D.Somanatha Shenoy vs Choovatta Valappil Ramesh Kumar
2022 Latest Caselaw 2712 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.1/2021 IN RCREV. NO. 177 OF 2021

RCA NO.141/2011 OF THE RENT CONTROL APPELLATE AUTHORITY (ADDITIONAL DISTRICT
                           JUDGE,IV), THALASSERY

        RCP NO.17/2010 OF THE RENT CONTROLLER (MUNSIFF), PAYYANUR

PETITIONER/REVISION PETITIONER:

     D.SOMANATHA SHENOY, AGED 65 YEARS, S/O. DEVADAS, PAYYANNUR AMSOM,
     KOKKANISSERI DESOM, KANNUR DISTRICT, P.O PAYYANNUR-670 307.

RESPONDENTS/RESPONDENTS:

  1. CHOOVATTA VALAPPIL RAMESH KUMAR, AGED 56 YEARS, S/O. KELU, PAYYANUR
     AMSOM, KOKKANISSERI DESOM, KANNUR DISTRICT, P.O PAYYANUR-670 307.
  2. SOBHA SHENOY, AGED 59 YEARS, D/O. DEVADAS, PAYYANUR AMSOM,
     KOKKANISSERI DESOM, NOW RESIDING AT FLAT NO.107, B BLOCK, ANMOL HARI
     GURU APARTMENTS, NEW FIELD STREET, MANGALORE-575 001.
  3. GEETHA SHENOY, AGED 57 YEARS, D/O. DEVADAS, PAYYANUR AMSOM,
     KOKKANISSERI DESOM, NOW RESIDING AT FLAT NO.140, IST FLOOR, A-1
     BLOCK, SUMADHURAS MATHRUSHREE RESIDENCY, THINDLU, VIDYARANYAPURA
     POST, BANGALORE-560 097.
  4. NARASIMHA SHENOY, AGED 55 YEARS, S/O. DEVADAS, PAYYANUR AMSOM,
     KOKKANISSERI DESOM, NOW RESIDING AT FLAT NO.C-2, IIIRD BLOCK,
     'CASAGRANDE' 13/14, ELLAIAMMAN KOIL STREET, ADAYAR CHENNAI-600 020.
  5. LATA SHENOY, AGED 53 YEARS, D/O. DEVADAS, PAYYANUR AMSOM,
     KOKKANISSERI DESOM, 'ANUGRAHA' HOUSE NO.129, CANARA BANK LAYOUT,
     VIRUPAKSHAPURA, BANGALORE-560 097.


     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 stayng the operation of the
judgment in RCA 141 of 2011 of the Rent Control Appellate Authority
(Additional District Judge IV) Thalassery, till the disposal of the Rent
Control Revision Petition.

     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.GEORGE MATHEWS & M.M.ANTO, Advocates for the petitioner and of
sri.M.V. AMARESAN (CAVEATOR) for R1 and of sri. MAHESH V. RAMAKRISHNAN for
R2 to R5, the court passed the following:


                                                                     (p.t.o)
               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

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