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Os No.107/2017 Of The Ii ... vs Thiruthiyil Moli
2021 Latest Caselaw 11914 Ker

Citation : 2021 Latest Caselaw 11914 Ker
Judgement Date : 9 April, 2021

Kerala High Court
Os No.107/2017 Of The Ii ... vs Thiruthiyil Moli on 9 April, 2021
IA/1/2019 IN RFA 304/2019                           1/2



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

                            Friday,the 9th day of April 2021/19th Chaithra, 1943
            For information        purpose only
                     IA/1/2019 IN RFA/304/2019


OS No.107/2017 of the II ADDITIONAL SUB COURT,KOZHIKODE


PETITIONER/ APPELLANT

        THIRUTHIYIL MOLI , AGED 50 YEARS,
        D/O VELUKUTTY, KUTTIYADANPARAMBATH, CHELANNUR P.O.,
        THAMARASSERY AMSOM, DESOM, KOZHIKODE -673126.

RESPONDENT/RESPONDENTS

1.     BINOJ KUMAR, AGED 35 YEARS,
        S/O BALAN, MEKKOTH PARAMBA, AAROMA DEVIPURAM, ELATHUR
        AMSOM, DESOM, ELATHUR P.O.,
        KOZHIKODE DT.-673 303.



2.      BINDHYA BINOJ KUMAR,
        W/O. BINOJ KUMAR, 33 YEARS, MEKKOTH PARAMBA ,CHETTIKULAM,
        AAROMA , DEVIKULAM, ELATHUR AMSOM, DESOM, ELATHUR P.O.,
        KOZHIKODE DT.-673 303

     Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to stay the operation and execution of the Judgment and decree dated
20.06.2018 passed by the Hon'ble sub Court II A Kozhikode in O.S.107/2017 and all further
proceedings till the disposal of the 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 08/02/2021 and upon hearing the
arguments of M/S R.SUDHISH, M.MANJU, Advocates for the petitioner and of
 IA/1/2019 IN RFA 304/2019                      2/2

SRI.APPU, Advocate for respondent, the court passed the following
                                          ORDER

Interim order is extended for a period of three months.

09-04-2021 Sd/-

A.HARIPRASAD,JUDGE For information purpose only Sd/-

ZIYAD RAHMAN A.A.,JUDGE

/true copy/ Sd/-

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