For Information Purpose Only vs V.A. Sivadasan
2021 Latest Caselaw 12005 Ker

IA/1/2021 IN RFA 232/2018                            1/1



                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                   Present:
                THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

                            Tuesday,the 13th day of April 2021/23rd Chaithra, 1943
                             I.A.No.2/2018(I.A.No.947/2018)IN RFA/232/2018

            For information purpose only
OS No.224/2012 of the ADDITIONAL SUB COURT, THALASSERY
PETITIONER /APPELLANT/DEFENDANT
       V.A. SIVADASAN,AGED 70 YEARS
       S/O.AYYAPPAN PILLAI, R/AT. VARAKUKARAYIL HOUSE,
       KOTTIYOOR AMSOM, PAMPARAPPAN DESOM, P.O.KOTTIYOOR,
       THALASSERY TALUK, KANNUR DISTRICT.
RESPONDENT/PLAINTIFF/RESPONDENT
       V.P.MURALEEDHARAN,AGED 60 YEARS
       S/O.RAMA KURUP, R/AT.'ARCHANA', MANATHANA AMSOM AND DESOM,
       THALASSERY TALUK, KANNUR DISTRICT.

  Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to stay all further proceedings in execution of the judgment and decree dated
 24.03.2017 inO.S.No.224/2012 in the court of the Additional Subordinate Judge of
Thalassery.
   This application again coming on for orders upon perusing the application and the affidavit
filed in support thereof, and this court's order dated 14-01-2021 in IA 947/2018 and upon
hearing the arguments of M/S K.P.HARISH, JACKSON JOHNY, Advocates for the petitioner
the court passed the following
                                                 ORDER

Interim order is extended until further orders.

13-04-2021 Sd/-

BECHU KURIAN THOMAS,JUDGE

/true copy/ Sd/-

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