Karimattathil K.C.Augustin vs Madathinakathu James
2022 Latest Caselaw 5490 Ker

RCRev. No.59/2019                                 1/1

                           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 20th day of May 2022 / 30th Vaisakha, 1944

                            IA.NO.1/2019 IN RCREV. NO. 59 OF 2019

           RCA 167/2017 OF THE RENT CONTROL APPELLATE AUTHORITY, KOZHIKODE.

                RCP 02/2016 OF THE RENT CONTROLLER, PERAMBRA, KOZHIKODE.

   PETITIONER/ REVISION PETITIONER:

          KARIMATTATHIL K.C.AUGUSTIN, S/O.CHACKO, CHEMBANANODA AMSOM,
          PALLIPERUVANNA DESOM, KOYILANDY TALUK, KOZHIKODE DISTRICT.

   RESPONDENT/ RESPONDENT:

          MADATHINAKATHU JAMES, S/O.JOSEPH, P.O.CHEMBANODA, CHEMBANODA AMSOM,
          PILLAPPERUVANNA DESOM, KOYILANDY TALUK, KOZHIKODE DISTRICT, PIN -
          673 528.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the
   enforcement of the Judgment passed by the Rent Control Appellate
   Authority, Kozhikode in RCA 167/2017 pending disposal of the 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 dated 21-03-2022 and upon hearing the arguments of M/S B.KRISHNAN
   & R.PARTHASARATHY, Advocates for the petitioner and of SRI.A.S.SASIDHARAN,
   Advocate for the respondent, the court passed the following:

                                           O R D E R

The Interim order will stand extended for a period of two months.

Sd/- ANIL K.NARENDRAN, JUDGE

Sd/- P.G. AJITHKUMAR, JUDGE

20-05-2022 /True Copy/ Assistant Registrar