Kerala High Court
M.G.Meethu vs R.Sudhakaran on 7 October, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
FRIDAY, THE 7TH DAY OF OCTOBER 2022 / 15TH ASWINA, 1944
RCREV. NO. 267 OF 2017
AGAINST THE ORDER/JUDGMENT IN RCP 38/2011 OF RENT CONTROL
COURT, THIRUVANANTHAPURAM
RCA 5/2015 OF ADDITIONAL DISTRICT COURT & SESSIONS
COURT - V, THIRUVANANTHAPURAM/II ADDITIONAL MACT
REVISION PETITIONER/S:
1 M.G.MEETHU, AGED 25 YEARS, D/O.MR.MADHOOR AND
MRS K.T.GEETHA, RESIDING AT KAMALA MANDIRAM,
TC.NO.9/76, S.S.K.LANE, JAWAHAR NAGAR,
KOWDIAR.P.O, THIRUVANANTHAPURAM-695003.
2 M.G.MEGHA, AGED 18 YEARS, D/O.MR.MADHOOR AND
K.T.GEETHA, RESIDING AT KAMALA MANDIRAM,
TC.NO.9/76, S.S.K.LANE, JAWAHAR NAGAR,
KOWDIAR.P.O, THIRUVANANTHAPURAM-695003.
BY ADVS.
SRI.P.CHANDRASEKHAR
SRI.K.ARJUN VENUGOPAL
SMT.V.A.HARITHA
SRI.JEEVAN RAJEEV
SRI.P.A.MOHAMMED SHAH
SMT.MARY RESHMA GEORGE
SMT.P.M.MAZNA MANSOOR
SMT.SANDHYA R.NAIR
SRI.S.SUDHEESH KUMAR
RESPONDENT/S:
R.SUDHAKARAN, S/O.RAGHAVAN PROPRIETOR,
'SWATHI HARDWARES AND PAINTS' KAZHAKUTOM,
THIRUVANANTHAPURAM-695585.
BY ADVS.
SRI.G.BIJU
SRI.S.JAYAPRAKASH MADAVOOR
THIS RENT CONTROL REVISION HAVING COME UP FOR ADMISSION ON
07.10.2022, ALONG WITH RCRev.NO.268/2017, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
RCR Nos.267 &268/2017 2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
FRIDAY, THE 7TH DAY OF OCTOBER 2022 / 15TH ASWINA, 1944
RCREV. NO.268 OF 2017
AGAINST THE ORDER/JUDGMENT IN RCP NO.37/2011 OF ADDITIONAL
MUNSIFF COURT, TRIVANDRUM
RCA 14/2015 OF RENT CONTROL APPELLATE AUTHORITY (ADDITIONAL
DISTRICT COURT & SESSIONS COURT - V), THIRUVANANTHAPURAM
REVISION PETITIONER/S:
1 M.G.MEETHU, AGED 25 YEARS,
D/O.MR.MADHOR AND MRS. K.T.GEETHA, RESIDING AT KAMALA
MANDIRAM, TC.NO.9/76, S.S.K.LANE, JAWAHAR NAGAR,
KOWDIAR P.O., THIRUVANANTHAPURAM-695003.
2 MEGHA, AGED 18 YEARS,D/O.K.T.GEETHA, RESIDING AT
KAMALA MANDIRAM, TC.NO.9/76, S.S.K.LANE, JAWAHAR
NAGAR, KOWDIAR P.O., THIRUVANANTHAPURAM-695003.
BY ADVS.
SRI.P.CHANDRASEKHAR
SRI.K.ARJUN VENUGOPAL
SMT.V.A.HARITHA
SRI.JEEVAN RAJEEV
SRI.P.A.MOHAMMED SHAH
SMT.MARY RESHMA GEORGE
SMT.P.M.MAZNA MANSOOR
SMT.SANDHYA R.NAIR
SRI.S.SUDHEESH KUMAR
RESPONDENT/S:
K.BABU, PROPRIETOR, LEO DRY CLEANERS, KAZHAKKUTTAM,
THIRUVANANTHAPURAM, RESIDING AT MUTTATHUVILA,
THOTTATHIL VEEDU, MANVILA, KAZHAKUTTOM,
THIRUVANANTHAPURAM, PIN-695585.
BY ADV SRI.R.T.PRADEEP
THIS RENT CONTROL REVISION HAVING COME UP FOR ADMISSION ON
07.10.2022, ALONG WITH RCRev.NO.267/2017, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
RCR Nos.267 &268/2017 3
JUDGMENT
[RCRev.Nos.267/2017 & 268/2017]
A.Muhamed Mustaque, J.
These appeals are at the instance of the landlords. It
is submitted at the Bar by both the counsel that the
tenants purchased the interest of the land in the petition
schedule building. It is further submitted that the
tenants had deposited the rent arrears before the Rent
Controller and they have no objection in releasing the
above rent arrears in deposit to the revision petitioners
herein/landlords. Recording the settlement, we dispose of
the Rent Control Revisions. We direct the Rent Controller
to release the rent arrears to the petitioners in the Rent
Control Petition who are the revision petitioners herein,
without any delay.
Sd/-
A.MUHAMED MUSTAQUE, JUDGE
Sd/-
SHOBA ANNAMMA EAPEN, JUDGE
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