Os No.199/2014 Of The Principal ... vs Sunil Sreekandan Nair
2021 Latest Caselaw 6507 Ker

IA/1/2020 IN RFA 249/2020                   1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        Present:

                       THE HONOURABLE MR. JUSTICE A.HARIPRASAD

                                            &

                   THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

            Tuesday,the 23rd day of February 2021/4th Phalguna, 1942

     For information        purpose only
              IA/1/2020 IN RFA/249/2020

            OS No.199/2014 of the PRINCIPAL SUB COURT,IRINJALAKUDA


PETITIONERS/APPELLANTS
1.    SUNIL SREEKANDAN NAIR, AGED 50 YEARS,
      SON OF KANIRAKKATT SREEKANDAN NAIR, CHITTUPATTUKARA,
      EDAPALLY NORTH VILLAGE, KANAYANUR TALUK.
      AND ANOTHER


RESPONDENT/RESPONDENT
      RAJESH,AGED 41 YEARS,
      SON OF KUNJAMAN, ELAVUNGAL, NAYARANGADI DESOM,
      KODASSERY VILLAGE, MUKUNDAPURAM TALUK.

     Application praying that in the circumstances stated in the

affidavit filed therewith the High Court be pleased to stay the

execution        of    the   judgment    and      decree   dated   29.06.2020    in

O.S.No.199/2014 passed by the Sub Court, Irinjalakuda, during the

pendency of the 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 02-02-2021 and upon hearing the arguments of M/S

K.T.THOMAS,        MATHEW    B.   KURIAN,   NIKHIL    BERNY,   Advocates   for   the

petitioners and of SRI. T.N.MANOJ, Advocate for the respondent, the

court passed the following:
 IA/1/2020 IN RFA 249/2020             2/2

                                  O R D E R

Interim order is extended for a period of one month.

23-02-2021 Sd/-

A.HARIPRASAD,JUDGE

Sd/-

For information purpose only P.V.KUNHIKRISHNAN,JUDGE

/true copy/ Sd/-

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