Manheri Palangattu Manoharan vs Keelathu Puthiyapurayil Moidu @ ...
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Kerala High Court

Manheri Palangattu Manoharan vs Keelathu Puthiyapurayil Moidu @ ... on 22 October, 2024

Author: Amit Rawal

Bench: Amit Rawal

RCREV. NO. 165 OF 2020                     1        2024:KER:78581




                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT

                      THE HONOURABLE MR. JUSTICE AMIT RAWAL

                                           &

                      THE HONOURABLE MR. JUSTICE EASWARAN S.

   TUESDAY, THE 22ND DAY OF OCTOBER 2024 / 30TH ASWINA, 1946

                              RCREV. NO. 165 OF 2020

           AGAINST THE JUDGMENT DATED 30.11.2019 IN R.C.A. NO.148 OF

2018       OF   THE    RENT   CONTROL   APPELLATE   AUTHORITY   -    ADDITIONAL

DISTRICT COURT - II, THALASSERY ARISING OUT OF THE JUDGMENT

DATED 28.09.2018 IN R.C.P. NO.18 OF 2017 OF THE RENT CONTROLLER/

MUNSIFF COURT, THALIPARAMBA

REVISION PETITIONER(S)/APPELLANTS/RESPONDENTS :

       1        MANHERI PALANGATTU MANOHARAN
                AGED 48 YEARS
                S/O. P. NARAYANAN NAMBIAR, TALIPARAMBA AMSOM,
                KUTTIKOLE DESOM,TALIPARAMBA TALUK,
                KANNUR DISTRICT-670 141

       2        KANNOTH MAYA MANOHARAN,
                AGED 42 YEARS
                W/O. M.P. MANOHARAN, TALIPARAMBA AMSOM,
                KUTTIKOLE DESOM, TALIPARAMBA TALUK,
                KANNUR DISTRICT-670 141

                BY ADVS.
                P.C.ANIL KUMAR
                SRI.MANU.M.THOMAS
RESPONDENT/RESPONDENT/PETITIONER :
 RCREV. NO. 165 OF 2020          2        2024:KER:78581



          KEELATHU PUTHIYAPURAYIL MOIDU @ MOIDEEN KUTTY
          AGED 60 YEARS
          S/O. ANAKARAN THAYALE PURAYIL, MUHAMMED KUNHI,
          TALIPARAMBA AMSOM DESOM,
          TALIPARAMBA TALUK-670 141


          BY ADV M.SASINDRAN


     THIS RENT CONTROL REVISION HAVING BEEN FINALLY HEARD ON
22.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RCREV. NO. 165 OF 2020             3         2024:KER:78581



                AMIT RAWAL & EASWARAN S., JJ.
                        --------------------------------
                       R.C.R. No.165 of 2020
               ------------------------------------------
             Dated this the 22nd day of October, 2024

                                 ORDER

AMIT RAWAL, J.

The learned counsel for the petitioners/tenants, after arguing

the matter for some time, sought permission to withdraw this Rent

Control Revision with an undertaking that the petitioners/tenants shall

clear all the arrears of rent as determined by the appellate authority

within a period of two months.

Ordered accordingly.

Sd/-

AMIT RAWAL JUDGE

Sd/-

EASWARAN S. JUDGE NS RCREV. NO. 165 OF 2020 4 2024:KER:78581

PETITIONER ANNEXURES

ANNEXURE A1 A TRUE COPY OF THE JUDGMENT DATED 28.09.2018 IN RCP 18/2017 OF THE HON'BLE RENT CONTROL COURT, TALIPARAMBA.

ANNEXURE A2 A CERTIFIED COPY OF THE JUDGMENT DATED 30.11.2019 IN RCA 148/2018 OF THE HON'BLE RENT CONTROL APPELLATE AUTHORITY (ADDL. DC II), THALASSERY.

ANNEXURE A3 PHOTOGRAPH OF THE BUILDING.