HINDU MAHASABHA FO Vs. MANJULA

JUDGEMENT

(1.) This Execution Second Appeal arises from a Claim Petition filed by the Appellant/Trust and the 4th respondent Trustee under Order 21 Rule 97 C.P.C. The respondents 1 and 2 are the landlords with respect to the residential house bearing Building No.4/185.

(2.) According to the respondents 1 and 2, it was leased to the 3 rd respondent/Akhila Bharata Hindu Mahasabha. The respondents 1 and 2 filed R.C.P. No.12/2022, seeking eviction of the 3rd respondent from the premises under the provisions of the Kerala Buildings (Lease and Rent Control) Act, 1965, a residential house bearing Building No.4/185. Eviction of the 3rd respondent was ordered by the Rent Control Court as per Order dtd. 22/7/2023.

(3.) The respondents 1 and 2 filed E.P. No.741 of 2024 in R.C.P. No.12/2022 to execute the order of eviction against the 3rd respondent.