Citation : 2021 Latest Caselaw 17769 Ker
Judgement Date : 27 August, 2021
RSA No.140/2021 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.1/2021 IN RSA NO. 140 OF 2021
AS 11/2016 OF SUB COURT, PERUMBAVOOR
OS 17/2014 OF MUNSIFF COURT, KOLENCHERRRY
PETITIONER/APPELLANT/APPELLANT/ADDL.10TH DEFENDANT:
SREEKUMAR, AGED 52 YEARS, S/O. VELAYUDHAN, RESIDING AT KEERTHI
NIVAS, CHENGARA KARA, PATTIMATTOM VILLAGE, KUNNATHUR TALUK,
ERNAKULAM DISTRICT-683 562
RESPONDENTS/RESPONDENTS/RESPONDENTS/PLAINTIFFS 1 TO 3 AND DEFENDANTS 1 TO 9:
1.GOPALAKRISHANAN AGED 68 YEARS ,S/O. LATE KUNJIPILLA AMMA,RESIDING
AT MALIKAYIL,KUDIYIRACKAL HOUSE,KADAYIRUPPU KARA,AIKKARANADU NORTH
VILLAGE,NOW RESIDING AT NADAMA DESOM, NADAMA VILLAGE, KANAYANNUR
TALUK, ERNAKULAM DISTRICT-682 032.
And others
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the passing of
final decree pursuant to the judgment and decree dated 23.09.2020 in
AS.NO.11 of 2016 on the files of Sub Court,Perumbavoor, and the judgment
and decree in OS.17/2014 on the files of the Munsiff's Court,Kolenchery,
pending disposal of this 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 26.03.2021 and upon hearing the arguments of SMT.GIRIJA K
GOPAL, SMT.K.N.VIGY, Advocates for the petitioners and of SRI.RADHAKRISHNA
PILLAI G., Advocate for the respondent1, 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
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