Dineshkumar vs Chandrikadevi
2021 Latest Caselaw 11559 Ker

IA/1/2021 IN RSA 20/2021                         1/2

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             Present:
                      THE HONOURABLE MR.JUSTICE N.ANIL KUMAR

                       Thursday,the 8th day of April 2021/18th Chaithra, 1943
                          IA.1/2021 IN RSA.20/2021(B)
AS No.123/2017 OF THE III ADDITIONAL DISTRICT COURT, MAVELIKKARA
OS No.128/2014 OF THE MUNSIFF COURT, MAVELIKKARA
            For information purpose only
PETITIONERS/APPELLANTS:
1. DINESHKUMAR,AGED 44 YEARS,
KAVIRETHU VEEDU, PALAMEL MURI, FROM DEEPALAYAM VEEDU,
PALAMEL MURI, NOORANADU VILLAGE, REPRESENTED BY POWER OF
ATTORNEY HOLDER, DIVYA,
W/O. DINESH KUMAR, AGED 36 YEARS, KAVIRETHU VEEDU, PALAMEL
MURI, FROM DEEPALAYAM VEEDU, PALAMEL MURI, NOORANADU
VILLAGE.
And another
RESPONDENT/RESPONDENT:
   CHANDRIKADEVI,AGED 67 YEARS,
D/O. KARTHIYAYANI AMMA, DEEPALAYAM VEEDU, PALAMEL MURI,
NOORANADU VILLAGE, MAVELIKKARA, ALAPPUZHA.

              Application praying that in the circumstances stated in the affidavit filed
therewith the High Court be pleased to pass an order staying the operation and
execution of the impugned judgment and decree dated 11.09.2020 in AS.No.123/2017 of
the Honourbale Additional District Judge-III, Mavelikara, confirming the judgment
and decree dated 31.07.2017 in OS.No.128/2014 of the Hon'ble Munsiff's Court,
Mavelikkara to the extent which ordering partitioning of plaint 'A' schedule property
equally among the 1st appellant/1st defendant and the respondent/plaintiff, during the
pendency of the Regular Second Appeal, in the interest of justice.
               This application again coming on for orders upon perusing the
application and the affidavit filed in support thereof and this Court's order dated
15.01.2021 and upon hearing the arguments of M/S. M.V.THAMBAN, THARA
THAMBAN, ARUN BOSE, B.BIPIN and R.REJI, Advocates for the petitioners, the
court passed the following:
                                            ORDER

Interim order stands extended by a period of two months from 15.04.2021. Post after summer vacation. 08-04-2021 Sd/-

N.ANIL KUMAR,JUDGE IA/1/2021 IN RSA 20/2021 2/2

/true copy/ Sd/-

ASSISTANT REGISTRAR

For information purpose only