Citation : 2021 Latest Caselaw 5983 Ker
Judgement Date : 18 February, 2021
IA/1/2021 IN RFA 22/2021 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR. JUSTICE A. HARIPRASAD
&
THE HONOURABLE MR. JUSTICE P. V. KUNHIKRISHNAN
Thursday,the 18th day of February 2021/29th Magha,1942
For information purpose only
IA.NO.1/2021 IN RFA NO.22/2021
OS No.138/2015 of the PRINCIPAL SUB COURT,THRISSUR
APPELLANT/PETITIONER
UDAYAKUMAR, AGED 68,
S/O LATE REGHUNADH MALLAYYA, CHITHRA, V K N MENON ROAD,
CHEMBUKAVU VILLAGE, CHEMBUKAVU P O, THRISSUR
DISTRICT-680 020.
RESPONDENTS/RESPONDENTS
JAYANTHI RAGHUNADH MALLAYYA, AGED 90,
W/O RAGHUNADH MALLAYYA, CHERTHEDATH HOUSE, OOTTUPURA
1.
DESOM, KUMARANELLUR VILLAGE, TALAPPILLY TALUK, THRISSUR
DISTRICT.
MANJULA UDAYAKUMAR,AGED 61,
2. W/O UDAYAKUMAR, CHITHRA, V K N MENON ROAD, CHEMBUKAVU
VILLAGE, CHEMBUKAVU P O, THRISSUR DISTRICT - 680020.
Application praying that in the circumstances stated in the affidavit filed
therewith the High Court be pleased to stay all further proceedings based on the
judgment and decree in O.S.No. 138 of 2015 dated 12.8.2020 on the file of the
Principal Sub Court, Thrissur, pending consideration of the above 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 22/1/2021 and
upon hearing the arguments of SRI.G. SREEKUMAR CHELUR ,Advocate for the
petitioner and of M/S.K.T. SHYAM KUMAR AND HARISH R. MENON, for
R1 (Caveator), the Court passed the following:
IA/1/2021 IN RFA 22/2021 2/2
ORDER
Interim order will stand extended for a period of 3 months .
Post after completion of service . 18-02-2021 Sd/-
A.HARIPRASAD,JUDGE For information purpose onlySd/-
P.V.KUNHIKRISHNAN,JUDGE
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