Mariyam Beevi vs Sreedevi
2022 Latest Caselaw 10574 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
       THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
                            &
          THE HONOURABLE MRS. JUSTICE C.S. SUDHA
TUESDAY, THE 11TH DAY OF OCTOBER 2022 / 19TH ASWINA, 1944
                  RCREV. NO. 177 OF 2015
 AGAINST THE ORDER/JUDGMENT DATED 06.02.2015 IN RCA NO.17
  OF 2013 OF I ADDITIONAL DISTRICT COURT & I ADDITIONAL
  MOTOR ACCIDENT CLAIMS TRIBUNAL, KOLLAM CONCURRING WITH
     THE COMMON ORDER IN BRC (OP) NO.42 OF 2010 DATED
      29.06.2013 OF ADDITIONAL MUNSIFF COURT, KOLLAM
REVISION PETITIONER/APPELLANT/COUNTER PETITIONER:

         MARIYAM BEEVI,
         AGED 77 YEARS, W/O.KASSIMKUNJU, KALEELIL
         KIZHAKKATHIL VEEDU, RAWTHER PARAMBU,
         MULAMKADAKOM, KOLLAM-12.
         BY ADV SRI.K.SUBASH CHANDRA BOSE


RESPONDENT/RESPONDENT/PETITIONER:

         SREEDEVI,
         AGED 55 YEARS, D/O.KAMALA DEVI, KUNNATHU VEEDU,
         PUNNATHALA, KOLLAM, NOW RESIDING AT RESMI
         MODAYIL, H.NO.161, GANDHI NAGAR, 1ST STREET,
         VAZHUTHACAUD, THIRUVANANTHAPURAM.
         BY ADV SRI.B.KRISHNA MANI

     THIS RENT CONTROL REVISION HAVING COME UP          FOR
ADMISSION ON 11.10.2022, THE COURT ON THE SAME          DAY
DELIVERED THE FOLLOWING:
 RCR No.144 of 2015                   2



            P.B.SURESH KUMAR & C.S.SUDHA, JJ.
             -----------------------------------------------
            Rent Control Revision No.177 of 2015
             -----------------------------------------------
          Dated this the 11th day of October, 2022


                              ORDER

The learned counsel for the petitioner submits that

the revision petition is not pressed, as the tenant involved in

the proceedings from which the revision petition arises has

surrendered vacant possession of the tenanted premises to the

respondent landlord.

2. In the light of the submission made by the

learned counsel for the petitioner, this revision petition is

dismissed as not pressed.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Sd/-

C.S.SUDHA, JUDGE.

YKB