For Information Purpose Only vs Sarada
2021 Latest Caselaw 11561 Ker

Citation : 2021 Latest Caselaw 11561 Ker
Judgement Date : 8 April, 2021

Kerala High Court

For Information Purpose Only vs Sarada on 8 April, 2021

IA/1/2021 IN RFA 102/2021                            1/2



                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                   Present:
                       THE HONOURABLE MRS. JUSTICE MARY JOSEPH

                            Thursday,the 8th day of April 2021/18th Chaithra, 1943
                                        IA/1/2021 IN RFA/102/2021

            For information purpose only
OS No.263/2012 of the SUB COURT, ATTINGAL


PETITIONER/APPELLANT

         SARADA,AGED 59 YEARS
         D/O. (LATE) POKKAN, GOURI SADANAM, NEAR PIRENGANAD TEMPLE,
         AYIROOR VILLAGE, AYIROOR P.O, PIN-695 310 FROM C/O. KOCHUKALI,
         PUNNAVILAVEEDU, PULLANICODE, VARKALA-695 141.

RESPONDENTS/RESPONDENTS

1.     B.CHANDRIKA,AGED 74 YEARS,
        W/O. D.RAVEENDRAN, MELATHIL VEEDU, AYIROOR VILLAGE, AYIROOR
        P.O., PIN-695 310.

2.     SUDHEER R,AGED 56 YEARS,
        S/O. RAVEENDRAN, MELATHIL VEEDU, AYIROOR VILLAGE, AYIROOR P.O.,
        PIN-695 310.

3.     SUDHA R.,AGED 54 YEARS
        S/O. RAVEENDRAN, MELATHIL VEEDU, AYIROOR VILLAGE, AYIROOR P.O.,
        PIN-695 310.

4.     SOBHA R.,AGED 52 YEARS
        S/O. RAVEENDRAN, MELATHIL VEEDU, AYIROOR VILLAGE, AYIROOR P.O.,
        PIN-695 310.

     Application praying that in the circumstances stated in the aﬃdavit ﬁled therewith the High
Court be pleased to stay the operation and implementation of Judgment and decree in OS
263/2012 of the Sub Court, Attingal dated 30/1/2021 pending disposal of the above R.F.A
 IA/1/2021 IN RFA 102/2021                     2/2

  This application coming on for orders upon perusing the application and the aﬃdavit ﬁled in
support thereof, and upon hearing the arguments of SRI.H.PRAVEEN (KOTTARAKARA),
Advocate for the petitioner the court passed the following
                                          ORDER

Submitted that immovable property of the appellant is under attachment. In that event, there shall be an interim stay of operation and implementation of judgment and decree in O.S For information purpose only No. 263/2012 of Sub Court, Attingal for a period of three months. The interim order of attachment ordered by the trial court will continue.

08-04-2021 Sd/-

MARY JOSEPH,JUDGE

/true copy/

Sd/-

ASSISTANT REGISTRAR