Sauda Rauf vs Thekkumbath Kunhi Seethi Thangal
2021 Latest Caselaw 17767 Ker

RSA No.543/2019                                 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. 543 OF 2019
                             AS 216/2012 OF SUB COURT, KANNUR
                        OS 523/2002 OF MUNSIFF COURT, THALIPARAMBA

PETITIONERS/SECOND APPELLANTS:

1. SAUDA RAUF, D/O. AYISHABI @ KUNHIBI AND W/O. RAUF,AGED 66 YEARS, 'JASEERA
HOUSE', PUTHIYANGADI P.O., KOZHIKODE - 673 021.

And others

RESPONDENTS/RESPONDENTS:

1. THEKKUMBATH KUNHI SEETHI THANGAL, PALLI KATHEEB, S/O.                          HABEEB
THANGAL, IRIKKUR AMSOM DESOM, P.O.IRIKKUR, PIN - 670 593.

And others



        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   and execution of the judgment and decree in AS.No.216 of 2012 dated
   26.11.2018 of Sub Court, Kannur in OS.No.523 of 2002 of Munsiff's Court,
   Taliparamba pending disposal of the 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 22.03.20201 and upon hearing the arguments of SRI.S.SREEKUMAR,
   Senior Advocate along with M/s.P.MARTIN JOSE, P.PRIJITH and THOMAS P.
   KURUVILLA, Advocates for the petitioners and of M/s.P.B.KRISHNAN,
   K.R.AVINASH, ABDUL RAOOF PALLIPATH, E.MOHAMMED SHAFI, Advocates for
   Respondent 1, the court passed the following:
                                      ORDER

Interim order is extended by four months.

Sd/- N.ANIL KUMAR JUDGE

27-08-2021 /True Copy/ Assistant Registrar