IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
Wednesday, the 10th day of August 2022 / 19th Sravana, 1944
IA.NO.1/2022 IN RFA NO. 154 OF 2022
PETITIONER/APPELLANT:
SHAJAHAN, AGED 56 YEARS, S/O IBRAHIM KUNJU, CHARIKUVILAKATHU PUTHEN
VEEDU, KAKKODU, ARUVIKKARA P.O., IRUMBA MURI, ARUVIKKARA VILLAGE,
NEDUMANGAD TALUK.
RESPONDENT/PLAINTIFF:
A.M.SHAFI, AGED 35 YEARS, S/O ABDULLAH, PALLI STREET, POONTHURA
P.O., MUTTATHARA VILLAGE, THIRUVANANTHAPURAM TALUK.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the operation
of the judgment and decree dated 10.12.2015 in O.S. No. 104/2012 in the
files of the Subordinate Judge's Court, Nedumangad and its execution
thereof, until the disposal of the appeal.
This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of K.R.VINOD, Advocates for the petitioners, the court passed the
following:
P. SOMARAJAN, J.
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RFA.No.154 of 2022
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Dated this the 10th day of August, 2022
O R D E R
CMCP No.31 of 2022 in RFA.No.154 of 2022 Heard.
The report of the District Collector is received. It is reported that the petitioner has no sufficient means to pay the Court Fee, which comes to Rs.2,18,400/- and an additional affidavit is also submitted stating zero balance pertaining to the Bank account maintained by the petitioner/appellant. Hence, permission is granted to file and prosecute this appeal as an indigent person subject to the liability under Order XXXIII Rule 14 CPC.
RFA.No.154 of 2022 2 RFA Heard. Admit. Notice served to the respondent through messenger. Post for hearing as last chance, on 30.08.2022. I.A.No. 1 of 2022 There will be an interim order of stay as prayer for, till 30.08.2022.
Sd/-
P. SOMARAJAN JUDGE SPV 10-08-2022 /True Copy/ Assistant Registrar