Dewa Properties Limited vs. The General Manager
Held
The High Court disposed of the Rent Control Revision in terms of a Memorandum of Mediation Settlement Agreement reached between the parties. The settlement included payment of rent arrears and an amount for GST by the tenant, resolving all pending disputes.
Facts
The landlord (petitioner) filed a Rent Control Revision challenging an appellate authority's judgment that set aside an eviction order and remanded the matter. The High Court referred the rent control dispute between the landlord and the tenant (Canara Bank) to mediation.
Key Issues
The key legal issue was the challenge to the Rent Control Appellate Authority's judgment setting aside an eviction order and remanding the case, which was ultimately resolved through a mediated settlement.
Sections Cited
None
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN & THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR WEDNESDAY, THE 9TH DAY OF MARCH 2022 / 18TH PHALGUNA, 1943 RCREV. NO. 152 OF 2021 AGAINST THE JUDGMENT DATED 24/08/2017 IN R.C.A.NO.18 OF 2020 OF THE RENT CONTROL APPELLATE AUTHORITY (ADDITIONAL DISTRICT JUDGE-V), THIRUVANANTHAPURAM, ARISING OUT OF THE ORDER DATED 09/11/2020 IN R.C.P.NO.48 OF 2019 OF THE RENT CONTROL COURT (ADDITIONAL MUNSIFF-IV), THIRUVANANTHAPURAM REVISION PETITIONER/RESPONDENT/PETITIONER: M/S.DEWA PROPERTIES LIMITED ANNA SALAI, CHENNAI-600002, NOW REPRESENTED BY ITS DIRECTOR SHASHIKUMAR, AGED 56 YEARS, S/O. LATE MADHAVAN NAIR, 3, AVENUE ROAD, NUNGAMBAKKAM, CHENNAI-34. BY ADVS.SRI.PRAVEEN K. JOY SRI.ANILKUMAR P. SRI.E.S.SANEEJ SRI.M.P.UNNIKRISHNAN SRI.N.ABHILASH SMT.BEENA JOSEPH SMT.SREELEKHA. P SRI.DEEPU RAJAGOPAL SMT.SANDRA S.KUMAR SMT.SWAPNA C.P RESPONDENTS/APPELLANTS/COUNTER PETITIONER: 1 THE GENERAL MANAGER CANARA BANK, JC ROAD, BANGALORE-560002. -2- RCREV. NO. 152 OF 2021 2 THE MANAGER, CANARA BANK SPENCER JUNCTION, M G ROAD, THIRUVANANTHAPURAM-
The judgment continues below.
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