Kerala High Court
Anish James vs Tomy M James on 16 August, 2024
Author: Amit Rawal
Bench: Amit Rawal
OP (RC) No.101/2024 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
Friday, the 16th day of August 2024 / 25th Sravana, 1946
OP (RC) NO. 101 OF 2024
IA 4/2023 IN RCP 12/2022 OF MUNSIFF COURT, MUVATTUPUZHA
PETITIONER/RESPONDENT/PETITIONER:
ANISH JAMES, AGED 46 YEARS, S/O. JAMES, MUNJANATTU HOUSE, MANKUVA
KARA KONNATHADY VILLAGE, UDUAMBANCHOLA TALUK NOW RESIDING AT 11
CROSSING CT. MOUNT LAUREL, NJ, U.S.A, REPRESENTED BY HIS POWER OF
ATTORNEY HOLDER CHERIAN M.C, AGED 61 YEARS, S/O. CHACKO MUNJANATTU
HOUSE, THOKKUPARA KARA KUNJITHANNY VILLAGE, DEVIKULAM TALUK IDUKKI
DISTRICT, , PIN - 685565
RESPONDENT/PETITIONER/RESPONDENT:
TOMY M JAMES, AGED 42 YEARS, S/O. JAMES MUNJANATTU HOUSE, HOUSE NO.
XI/34 VAYANASALAPADY, VALIPARA BHAGAM KUTHUKUZHI P.O, KOTHAMANGALAM
TALUK ERNAKULAM DISTRICT, PIN - 686691
Op (Rent Control) praying inter alia that in the circumstances
stated in the affidavit filed along with the OP (RC) the High Court be
pleased to stay all further consequent proceedings pursuant to
Ext.P13/order, pending disposal of the above original petition (Rent
Control)
This petition coming on for admission upon perusing the petition and
the affidavit filed in support of OP (RC) and upon hearing the arguments
of M/S.ALIAS M.CHERIAN, K.M.RAPHY, BRISTO S PARIYARAM, AMEERA JOJO & MINNU
DARWIN, Advocates for the petitioner, the court passed the following:
(P.T.O)
OP (RC) No.101/2024 2/3
AMIT RAWAL & EASWARAN S., JJ.
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O.P(RC) No.101 of 2024
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Dated this the 16th day of August, 2024
ORDER
AMIT RAWAL(J) Inter alia alleges that the order in I.A.No.4/2023 in R.C.P No.12 of 2022 filed by the tenant asking for interrogatories has been passed without referring to the stand/objections of the petitioner. The order reads as under:
"Respondent represented. For proper adjudication of the matter the respondent in this petition shall answer the interrogatories or file affidavit. Call on 18.08.2024."
Issue notice before admission through special messenger as well as through the counsel in the trial court for tenant. The operation of the impugned order shall remain stayed. It will not prevent the rent controller to proceed further with the trial.
Post on 22.10.2024.
Sd/-
AMIT RAWAL JUDGE Sd/-
EASWARAN S. JUDGE rp 16-08-2024 /True Copy/ Assistant Registrar OP (RC) No.101/2024 3/3 APPENDIX OF OP (RC) 101/2024 Exhibit P13 TRUE COPY OF ORDER DATED 09/07/2024 IN IA NO. 4 OF 2023 IN RCP NO. 12 OF 2022 ON THE FILE OF THE MUNSIFF COURT, MUVATTUPUZHA 16-08-2024 /True Copy/ Assistant Registrar