Jose vs Amballur 3222 Number Nss ...
2023 Latest Caselaw 10639 Ker

OP (RC) No.171/2023                        1/3

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM


                                         PRESENT

                       THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
                                            &
                        THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
                 Monday, the 16th day of October 2023 / 24th Aswina, 1945

                                 OP (RC) NO. 171 OF 2023


 EP 1339/2023 IN RCP 26/2022 OF ADDITIONAL MUNSIFF COURT, IRINJALAKUDA, THRISSUR

   PETITIONER(S)/ 1ST PETITIONER/ 1ST JUDGMENT DEBTOR/ 1ST PETITIONER:

           JOSE, AGED 56 YEARS, S/O PAULOSE, THAYYALAKKAL
           HOUSE, ALAGAPPANARAR.P.O, AMBALLUR VILLAGE, MUKUNDAPURAM TALUK,
           THRISSUR DISTRICT, PIN - 680 302.

   RESPONDENT(S)/ RESPONDENT/ DECREE HOLDER/ RESPONDENT:

           AMBALLUR 3222 NUMBER NSS KARAYOGAM, AMBALLUR DESOM, AMBALLUR
           VILLAGE, MUKUNDAPURAM TALUK, REP.BY PRESIDENT C.MURALI, S/O
           SANKARATH VEETIL VILASINI AMMA, AMBALLUR DESOM, AMBALLUR
           VILLAGE, MUKUNDAPURAM TALUK, P.O.ALAGAPPANAGAR, THRISSUR DISTRICT,
           PIN - 680 302.


        OP (Rent Control) praying inter alia that in the circumstances
   stated in the affidavit filed along with the OP (RC) the High Court be
   pleased to stay all further proceedings in EP No. 1339/2023 in RCP 26/2022
   of Munsiff Court Irinjalakuda, pending disposal of the above original
   Petition (RC).


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of OP (RC) and upon hearing the arguments
   of M/S V.M.KRISHNAKUMAR & P.R.REENA, Advocates for the petitioner, the
   court passed the following:


                                                                             [PTO]
 OP (RC) No.171/2023                             2/3




                          P.B.SURESH KUMAR & P.G.AJITHKUMAR, JJ.
                              -----------------------------------------------
                                   O.P.(R.C.) No.171 of 2023
                              -----------------------------------------------
                           Dated this the 16th day of October, 2023


                                               ORDER

Admit.

Issue notice to the respondent by speed post.

The court executing the order in R.C.P.No.26 of 2022 on

the file of the Munsiff Court, Irinjalakuda shall defer further

proceedings in execution of the order till the disposal of Ext.P3,

subject to the condition that the petitioner shall deposit the upto

date arrears within three weeks.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Sd/-

P.G.AJITHKUMAR, JUDGE.

             Mn




16-10-2023                       /True Copy/                                           Assistant Registrar
 OP (RC) No.171/2023                    3/3

                       APPENDIX OF OP (RC) 171/2023

Exhibit P3            TRUE COPY OF REVIEW PETITION I.A. 38/2023 FILED BY THE

PETITIONER BEFORE THE RENT CONTROL COURT, IRINJALAKUDA

16-10-2023 /True Copy/ Assistant Registrar