Kerala High Court
Chalil Chalakkandi Moosa vs Abdul Jabbar on 27 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.
THURSDAY, THE 27TH DAY OF JUNE 2024 / 6TH ASHADHA, 1946
RP NO. 611 OF 2024
AGAINST THE JUDGMENT DATED 30.5.2024 IN OP (RC) NO.28 OF 2024
OF HIGH COURT OF KERALA
REVIEW PETITIONER(S)/RESPONDENT IN OP(RC)/PETITIONER IN RCP ::
ANEES BABU @ HANEES BABU AGED 48 YEARS
S/O. CHALIL CHALAKKANDI MOOSA,, IRUMPUZHI POST,
MALAPPURAM REPRESENTED BY POWER OF ATTORNEY HOLDER,
CHALIL CHALAKANDI MOOSA, AGED 71, S/O. CHALIL
CHALAKNDI MUHAMMED, IRUMBUZHI POST,
MALAPPURAM, PIN - 676509
BY ADV E.C.AHAMED FAZIL
RESPONDENT(S)/PETITIONER IN OP(RC)/RESPONDENT IN RCP :
ABDUL JABBAR AGED 58 YEARS
S/O. PUZHAKKARA ILLATH MUHAMMED KUNHI,
KAIPAMANGALAM POST, KODUNGALLUR, THRISSUR DISTRICT,
PIN - 680681
THIS REVIEW PETITION HAVING HAVING COME UP FOR ADMISSION
ON 27.06.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
R.P. Nos.611, 614 & 615 of 2024
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 27TH DAY OF JUNE 2024 / 6TH ASHADHA, 1946
RP NO. 614 OF 2024
AGAINST THE JUDGMENT DATED 30.5.2024 IN OP (RC) NO.30 OF 2024
OF HIGH COURT OF KERALA
REVIEW PETITIONER(S)/RESPONDENT IN OP(RC)/PETITIONER IN RCP :
SHAREEFA AGED 49 YEARS
D/O. CHALIL CHALAKKANDI MOOSA,
IRUMPUZHI POST, MALAPPURAM, PIN - 676509
BY ADV E.C.AHAMED FAZIL
RESPONDENT(S)/PETITIONER IN OP(RC) AND RESPONDENT IN RCP :
ABDUL JABBAR AGED 58 YEARS
S/O. PUZHAKKARA ILLATH MUHAMMED KUNHI,
KAIPAMANGALAM POST, KODUNGALLUR,
THRISSUR DISTRICT, PIN - 680681
THIS REVIEW PETITION HAVING HAVING COME UP FOR ADMISSION
ON 27.06.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
R.P. Nos.611, 614 & 615 of 2024
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 27TH DAY OF JUNE 2024 / 6TH ASHADHA, 1946
RP NO. 615 OF 2024
AGAINST THE JUDGMENT DATED 30.5.2024 IN OP (RC) NO.27 OF
2024 OF HIGH COURT OF KERALA
REVIEW PETITIONER(S)/RESPONDENT IN OP(RC)/PETITIONER IN RCP :
CHALIL CHALAKKANDI MOOSA AGED 71 YEARS
S/O. CHALIL CHALAKKANDI MUHAMMED,
IRUMPUZHI POST, MALAPPURAM DISTRICT,
PIN - 676509
BY ADV E.C.AHAMED FAZIL
RESPONDENT(S)/RESPONDENT IN OP(RC)/RESPONDENT IN RCP:
ABDUL JABBAR AGED 58 YEARS
S/O. PUZHAKKARA ILLATH MUHAMMED KUNHI,
KAIPAMANGALAM POST, KODUNGALLUR, THRISSUR,
PIN - 680681
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
27.06.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
R.P. Nos.611, 614 & 615 of 2024
4
ORDER
AMIT RAWAL, J.
These Review Petitions have been filed stating that there is
an error apparent on the judgment on the ground of reference of
the document Ext.P10, whereas it should have been Ext.P2 and
that the landlord never admitted the rate of rent as Rs.1,10,000/-
instead it was Rs.1,31,250/-.
2. We have perused the files and the order of the rent
controller and of the view that error apparent is only to the limited
extent that instead of Ext.P10, it should have been Ext.P2.
Reference of Ext.P10 is corrected as Ext.P2. However, our findings
are in respect of the findings rendered by the rent controller in
paragraph 11 of the order.
These review petitions with the aforementioned modification
stand disposed of.
Sd/-
AMIT RAWAL, JUDGE
Sd/-
NS EASWARAN S., JUDGE
