For Information Purpose Only vs E.R.Santhosh Kumar
2021 Latest Caselaw 6965 Ker

IA/1/2018 IN RFA 677/2015                 1/2



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

                Friday,the 26th day of February 2021/7th Phalguna, 1942
                            IA No.1/2018 IN RFA No.677/2015

      For information    purpose only
Against OS No.841/2012 of the III ADDITIONAL SUB COURT,
               KOZHIKODE
APPLICANT/APPELLANT/DEFENDANT
        E.R.SANTHOSH KUMAR,AGED 52 YEARS
        S/O.VELAYUDHAN @ RAGHAVAN, DHARASANA HOUSE, NORTH
        BEYPORE (PO), NADUVATTAM AMSOM, AND DESOM OF KOZHIKODE
        TALUK.
RESPONDENT/RESPONDENT/PLAINTIFF
1.      MRS.BEENA,AGED 50 YEARS
        W/O.DIVAKARAN, KOLLANKKANDY HOUSE, ATHOLI (PO), ATHOLI
        VILLAGE OF KOYILANDY TALUK, KOZHIKODE DISTRICT, PIN-673 315.
2.      E.R.HAREESH,AGED 55 YEARS,
        S/O.VELAYUDHAN @ RAGHAVAN, DHARASANA HOUSE, NORTH
        BEYPORE (PO), NADUVATTAM AMSOM AND DESOM OF KOZHIKODE
        TALUK-673 015.
3.      SMT.KUNHILAKSHMI,AGED 77 YEARS
        W/O.VELAYUDHAN @ RAGHAVAN, DHARASANA HOUSE, NORTH
        BEYPORE (PO), NADUVATTAM AMSOM AND DESOM OF KOZHIKODE
        TALUK-673 015.

     Application praying that in the circumstances stated in the affidavit filed
therewith the High Court be pleased to issue a fresh speaking order staying the
entire proceedings of the judgment in O.S.No.841 of 2012 passed by the III
Additional Sub Judge Kozhikode, pending disposal of this R.F.A, 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 10-02-2021 in IA
No.1 of 2018 and upon hearing the arguments of M/S K.B.SIVARAMAKRISHNAN,
LEKSHMI SWAMINATHAN, K.SANEESH KUMAR, M.V.DAS, R.MANOJ,
V.S.CHANDRASEKHARAN, Advocates for the petitioner and of
M/S K.M.FIROZ, M.SHAJNA, S.KANNAN, Advocates for the respondents, the
court passed the following
 IA/1/2018 IN RFA 677/2015                2/2




                                     ORDER

Interim order of stay stands extended for two months.

For information purpose only 26-02-2021 Sd/-

MARY JOSEPH,JUDGE

/true copy/ Sd/-

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