Sindhu. S vs Laila Pareed
2024 Latest Caselaw 13308 Ker

Kerala High Court

Sindhu. S vs Laila Pareed on 23 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.
      THURSDAY, THE 23RD DAY OF MAY 2024 / 2ND JYAISHTA, 1946
                          OP (RC) NO. 59 OF 2024
AGAINST   THE    ORDER/JUDGMENT   DATED     IN   RCP    NO.38    OF   2022   OF   III
ADDITIONAL MUNSIFF COURT, ERNAKULAM (RENT CONTROL)
PETITIONER/PETITIONER IN IA/PETITIONER IN RCP:

            SINDHU. S
            AGED 43 YEARS
            W/O T.K. SURESH KUMAR THACHETHPELIL HOUSE,
            UDYOGAMANDAL P.O, ELOOR, ERNAKULAM - 683501
            NOW RESIDING AT MARAMPALLY P.O, ALUVA, PIN - 683105

            BY ADVS.
            S.RENJITH
            P.K.SREEVALSAKRISHNAN
            K.R.PRATHISH
            KRISHNA DAS
            JOEL CHALAMANA
            ADWAID O.S.


RESPONDENT(S)/RESPONDENT IN IA/RESPONDENT IN RCP:

            LAILA PAREED
            AGED 49 YEARS
            W/O V.M PAREED, 'ATOM MARKETING', C.C. DOOR NO.
            67/8654, MEENAKSHI BUILDINGS, MERCHANTS UNION ROAD,
            ERNAKULAM, KOCHI - 682031 RESIDING AT C2 MATHEW VILLA,
            CHANDY ROAD VADUTHALA, ERNAKULAM, PIN - 682023


     THIS   OP    (RENT   CONTROL)    HAVING     COME    UP     FOR   ADMISSION    ON
23.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (RC) NO. 59 OF 2024           -2-



                               JUDGMENT

AMIT RAWAL, J.

1. The present petition is filed by the landlord seeking

expeditious disposal of the RCP. The application was pending

for determination of the arrears of rent and this Court had

sought the report of the concerned officer.

2. Report dated 20.05.2024 of the Additional Munsiff -

III, Ernakulam is taken on record. We have gone through the

report wherein two months time has been sought for disposal

of the RCP. We are of the view that the application under

Section 12 of the Kerala Builings (Lease and Rent Control)

Act, 1965 is pending since 2022. Considering the fact that the

officer seized off the matter - Additional Munsiff-III,

Ernakulam - joined the service only on February, 2024, we

dispose of the petition by directing court to dispose of the

application aforesaid within a period of one month from the

date of receipt of a certified copy of this judgment.

Sd/-

AMIT RAWAL, JUDGE

Sd/-

EASWARAN S., JUDGE

vv

APPENDIX OF OP (RC) 59/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE RENT CONTROL PETITION DATED 14.03.2022 IN RCP NO. 38 OF 2022 OF RENT CONTROL COURT, ERNAKULAM

Exhibit P2 TRUE COPY OF THE OBJECTION DATED 28.03.2023 IN RCP NO. 38 OF 2022 OF RENT CONTROL COURT, ERNAKULAM FILED BY THE RESPONDENT

Exhibit P3 TRUE COPY OF THE I.A NO. 2 OF 2023 IN RCP NO. 38 OF 2022 OF RENT CONTROL COURT, ERNAKULAM FIELD BY THE PETITIONER DATED 20.03.2023

Exhibit P4 TRUE COPY OF THE COUNTER AFFIDAVIT DATED 11.12.2023 IN I.A NO. 2 OF 2023 IN RCP NO. 38 OF 2022 OF RENT CONTROL COURT, ERNAKULAM