Vijayan vs Kalyani
2021 Latest Caselaw 11777 Ker

RSA 292/2020                            1/3




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

               Friday,the 9th day of April 2021/19th Chaithra, 1943



           For information         purpose only
                 IA.NO.1/2020 IN RSA No.292/2020(B)


AS No.170/2012 OF THE ADDITIONAL DISTRICT COURT-IV, THRISSUR

OS No.231/2006 OF THE MUNSIFF COURT,CHAVAKKAD


PETITIONER/APPELLANT:

       VIJAYAN, AGED 69 YEARS,
       S/O. NEDIYAMBATH KRISHNAN (WRONGLY SHOWN AS S/O. NEDIYAMBATH
       BALAN IN THE CAUSE TITLE OF THE JUDGMENT OF THE COURT
       BELOW), VADANAPPILLY AMSOM AND DESOM, VADANAPPILLY
       P.O., THRISSUR DISTRICT - 680 614.


RESPONDENTS/RESPONDENTS:

1.    KALYANI, AGED ABOUT 75 YEARS,
       W/O. NEDIYAMBATH BALAN, VADANAPPILLY AMSOM AND DESOM,
       VADANAPPILLY P.O., THRISSUR DISTRICT - 680 614.
       And others.


          Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the
passing of final decree in O.S. 231/2006 on the file of the
Munsiff Court, Chavakkad until the disposal of the above 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 13.03.2020 and upon hearing the
arguments of M/S P. RAMACHANDRAN and RAZAK M., Advocates for the
 RSA 292/2020                   2/3

petitioner, the Court passed the following:




           For information purpose only
                   N. ANIL KUMAR, J.
      -----------------------------------------
                   IA No. 1 of 2020
                          in
                 RSA No. 292 of 2020
      -----------------------------------------
      For information purpose only
        Dated this the 9th day of April, 2021



                          ORDER

Heard the learned counsel for the appellant.

2. In WP(C) No. 9400 of 2020, a Full Bench of

this Court vacated the interim order dated

25.03.2020 and 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

13.03.2020 is sought to be extended.

3. Hence, the interim order dated 13.03.2020 is

revived and extended by three months.

Post after summer vacation.

Sd/-

N. ANIL KUMAR JUDGE

bka/09.04.2021

/true copy/ Sd/- ASSISTANT REGISTRAR