Prathap Pillai vs Pradeep Kumar
2021 Latest Caselaw 14966 Ker

RFA No.129/2021                                  1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                         THE HONOURABLE MRS. JUSTICE MARY JOSEPH
                  Thursday, the 15th day of July 2021 / 24th Ashadha, 1943
                                     RFA NO. 129 OF 2021
                          OS 27/2017 OF SUB COURT, PALA, KOTTAYAM
   APPELLANT:

          PRATHAP PILLAI, AGED 63 YEARS S/O.KARUNAKARAN PILLAI, SWADES
          RESIDENCY, TEMPLE ROAD, PONKUNNAM P.O., CHIRAKKADAVU VILLAGE,
          KANJIRAPPALLY TALUK.

          ADVS.NAGARAJ NARAYANAN,SIAJO HASSAN,BENOJ C.AUGUSTIN,RAFEEK
          V.K.,KASTHURI J.,HASSAN U.M,PARVATHY P., AATHIRA SUNNY,MANAS P.
          HAMEED,ELDHO N.MONCY

   RESPONDENT:

          PRADEEP KUMAR, AGED 57 YEARS S/O.PARAMESWARAN PILLAI, PUNNAMPARAMBIL
          HOUSE, NO.4, NEAR COURT COMPLEX, K.K.ROAD, PONKUNNAM P.O.,
          CHIRAKKADAVU VILLAGE, KANJIRAPPALLY TALUK, PIN-686 506.


         This Regular First Appeal having come for orders on 15/7/2021 and
   the Court on the same day passed the following:


                                           ORDER

Heard. Admit.

issue notice by speed post to respondent.

There shall be an interim stay against the recovery of cost as per the judgment under challenge for a period of one month.

Sd/-

MARY JOSEPH

JUDGE

15-07-2021 /True Copy/ Assistant Registrar