P.M.Ismail vs Abbas
2024 Latest Caselaw 31582 Ker

Kerala High Court

P.M.Ismail vs Abbas on 5 November, 2024

Author: Amit Rawal

Bench: Amit Rawal

RCRev. No.165/2024                             1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                         THE HONOURABLE MR. JUSTICE AMIT RAWAL
                                           &
                         THE HONOURABLE MR. JUSTICE EASWARAN S.
               Tuesday, the 5th day of November 2024 / 14th Karthika, 1946

                         IA.NO.1/2024 IN RCREV. NO. 165 OF 2024

      RCA NO.8/2020 OF THE ADDITIONAL DISTRICT COURT & MOTOR ACCIDENTS CLAIMS
                              TRIBUNAL, NORTH PARAVUR

                        RCP NO.28/1997 OF MUNSIFF COURT, ALUVA

   APPLICANT/REVISION PETITIONER:

          P.M.ISMAIL, AGED 69, S/O MAMMU, BOMBAY HARDWARES, PALACE ROAD,
          MUNICIPAL WARD XVIII, ROOM NO.462, ALUVA KARA, ALUVA PAKUTHI., PIN -
          683108

   RESPONDENTS/APPELLANTS:

      1. ABBAS, AGED 61 YEARS, S/O HYDROSE, THEMBADATH BUILDINGS, TASS ROAD,
         ALUVA KARA, ALUVA VILLAGE, ALUVA TALUK (NOW RESIDING AT MANA LANE
         THOTTAKKATTUKARA, ALUVA), PIN - 683108
      2. ABDUL SALIM @ SALIM, AGED 58 YEARS, S/O HYDROSE, THEMBADATH
         BUILDINGS, TASS ROAD, ALUVA KARA, ALUVA VILLAGE, ALUVA, PIN - 683101

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to pass an order
   staying the execution of the judgment passed by the Rent Control Appellate
   Authority, N.Paravur in R.C.A No.8/2020 on its file pending disposal of
   this Rent Control Revision Petition.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's order dated
   21.8.2024 in RCRev. and upon hearing the arguments of M/S.MEENA.A., KURIAN
   ANTONY EDASSERY, VINOD RAVINDRANATH, K.C.KIRAN, M.R.MINI, ANISH ANTONY
   ANATHAZHATH, THAREEQ ANVER K., NIVEDHITHA PREM.V, Advocates for the
   petitioners and of M/S.SADCHITH P.KURUP, C.P.ANIL RAJ, SIVA SURESH,
   B.SREEDEVI & ATHIRA VIJAYAN, Advocates for R1 & R2, the court passed the
   following:
                                      ORDER

Counsel for the respondent seeks time to address the argument. Post on 11.12.2024. Interim order will continue till then.

Sd/- AMIT RAWAL JUDGE

Sd/- EASWARAN S. JUDGE

05-11-2024 /True Copy/ Assistant Registrar