Balakrishnan vs Nandanan
2023 Latest Caselaw 7822 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
              THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                       &
                  THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
            Wednesday, the 26th day of July 2023 / 4th Sravana, 1945

                    IA.NO.2/2023 IN RCREV. NO. 157 OF 2023

  (AGAINST THE JUDGMENT DATED 31.01.2023 IN R.C.A NO.19 OF 2019 ON THE FILES OF
THE RENT CONTROL APPELLATE AUTHORITY & ADDITIONAL DISTRICT COURT, NORTH PARAVUR)

  PETITIONER/REVISION PETITIONER AND PERSONS SOUGHT TO BE IMPLEADED AS
  ADDITIONAL REVISION PETITIONERS 2 TO 5:

    1. BALAKRISHNAN,(Died)
    2. VISHALAKSHMI, ( SOUGHT TO BE IMPLEADED ) W/O, LATE. BALAKRISHNAN,
       ARAMIPARAMBIL HOUSE, PALLIPORT P.O., MUNAMBAM, PALLIPURAM VILLAGE,
       KOCHI TALUK, ERNAKULAM DISTRICT ( SOUGHT TO BE IMPLEADED )
    3. LENIN, ( SOUGHT TO BE IMPLEADED ) S/O.LATE. BALAKRISHNAN,
       ARAMIPARAMBIL HOUSE, PALLIPORT P.O., MUNAMBAM, PALLIPURAM VILLAGE,
       KOCHI TALUK, ERNAKULAM DISTRICT ( SOUGHT TO BE IMPLEADED )
    4. LEO ( SOUGHT TO BE IMPLEADED ) S/O.LATE. BALAKRISHNAN, ARAMIPARAMBIL
       HOUSE, PALLIPORT P.O., MUNAMBAM, PALLIPURAM VILLAGE, KOCHI TALUK,
       ERNAKULAM DISTRICT, ( SOUGHT TO BE IMPLEADED )
    5. LALJI, ( SOUGHT TO BE IMPLEADED ) S/O.LATE. BALAKRISHNAN,
       ARAMIPARAMBIL HOUSE, PALLIPORT P.O., MUNAMBAM, PALLIPURAM VILLAGE,
       KOCHI TALUK, ERNAKULAM DISTRICT, ( SOUGHT TO BE IMPLEADED )

  RESPONDENTS/RESPONDENTS:

       NANDANAN, AGED 80 YEARS, S/O.LATE KANDU, VADASSERY HOUSE, PALLIPORT
       P.O., MUNAMBAM, KUZHUPPILLY VILLAGE, KOCHI TALUK, ERNAKULAM
       DISTRICT, PIN - 686515.

       Application praying that in the circumstances stated in the
  affidavit filed therewith the High Court be pleased to implead petitioners
  2 to 5 herein, who are the legal representatives of the deceased sole
  revision petitioner, as the additional revision petitioners 2 to 5, in the
  above rent control revision, in the interests of justice.
       This Application coming on for orders upon perusing the application
  and the affidavit filed in support thereof, and upon hearing the arguments
  of P.VISWANATHAN (SR.) along with AJITH VISWANATHAN, M.SRIRAM, SHIBU
  JOSEPH & SAYED MANSOOR BAFAKHY THANGAL, Advocates for the petitioners,
  the court passed the following:
      A.K. JAYASANKARAN NAMBIAR & MOHAMMED NIAS C.P., JJ
            ............................................................................
                               I.A.Nos.1 & 2 of 2023
                                               in
                              R.C.Rev.No.157 of 2023
             ...........................................................................
                   Dated this the 26th day of July, 2023


                                        ORDER

Mohammed Nias C.P., J

I.A.No.2 of 2023

Heard. Allowed.

R.C.Rev.No.157 of 2023

Sri.K.S.Babu, learned counsel appears on behalf of the

respondent.

Call for the records.

I.A.No.1 of 2023

There will be an interim stay as prayed for.

Sd/-A.K. JAYASANKARAN NAMBIAR, JUDGE

Sd/-MOHAMMED NIAS C.P.

JUDGE

rp 26.7.2023