Hamsa vs Saleena
2021 Latest Caselaw 17587 Ker

RSA No.511/2020                                  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.1/2020 IN RSA NO. 511 OF 2020

                            OS 215/2013 OF SUB COURT, OTTAPPALAM

                  AS.194/2017 OF THE V ADDITIONAL DISTRICT COURT,PALAKKAD.

   PETITIONER/APPELLANT:

          HAMSA, AGED 69 YEARS, S/O. VAPPUTTY, MUTHARA THODIYIL,
          VADANAMKURISSI AMSOM DESOM, OTTAPALAM TALUK, PALAKKAD DISTRICT

   RESPONDENT/RESPONDENT:

          SALEENA,AGED 37 YEARS, W/O. ABOOBACKER, VETTIKKATIL, VADANAMKURISSI
          AMSOM DESOM, OTTAPALAM TALUK, PALAKKAD DISTRICT,PIN-679 121



        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of Common Judgment and Decree dated 20.05.2020 in AS.No.194/2017 of the
   Additional District Judge-V, Palakkad, arising from the Common Judgment
   and Decree dated 28.09.2017 in OS.No.215/2013 of the Subordinate Judge's
   Court, Ottapalam pending disposal of the above Regular Second Appeal.
        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof and this Court's
   order dated 09.03.2021 and upon hearing the arguments of SRI.SANTHEEP
   ANKARATH, SRI.J.RAMKUMAR, Advocates for the petitioner and of SRI.P.M.UNNI
   NAMBOODIRI, Advocate for the 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