Syam Babu vs Latha Prakashini
2021 Latest Caselaw 15087 Ker

RFA No.111/2021                                 1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                        THE HONOURABLE MRS. JUSTICE MARY JOSEPH
                  Friday, the 16th day of July 2021 / 25th Ashadha, 1943

                           IA.NO.1/2021 IN RFA NO. 111 OF 2021

                     OS 3/2018 OF DISTRICT COURT , PALAKKAD
   PETITIONER/APPELLANT:

          SYAM BABU, AGED 49,S/O RAJAN, VALLURTHODI HOUSE,MANKURUSSI AMSOM &
          DESOM MANKURUSSI P.O.,MANKARA VILLAGE, PALAKKAD TALUK & DISTRICT,
          PIN-678613

   RESPONDENTS/RESPONDENT:

      1. LATHA PRAKASHINI,AGED ABOUT 52,D/O LATE SUNDARI,PILATHODI
         HOUSE,MANKURUSSI AMSOM & DESOM,MANKURUSSI.P.O,MANKARA VILLAGE,
         PALAKKAD TALUK & DISTRICT, PIN-678613 REPRESENTED BY GUARDIAN: THE
         DISTRICT COLLECTOR,PALAKKAD, CIVIL STATION-678001

    AND OTHERS


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of judgment and decree in O.S.No.3/2018 of District Court, Palakkad,
   pending disposal of Regular First AppeaL


        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof,and this Court's
   order dated 9.04.2021 and upon hearing the arguments of SRI.R.HARISHANKAR
   and SMT.PARVATHY NAIR, Advocates for the petitioner/appellant and of
   M/s.M.H.HANILKUMAR,VINAYA.K and PRASARA VASAVAN,Advocates for the 3rd
   respondent/3rd respondent in RFA,the court passed the following:

                                           ORDER

Interim order stands extended for one month.

Sd/-

MARY JOSEPH

JUDGE

16-07-2021 /True Copy/ Assistant Registrar