Saradha vs B.Chandrika
2021 Latest Caselaw 15437 Ker

RFA No.102/2021                               1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                       THE HONOURABLE MRS. JUSTICE MARY JOSEPH
             Thursday, the 22nd day of July 2021 / 31st Ashadha, 1943
                       IA.NO.1/2021 IN RFA NO. 102 OF 2021
         OS 263/2012 OF PRINCIPAL SUB COURT,ATTINGAL, THIRUVANANTHAPURAM
   PETITIONER/APPELLANT:

          SARADHA ,AGED 59 YEARS D/O. (LATE) POKKAN, GOURI SADANAM, NEAR
          PIRENGANAD TEMPLE, AYIROOR VILLAGE, AYIROOR P.O, PIN-695 310, FROM
          C/O. KOCHUKALI, PUNNAVILAVEEDU, PULLANICODE, VARKALA-695 141.

   RESPONDENTS/RESPONDENTS:

      1. B.CHANDRIKA, AGED 74 YEARS, W/O. D.RAVEENDRAN, MELATHIL VEEDU,
         AYIROOR VILLAGE, AYIROOR P.O., PIN-695 310.

    AND OTHERS

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   and implementation of Judgment and decree in OS 263/2012 of the Sub Court,
   Attingal dated 30-01-2021 pending disposal of the above R.F.A.
        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof and this courts
   order dated 08/04/2021 and upon hearing the arguments of H.PRAVEEN
   (KOTTARAKARA), Advocates for the petitioners and of R.RAJESH (VARKALA),
   M.KIRANLAL, MANU RAMACHANDRAN, T.S.SARATH, SAMEER M NAIR, S.SUNIL KUMAR
   (KADAKKAVUR) Advocates for the respondents, the court passed the
   following:
                                      ORDER

Interim stay of operation and implementation of Judgment and decree stands extended for a period of two months from this day.

22/07/2021

Sd/-

MARY JOSEPH

JUDGE

22-07-2021 /True Copy/ Assistant Registrar