For Information Purpose Only vs Benedict Raja
2021 Latest Caselaw 12163 Ker

IA/2/2021 IN RFA 191/2020                            1/1



                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                   Present:
                             THE HONOURABLE MR. JUSTICE K.HARIPAL

                            Tuesday,the 20th day of April 2021/30th Chaithra, 1943
                                        IA/2/2021 IN RFA/191/2020

            For information purpose only
Against OS No.50/2017 of the PRINCIPAL SUB COURT,KOLLAM
PETITIONER/APPELLANT
       BENEDICT RAJA,AGED 58 YEARS
       S/O.DEVAPICHA, POURNAMI, LEKSHMINADA, CUTCHERY WARD,
       KOLLAM-691013.
RESPONDENT/RESPONDENT
       SHAJAHAN,AGED 56 YEARS
       S/O.K.YOONUSKUTTY, BISMILLA COTTAGE, VALIYAKADA CHERRY,
       KOLLAM WEST VILLAGE, KOLLAM-691006.

  Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to revive and extend the interim order dated 30.10.2020 granted by this
Hon'ble Court staying the operation/execution of E P No.98 of 2020 filed before the Sub
Court, Kollam in Judgment and Decree dated 29.02.2020 in O.S.No.50/2017 on the file of the
Principal Sub Court, Kollam, which expired on 4.4.2021, in the interest of justice.
      This application coming on for orders upon perusing the application and the affidavit
filed in support thereof, and this court's order dated 05-03-2021 in IA 2 of 2020 and upon
hearing the arguments of M/S THOMAS ABRAHAM, SHRI.THAYYIB SHA P.S.,
A.APARNA KAIMAL, MERCIAMMA MATHEW, ANIL K.NAIR, ASWIN.P.JOHN,
ANANTHA PADMANABHAN Advocates for the petitioner and of SRI. ARUN BABU,
Advocate for the respondent, the court passed the following
                                                 ORDER

Heard.

Interim order will stand revived and extended by two months.

20-04-2021 Sd/-

K.HARIPAL,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR