Udayakumar vs Jayanthi Raghunadh Mallayya
2021 Latest Caselaw 14482 Ker

RFA No.22/2021                               1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                           &
                         THE HONOURABLE MRS. JUSTICE M.R.ANITHA
                 Tuesday, the 13th day of July 2021 / 22nd Ashadha, 1943
                           IA.NO.1/2021 IN RFA NO. 22 OF 2021

                      OS 138/2015 OF PRINCIPAL SUB COURT,THRISSUR




   APPELLANT/PETITIONER:

          UDAYAKUMAR AGED 68 YEARS S/O LATE REGHUNADH MALLAYYA, CHITHRA V, K N
          MENON ROAD, CHEMBUKAVU VILLAGE, CHEMBUKAVU P O, THRISSUR
          DISTRICT-680020.

   RESPONDENTS/RESPONDENTS:

      1. JAYANTHI RAGHUNADH MALLAYYA, AGED 90 YEARS, W/O RAGHUNADH MALLAYYA,
         CHERTHEDATH HOUSE, OOTTUPURA DESOM, KUMARANELLUR VILLAGE,
         TALAPPILLY TALUK, THRISSUR DISTRICT.
      2. MANJULA UDAYAKUMAR AGED 61 YEARS W/O UDAYAKUMAR, CHITHRA, V K N
         MENON ROAD, CHEMBUKAVU VILLAGE, CHEMBUKAVU P O, THRISSUR
         DISTRICT-680020.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay all further
   proceedings based on the judgment and decree in OS NO 138/2015 dated
   12.8.2020 on the file of the Principal Sub Court ,Thrissur,pending
    consideration of the above appeal, 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 18/02/2021 and upon hearing the arguments of G.SREEKUMAR
   (CHELUR), Advocates for the petitioners and of SRI.K.T.SHYAMKUMAR,
   SHRI.HARISH R. MENON Advocates for R1, the court passed the following:
 RFA No.22/2021                                  2/2




                      ANIL K. NARENDRAN & M.R. ANITHA, JJ.
                     --------------------------------------------------
                               R.F.A. Nos.22 & 53 of 2021
                     ---------------------------------------------------
                         Dated this the 13th day of July, 2021

                                          ORDER

Anil K. Narendran, J.

R.F.A. No.22 of 2021

The appellant has already paid the balance court fee.

Call for LCR.

I.A. No.1 of 2021 in R.F.A. No.22 of 2021

The interim order granted on 18.02.2021 is extended by six

months.

R.F.A. No.53 of 2021

The learned counsel for the appellant would submit that the

balance court fee has already been paid.

Sd/-

ANIL K. NARENDRAN, Judge

Sd/-

M.R. ANITHA, Judge MIN

13-07-2021 /True Copy/ Assistant Registrar