Thankamma Joseph vs Jyothilekshmi
2022 Latest Caselaw 2928 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 16TH DAY OF MARCH 2022/25TH PHALGUNA, 1943
                       RCREV. NO. 120 OF 2013
 AGAINST THE JUDGMENT DATED 01.11.2012 IN R.C.A.NO.1 OF
2010 OF THE RENT CONTROL APPELLATE AUTHORITY (ADDITIONAL
DISTRICT JUDGE-I), MAVELIKKARA, ARISING OUT OF THE ORDER
   DATED 30.11.2009 IN R.C.P.NO.10 OF 2007 OF THE RENT
                CONTROL COURT (MUNSIFF), KAYAMKULAM
PETITIONERS/APPELLANTS/COUNTER PETITIONERS:

    1          THANKAMMA JOSEPH, W/O.JOSEPH, MULAVANA VEEDU,
               ERUVA MURI, PATHIYOOR VILLAGE

    2          MERCY KUNJUMOL, MULAVANA VEEDU, ERUVA MURI,
               PATHIYOOR VILLAGE

    3          SHERLY SUNNY, MULAVAN VEEDU, ERUVA MURI
               PATHIYOOR VILLAGE

    4          STELLA
               MULAVANA VEEDU, PATHIYOOR VILLAGE

            BY ADVS.SRI.R.KRISHNA RAJ
            SMT.E.S.SONI


RESPONDENT/RESPONDENT/PETITIONER:

            R.JYOTHILEKSHMI, KALTHIL VEEDU, PERINGALAMURI,
            KRISHNAPURAM VILLAGE, PIN 698 585


        THIS    RENT   CONTROL     REVISION   HAVING    COME    UP    FOR
ADMISSION       ON   16.03.2022,    THE    COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                       -2-
RCR No.120 of 2013



                                  ORDER

Anil K. Narendran, J.

The petitioners are the respondents-tenants in

R.C.P.No.10 of 2007 on the file of the Rent Control Court

(Munsiff), Kayamkulam, a petition filed by the respondent

herein-landlady seeking eviction of the tenants from the

petition schedule building, under Sections 11(2)(b) and 11(3)

of the Kerala Buildings (Lease and Rent Control) Act, 1965.

The petitioners have filed this Rent Control Revision under

Section 20 of the Act, against the judgment dated 01.11.2012

of the Rent Control Appellate Authority (Additional District

Judge-I), Mavelikkara in R.C.A.No.1 of 2010, whereby the

order of eviction dated 30.11.2009 granted by the Rent

Control Court, Kayamkulam in R.C.P.No.10 of 2007, under

Section 11(2)(b) of the Act, stands confirmed.

2. On 19.03.2013, when this Rent Control Revision

came up for admission, this Court admitted the matter on file

and issued notice to the respondent.

3. Today, when the matter is taken up for

consideration, Registry was directed to get telephonic

RCR No.120 of 2013

instructions from the Munsiff's Court, Kayamkulam as to the

status of E.P.No.44 of 2013 in R.C.P.No.10 of 2007. Pursuant

to that direction, a report dated 16.03.2022 has been received

from the Munsiff's Court, Kayamkulam. As per the said report,

E.P.No.44 of 2013 in R.C.P.No.10 of 2007 has already been

compromised on 23.10.2014.

In such circumstances, this Rent Control Revision is

dismissed recording the fact that the Execution Petition, i.e.,

E.P.No.44 of 2013 in R.C.P.No.10 of 2007 has already been

compromised on 23.10.2014.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE

AV/19/3