Francis vs Amballur 3222 Number Nss ...
2023 Latest Caselaw 11211 Ker

OP (RC) No.179/2023                         1/3

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT
                       THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
                                            &
                         THE HONOURABLE MR. JUSTICE JOHNSON JOHN
                 Friday, the 27th day of October 2023 / 5th Karthika, 1945

                                 OP (RC) NO. 179 OF 2023

               EP 1321/2023 IN RCP 11/2022 OF MUNSIFF COURT, IRINJALAKUDA

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

           FRANCIS, AGED 78 YEARS, S/O INASU, NAMBADAN HOUSE, KALLUR VILLAGE
           AND DESOM, MUKUNDAPURAM TALUK, THRISSUR DISTRICT, PIN - 680 301.

   RESPONDENT/ 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. 1321/2023 in RCP 11/2022
   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:


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 OP (RC) No.179/2023                            2/3




                      P.B.SURESH KUMAR & JOHNSON JOHN, JJ.
                          -----------------------------------------------
                                O.P.(RC) No.179 of 2023
                          -----------------------------------------------
                       Dated this the 27th day of October, 2023


                                            ORDER

Admit.

Issue notice to the respondent by speed post.

The court executing the order in R.C.P.No.11 of 2022

on the file of the Munsiff Court, Irinjalakuda shall defer further

proceedings in execution of the order till the disposal of Ext.P2,

subject to the condition that the petitioner shall deposit the

upto date arrears within three weeks.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Sd/-

JOHNSON JOHN, JUDGE.

          ds




27-10-2023                       /True Copy/                                   Assistant Registrar
 OP (RC) No.179/2023                    3/3

                       APPENDIX OF OP (RC) 179/2023

Exhibit P2            TRUE COPY OF REVIEW PETITION IA.NO.42/2023 FILED BY THE

PETITIONER BEFORE THE RENT CONTROL COURT IRINJALAKUDA FILED IN THE MONTH OF OCTOBER 2023 DATED NIL.

27-10-2023 /True Copy/ Assistant Registrar