Vasundaradevi vs Sudha K.S
2021 Latest Caselaw 17744 Ker

RSA No.1117/2019                                 1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                          THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
                   Friday, the 27th day of August 2021 / 5th Bhadra, 1943
                            IA.NO.1/2019 IN RSA NO. 1117 OF 2019


AS No.97/2018 OF THE DISTRICT COURT, ALAPPUZHA

F.D.I.A.NO.547/2016 IN OS No.110/2011 OF THE SUB COURT,ALAPPUZHA
  PETITIONERS/APPELLANTS:

          1.VASUNDARADEVI, AGED 63 YEARS ,D/O. CHELLAMMA, KALATHIL HOUSE,
          KANJIRAMCHIRA MURI, MULLACKAL VILLAGE, ALAPPUZHA 688 011.
          And others

   RESPONDENTS/RESPONDENTS:

          1.SUDHA K.S.,AGED 53 YEARS, W/O. LATE SASIDHARAN, GRAMEENAM, 69 B,
          KAVU ROAD, KURUVANKONAM,THIRUVANANTHAPURAM.
          And others



        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the execution
   of judgment and decree in IA.No.547 of 2016 in OS.No.110 of 2011 of Sub
   Court, Alappuzha till the disposal of above 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 16.03.2021 and upon hearing the arguments of SRI.S.SREEKUMAR,
   Senior Advocate along with M/S.HARIKRISHNAN S., AJAY BEN JOSE, MANJUNATH
   MENON, P.MARTIN JOSE, P.PRIJITH, THOMAS P.KURUVILLA and V.A.JOHNSON,
   Advocates for the petitioners and of SRI.AZAD BABU, Advocate for
   Respondent 1, the Court passed the following:
                                      ORDER

Interim order stands extended by four months.

Sd/-

N.ANIL KUMAR

JUDGE

27-08-2021 /True Copy/ Assistant Registrar