Bava vs Ummer
2024 Latest Caselaw 26774 Ker

Kerala High Court

Bava vs Ummer on 5 September, 2024

Author: Amit Rawal

Bench: Amit Rawal

RCREV. NO. 163 OF 2024          1       2024:KER:68470


            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

             THE HONOURABLE MR. JUSTICE AMIT RAWAL

                                 &

             THE HONOURABLE MR. JUSTICE EASWARAN S.

   THURSDAY, THE 5TH DAY OF SEPTEMBER 2024 / 14TH BHADRA, 1946

                     RCREV. NO. 163 OF 2024

     AGAINST THE JUDGMENT DATED 03.04.2024 IN RCA NO.23 OF 2020

OF the IV ADDITIONAL RENT CONTROL APPELLATE AUTHORITY, THRISSUR

ARISING OUT OF THE ORDER DATED 11.12.2019 IN RCP NO.90 OF 2017

OF THE RENT CONTROLLER [PRINCIPAL MUNSIFF COURT],THRISSUR

REVISION PETITIONER(S)/APPELLANT/RESPONDENT :

          BAVA,
          AGED 74 YEARS
          SON OF PLAMBATHVALAPPIL KUNJAVA,
          CHAYZHIYATTIRI DESOM, THIRUMITTAKKODE VILLAGE,
          PATTAMBI TALUK, PALAKKAD, PIN - 679303


          BY ADV K.P.SANTHI
RESPONDENT(S)/RESPONDENT/PETITIONER :

          UMMER
          AGED 76 YEARS
          SON OF RAYAMARAKKARVEETTIL KUNJUMON,
          RESIDING AT JUMA MASJID, PATTIKKARA,
          KIZHAKKUMMURI, CHIRANELLUR VILLAGE,
          THALAPILLY TALUK, PIN - 680501


     THIS RENT CONTROL REVISION HAVING BEEN FINALLY HEARD ON
05.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RCREV. NO. 163 OF 2024            2       2024:KER:68470



               AMIT RAWAL & EASWARAN S., JJ.
                    --------------------------------
                     R.C.R. No.163 of 2024
             ------------------------------------------
           Dated this the 5th day of September, 2024

                              ORDER

AMIT RAWAL, J.

It is submitted by the counsel for the petitioner-tenant that

the tenant has vacated the premises, as suggested by this Court vide

order dated 16.8.2024.

Revision stands closed.

Sd/-

AMIT RAWAL JUDGE

Sd/-

EASWARAN S. JUDGE NS