Vinayan vs Vadanappilly Sankaramangalam ...
2021 Latest Caselaw 11565 Ker

Citation : 2021 Latest Caselaw 11565 Ker
Judgement Date : 8 April, 2021

Kerala High Court

Vinayan vs Vadanappilly Sankaramangalam ... on 8 April, 2021

IA/3/2021 IN Ex.SA 3/2021                            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.3/2021 IN Ex.SA.3/2021

            For information purpose only
AS No.1/2019 OF THE SUB COURT, CHAVAKKAD.
CONFIRMING THE ORDER DATED 05.01.2019 IN EA.NO.1417/2018 IN EP.874/2011 IN
OS No.587/2005 OF THE MUNSIFF COURT, CHAVAKKAD.
PETITIONER/APPELLANT:
        VINAYAN,AGED 54 YEARS
        S/O.KUNJATHAN BHASKARAN, VADANAPPALLY, AMSOM DESOM,
        CHAVAKKAD, THRISSUR
RESPONDENTS/RESPONDENTS:
1. VADANAPPILLY SANKARAMANGALAM DEVASWOM TRUSTEE BOARD,
     REP.BY ITS CHAIRMAN P.MADHUSOODHANAN, AGED 54 YEARS,
     S/O.BALAKRISHNAN NAIR, PALLIYANA, VADANAPPALLY, THRISSUR 680
     614.

2. BABU
     AGED 56 YEARS, S/O.KUNJATHAN BHASKARAN, VADANAPPILLY, AMSOM
     DESOM, CHAVAKKAD, THRISSUR 680 616.

  Application praying that in the circumstances stated in the aﬃdavit ﬁled therewith the High
Court be pleased to extend the time limit ﬁxed as per the judgment in the above case for a
period of 3 weeks from 22.03.2021 to 12.04.2021.


  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 M.PROMODH KUMAR, MAYA
CHANDRAN, Advocates for the petitioner and of SMT. A.SINDHULAKSHMY, Advocate
for the respondents, the court passed the following:
                                                 ORDER

This is an application to extend the time limit ﬁxed as per the judgment for a period of three weeks from 22.03.2021 to 12.04.2021. Heard. Allowed. In view of the ensuing summer vacation, the learned counsel for the appellant seeks time to pay the arrears of rent in accordance with the decree to the decree holder directly.

IA/3/2021 IN Ex.SA 3/2021 2/2

Considering the submission made, the appellant is permitted to pay all arrears of rent, in accordance with the decree, to the decree holder directly, as evidenced by records.

08-04-2021 Sd/-

For information purpose only N.ANIL KUMAR,JUDGE

/true copy/ Sd/-

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