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Mukesh K.K vs Mythili
2021 Latest Caselaw 17778 Ker

Citation : 2021 Latest Caselaw 17778 Ker
Judgement Date : 27 August, 2021

Kerala High Court
Mukesh K.K vs Mythili on 27 August, 2021
FAO (RO) No.146/2018                         1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                         THE HONOURABLE MR. JUSTICE P.SOMARAJAN
                  Friday, the 27th day of August 2021 / 5th Bhadra, 1943

               (IA .NO.1331/2018)IA.NO.3/2018 IN FAO (RO) NO. 146 OF 2018

               A.S.NO.144/2013 OF THE ADDITIONAL DISTRICT COURT-VIII,ERNAKULAM.

               O.S.NO.1062/2011 OF THE ADDITIONAL SUB COURT-III,ERNAKULAM

                                          ---


   PETITIONERS/APPELLANTS/ADDITIAONL RESPONDENTS 8 AND 10/

   LEGAL REPRESENTATIVES OF 1ST DEFENDANT:


    1.MUKESH K.K., AGED 53,S/O LATE KRISHNAN,VISHNU PRIYA HOUSE,

       MRRA 58,KOLATHERI ROAD,PETTAH,THRIPPUNITHURA,

       POONITHURA VILLAGE,KANAYANNUR TALUK,ERNAKULAM,KOCHI-682317.

    AND ANOTHER.


   RESPONDENTS/RESPONDENTS/APPELLANT/RESPONDENTS 2 TO 6/

   ADDITIONAL REPSPONDENTS 7,9 &11/PLAINTIFF/DEFENDANTS 2 TO 6

   AND ADDITIONAL DEFENDANTS 7,9 & 11:


          MYTHILI AGED 61 YEARS,W/O.LOHIDAKSHAN, PULIYAMPULLY HOUSE,MULAVUKADU
          P.O.,KANAYANNUR TALUK, ERNAKULAM-682 504.

          AND OTHERS.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of and all further proceedings pursuant to Judgment and Decree in AS 144
   of 2013 in dated 31.01.2018 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 08.07.2020 and upon hearing the arguments of
   M/S.P.CHANDRASEKHAR, M.A.HAKKIM SHAH,SANDHYA R.NAIR,NANDAGOPAL R.
   & SREEKANTH D.,Advocates for the petitioners, M/S.ANEESH JAMES,JIJO THOMAS
   & BEENA M.D., Advocates for respondent 1 and of SRI.ROJO JOSEPH, Advocate
   for the respondent 8, the court passed the following:
 FAO (RO) No.146/2018                            2/2




                                           ORDER

Post on 27/09/2021. Interim order is revived and extended till then.

27/08/2021 Sd/-P.SOMARAJAN,JUDGE

27-08-2021 /True Copy/ Assistant Registrar

 
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