Kerala High Court
Smt. Sulphath vs K.C. Varghese on 22 October, 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.
Tuesday, the 22nd day of October 2024 / 30th Aswina, 1946
RCREV. NO. 199 OF 2024
RCA NO.12/2021 OF TEH SPECIAL IDAMALAYAR INVN & 5 ADDITIONAL DISTRICT COURT,
ERNAKULAM/II ADDITIONAL MACT, ERNAKULAM
RCP 51/2005 OF THE III ADDITIONAL MUNSIFF COURT, ERNAKULAM (RENT CONTROL)
REVISION PETITIONERS/APPELLANT/ADDL. RESPONDENTS 2 TO 5 (TENANTS):
1. SMT. SULPHATH, AGED 54 YEARS, W/O. LATE ASHARAF,RESIDING AT
CHIRAKKATHARA HOUSE, THEVARA, ERNAKULAM, KOCHI, PIN - 682013
2. ASIF, AGED 34 YEARS S/O. LATE ASHARAF, RESIDING AT CHIRAKKATHARA
HOUSE, THEVARA, ERNAKULAM, KOCHI, PIN - 682013
3. ASHIQUE, AGED 34 YEARS, S/O. LATE N.N. ASHARAF, RESIDING AT
CHIRAKKATHARA HOUSE, THEVARA, ERNAKULAM, KOCHI, PIN - 682013
4. SMT. ASHIDHA, AGED 29 YEARS, D/O. LATE N.N. ASHARAF, RESIDING AT
CHIRAKKATHARA HOUSE, THEVARA, ERNAKULAM, KOCHI, PIN - 682013
BY ADVS.M/S.T.B.THANKAPPAN,T.T.HARIKUMAR,A.GOPALAKRISHNAN (ALAPAT)
&DIPIN DILEEP
RESPONDENTS/RESPONDENTS 2,4 TO 9/ADDL. PETITIONER 2, 4 TO 9 (LANDLORD):
1. K.C. VARGHESE, S/O. LATE K.V. CHACKO, AGED ABOUT 62 YEARS,
KATTUTHARA VEEDU, KOCHUKADAVANDRA, KOCHI, PIN - 682020
2. K.C. JOHN, S/O. LATE K.V. CHACKO, 59 YEARS, KATTUTHARA VEEDU,
KOCHUKADAVANDRA, KOCHI,, PIN - 682020
3. SMT. ROSILY, W/O. LATE K.C. ANTHONY, AGED 57 YEARS, KATTUTHARA
VEEDU, KOCHUKADAVANDRA, KOCHI, PIN - 682020
4. RIYA, D/O. LATE K.C. ANTHONY, AGED ABOUT 19 YEARS, KATTUTHARA VEEDU,
KOCHUKADAVANDRA, KOCHI, PIN - 682020
5. MARY JOSE, W/O. LATE K.C. JOSEPH, AGED ABOUT 64 YEARS, KATTUTHARA
VEEDU, KOCHUKADAVANDRA, KOCHI, PIN - 682020
6. SIJO JOSE, S/O. LATE K.C. JOSEPH, AGED ABOUT 40 YEARS, KATTUTHARA
VEEDU, KOCHUKADAVANDRA, KOCHI, PIN - 682020
7. SIMI JOSE, S/O. LATE K.C. JOSEPH, AGED ABOUT 38 YEARS, KATTUTHARA
VEEDU, KOCHUKADAVANDRA, KOCHI, PIN - 682202
This Rent control revision having come up for orders on 22.10.2024,
the court on the same day passed the following:
(P.T.O)
AMIT RAWAL & EASWARAN S, JJ.
-------------------------------------------------------
RCRev. No.199 of 2024
----------------------------------------------------
Dated this the 22nd day of October, 2024
ORDER
AMIT RAWAL, J.
The petitioners - tenants have not been successful in defending the
eviction petition preferred by the Landlord seeking eviction of the tenant
on the ground of bona fide necessity, before the Rent Control Court, as
well as in the appeal before the Appellate Authority.
2. After having rendered the argument, we are of the view that
there is no scope for interference with the judgments as they have been
passed on appreciation of the oral and documentary evidence on record
as well as the provisions of the Act.
3. Faced with the situation, learned counsel for the petitioners
confines his prayers for granting three months time to vacate the
premises.
4. Issue notice before admission on this limited point to the
respondent by Special Messenger, as well as through the counsel in the
trial court.
Post on 14.11.2024. Till such time, dispossession of the petitioners-
tenants shall be stayed.
Sd/-
AMIT RAWAL, JUDGE
sd/-
sab EASWARAN. S, JUDGE
22-10-2024 /True Copy/ Assistant Registrar
