Pushpam vs Vilasini
2021 Latest Caselaw 17581 Ker

RSA No.251/2021                                 1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                          THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
                  Thursday, the 26th day of August 2021 / 4th Bhadra, 1943
                            IA.NO.2/2021 IN RSA NO. 251 OF 2021

                           AS 36/2004 OF SUB COURT,NEYYATTINKARA

             OS.NO.94/2002 OF THE PRINCIPAL MUNSIFF COURT, NEYYATTINKARA.

   PETITIONERS/APPELLANTS:

          1.PUSHPAM,D/O. MARIYA, ALUNINNAVILA VEEDU, MANALOOR DESOM,
          NEYYATTINKARA PAKUTHY
          And another

   RESPONDENTS/RESPONDENTS:

          1.VILASINI, AGED 70 YEARS,D/O. REGINAL,CHUNDAVILA, ALUNNINNAVILA
          PUTHEN VEEDU, MANALUR DESOM, NEYYATTINKARA PAKUTHY,
          THIRUVANANTHAPURAM-695 121.
          And others

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay all the entire
   proceedings including execution of decree pursuant to the judgment dated
   13.10.2020 in AS.No.36/2004 on the file of Court of Sub Judge,
   Neyyattinkara and judgment dated 20.11.2003 in OS.No.94/2002 on the file
   of Court of Principal Munsiff, Neyyattinkara, pending the disposal of RSA.
        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof and this Court's
   order dated 04.03.2021 and upon hearing the arguments of SRI.S.MOHAMMED AL
   RAFI, Advocate for the petitioners and of SRI.R.T.PRADEEP, SRI.K.C.HARISH
   Advocates for the 1st respondent, the court passed the following:
                                      ORDER

Interim order stands extended by two months.

Sd/-

N.ANIL KUMAR

JUDGE

26-08-2021 /True Copy/ Assistant Registrar