Riswana vs Joseph Martin
2025 Latest Caselaw 354 Ker

Kerala High Court

Riswana vs Joseph Martin on 5 June, 2025

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

                                           1
O.P.(RC) No. 106/2025
                                                                    2025:KER:39666

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT

                   THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                           &

                        THE HONOURABLE MR. JUSTICE JOHNSON JOHN

               THURSDAY, THE 5TH DAY OF JUNE 2025 / 15TH JYAISHTA, 1947

                                 OP (RC) NO. 106 OF 2025

      AGAINST THE ORDER DATED 27.05.2025 IN RCP NO.154 OF 2023 OF PRINCIPAL
MUNSIFF COURT, ERNAKULAM

PETITIONER/JUDGMENT DEBTOR/RESPONDENT:
             RISWANA, AGED 42 YEARS, W/O. SHANAVAS VADAKKATHU PARAMBIL
             MANAPPATTY PARAMBU KALOOR. P.O. ERNAKULAM DOING BUSINESS IN THE
             NAME AND STYLE 'HEAVEN FAMILY SALOON' IN MARTIN EVA HOLY TUESDAY
             SHOPPING MAL, WEST OF ST. ANTONY'S CHURCH, KALOOR KOCHI,
             PIN - 682 017.

              BY ADVS.
              SHRI.M.S.UNNIKRISHNAN
              SMT.M.ARDRA KRISHNAN
              SRI.AADITYA NAIR
              SRI.K.SUNIL
              SMT.DIYA MERIN BIJU
              SHRI.SOHAN VARGHESE FRANCIS
              SMT.ANUSREE B.
              SMT.RESHMA K.

RESPONDENT/DECREE HOLDER/PETITIONER:

              JOSEPH MARTIN, AGED 61 YEARS, S/O. LATE N.A. MARTIN,NILAVARETH HOUSE
              ST. ANTONY'S CHURCH ROAD KALOOR, PIN - 682 017.

              BY ADVS.
              SRI.BASIL MATHEW
              SRI.NINAN JOHN
              SMT.SANJANA SARA VARGHESE ANNIE
              SMT.ARYA A.R.
              SMT.MARGRET MARIA SIJU


      THIS OP (RENT CONTROL) HAVING COME UP FOR ADMISSION ON 05.06.2025, THE

      COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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O.P.(RC) No. 106/2025
                                                                 2025:KER:39666

                                   JUDGMENT

Dated this the 5th day of June, 2025

A.Muhamed Mustaque, J.

Challenging an order under Section 12(3) of the Kerala Buildings

(Lease & Rent Control) Act, 1965 (for short 'the Act'), the petitioner/tenant

has filed an appeal in R.C.A. No. 6 of 2025. In the appeal, the landlord

filed an application under Section 12(1) of the Act, wherein the appellate

authority directed the tenant to pay the rent arrears on or before

02.07.2025 and posted the case to 03.07.2025.

2. In the circumstances, we direct the Execution Court to keep the

execution proceedings in abeyance till 03.07.2025.

Accordingly the petition is disposed of as above.

sd/-

A.MUHAMED MUSTAQUE, JUDGE

sd/-

JOHNSON JOHN, JUDGE.

ASH

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APPENDIX OF OP (RC) 106/2025

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE R.C.P. NO. 154/2023 DATED 9TH NOVEMBER, 2023 ON THE FILES OF RENT CONTROL COURT ERNAKULAM EXHIBIT P2 TRUE COPY OF THE STATEMENT OF OBJECTION FILED BY THE PETITIONER IN R.C.P. NO. 154/2023 DATED 2ND JANUARY, 2024 ON THE FILES OF RENT CONTROL COURT ERNAKULAM EXHIBIT P3 TRUE COPY OF THE PETITION FILED BY THE RESPONDENT U/S.12 OF THE KERALA BUILDINGS (LEASE AND RENT CONTROL) ACT, 1965 AS I.A.NO.1/2023 IN R.C.P. NO. 154 OF 2023 ON THE FILES OF RENT CONTROL COURT, ERNAKULAM.

EXHIBIT P4 TRUE COPY OF THE STATEMENT OF OBJECTION FILED BY THE PETITIONER TO EXHIBIT P3 PETITION DATED 10.1.2024. EXHIBIT P5 THE COPY OF THE ORDER DATED 02.09.2024 IN I.A.NO.1/2023 IN R.C.P.NO 154/2023 ON THE FILES OF RENT CONTROL COURT ERNAKULAM.

EXHIBIT P6 TRUE COPY OF THE ORDER DATED 22.01.2025 IN R.C.P.NO.154/2023, U/S.12(3) OF THE ACT, 1965 ON THE FILES OF RENT CONTROL COURT ERNAKULAM.

EXHIBIT P7 TRUE COPY OF R.C.A.NO.6/2025 FILED BY THE PETITIONER PENDING BEFORE THE HON'BLE DISTRICT COURT, ERNAKULAM. EXHIBIT P8 TRUE COPY OF APPLICATION FOR STAY IN R.C.A.NO.6/2025 FILED BY THE PETITIONER PENDING BEFORE THE HON'BLE DISTRICT COURT, ERNAKULAM DATED 17.02.2025. EXHIBIT P9 TRUE COPY OF E.P. NO.86/2025 ON THE FILES OF THE HON'BLE PRINCIPAL MUNSIFFS COURT, ERNAKULAM.

EXHIBIT P10 TRUE COPY OF E.A. NO. 433 OF 2025 IN E.P.NO.86/2025 IN R.C.P. NO. 154/2023.

EXHIBIT P11 COPY OF E-COURTS PROCEEDINGS DATED 27.05.2025 IN E.P.NO.86/2025 IN R.C.P. NO. 154/2023. EXHIBIT P12 TRUE COPY OF COUNTER AFFIDAVIT FILED BY THE RESPONDENT IN R.C.A NO. 6/2025.

EXHIBIT P13 TRUE COPY OF PETITION FILED U/S 12 OF THE KERALA BUILDINGS (LEASE AND RENT CONTROL ACT) IN R.C.A. NO. 6/2025.

RESPONDENT'S EXHIBITS:

EXHIBIT R1(a) THE TRUE COPY OF THE LEASE DEED DATED 01.12.2020. EXHIBIT R1(b) THE TRUE COPY OF STATEMENT OF ARREARS OF RENT DATED 04.03.2025 FILED BY THE RESPONDENT IN RCA 6/2025 BEFORE THE RENT CONTROL APPELLATE AUTHORITY, ERNAKULAM.

EXHIBIT R1(c) THE TRUE COPY OF STATEMENT OF ARREARS OF RENT FILED BY THE PETITIONER/APPELLANT DATED 01.04.2025 IN RCA 6/2025 BEFORE THE RENT CONTROL APPELLATE AUTHORITY,

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ERNAKULAM.

EXHIBIT R1(d) THE TRUE COPY OF THE E-COURTS DAILY PROCEEDINGS DATED 02.04.2025 IN RCA 6/2025 PASSED BY THE RENT CONTROL APPELLATE AUTHORITY, ERNAKULAM. EXHIBIT R1(e) THE TRUE COPY OF I.A. NO.6/2025 DATED 02.06.2025 IN RCA 6/2025 OF THE RENT CONTROL APPELLATE AUTHORITY, ERNAKULAM.

RESPONDENT'S EXHIBITS : NIL

/True Copy/

P.A to Judge.