Citation : 2021 Latest Caselaw 6530 Ker
Judgement Date : 23 February, 2021
IA/1/2019 IN FAO (RO) 30/2019 1/2
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 FAO (RO) 30/2019
For information purpose only
AS No.190/2016 of the II ADDITIONAL DISTRICT COURT ,KOLLAM
OS No.184/2010 of the MUNSIFF-MAGISTRATE COURT, S.PARAVOOR
PETITIONERS/APPELLANTS:
MINI,AGED 42 YEARS
W/O.PRASANNAN, PRANAVAM, KURUMANDAL CHERRY, PARAVUR
VILLAGE, KOLLAM.
AND OTHERS.
RESPONDENTS/RESPONDENTS:
RAJAKUMARY,AGED 52 YEARS
W/O.AZHAKESAN, ANJALI BHAVAN, THAZHUTHALA CHERRY,
KOTTIYAM.P.O., ADICHANALLOOR VILLAGE, KOLLAM-691020
AND OTHERS
Application praying that in the circumstances stated in the affidavit
filed therewith the High Court be pleased to stay the operation of
judgment of remand dated 17.01.2019 in AS 190/2016 of the IInd
Additional District Court Kollam which arose from the judgment and
decree in OS 184/2010 on the file of Munsiff Court South Paravur, till the
disposal of the above FAO(RO) for the ends 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 22-12-2020 and upon hearing the arguments of M/S
SUMATHY DANDAPANI (SR.), MILLU DANDAPANI, Advocates for the
petitioners and of M/S JOHNSON GOMEZ, , SHRI.GAJENDRA SINGH
RAJPUROHIT, A.V.INDIRA, ABDUL RAHMAN , S.BIJU ,VIVEK JOSEPH
SONY,KARISHMA JOJO,GAYATHRI V NAIR, LIYA ELZA ALEX, Advocates
for the respondents 1&2, and Sri. RAHUL KANDAMPULLY advocate for
respondents 3 & 4, the court passed the following:
IA/1/2019 IN FAO (RO) 30/2019 2/2
ORDER
Interim order stands extended for a period of one month
23-02-2021 For information purpose onlySd/-
MARY JOSEPH,JUDGE
/true copy/ Sd/-
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