Sajeev vs S.K.Yamuna
2021 Latest Caselaw 24000 Ker

RSA No.596/2021                               1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                          THE HONOURABLE MR.JUSTICE K.BABU
           MOnday, the 13th day of December 2021 / 22nd Agrahayana, 1943
                        IA.NO.1/2021 IN RSA NO. 596 OF 2021
                       AS 79/2015 OF SUB COURT,NEYYATTINKARA
             OS 288/2011 OF II ADDITIONAL MUNSIFF COURT ,NEYYATTINKARA
   PETITIONERS/APPELLANTS:

      1. SAJEEV, AGED 54 YEARS, S/O. KAMALASANA PANICKER, SAMADA EDAVILAKATHU
         PUTHEN VEEDU, NARAMBUVILA, PAMAMCODE, ESTATE, THIRUVANANTHAPURAM.

    And others

   RESPONDENTS/RESPONDENTS:

      1. S.K.YAMUNA, D/O. KRISHNAMMA, EDAVILAKATHU PUTHEN VEEDU, NARAMBUVILA,
         PAMAMCODE, ESTATE, THIRUVANANTHAPURAM, PIN - 695019.

    And others

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay all further
   proceedings pursuant to the Judgment and Decree dated 09.03.2021 in
   AS.No.79/2015 passed by the Court of the Sub Judge, Neyyattinkara, pending
   final disposal of the above Regular 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 14.09.2021 and upon hearing the arguments of M/S.GOPAKUMAR
   R.THALIYAL, T.S.RAJASENAN, N.P.PRAJEESH, Advocates for the petitioners,
   the court passed the following:
                                      ORDER

Interim order stands extended by three months.

Sd/-K.BABU, JUDGE

13-12-2021 /True Copy/ Assistant Registrar