Pradeep Mathew vs Asha Thankachan
2024 Latest Caselaw 13685 Ker

Kerala High Court

Pradeep Mathew vs Asha Thankachan 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
                          OP (RC) NO. 64 OF 2024
AGAINST THE ORDER/JUDGMENT DATED IN RCP NO.1 OF 2024 OF MUNSIFF
COURT, KOTTARAKKARA
PETITIONER(S)/PETITIONERS:

    1       PRADEEP MATHEW
            AGED 47 YEARS
            S/O MATHEW, M S NIVAS, THRIKKANNAMANGAL MURI,
            KOTTARAKKARA VILLAGE, PULAMON PO, KOTTARAKKARA TALUK,
            THROUGH POWER OF ATTORNEY HOLDER - PRAJEETH MATHEW,
            AGED 39 YEARS, S/O MATHEW, M S NIVAS ,
            KOCHUKIZHAKKATHIL, THRIKKANNAMANGAL MURI, KOTTARAKKARA
            VILLAGE, PULAMON PO, KOTTARAKKARA TALUK, PIN - 691531

    2       GINU PRADEEP
            AGED 41 YEARS
            W/O PRADEEP MATHEW, M S NIVAS, THRIKKANNAMANGAL MURI,
            KOTTARAKKARA VILLAGE, PULAMON PO, KOTTARAKKARA TALUK,
            THROUGH POWER OF ATTORNEY HOLDER PRAJEETH MATHEW, AGED
            39 YEARS, S/O MATHEW, M S NIVAS, KOCHUKIZHAKKATHIL,
            THRIKKANNAMANGAL MURI, KOTTARAKKARA VILLAGE,
            PULAMON PO, KOTTARAKKARA TALUK, PIN - 691531

            BY ADVS.
            ANANDHU SATHEESH
            V.G.SURESH
            SREEDEVI S.
            DRISYA DILEEP


RESPONDENT(S)/COUNTER PETITIONER:

            ASHA THANKACHAN
            CHARUVILA VADAKKETHIL, V.T.C KALANJOOR, KALANJOOR MURI,
            KALANJOOR VILLAGE, ADOOR TALUK,
            PATHANAMTHITTA DISTRICT, PIN - 689694


     THIS   OP    (RENT   CONTROL)    HAVING   COME   UP   FOR   ADMISSION   ON
27.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (RC) NO. 64 OF 2024     -2-



                         JUDGMENT

AMIT RAWAL, J.

1. Prayer has been made in this petition for

expeditious disposal of Rent Control Petition bearing

No.1 of 2024, submitted in January, 2024, before Munsiff

Court, Kottarakkara.

2. No proceedings of the file has been placed on

record; even otherwise large number of similar matters

are pending. No preference can be given until and

unless some attenuating circumstances are shown to be

existing, which have not been pointed out in the present

petition. No ground for interference is made out.

Original Petition is dismissed.

Sd/-

AMIT RAWAL, JUDGE

Sd/-

EASWARAN S., JUDGE

vv

APPENDIX OF OP (RC) 64/2024

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE LEASE AGREEMENT DATED 11-1-2023 EXECUTED BY THE PETITIONERS Exhibit P2(a) A TRUE COPY OF THE NOTICE DATED 22/08/23 SENT BY THE 1ST PETITIONER TO THE RESPONDENT Exhibit P2(b) A TRUE COPY OF THE NOTICE DATED 15/11/2023 SENT BY THE 1ST PETITIONER TO THE RESPONDENT Exhibit P3 A TRUE COPY OF THE NOTICE DATED 22/12/2023 SENT BY THE 1ST PETITIONER TO THE RESPONDENT ALONG WITH THE ACKNOWLEDGEMENT CARD Exhibit P4 A TRUE COPY OF THE RCP NO. 1 OF 2024 FILED BEFORE THE HON'BLE MUNSIFF'S COURT (RENT CONTROL COURT), KOTTARAKKARA Exhibit P5 A TRUE COPY OF THE ORDER OF INJUNCTION DATED 04/04/2024 PASSED BY THE HON'BLE MUNSIFF'S COURT, KOTTARAKARA IN OS