Kerala High Court
Sunny Padamadan Rafael @ Sunny ... vs Vijaya Shenoy on 12 November, 2018
Author: K.Harilal
Bench: K.Harilal, Annie John
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K.HARILAL
&
THE HONOURABLE MRS. JUSTICE ANNIE JOHN
MONDAY ,THE 12TH DAY OF NOVEMBER 2018 / 21ST KARTHIKA, 1940
OP (RC).No. 164 of 2018
AGAINST THE JUDGMENT DATED 27.06.2017 IN RCRP 12/2012 of
PRL.M.C.,ERNAKULAM
PETITIONER/REVISION PETITIONER:
SUNNY PADAMADAN RAFAEL @ SUNNY PADAMADAN,
AGED 45 YEARS,
SON OF RAFAEL, C.C.NO.THAT. 40/3327, RADHA KRISHNA
BUILDING, CLOTH BAZAR ROAD, ERNAKULAM, KOCHI-682031,
HAVING PERMANENT ADDRESS AT 448 (11/382), PADAMADAN
HOUSE, BOSCO NAGAR, VELLANIKKARA UNIVERSITY ROAD,
MADAKKATHARA PANCHAYAT, THRISSUR-680 654.
BY ADVS.SRI.D.NARENDRANATH
SRI.M.HARISHARMA
RESPONDENT/RESPONDENT:
VIJAYA SHENOY,
AGED 63 YEARS,
WIFE OF LATE A.K.SOMANATHA SHENOY, ARAKKAPARAMBIL
HOUSE, T.D.ROAD NORTH END, ERNAKULAM, KOCHI-682035.
THIS OP (RENT CONTROL) HAVING COME UP FOR ADMISSION ON 12.11.2018,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
OP (RC).No. 164 of 2018
-:2:-
JUDGMENT
K.HARILAL, J.
The petitioner is the revision petitioner in RCRP No.1 of 2017 on the files of the Rent Control Appellate Authority, Ernakulam. The above RCRP had been dismissed on 27.10.2018 and after the pronouncement of the order, the petitioner had submitted an application for the certified copy of the impugned judgment on 29.10.2018 itself. But, the certified copy of the impugned judgment has not been issued so far. This is the grievance projected in this O.P.(RC). On the above premises, the petitioner sought for a direction to the Rent Control Appellate Authority, to issue certified copy of the impugned judgment, within a time frame.
2. Heard the learned counsel for the petitioner.
3. Having regard to the delay in issuing the certified copy of the impugned judgment, the OP (RC).No. 164 of 2018 -:3:- Rent Control Appellate Authority, Ernakulam, is hereby directed to issue certified copy of the impugned judgment in RCRP No.1 of 2017, at the earliest, at any rate, within a period of one week from the date of receipt of a copy of this judgment. All further proceedings in E.P. No.17 of 2017 in RCP No.12 of 2012, on the files of the Principal Munsiff Court, Ernakulam will stand deferred till 22.11.2018.
This O.P.(RC) is disposed of accordingly. All pending Interlocutory Applications will stand closed.
Sd/-
K.HARILAL JUDGE Sd/-
ANNIE JOHN JUDGE DST OP (RC).No. 164 of 2018 -:4:- APPENDIX PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF RCP 1/2017 ON THE FILES OF THE RENT CONTROL APPELLATE AUTHORITY, ERNAKULAM.
RESPONDENT'S EXHIBITS: NIL //True Copy// P.A. To Judge