Retnamma vs Ajith.K.Marthandan

RFA No.420/2019                              1/1

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                     THE HONOURABLE MR. JUSTICE P.SOMARAJAN
             Friday, the 1st day of July 2022 / 10th Ashadha, 1944
                       IA.NO.1/2019 IN RFA NO. 420 OF 2019

                    OS 137/2013 OF SUB COURT,NEYYATTINKARA



   PETITIONERS/APPELLANTS (PLAINTIFFS IN THE COURT BELOW):
          1. RETNAMMA, AGED 68 YEARS, D/O.RAJAMMA, KARIKKAMTHALA
          VEEDU, CHENKAL DESOM,    CHENKAL VILLAGE, NEYYATTINKARA
          TALUK, PIN-695132.

    AND OTHERS

   RESPONDENT/RESPONDENTS( DEFENDANT IN THE COURT BELOW):
          AJITH.K.MARTHANDAN, AGED 42 YEARS, S/O. K.G. MARTHANDAN,
          HOUSE NO. T.C. 4/585, SREEVILASAM LANE, KURUVANKONAM,
          RANDAMMADMURI, KAWDIYAR VILLAGE, THIRUVANANTHAPURAM,
          PIN-695003.
        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to
   suspend/stay the operation/execution of the impugned judgment
   and decree in O.S.No.137/2013 in the file of the Sub Court,
   Neyyattinkara, pending disposal of this above appeal.
        This Application again coming on for orders upon perusing
   the application and the affidavit filed in support thereof and
   this Court's order dated 08/06/2022 and upon hearing the
   arguments     of   SRI.K.B.PRADEEP,       Advocate     for   the
   petitioners/appellants and of SRI.J.OMPRAKASH, Advocate for the
   respondent/respondent in R.F.A, the court passed the following:

                                        ORDER

Interim order is extended till 8/07/2022.

Sd/- P.SOMARAJAN ,JUDGE 01-07-2022 /True Copy/ Assistant Registrar