Udayakumar vs Laila
2024 Latest Caselaw 13682 Ker

Kerala High Court

Udayakumar vs Laila on 27 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 27TH DAY OF MAY 2024 / 6TH JYAISHTA, 1946
                       RCREV. NO. 154 OF 2019
AGAINST THE JUDGMENT DATED 21.11.2018 IN RCA NO.1 OF 2017 OF RENT
CONTROL APPELLATE AUTHORITY, MAVELIKKARA ARISING OUT OF THE ORDER
DATED 31.10.2016 IN RCP NO.3 OF 2015 OF RENT CONTROL COURT,HARIPAD


REVISION PETITIONER/APPELLANT/COUNTER PETITIONER:


    1      UDAYAKUMAR,
           AGED 64 YEARS
           S/O. KUNJUPILLAI,
           ARIYATTIL KIZHAKKETHIL KADAVOOR MURI,
           KANNAMANGALAM VILLAGE.

           * ADDL. P2 AND P3 ARE IMPLEADED

    2      NIDHIL U KUMAR
           AGED 41 YEARS
           S/O UDAYAKUMAR AGED 41 YEARS,
           RESIDING AT ARIYATTIL KIZHAKKETHIL,
           KADAVOOR MURI, KANNAMANGALAM VILLAGE

    3      NIDHU U KUMAR
           S/O UDAYAKUMAR AGED 41 YEARS,
           RESIDING AT ARIYATTIL KIZHAKKETHIL,
           KADAVOOR MURI, KANNAMANGALAM VILLAGE

           ARE IMPLEADED AS ADDL. PETITIONER NOS. 2 AND 3 VIDE
           ORDER DATED 21.10.2022 IN IA 2 OF 2022 IN RCR NO.
           154/2019.

           BY ADVS.
           B.KRISHNA MANI
           N.V.SANDHYA
RESPONDENT/APPELLANT/PETITIONER:

           LAILA,
           AGED 55 YEARS
           W/O. SHAHUL HAMEED, LAILA MANZILIL,
 RCREV. NO. 154 OF 2019           2

          THAMALLACKAL SOUTH MURI, KUMARAPURAM VILLAGE,
          ALAPPUZHA DISTRICT 690 548

          BY ADV S.SREEKUMAR,KOLLAM,CAVEATOR
     THIS RENT CONTROL REVISION HAVING COME UP FOR ADMISSION ON
27.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RCREV. NO. 154 OF 2019                     3




                      AMIT RAWAL & EASWARAN S., JJ.
                            =================
                         R.C.Rev. No.154 of 2019
                     ==============================
                  DATED THIS THE 27TH DAY OF MAY, 2024.

                                        ORDER

AMIT RAWAL, J.

Learned counsel appearing on behalf of the

respondent-landlord submitted that the petitioner-tenant

has not complied with the order of the Rent Controller in

payment of the rent which was the condition precedent

while granting the interim order, but surrendered the

possession.

Accordingly, this Rent Control Revision has become

infructuous. Ordered accordingly.

SD/-

AMIT RAWAL JUDGE

SD/-

EASWARAN S. JUDGE DCS/27.05.2024