Sanju Issac vs Rahul Shyamkumar
2023 Latest Caselaw 13212 Ker

Kerala High Court

Sanju Issac vs Rahul Shyamkumar on 15 December, 2023

Author: P.B.Suresh Kumar

Bench: P.B.Suresh Kumar

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
         THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
                               &
           THE HONOURABLE MR. JUSTICE JOHNSON JOHN
FRIDAY, THE 15TH DAY OF DECEMBER 2023 / 24TH AGRAHAYANA,
                             1945
                   OP (RC) NO. 226 OF 2023
  AGAINST THE ORDER DATED 29.11.2023 IN EA 7/223 IN EP
        34/2020 OF PRINCIPAL MUNSIFF COURT , KOTTAYAM
PETITIONER/CLAIM PETITIONER:

           SANJU ISSAC, AGED 40 YEARS
           S/O. PAPPACHAN MATHEW, CHELLAKUZHIYIL HOUSE,
           OLASSA P.O., AYMANAM VILLAGE,
           KOTTAYAM DISTRICT., PIN - 686014

           BY ADVS.
           S.RANJIT (K/250/1999)
           GOKUL DAS V.V.H.


RESPONDENTS/RESPONDENT DECREE HOLDER & JUDGMENT DEBTOR:

    1       RAHUL SHYAMKUMAR, AGED 38 YEARS
            S/O. LATE K.K. SYAMKUMAR,
            KUTTICKAL HOUSE, VADAVATHOOR P.O.,
            KOTTAYAM DISTRICT., PIN - 686010

    2       P.A. JOHNSON, AGED 66 YEARS
            S/O. LATE ANTHRAYOSE, ROSHAN VILLA,
            THIRUVANCHOOR P.O., MANARCAUD VILLAGE,
            KOTTAYAM TALUK, KOTTAYAM DISTRICT.,
            PIN - 686006


        THIS OP (RENT CONTROL) HAVING COME UP FOR ADMISSION
ON 15.12.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 O.P. (RC) No.226 of 2023

                                     ..2..




             P.B.SURESH KUMAR & JOHNSON JOHN, JJ.
                -----------------------------------------------
                      O.P. (RC) No.226 of 2023
                -----------------------------------------------
           Dated this the 15th day of December, 2023


                                JUDGMENT

Having regard to the facts and circumstances of the

case, this original petition (rent control) is closed without prejudice

to the other remedies, if any, available to the petitioner for

redressal of the grievance voiced in the original petition.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Sd/-

JOHNSON JOHN, JUDGE.

ds 15.12.2023

..3..

APPENDIX OF OP (RC) 226/2023

PETITIONER EXHIBITS

Exhibit-P1 TRUE COPY OF THE LEASE DEED DATED 15.05.2002 EXECUTED BETWEEN THE 2ND RESPONDENT AND THE PETITIONER.

Exhibit-P2 TRUE COPY OF THE PLAINT IN O.S. NO.

515/2022 BEFORE THE ADDITIONAL MUNSIFF'S COURT, KOTTAYAM.

Exhibit-P3 TRUE COPY OF THE COMMISSION REPORT DATED 10.10.2022 FILED IN O.S. NO. 515/2022 BEFORE THE ADDITIONAL MUNSIFF'S COURT, KOTTAYAM.

Exhibit-P4 TRUE COPY OF E.A. NO. 5/2023 IN E.P. NO. 34/2020 BEFORE THE PRINCIPAL MUNSIFF'S COURT, KOTTAYAM.

Exhibit-P5 TRUE COPY OF THE OBJECTION DATED 20.09.2023 IN E.A. NO. 5/2023 IN E.P. NO. 34/2020 BEFORE THE PRINCIPAL MUNSIFF'S COURT, KOTTAYAM.

Exhibit-P6 TRUE COPY OF ORDER DATED 29.11.2023 IN E.A. NO. 7/2023 (WRONGLY SHOWN AS E.A. NO. 7/2023 INSTEAD OF E.A. NO. 5/2023) IN E.P. NO. 34/2020 BEFORE THE PRINCIPAL MUNSIFF'S COURT, KOTTAYAM.

Exhibit-P7 COMPUTER PRINTOUT OF THE ORDER DATED 29.11.2023 IN THE DAILY STATUS OF E.P. NO. 34/2020 BEFORE THE PRINCIPAL MUNSIFF'S COURT, KOTTAYAM.