Sunny Varghese vs T.J. Abraham
2024 Latest Caselaw 13869 Ker

Kerala High Court

Sunny Varghese vs T.J. Abraham on 28 May, 2024

Author: Amit Rawal

Bench: Amit Rawal

OP (RC) No.153/2023                              1/2

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                             THE HONOURABLE MR. JUSTICE AMIT RAWAL
                                               &
                             THE HONOURABLE MR. JUSTICE EASWARAN S.
                      Tuesday, the 28th day of May 2024 / 7th Jyaishta, 1946
                                     OP (RC) NO. 153 OF 2023

            EP 209/2018 IN RCP 49/2017 OF PRINCIPAL MUNSIFF COURT, KOTTAYAM

   PETITIONER/JUDGMENT DEBTOR/COUNTER PETITIONER:

           SUNNY VARGHESE, AGED 82 YEARS, S/O. LATE VARGHESE, RESIDING AT
           PUTHUPRAMBIL HOUSE, PARK LANE, KOTTAYAM P.O., KOTTAYAM VILLAGE, PIN
           - 686 001.

        BY ADVS. M/S P.HARIDAS, BIJU HARIHARAN, SHIJIMOL
        M.MATHEW, P.C.SHIJIN, RAJASREE T.R & ROSHIN MARIAM JACOB.

   RESPONDENT/DECREE HOLDERS/ORIGINAL PETITIONERS:


       1. T.J. ABRAHAM, AGED 69 YEARS, S/O. MANI JOSHUA, THANNICKAL HOUSE,
          COLLEGE ROAD, KOTTAYAM, MUTTAMBALAM, VILLAGE, KOTTAYAM TALUK. , PIN
          - 686 004.
       2. T.J. MANI, AGED 80 YEARS, S/O. T.J. JOSHUA, THANNICKAL HOUSE,
          COLLEGE ROAD, KOTTAYAM, MUTTAMBALAM, VILLAGE, KOTTAYAM TALUK. , PIN
          - 686 004.
       3. T.J. THOMAS, AGED 74 YEARS, S/O. T.J. JOSHUA, THANNICKAL HOUSE,
          COLLEGE ROAD, KOTTAYAM, MUTTAMBALAM, VILLAGE, KOTTAYAM TALUK, PIN -
          686 004.

        BY ADVS. M/S C.S.MANILAL & S.NIDHEESH.

        This OP (Rent Control) having come up for orders on 28-05-2024, the
   court on the same day passed the following.

                                                                               (p.t.o)
 OP (RC) No.153/2023                         2/2




                                     O R D E R

In the midst of the dictation of the judgment, we had openly pronounced in the court that the matter to be dismissed with cost. At this point of time, counsel for the petitioner made a statement that he will bring the entire arrears from May 2021 till the 31st of May 2024 at the rate already fixed in the RCP No. 49 of 2017 where the tenant had been declared exparte and would vacate the demised premises within a period of one month pursuance to the eviction order passed in the proceedings U/S 11(4) of Act. We are sanguine of the fact that he will pay or bring the arrears. We defer the hearing of the petition to 30-05-2024.

                                                  Sd/- AMIT RAWAL, JUDGE

                                                  Sd/- EASWARAN S., JUDGE




28-05-2024                    /True Copy/                              Assistant Registrar