Kadavunkal Mani vs Karukampally Santha
2021 Latest Caselaw 17785 Ker

RSA No.423/2020                                 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. 423 OF 2020

                        AS 37/2016 OF SUB COURT, SULTHAN BATHERY

                  OS.NO.302/2010 OF THE MUNSIFF COURT,SULTHAN BATHERY

   PETITIONER/APPELLANT:

          1.KADAVUNKAL MANI, AGED 54 YEARS, S/O.KADAVUNKAL KUMARAN, KADAVUNKAL
          VEEDU, RESIDING AT VELLIMALA, VALAVAYAL.P.O., IRULAM VILLAGE,
          SULTHANBATHERY TALUK, WAYANAD DISTRICT-673596.
           and others

   RESPONDENT/APPELLANT/PLAINTIFF:

          KARUKAMPALLY SANTHA, AGED 57 YEARS, D/O.CHELLAPPAN, KARUKAMPALLY
          HOUSE, RESIDING AT VELLIMALA.P.O., VALAVAYAL, IRULAM VILLAGE,
          SULTHANBATHERY TALUK, WAYANAD DISTRICT-673596.



        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay operation and
   implementation of the judgment and decree in AS.No.37/2016 dated 17 th
   February 2020 on the files of Sub-Court, Sulthanbathery, that arose out of
   OS.No.302/2010 of Munsiff's Court, Sulthanbathery, till the final disposal
   of the Regular Second Appeal, 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 18-03-2021 and upon hearing the arguments of SRI.RAJESH
   VIJAYAN, Advocate for the petitioners and of DR.GEORGE ABRAHAM, Advocate
   for the respondent, 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