For Information Purpose Only vs Syam Babu
2021 Latest Caselaw 11915 Ker

IA/1/2021 IN RFA 111/2021                        1/2



                            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                             Present:

                            THE HONOURABLE MRS. JUSTICE MARY JOSEPH

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

                                IA.No.1/2021 IN RFA.No.111/2021


            For information purpose only
Against OS No.3/2018 of the DISTRICT COURT COURT, PALAKKAD

 PETITIONER/APPELLANT
       SYAM BABU,
       AGED 49, S/O RAJAN
       VALLURTHODI HOUSE,MANKURUSSI AMSOM&DESOM ,
       MANKURUSSI P.O. ,MANKARA VILLAGE,
       PALAKKAD TALUK & DISTRICT, PIN-678613
 RESPONDENTS/RESPONDENTS
1.     LATHA PRAKASHINI
       AGED ABOUT 52, D/O LATE SUNDARI,
       PILATHODI HOUSE, MANKURUSSI AMSOM & DESOM,
       MANKURUSSI.P.O, MANKARA VILLAGE,
       PALAKKAD TALUK & DISTRICT,
       PIN-678613
       REPRESENTED BY GUARDIAN:
       THE DISTRICT COLLECTOR,
       PALAKKAD, CIVIL STATION-678001
2.     SURESHKUMAR
       AGED ABOUT 50,S/O LATE SUNDARI,
       PILATHODI HOUSE,MANKURUSSI AMSOM DESOM,
       MANKURUSSI.P.O,MANKARA VILLAGE,
       PALAKKAD TALUK & DISTRICT,
       PIN-678613
       REPRESENTED BY GUARDIAN:
       THE DISTRICT COLLECTOR,
       PALAKKAD, CIVIL STATION-678001
3.     T.P.RAGHUKUMAR
       AGED ABOUT 49,S/O LATE SANKARANKUTTY NAIR, THAZHATHEPATHIYAR HOUSE,
       MANKURUSSI AMSOM & DESOM, MANKURUSSI.P.O,
       MANKARA VILLAGE PALAKKAD TALUK& DISTRICT,
       PIN-678613

    Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the
operation of judgment and decree in O.S.No.3/2018 of District Court,
Palakkad, pending disposal of Regular First Appeal.

   This application coming on for orders on 9/04/2021 upon perusing the
application and the affidavit filed in support thereof, and upon
hearing the arguments of M/S R.HARISHANKAR, PARVATHY NAIR, Advocates
 IA/1/2021 IN RFA 111/2021          2/2

for the petitioner/Appellant, the court passed the following


                               O R D E R

There shall be an interim stay of operation of judgment and decree in O.S.No.3/2018 of District Court, Palakkad for a period of three months.

09-04-2021 For information purpose only Sd/-

MARY JOSEPH,JUDGE

/true copy/ Sd/-

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