Balachandran V P vs Choovatta Valappil Ramesh Kumar
2022 Latest Caselaw 2702 Ker

                    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 11th day of March 2022 / 20th Phalguna, 1943

                     IA.NO.1/2022 IN RCREV. NO. 35 OF 2022

RCA 139/2011 OF THE RENT CONTROL APPELLATE AUTHORITY (ADDITIONAL DISTRICT JUDGE-
                                IV), THALASSERY.

           RCP 18/2010 OF THE RENT CONTROLLER (MUNSIFF), PAYYANNUR.

  PETITIONERS/ REVISION PETITIONERS:

    1. BALACHANDRAN V P, AGED 66 YEARS, S/O. SEKHARA PODUVAL, VELLUR AMSOM
       DESOM, P.O VELLUR, NOW RESIDING AT VIRADAM NEAR KRISHNA OIL MILL,
       EDAT, P.O EDAT, KANNUR DISTRICT-670 327
    2. SASIDHARAN, AGED 66 YEARS, S/O.SEKHARA PODUVAL, VELLUR AMSOM DESOM,
       P.O VELLUR, NOW RESIDING AT ANIDIL HOUSE, CHEMBRAKANAM, P.O THIMIRI,
       KASARAGOD DISTRICT-671 313

  RESPONDENTS/ RESPONDENTS:

    1. CHOOVATTA VALAPPIL RAMESH KUMAR, 56 YEARS, S/O. KELU, PAYYANUR
       AMSOM, KOKKANISSERI DESOM, KANNUR DISTRICT, P.O PAYYANUR-670 307
    2. NIRMALA, AGED 56 YEARS, D/O. K.V SEKHARA PODUVAL,, VELLUR AMSOM
       DESOM, KANNUR DISTRICT, P.O VELLUR -670 307
    3. SOBHANA, AGED 54 YEARS, D/O. K.V SEKHARA PODUVAL, VELLUR AMSOM
       DESOM, KANNUR DISTRICT, P.O VELLUR-670 307
    4. VEENA, AGED 52 YEARS D/O. K.V SEKHARA PODUVAL, VELLUR AMSOM DESOM,
       KANNUR DISTRICT, P.O VELLUR 670 307

       LRS OF DECEASED R1
    5. SHAMALA C.K, AGED 60 YEARS, W/O. LATE V.P SATHEESAN, VINOBHA NAGAR,
       SOORYA LAY OUT, SHIMOGA, KARNATAKA-577 201
    6. SUDEEP, AGED 33 YEARS, S/O. LATE V.P SATHEESAN, VINOBHA NAGAR,
       SOORYA LAY OUT, SHIMOGA,.KARNATAKA-577 201
    7. SHILPA, AGED NEARLY 30 YEARS, S/O. LATE V.P SATHEESAN, VINOBHA
       NAGAR, SOORYA LAY OUT, SHIMOGA, KARNATAKA-577 201


       Application praying that in the circumstances stated in the
  affidavit filed therewith the High Court be pleased to pass an order of
  ad- interim stay without notice for landlord staying the operation of the
  judgment in RCA 139 of 2011 of the Rent Control Appellate Authority
  (Additional District Judge IV) Thalasserry, till the disposal of the Rent
  Control Revision Petition.

                                                                       (p.t.o)
      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 M.M.ANTO & GEORGE MATHEWS, Advocates for the petitioners, and of
Sri.MAHESH V RAMAKRISHNAN, Advocate for respondents, the court passed the
following:


                                                                     [PTO]
               ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
                ---------------------------------------------------
                    R.C.Rev.Nos.177 of 2021 & 35 of 2022
              ------------------------------------------------------
                   Dated this the 11th day of March, 2022

                                     ORDER

Anil K. Narendran, J.

Admit.

Advocate Mahesh V.Ramakrishnan takes notice for the

respondents.

Call for LCR.

I.A.No.1 of 2021 in R.C.Rev.No.177 of 2021 &

I.A.No.1 of 2022 in R.C.Rev.No.35 of 2022

Interim order as prayed for, for a period of three months.

List on 23.05.2022.

Sd/-

ANIL K. NARENDRAN, Judge Sd/-

P.G. AJITHKUMAR, Judge dkr

11-03-2022 /True Copy/ Assistant Registrar