Anirudhan vs Murali
2021 Latest Caselaw 14884 Ker

RSA No.443/2021                                1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                           THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
                   Thursday, the 15th day of July 2021 / 24th Ashadha, 1943
                             IA.NO.1/2021 IN RSA NO. 443 OF 2021

                     AS.NO. 111/2016 OF I ADDITIONAL SUB COURT, THRISSUR

                  OS.NO.2075/2005 OF THE III ADDL.MUNSIFF'S COURT,THRISSUR.

   PETITIONER/APPELLANT:

            ANIRUDHAN, AGED 69, S/O.KALATHIL MELEMPATT LAXMIKUTTY AMMA,
          CHELAKOTTUKARA DESOM, OLLUR   VILLAGE, THRISSUR TALUK, PIN CODE -
          680 005.

   RESPONDENTS/RESPONDENTS:

       1.    MURALI, AGED 55, S/O.THOTTATHIL KUMARAN,CHELAKKOTTUKARA
    DESOM,CHIYYARAM VILLAGE, THRISSUR TALUK, PIN CODE - 680 026


       2. PRIYAN, AGED 55, S\O.THOTTATHIL RAGHAVAN,CHELAKKOTTUKARA DESOM,CHIYYARAM
VILLAGE,THRISSUR TALUK, PIN CODE - 680 026

       3.    RAMAKRISHNAN, AGED 80, S/O.THOTTATHIL PARAN,CHELAKKOTTUKARA
DESOM,CHIYYARAM VILLAGE,THRISSUR TALUK, PIN CODE - 680 026.

      4.   PADMINI, AGED 40, W/O.THOTTATHIL MADHAVAN,CHELAKKOTTUKARA DESOM
,CHIYYARAM VILLAGE,THRISSUR TALUK, PIN CODE - 680 026.

       5. THRISSUR CORPORATION, REPRESENTED BY SECRETARY, THRISSUR CORPORATION,
PIN CODE - 680 001.

       6. MEERA T.R., AGED 52, D/O.RAGHAVAN, THOTTATHIL HOUSE, MANNUTHY, PIN
CODE - 680 651.

       7. BINDHU T.R., AGED 46, D/O.RAGHAVAN, THOTTATHIL HOUSE, MANNUTHY, PIN
CODE - 680 651.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of the decree dated 27.05.2020 passed in AS.No.111 of 2016, on the files
   of the 1st Additional Sub Court, Thrissur, which arises from the judgment
   and decree, dated 20.12.2008 passed in OS.No.2075 of 2005, on the files of
   the 3rd Additional Munsiff's Court, Thrissur, till the disposal of the
   second appeal filed herewith in the interests of justice.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of SRI.P.VISWANATHAN, Senior Advocate along with SHIBU JOSEPH& AJITH
   VISWANATHAN, Advocates for the petitioner and of SRI.SANTHOSH P.PODUVAL,
   Standing Counsel for the respondent 5, the court passed the following:
 RSA No.443/2021                                2/2




                                           ORDER

Heard the learned Senior counsel for the petitioners/appellants and the learned SC for R5.

The operation of the judgment and decree dated 27.05.2020 passed in AS.No.111/2016 on the file of the Ist Addl.Sub Court, Thrissur, arising from the judgment and decree dated 20.12.2008 in OS.No.2075/2005 of the 3rd Addl.Munsiff Court, Thrissur stands stayed for a period of three months.

sd/-

N.ANIL KUMAR

JUDGE

15-07-2021 /True Copy/ Assistant Registrar