Syam Babu vs Latha Prakashini
2021 Latest Caselaw 17266 Ker

RFA No.111/2021                                 1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                         THE HONOURABLE MRS. JUSTICE MARY JOSEPH
                  Friday, the 13th day of August 2021 / 22nd Sravana, 1943

                            IA.NO.1/2021 IN RFA NO. 111 OF 2021

                      OS 3/2018 OF DISTRICT 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

    AND OTHERS


        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 again coming on for orders on 13/08/2021 upon
   perusing the application and the affidavit filed in support thereof and
   this Court's order dated 16/07/2021 and upon hearing the arguments of SRI.
   R.HARISHANKAR, SMT.PARVATHY NAIR, Advocates for the petitioner/appellant
   and of M/S.M.H.HANIL KUMAR, VINAYA.K and PRASARA VASAVAN,Advocates
   fo R3/R3 in appeal ,the court passed the following:

                                            ORDER

Interim order stands extended for two months.

13/08/2021

Sd/-

MARY JOSEPH

JUDGE

13-08-2021 /True Copy/ Assistant Registrar