Rajani vs Kannamangalath A.E.Rajakumari
2021 Latest Caselaw 17606 Ker

RSA No.393/2021                                 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.1/2021 IN RSA NO. 393 OF 2021

                         AS 43/2018 OF SUB COURT, SULTHAN BATHERY

              OS.103/2017 OF THE MUNSIFF MAGISTRATE COURT, MANANTHAVADY.

   PETITIONERS/APPELLANTS:

          1.RAJANI,W/O. UNNI, AGED 40 YEARS, AKKOLLI VEEDU, APPAPPARA P.O.,
          THIRUNELLI AMSOM, DESOM, MANANTHAVADI TALUK, WAYANAD DISTRICT 670
          645.
          And others

   RESPONDENT/RESPONDENT:

          KANNAMANGALATH A.E.RAJAKUMARI,HOUSE WIFE, W/O. RAJAN, AGED 41
          YEARS,KANNAMANGALAM HOUSE, APPAPPARA P.O. THIRUNELLI AMSOM, DESOM,
          MANANTHAVADY TALUK, WAYANAD DISTRICT 670 645.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   and implementation of the judgment and decree dated 07.01.2021 in AS.No.43
   of 2018 on the files of the Sub Court, Sulthan Bathery, until the 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 17.05.2021 and upon hearing the arguments of SRI.MATHEW
   KURIAKOSE, SRI.J.KRISHNAKUMAR (ADOOR), SRI.MONI GEORGE, Advocates for the
   petitioners and of M/S.R.K.PRASANTH and K.K.PREETHA, Advocates 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