Kerala High Court
Pramosh vs P.V.Radhakrishnan on 25 April, 2024
Author: V.G.Arun
Bench: V.G.Arun
RFA No.83/2024 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
&
THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA
Thursday, the 25th day of April 2024 / 5th Vaisakha, 1946
IA.NO.1/2024 IN RFA NO. 83 OF 2024
OS 111/2018 OF SUB COURT, CHAVAKKAD
APPLICANT/APPELLANT:
PRAMOSH, AGED 49 YEARS, S/O.VETTIYATTIL AYYAPPU, KADAVALLUR VILLAGE,
DESOM KADAVALLUR P.O., THALAPPILLY TALUK, THRISSUR DISTRICT, PIN -
680543.
RESPONDENT/RESPONDENT:
P.V.RADHAKRISHNAN, AGED 47 YEARS, S/O.PATTERY VALAPPIL KRISHNAN,
PALLIKKARA AMSOM, KANJIYOOR DESOM, KADAVALLUR P.O., THALAPPILLY
TALUK, THRISSUR DISTRICT, PIN - 680543
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the operation
and execution of the judgment and decree dated 21/8/2023 in
O.S.NO.111/2018 on the files of the Learned Subordinate Judges Court,
Chavakkad, pending disposal of the above appeal, so as to secure the ends
of justice.
This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of M/S.T.MADHU, C.R.SARADAMANI, B.S.SURAJ KRISHNA, RENJISH S. MENON,
VRINDA T.S., AISWARYA JAYAPAL, Advocates for the petitioner and of
SRI.RAJIT AND SRI. V.V.JOY, Advocates for the respondent, the court passed
the following:
ORDER
There shall be an interim stay of operation and execution of the impugned Judgement for two months, subject to the petitioner furnishing security, sufficient for due satisfaction of the decree, before the trial court within one month.
Sd/- V.G.ARUN, JUDGE Sd/- M.B. SNEHALATHA, JUDGE 25-04-2024 /True Copy/ Assistant Registrar