For Information Purpose Only vs Retnamma
2021 Latest Caselaw 6525 Ker

IA/1/2019 IN RFA 420/2019              1/1



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    Present:
                THE HONOURABLE MRS. JUSTICE MARY JOSEPH

           Tuesday,the 23rd day of February 2021/4th Phalguna, 1942
                            IA.1/2019 IN RFA.420/2019

    For information purpose only
OS No.137/2013 of the SUB COURT, NEYYATTINKARA
PETITIONERS/APPELLANTS
       1. RETNAMMA, AGED 68 YEARS, D/O.RAJAMMA,
       KARIKKAMTHALA VEEDU, CHENKAL DESOM,
       CHENKAL VILLAGE, NEYYATTINKARA TALUK, PIN-695132.

       AND OTHERS

RESPONDENT/RESPONDENTS

       AJITH.K.MARTHANDAN,AGED 42 YEARS,
       S/O. K.G. MARTHANDAN, HOUSE NO. T.C. 4/585, SREEVILASAM
       LANE, KURUVANKONAM, RANDAMMADMURI, KAWDIYAR
       VILLAGE, THIRUVANANTHAPURAM, PIN-695003.

 Application praying that in the circumstances stated in the affidavit filed
therewith the High Court be pleased to suspend/stay the
operation/execution of the impugned judgment and decree in
O.S.No.137/2013 in the file of the Sub Court, Neyyattinkara, pending
disposal of this above 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 22.12.2020, and upon hearing the arguments of SRI.K.B.PRADEEP,
Advocate for the petitioners and of SRI.B.MOHANLAL, Advocate for
respondent, the court passed the following:
                                  ORDER

Interim order stands extended further for a period of two months. 23-02-2021 Sd/-

MARY JOSEPH,JUDGE /true copy/

ASSISTANT REGISTRAR Sd/-