S.R.Krishnakumar vs Mr.Abraham.I.Tholath
2023 Latest Caselaw 3238 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR.JUSTICE C.S.DIAS
   THURSDAY, THE 23RD DAY OF MARCH 2023 / 2ND CHAITHRA, 1945
                        OP(C) NO. 284 OF 2015
        IN EP 1691/2014 OF PRINCIPAL MUNSIFF COURT,THRISSUR
PETITIONER:

           S.R.KRISHNAKUMAR
           AGED 28 YEARS
           S/O RAJAN, SAVEL VALAPPIL HOUSE, KUNNATH LANE,
           THURUVAMBADY, THRISSUR VILLAGE & TALUK,
           THRISSUR DISTRICT

           BY ADV SRI.E.VIJIN KARTHIK



RESPONDENTS:

    1      MR.ABRAHAM.I.THOLATH
           S/O T.A. ITTIMANILATE), THOLATH HOUSE, 13TH STREET,
           HOUSE NO.147, MUSEUM CROSS LAZNE, CHEMBUKKAVU
           VILLAGE, THRISSUR DISTRICT & TALUK, THRISSUR
           DISTRICT, PIN-6890020M REPRESENTED BY POWER ATTORNEY
           HOLDER MRS. M.I. MOLLY, W/O T.A. ITTIMANI (LATE),
           THOLATH HOUSE,13TH STREET, HOUSE NO.147, MUSEUM CROSS
           LANE,CHEMBUKKAVU VILLAGE, THRISSUR VILLAGE & TALUK,
           THRISSUR DISTRICT, PIN-680 020

    2      VASANTH RAJAN
           W/O RAJAN, SAVALVALAPPIL HOUSE, KUNNATH LANE,
           THIRUVAMBAY, THRISSUR VILLAGE & TLUK, THRISSUR
           DISTRICT

      THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
23.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(C) No.284/2015

                                      :2:




                      Dated this the 23rd day of March, 2023

                              JUDGMENT

The original petition is filed to direct the Court of

the Principal Munsiff, Thrissur, to keep in abeyance

further proceedings in E.P.No.1691/2014, until such

time, a carbon copy of the order is issued in

I.A.No.317/2015 in R.C.A.93/2014 by the Rent Control

Appellate Authority.

2. When the original petition came up for

admission on 02.02.2015, this Court stayed further

proceedings in E.P.No.1691/2014, for a period of two

weeks and directed the Rent Control Appellate

Authority to issue the carbon copy of the order in

I.A.No.317/2015 in R.C.A.No.94/2014 within a period of

one week.

3. In the light of the interim order passed by this

Court, I hold that nothing further survives in the

original petition.

O.P.(C) No.284/2015

Resultantly, the original petition is dismissed as

infructuous. The Registry shall communicate this

judgment to the Court of the Principal Munsiff,

Thrissur, with instructions to proceed with

E.P.No.1691/2014 in R.C.P.No.69/2013, if the same is

still pending on its file.

Sd/-

                                         C.S.DIAS,JUDGE

DST/23.03.2023                                    //True copy/

                                                                 P.A.To Judge