REGENT COMPUTRONICS PVT. LTD.

K.K.Hamsa Appellant

V/S

Athikottu Snehaletha Respondents

Referred Judgements :-

BRAJNANDAN SINHA VS. JYOTINARAIN [REFERRED TO]
VIRINDAR KUMAR SATYAWADI VS. STATE OF PUNJAB [REFERRED TO]
CENTRAL TALKIES LIMITED VS. DWARKA PRASAD [REFERRED TO]
THAKUR JUGAL KISHORE SINHA VS. SITAMARHI CENTRAL CO OPERATIVE BANK LIMITED [REFERRED TO]
COMMISSIONER OF SALES TAX U P LUCKNOW VS. PARSON TOOLS AND PLANTS KANPUR [REFERRED TO]
COMMISSIONER OF SALES TAX U P VS. MADAN LAL DAS AND SONS BAREILLY [REFERRED TO]
KERALA STATE ELECTRICITY BOARD TRIVANDRUM VS. T P KUNHALIUMMA [REFERRED TO]
MUKRI GOPALAN VS. CHEPPILAT PUTHANPURAYIL ABOOBACKER [REFERRED TO]
CONSOLIDATED ENGINEERING ENTERPRISES VS. PRINCIPAL SECRETARY [REFERRED TO]
OM PRAKASH VS. ASHWANI KUMAR BASSI [REFERRED TO]
ABDUL REHIMAN VS. HAMEED HASSAN PERUVAD [REFERRED TO]
N P BALAKRISHNAN VS. P M R MARIYUMMA [REFERRED TO]
SADANANDAN VS. PRADEEPAN [REFERRED TO]
RATHEESH S/O. C.M. RAGHAVAN AND OTHERS VS. A.M. CHACKO S/O. MATHAI AND OTHERS [REFERRED TO]
G.GOPAKUMAR VS. ANCY THANKACHAN PHILIP [REFERRED TO]
FAISAL VS. VIKAS CHACKO [REFERRED TO]

JUDGEMENT

(1.) The correctness of judgment in Ratheesh v. A.M.Chacko and Another (2018 (5) KHC 35) has been referred for consideration before us.

(2.) In Ratheesh's case (supra), a Division Bench of this Court held that S.5 of the Limitation Act, 1963, is not applicable to proceedings before the Rent Control Court under the Kerala Buildings (Lease and Rent Control) Act, 1965 (hereinafter referred to as the 'Rent Control Act').

(3.) In the reference order [Faisal v. Vikas Chacko (2019 (3) KLT 760)], the Division Bench doubted the correctness of Ratheesh's case (supra) and opined that the same needs a deeper scrutiny and accordingly, the matter was placed before us for consideration.

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K.K.HAMSA Vs. ATHIKOTTU SNEHALETHA

Referred Judgements :-

JUDGEMENT

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