Sulochana vs Mohanan
2021 Latest Caselaw 11230 Ker

IA/1/2018 IN RSA 1068/2018                     1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            Present:
                       THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
                                      th                   th
                       Wednesday,the 7 day of April 2021/17 Chaithra, 1943
                                 IA.1/2018 IN RSA.1068/2018 (B)

AS No.463/2011 OF THE DISTRICT COURT,THRISSUR
            For information purpose only
OS No.642/2004 OF THE PRINCIPAL SUB COURT,THRISSUR
PETITIONER/APPELLANT:
SULOCHANA,
D/O. MADATHIPARAMBIL RAGHAVAN EZHUTHACHAN,AGED 71 YEARS,
POTTORE VILLAGE, DESOM, THRISSUR TALUK & W/O. PUNNEPPARAMBIL
VELU, PRESENT ADDRESS: SULOCHANA VELU, W/O. P.N. VELU, H.NO.26-60,
CHANAKYAPURI, SAFILGUDA, MALKAJGIRI, SECUNDERABAD - 500 047.

RESPONDENT/1ST RESPONDENT:
MOHANAN,
S/O. MADATHIPARAMBIL RAGHAVAN EZHUTHACHAN, AGED 70 YEARS,
POTTORE VILLAGE, DESOM, THRISSUR TALUK - 680 581.


      Application praying that in the circumstances stated in the affidavit filed therewith the
High Court be pleased to pass an order of temporary prohibitory injunction restraining the
respondent herein from altering the lie and nature or making any construction or cutting
down any trees or destroying the crops standing therein and from committing any other acts
of waste in the plaint schedule properties in OS.642/2004 of the Sub Court, Thrissur therein
pending final disposal of the second 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 12.03.2020 and upon hearing
the arguments of M/S.G.UNNIKRISHNAN and M.JAYAKRISHNAN, Advocates for the
petitioner and of SRI.M.K.DILEEP KUMAR, Advocate for the Respondent, the court
passed the following:
                                           ORDER

Heard the learned counsel for the petitioner/appellant. In WP(C)No.9400/2020, a Full Bench of this Court vacated the interim order dated 25.03.2020 and the subsequent orders passed in the said suo moto proceedings by judgment dated 01.03.2021. In view of the said order, the interim order passed in this case on 26.03.2019 in IA.No.1/2018 is sought to be extended. Hence, the interim order dated 26.03.2019 in IA.No.1/2018 stands revived and extended by three months.

07-04-2021 Sd/- N.ANIL KUMAR,JUDGE /true copy/ IA/1/2018 IN RSA 1068/2018 2/2

Sd/-

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