T.K.Jalaludheen Musaliar vs Beena.S
2021 Latest Caselaw 17787 Ker

RFA No.172/2020                               1/1

                      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.1/2020 IN RFA NO. 172 OF 2020
                OS 102/2014 OF ADDITIONAL SUB COURT,KOLLAM, KOLLAM
   PETITIONERS/APPELLANT:

          T.K.JALALUDHEEN MUSALIAR, AGED 80 YEARS S/O LATE THANGAL KUNJU
          MUSALIAR, RESIDING AT MAISON ARMITAGE, KILIKOLLUR P.O.KOLLAM PIN-691
          004.
          and others

   RESPONDENTS/RESPONDENTS:

          BEENA.S AGED 45 YEARS D/O LATE SHAMSUDHEEN, RESIDING AT BARDH,
          ULIYAKOVIL P.O.KOLLAM PIN-691 019 (PLAINTIFF)
          and others

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   and implementation of the decree and judgment dated 10.07.2020 in
   O.S.No.102/2014 of the Additional Sub Court,Kollam till the disposal of
   this appeal.
        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof,this Court'sorder
   dated 23.06.2021 and upon hearing the arguments of S.SREEKUMAR (SR.),
   SRI.P.MARTIN JOSE, SRI.A.JANI(KOLLAM), SRI.P.PRIJITH, SRI.THOMAS
   P.KURUVILLA, SRI.AJAY BEN JOSE, SRI.MANJUNATH MENON, SHRI.HARIKRISHNAN S.,
   Advocates for the petitioners and of SRI.K.S.HARIHARAPUTHRAN, SMT.BHANU
   THILAK Advocates for the respondent 1, the court passed the following:

                                         ORDER

Post on 30/09/2021.

Interim order is extended till then.

Sd/- P.SOMARAJAN ,JUDGE

27-08-2021 /True Copy/ Assistant Registrar