P.S.Sivani vs Sasidharan
2021 Latest Caselaw 6938 Ker

Citation : 2021 Latest Caselaw 6938 Ker
Judgement Date : 26 February, 2021

Kerala High Court

P.S.Sivani vs Sasidharan on 26 February, 2021

IA/1/2020 IN RSA 883/2020                     1/2

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         Present:
                    THE HONOURABLE MR.JUSTICE N.ANIL KUMAR

       Friday,the 26th day of February 2021/7th Phalguna, 1942
                               IA-1/2020 IN RSA-883/2020
AS No.77/2015 OF THE II ADDITIONAL DISTRICT COURT,MAVELIKKARA

    For information purpose only
OS No.279/2012 OF THE MUNSIFF COURT,KAYAMKULAM



PETITIONER/APPELLANT:

      P.S.SIVANI,AGED 79 YEARS
      D/O.KUNJUKUNJU, PUTHU VEEDU, PUTHUPPALLY VADAKKUM MURI,
      PUTHUPALLY VILLAGE, KAYAMKULAM - 690 527.

RESPONDENT/RESPONDENT:

      SASIDHARAN,AGED 63 YEARS
      S/O.RAGHAVAN, PUTHUVAL PUTHENPARAMBU VEEDU, PUTHUPPALLY-
      VADAKKUM MURI, PUTHUPPALLY VILLAGE, KAYAMKULAM - 690 527.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to                       pass
an order staying the operation of the impugned Judgment and
Decree       dated          30.07.2020   of    the   Addl.District      Court-II,
Mavelikara in AS.No.77/2015, pending disposal of the above
appeal.


     This application coming on for orders upon perusing the
application and the affidavit filed in support thereof, and
upon      hearing            the   arguments        of   M/S.   RINNY   STEPHEN-
CHAMAPARAMBIL and ASHA ELIZABETH MATHEW, Advocates for the
petitioner and of M/S C.D.ANIL, ARUN T, SRAVAN M.S. and OMAR-
SALIM, Advocates for the Respondent,                      the court passed the
following:
 IA/1/2020 IN RSA 883/2020        2/2

                              O R D E R

Heard the learned counsel for the appellant and the respondent.

Both the parties are directed to maintain status quo as reported by the Commissioner in Exts.C1 & C1(a) till the disposal of the appeal.

For information IA is purpose only disposed of accordingly.

26-02-2021 Sd/-

N.ANIL KUMAR,JUDGE

/true copy/ Sd/-

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