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Os No.241/2017 Of The Ii ... vs By Advocates M/S N.Raghuraj
2021 Latest Caselaw 11487 Ker

Citation : 2021 Latest Caselaw 11487 Ker
Judgement Date : 8 April, 2021

Kerala High Court
Os No.241/2017 Of The Ii ... vs By Advocates M/S N.Raghuraj on 8 April, 2021
RFA 109/2021                                 1/4



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           Present:
                  THE HONOURABLE MR. JUSTICE A.HARIPRASAD
                                            &
               THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.

                    Thursday,the 8th day of April 2021/18th Chaithra, 1943
           For information    purpose only
                      RFA No.109/2021


OS No.241/2017 of the II ADDITIONAL SUB COURT,ERNAKULAM


APPELLANT/ DEFENDANT IN O.S

       T.V.SUNDARAN IYENGAR AND SONS PVT. LTD.
       REGISTERED OFFICE AT TVS BUILDING, 7-B WEST VELI STREET,
       MADURAI- 625 001, REPRESENTED BY ITS SENIOR MANAGER (LEGAL), SRI.
       SIJU V. KRISHNAN.



BY ADVOCATES         M/S N.RAGHURAJ, SHRI.SREEKUMAR S

RESPONDENTS/PLAINTIFFS 1 & 2 IN O.S

1.       B.M.HAMSA,AGED 53 YEARS
       S/O MUHAMMED HAJI, RESIDING AT CHANDRATHIPARAMBIL HOUSE,
       EDAPPALLY, PIN-682 024.

2.      BANSHEERA HAMSA,,AGED 51 YEARS
       W/O B.M. HAMSA, RESIDING AT CHANDRATHIPARAMBIL HOUSE,
       EDAPPALLY, PIN-682 024.




        This Regular First Appeal having come up for orders on 08/04/2021, the Court on the
same day passed the following.
 RFA 109/2021                                2/4




                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          Present:
                  THE HONOURABLE MR. JUSTICE A.HARIPRASAD

           ForTHEinformation     &
                                    purpose only
                  HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.

                   Thursday,the 8th day of April 2021/18th Chaithra, 1943
                           I.A.NO.1/2021 IN RFA No.109/2021
OS No.241/2017 of the II ADDITIONAL SUB COURT,ERNAKULAM


PETITIONER/APPELLANT/DEFENDANT

       T.V.SUNDARAN IYENGAR AND SONS PVT. LTD.
       REGISTERED OFFICE AT TVS BUILDING, 7-B WEST VELI STREET,
       MADURAI- 625 001, REPRESENTED BY ITS SENIOR MANAGER (LEGAL), SRI.
       SIJU V. KRISHNAN.

RESPONDENTS/RESPONDENTS /PLAINTIFFS

1.       B.M.HAMSA,AGED 53 YEARS
       S/O MUHAMMED HAJI, RESIDING AT CHANDRATHIPARAMBIL HOUSE,
       EDAPPALLY, PIN-682 024.

2.      BANSHEERA HAMSA,,AGED 51 YEARS
       W/O B.M. HAMSA, RESIDING AT CHANDRATHIPARAMBIL HOUSE,
       EDAPPALLY, PIN-682 024.




               Application praying that in the circumstances stated in the affidavit filed
therewith the High Court be pleased to stay the operation and all further the proceedings in
pursuance of the judgment and decree dated 27.01.2020 in O.S no 241 of 2017 on the file of
the court of Subordinate Judge, Ernakulam , pending disposal of the above appeal.


      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 N.RAGHURAJ,
 RFA 109/2021                              3/4

SHRI.SREEKUMAR S, Advocates for the petitioner the court passed the following.




           For information purpose only
                          A.HARIPRASAD
                                &
                    ZIYAD RAHMAN A.A., JJ.
                 -----------------------------
                     R.F.A.No.109 of 2021
                ------------------------------
              Dated this the 8th day of April, 2021
      For information purpose only
                            O R D E R

Admit. Issue notice to the respondents.

I.A.No.1 of 2021

There will be an interim stay as prayed for, on

condition that, the appellant shall furnish security in

respect of the claim made in the suit within a period of

two months from today.

Sd/-

A.HARIPRASAD JUDGE

Sd/-

ZIYAD RAHMAN A.A.

JUDGE

pkk

/true copy/ Sd/- ASSISTANT REGISTRAR

 
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