Kerala High Court
Jacob Thomas vs M/S. Indo-Asian News Channel Pvt. Ltd on 5 May, 2012
Author: P.N.Ravindran
Bench: P.N.Ravindran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE P.N.RAVINDRAN
&
THE HONOURABLE MR. JUSTICE R. NARAYANA PISHARADI
FRIDAY, THE 23RD DAY OF MARCH 2018 / 2ND CHAITHRA,1940
OP (RC).No. 21 of 2018
(AGAINST THE ORDER/JUDGMENT IN RCP 98/2016 OF MUNSIFF COURT-IV,
THIRUVANANTHAPURAM)
PETITIONER/PETITIONER:
JACOB THOMAS,
AGED 59 YEARS, S/O.T.J.THOMAS,
FLAT NO.104, WOODLANDS APARTMENTS, JAGATHY,
THIRUVANANTHAPURAM - 695 014.
BY ADVS.SRI.SHYAM PADMAN
SRI.C.M.ANDREWS
SRI.P.T.MOHANKUMAR
KUM.LAYA MARY JOSEPH
SMT.BOBY M.SEKHAR
SMT.ANITYA ANNIE MATHEW
SMT.NEETHU RAVIKUMAR
SMT.REVATHY P. MANOHARAN
RESPONDENT/COUNTER PETITIONER:
M/S. INDO-ASIAN NEWS CHANNEL PVT. LTD.,
COCHIN-REPRESENTED BY AVINASH GIRIJA, COMMERCIAL OFFICER,
HEAD OFFICE, H.M.T. COLONY - P.O., ERNAKULAM - 683 503.
BY ADV. SRI.R.MANOJ
THIS OP (RENT CONTROL) HAVING BEEN FINALLY HEARD ON 23-03-2018, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
ss
:2:
OP (RC).No. 21 of 2018 (O)
APPENDIX
PETITIONER(S)' EXHIBITS:
EXT.P1: TRUE COPY OF THE LEASE DEED DATED 05.05.2012.
EXT.P2: TRUE COPY OF THE PETITION FOR EVICTION IN
R.C.P.NO.98/2016 DATED 29.11.2016.
EXT.P3: TRUE COPY OF THE OBJECTION FILED BY THE COUNTER
PETITIONER IN R.C.P.NO.98/2016 DATED 23.02.2017.
EXT.P4: TRUE COPY OF THE PROCEEDINGS IN R.C.P.NO.98/2016
FROM THE OFFICIAL WEBSITE OF THE DISTRICT
COURTS.
RESPONDENT'S EXHIBITS: NIL
//TRUE COPY//
P.A. TO JUDGE
P.N.RAVINDRAN, J
&
R. NARAYANA PISHARADI, J
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O.P.(R.C.) No.21 of 2018
------------------------------------------------------------
Dated this the 23rd day of March, 2018
ORDER
P.N.Ravindran, J The petitioner is the landlord in R.C.P. No.98 of 2016 on the file of the Rent Control Court, Thiruvananthapuram, a petition filed by him for an order of eviction under Section 11(2)(b) of the Kerala Buildings Lease and Rent Control Act, 1965 (hereinafter referred to as b