Thaha vs Majeed Kutty
2023 Latest Caselaw 1549 Ker

RCRev. No.161/2021                              1/1

                        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 20th day of January 2023 / 30th Pousha, 1944

                         IA.NO.1/2021 IN RCREV. NO. 161 OF 2021

                     RCA 7/2019 2ND ADDITIONAL DISTRICT JUDGE, KOLLAM

               RCP 42/2012 OF THE ADDITIONAL RENT CONTROL COURT, KOLLAM.

   PETITIONERS/ REVISION PETITIONER:

      1. THAHA, AGED 59 YEARS, S/O. MEERA SAHIB, THARIK MANZIL,
         MANAYILKULANGARA, KOLLAM WEST VILLAGE, KOLLAM, PIN-691 012.
      2. SHAHUBHANATH, AGED 52 YEARS, W/O. THAHA, THARIK MANZIL,
         MANAYILKULANGARA, KOLLAM WEST VILLAGE, KOLLAM, PIN-691 012.

   RESPONDENT/ RESPONDENT:

          MAJEED KUTTY, AGED 62 YEARS, S/O. KOCHUKUNJU, KAVIL VEEDU, VENGAYIL
          MURI, MYNAGAPPALLY, KOLLAM, PIN-690 519.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the judgment
   dated 23-01-2020 in R.C.A No. 7 of 2019 on the files of 2nd Additional
   District Judge, Kollam (2nd Additional Rent Control Appellate Authority)
   and the order dated 19-01-2019 in R.C.P No. 42 of 2012 on the files of the
   Additional Rent Control Court, Kollam pending disposal of the above Rent
   Control Revision.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof and upon hearing the arguments
   of M/S M.K.ABOOBACKER & D.M.NOWFAL, Advocates for the petitioners and of
   M/S K.S.HARIHARAPUTHRAN, S.R.PRASANTH & BHANU THILAK, Advocates for the
   respondent, the court passed the following:

                                         O R D E R

There shall be an interim stay as prayed for, for a period of one month.

Sd/- A.MUHAMED MUSTAQUE, JUDGE

Sd/- SHOBA ANNAMMA EAPEN, JUDGE

20-01-2023 /True Copy/ Assistant Registrar