K S Soman vs Mohan Babu
2024 Latest Caselaw 16078 Ker

Kerala High Court

K S Soman vs Mohan Babu on 7 June, 2024

Author: Amit Rawal

Bench: Amit Rawal

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE AMIT RAWAL
                                    &
                  THE HONOURABLE MR. JUSTICE EASWARAN S.
           Friday, the 7th day of June 2024 / 17th Jyaishta, 1946

                  IA.NO.1/2024 IN RCREV. NO. 121 OF 2024

        RCA NO.13/2023 OF THE ADDL. DISTRICT COURT - III, ALAPPUZHA

         RCP NO.17/2019 OF THE PRINCIPAL MUNSIFF COURT, CHERTHALA

APPLICANT/PETITIONER:

     K S SOMAN, AGED 72 YEARS, S/O KUTTAPPAN, KALATHIL VEEDU, NEAR
     GOVERNMENT HIGHER SECONDARY SCHOOL, KANNANKARA.P.O., THANNEERMUKKOM
     NORTH VILLAGE, CHERTHALA, ALAPPUZHA, PIN - 688527

RESPONDENT/RESPONDENT:

     MOHAN BABU, AGED 67 YEARS, S/O SANKARA DAS, MOHANALAYAM,
     THANNEERMUKKOM.P.O., THANNEERMUKKOM MURI, THANNEERMUKKOM NORTH
     VILLAGE, CHERTHALA, ALAPPUZHA, PIN - 688527


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the further
proceedings in pursuance to the Judgment of Addl. Rent Control Appellate
Authority-III, Alappuzha dated 7.3.2024 till the disposal of the above
Revision Petition.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of SRI.ARAVIND GHOSH, Advocate for the petitioner, the court passed the
following:


                                                                    (P.T.O)
             AMIT RAWAL & EASWARAN.S, JJ.
     -------------------------------------------------------
                  Rc.Rev. No.121 of 2024
       ----------------------------------------------------
           Dated this the 07th day of June, 2024


                            ORDER

Amit Rawal, J.

After arguing for some time, realising that the petitioner -

tenant has suffered an eviction before Rent Controller and

Appellate Authority on a finding of fact and law, which in the

submission of the counsel do not satisfy the conscience of the

Court warranting interference in the absence of any illegality

and perversity, learned counsel for the petitioner seeks liberty

of this Court for withdrawal of the Revision by confining the

prayer, for vacation of the premises within a reasonable period.

Issue notice before admission on the limited point to

respondents through special messenger.

Post on 01.07.2024.

There shall be interim stay of dispossession till next date

of posting.

Sd/-

AMIT RAWAL, JUDGE

Sd/-

EASWARAN.S, JUDGE

nak

07-06-2024 /True Copy/ Assistant Registrar