONTROLLER (MUNSIFF), KOOTHUPARAMBA.

 PETITIONERS/ REVISION PETITIONERS:

    1. SANTHA, AGED 72 YEARS, W/O. LATE PONNAMBATH BALAN, PATHIRIYAD AMSOM,
       KELALOOR DESOM P.O. MAMBARAM THALASSERY TALUK, KANNUR DISTRICT.

      And 3 others..

 RESPONDENT/ RESPONDENT:

       NIVED NATH, AGED 22 YEARS, S/O. SATHYANATH, NO OCCUPATION, VEENUS,
       KANNUR AMSOM DESOM, POST KANNUR.


      Application praying that in the circumstances stated in the
 affidavit filed therewith the High Court be pleased to stay the operation
 and execution of the judgment dated 10-09-2018 in RCA No. 02/2013 of the
 files of Rent Control Appellate Authority (Additional District Judge- II),
 Thalassery which arose from the order dated 14-11-2012 in RCP No. 49/2010
 on the files of Rent Controller (Munsiff), Koothuparamba, pending disposal
 of the revision petition.


      This Application again coming on for orders upon perusing the
 application and the affidavit filed in support thereof and this court's
 order dated 08-09-2021 and upon hearing the arguments of M/S M.SASINDRAN &
 SATHEESHAN ALAKKADAN, Advocates for the petitioners and of
 SRI.K.V.PAVITHRAN, Advocate for the respondent, the court passed the
 following:


                                                                       [pto]
                 ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
                ------------------------------------------------------
                             R.C.Rev.No.240 of 2019
                ------------------------------------------------------
                     Dated this the 23rd day of June, 2022

                                      ORDER

Anil K. Narendran, J.

I.A.No.1 of 2019

Interim order is revived and extended for a period of

three weeks.

R.C.Rev.No.240 of 2019

Heard the learned counsel for the petitioners and also

the learned counsel for the respondent at length.

Reserved for orders.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE

MIN

23-06-2022 /True Copy/ Assistant Registrar