Kerala High Court
Mathai vs Minimol Mathew on 7 July, 2022
RSA No.306/2021 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS.JUSTICE M.R.ANITHA
Thursday, the 7th day of July 2022 / 16th Ashadha, 1944
IA.NO.1/2021 IN RSA NO. 306 OF 2021
OS 288/2013 OF MUNSIFF COURT, VAIKOM.
AS 194/2017 OF ADDITIONAL DISTRICT COURT-IV, KOTTAYAM
PETITIONER/APPELLANT:
MATHAI, AGED 68 YEARS, S/O. MATHAI CHANDY, CHIRACKAL HOUSE, AYAMKUDI P.O,
AYAMKUDI KARA, MUTTUCHIRA VILLAGE, VAIKOM TALUK.
RESPONDENTS/RESPONDENTS:
1.MINIMOL MATHEW, D/O MATHAI CHANDY, CHIRACKAL HOUSE, AYAMKUDI P.O, AYAMKUDI
KARA, MUTTUCHIRA VILLAGE, VAIKOM TALUK, KOTTAYAM-686613. W/O. RAO, NOW RESIDING
AT ROOM NO.13/IX, MOULANA FLAT, OOTTY ROAD, PERINTHALMANNA, MALAPPURAM
DISTRICT-679322.
And others
Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to stay the operation of the Judgment dated 22.12.2020 in AS.No.194/2017 on the
file of Court of Additional District Judge-IV,Kottayam and Judgment dated 22.07.2017 in
O.S.No.288/2013 on the file of Court of Munsiff Court,Vaikom, pending the disposal of R.S.A.
This Application again coming on for orders upon perusing the application and the affidavit
filed in support thereof and this Court's order dated 08.04.2022 and upon hearing the arguments of
SRI.S.MOHAMMED AL RAFI, Advocate for the petitioner, the court passed the following:
ORDER
Call for lower court records.Post for hearing on 27.07.2022 Interim order already granted is extended till then.
Sd/- M.R.ANITHA., JUDGE 07-07-2022 /True Copy/ Assistant Registrar