Nandakumar M.P vs M.P.Gopakumar
2021 Latest Caselaw 17764 Ker

RSA No.765/2020                                 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.1/2020 IN RSA NO. 765 OF 2020

                   AS 145/2017 OF I ADDITIONAL DISTRICT COURT,KOTTAYAM

                   OS No.176/2010 of the MUNSIFF COURT, ETTUMANOOR

   PETITIONERS/APPELLANTS:

          1.NANDAKUMAR M.P., AGED 53 YEARS ,S/O. RADHAKRISHNA HEGDEN,
          THADAPPALLIL HOUSE, KIZHAKKUMBHAGOM, ETTUMANOOR VILLAGE, KOTTAYAM
          TALUK, KOTTAYAM
          And others

   RESPONDENTS/RESPONDENTS:

          1.M.P.GOPAKUMAR, AGED 53 YEARS, S/O. M.G.PURUTHOTHAM HEGDEN,
          KRISHNATHEERTHAM HOUSE, PERUMBAICADU VILLAGE, ALUMCHUVADU BHAGOM,
          KOTTAYAM TALUK, KOTTAYAM DISTRICT.
          And others



        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   and further proceedings pursuant to the decree and judgment dated
   12.08.2020 in AS.No.145 of 2017 on the file of the Addl.District Judge-I,
   Kottayam in the interest of justice.
        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof and this Court's
   order dated 07.04.2021 and upon hearing the arguments of
   SRI.S.ANANTHAKRISHNAN, Advocate for the petitioners and of
   SRI.S.JAYAKRISHNAN, Advocates for the 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