FATHIMATH NASEERA Vs. ABOOBACKER HAJI

JUDGEMENT

(1.) Since the questions involved in these Original Petitions are common and since the parties are related to each other (petitioner in O.P.(R.C) No. 74 of 2014 being the wife of the petitioner in O.P.(R.C.) Nos. 75 and 76 of 20l4), we dispose of these Original Petitions by a common judgment. The respondents filed three Rent Control Petitions, namely, R.C.P. Nos. 5, 6 and 7 of 2013, on the file of the Rent Control Court, Kasaragod, against the respective tenants under S. 11(2)(b) of the Kerala Buildings (Lease and Rent Control) Act. A compromise petition was filed in the Rent Control Petitions. Clause (3) of the compromise petition in R.C.P. No. 6 of 2013 reads as follows:

(2.) The tenants filed O.P. (R.C) Nos. 10, 11 and 12 of 2014, challenging the order dated 10.1.2014 passed by the executing court ordering delivery. Those Original Petitions were dismissed by this Court on 29.1.2014.

(3.) Thereafter, the tenants filed applications before the executing court to review the order dated 10.1.2014 passed by the executing court. The executing court dismissed the Review Petitions, which are under challenge in these Original Petitions.