Leela Sukumaran vs Vijayakumar
2024 Latest Caselaw 12399 Ker

Kerala High Court

Leela Sukumaran vs Vijayakumar on 20 May, 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.
      MONDAY, THE 20TH DAY OF MAY 2024 / 30TH VAISAKHA, 1946
                      RCREV. NO. 205 OF 2022
AGAINST THE JUDGMENT DATED 16.12.2021 IN RCA NO.101 OF 2016 OF
ADDITIONAL RENT CONTROL APPELLATE AUTHORITY, THRISSUR ARISING OUT
OF THE ORDER DATED 19.05.2016 IN RCP NO.26 OF 2010 OF RENT CONTROL
COURT ,IRINJALAKUDA
REVISION PETITIONER/RESPONDENT/RESPONDENT:

          LEELA SUKUMARAN
          AGED 64 YEARS, W/O. KAITHAVALAPPIL SUKUMARAN,
          AMBALLUR VILLAGE, AMBALLUR DESOM,
          MUKUNDAPURAM TALUK, PIN -680325

          BY ADV V.BINOY RAM


RESPONDENT/APPELLANT/PETITIONER:

          VIJAYAKUMAR
          AGED 44 YEARS, S/O. THADATHIL MOHANAN,
          PERAMANGALAM VILLAGE, PERAMANGALAM DESOM,
          THRISSUR TALUK, PIN - 680545

          BY ADVS.
          SANTHOSH P.PODUVAL
          R.RAJITHA(K/870/2005)
          CHITHRA S.BABU(K/376/2012)


     THIS RENT CONTROL REVISION HAVING COME UP FOR ADMISSION ON
20.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RCREV. NO. 205 OF 2022
                               2




                            ORDER

Amit Rawal, J.

Learned counsel for the respondent-landlord submits that

the dispute between the tenant and landlord has been settled. In

this view of the matter, we dispose of the revision petition as

infructuous.

Sd/-

AMIT RAWAL JUDGE

Sd/-

EASWARAN S. JUDGE nak