Suresh Mp vs Maimoonisa
2024 Latest Caselaw 30950 Ker

Kerala High Court

Suresh Mp vs Maimoonisa on 23 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.
        Wednesday, the 23rd day of October 2024 / 1st Karthika, 1946

                          RCREV. NO. 198 OF 2024

       RCA 10/2016 OF THE DISTRICT COURT& SESSIONS COURT,KASARAGOD

               RCP 25/2013 OF THE MUNSIFF'S COURT,KASARAGOD

REVISION PETITIONER(S)/APPELLANT/RESPONDENT:

     SURESH MP, AGED 55 YEARS S/O KARAPPUTTI, RESIDING AT GREESHMAM
     HOUSE, SURESH ELECTRICAL WORKS, ROOM NO. 566(D), WARD NO. 2,
     KANHANGAD MUNICIPALITY, NEAR KTC MAIN ROAD, KANHANGAD POST, KASARGOD
     DISTRICT,, PIN - 671315

   BY ADVS.SURESH KUMAR KODOTH,K.P.ANTONY BINU,SUKARNAN,
RESPONDENT(S)/RESPONDENT/RESPONDENT:

  1. MAIMOONISA, AGED 73 YEARS D/O SHEIK USMAN SAHIB, R/AT NEAR KTC, MAIN
     ROAD, KANHANGAD KANHANGAD POST, KASARGOD DISTRICT,, PIN - 671315
  2. SHAHINA BEEGUM S, AGED 68 YEARS D/O SHEIK USMAN SAHIB, R/AT NEAR
     KTC, MAIN ROAD, KANHANGAD KANHANGAD POST, KASARGOD DISTRICT, PIN -
     671315
  3. AFTAB AHAMED, AGED 66 YEARS S/O SHEIK USMAN SAHIB, R/AT NEAR KTC,
     MAIN ROAD, KANHANGAD, KANHANGAD POST, KASARGOD DISTRICT , PIN -
     671315
  4. INTHIYAS AHAMED, AGED 64 YEARS S/O SHEIK USMAN SAHIB, R/AT NEAR KTC,
     MAIN ROAD, KANHANGAD KANHANGAD POST, KASARGOD DISTRICT, PIN - 671315
  5. RAZIYA BEEGUM, AGED 61 YEARS D/O SHEIK USMAN SAHIB, R/AT NEAR KTC,
     MAIN ROAD, KANHANGAD, KANHANGAD POST, KASARGOD DISTRICT, PIN -
     671315

    BY ADV T.K.VIPINDAS
     This Rent control revision having come up for orders on 23.10.2024,
the court on the same day passed the following:
                 AMIT RAWAL & EASWARAN S., JJ.
                    --------------------------------
                   R.C.R. No.198 & 202 of 2024
               ------------------------------------------
             Dated this the 23rd day of October, 2024

                                ORDER

AMIT RAWAL, J.

The petitioners - tenants have not been successful in defending

the eviction petitions preferred by the landlords seeking eviction of

the tenants 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 reasonable time, which we normally

grant six months to vacate the premises.

4. Issue notice before admission on this limited point to the

respondents by Special Messenger, as well as through the counsel in

the trial court.

Post on 15.11.2024. Till such time, dispossession of the

petitioners-tenants shall be stayed.

Sd/-

AMIT RAWAL, JUDGE

Sd/-

EASWARAN S. , JUDGE NS

23-10-2024 /True Copy/ Assistant Registrar