Dr.Biju Ramesh vs Manju Ramesh @ Manju Ajith
2023 Latest Caselaw 1269 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
              THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                         &
             THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
     WEDNESDAY, THE 18TH DAY OF JANUARY 2023 / 28TH POUSHA, 1944
                            RCREV. NO. 6 OF 2023
            RCA 29/2022 OF RENT CONTROL APPELLATE AUTHORITY,
                            THIRUVANANTHAPURAM
            IA NO.18/2022 IN RCP 23/2020 RENT CONTROL COURT,
                            THIRUVANANTHAPURAM
REVISION PETITIONER/APPELLANT/PETITIONER:

               DR.BIJU RAMESH, AGED 56 YEARS, S/O LATE G.RAMESAN,
               RESIDING AT SAMTHRIPTHI, RAJADHANI BUILDINGS, EAST
               FORT, THIRUVANANTHAPURAM, PIN - 695023

               BY ADVS.
               C.P.SAJI
               AHALYA PRAKASH K.V.
               P.DEEPTHI


RESPONDENTS/RESPONDENTS/COUNTER PETITIONER:

       1       MANJU RAMESH @ MANJU AJITH,
               D/O LATE G.RAMESAN, AGED 58 YEARS, RESIDING AT
               SAMTHRIPTHI, RAJADHANI BUILDINGS, KOTTAKKAKOM
               THIRUVANANTHAPURAM, PIN - 695023

       2       PUNNYAKUMARI @ PUNYA AJITH, AGED 38 YEARS, D/O MANJU
               RAMESH, SAMTHRIPTHI, RAJADHANI BUILDINGS, KOTTAKKAKOM
               THIRUVANANTHAPURAM, PIN - 695023

               BY ADVS. ELDHO K.C.
               S.BIJILAL(K/982/1989)


           THIS RENT CONTROL REVISION HAVING COME UP FOR ADMISSION
ON    18.01.2023,     THE   COURT   ON       THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 RCR No.6/2023

                                     ..2..




                                    ORDER

A. MUHAMED MUSTAQUE, J.

This revision is filed by the tenant, who is

facing an eviction before the Rent Control

Court. He claims that he has made improvements

and to prove the same, he has filed an

application to take out commission. That has

been dismissed by the Rent Control Court,

which was taken in appeal. The Rent Control

Appellate Authority, noting that the impugned

order is purely interlocutory in nature,

refused to interfere with the same.

We do not find any illegality in the order

passed. Hence, the revision petition is

dismissed, reserving liberty to the revision

petitioner/tenant to challenge the order along RCR No.6/2023

..3..

with final order, if he is aggrieved by the

outcome of the proceedings.

Sd/-

A. MUHAMED MUSTAQUE

JUDGE

Sd/-

SHOBA ANNAMMA EAPEN

JUDGE bka/-

RCR No.6/2023

..4..

APPENDIX OF RCREV. 6/2023

PETITIONER ANNEXURES

Annexure1 CERTIFIED COPY OF THE JUDGMENT DATED 07.12.2022 IN R.C.A.NO.29/2022 OF THE RENT CONTROL APPELLATE AUTHORITY THIRUVANANTHAPURAM

Annexure2 TRUE PHOTO COPY OF THE ORDER DATED 26.09.2022 IN I.A.NO.18/2022 IN R.C.P.NO.23/2020 OF THE RENT CONTROL COURT THIRUVANANTHAPURAM