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Umadevi. N vs Dr.V.K.Gopi
2021 Latest Caselaw 15504 Ker

Citation : 2021 Latest Caselaw 15504 Ker
Judgement Date : 23 July, 2021

Kerala High Court
Umadevi. N vs Dr.V.K.Gopi on 23 July, 2021
RFA No.455/2018                                   1/2

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                                THE HONOURABLE MR.JUSTICE V.G.ARUN

                     Friday, the 23rd day of July 2021 / 1st Sravana, 1943
                                IA.NO.1/2021 IN RFA NO. 455 OF 2018
                        OS 314/2013 OF II ADDITIONAL SUB COURT,KOZHIKODE
   PETITIONER/APPELLANT:

          UMADEVI. N ,AGED 49 YEARS ,W/O ULLAS KUMAR, SREESATHYAM, KIZHAKKE VEETTIL
          PARAMBA, PUTHIYANGADI AMSOM DESOM, KOZHIKODE DISTRICT.

   RESPONDENTS/RESPONDENTS:

      1. DR.V.K.GOPI, AGED 63 YEARS, S/O P.R.RAMAN, SAYOOJYA, 28/716, CHEVAYUR AMSOM
          DESOM, KOZHIKODE TALUK, KOZHIKODE DISTRICT, PIN-673 017.
      2. DR.K.S.JAYASREE, AGED 54 YEARS ,W/O.V.K.GOPI, SAYOOJYA, 28/716, CHEVAYUR AMSOM
          DESOM, KOZHIKODE TALUK, KOZHIKODE DISTRICT, PIN- 673 017.
      3. K.MANOJ KUMAR, AGED 47 YEARS S/O.VASUDEVAN MOOSATH, KALATHIL ILLAM, CHOOLOOR,
          POOLAKKOD AMSOM, CHATHAMANGALAM DESOM, KOZHIKODE, PIN- 673 601.
      4. K.T.PONNAMMA MOHAN, AGED 66 YEARS W/O.LATE V.J.MOHAN, NIRMALYAM, KADAMPOYIL
          NILAM PARAMBA, CHEVAYUR AMSOM DESOM, KOZHIKODE DISTRICT, PIN- 673 017.
      5. SANJU P.MOHAN, AGED 36 YEARS S/O.V.J.MOHAN, NIRMALYAM, KADAMPOYIL NILAM PARAMBA,
          CHEVAYUR AMSOM DESOM, KOZHIKODE DISTRICT, PIN- 673 017.
      7.  Login

      9. TINJU P.MOHAN, AGED 31 YEARS S/O.V.J.MOHAN, NIRMALYAM, KADAMPOYIL, NILAM
          PARAMBA, CHEVAYUR AMSOM DESOM, KOZHIKODE TALUK, KOZHIKODE DISTRICT, PIN- 673
          017.
     10. SREE GOKULAM CHIT AND FINANCE COMPANY (P) LIMITED NUMBER 49, ARCOT ROAD,
          KODAMBAKKAM, CHENNAI- 24, REPRESENTED BY LEGAL MANAGER

          Application praying that in the circumstances stated in the affidavit filed
   therewith the High Court be pleased to revive and extend the interim stay granted in
   favour of the appellant herein by staying all further proceedings consequent the
   judgment and decree dated 21.08.2018 in O.S. No. 314 of 2013 on the file of Second
   Additional Subordinate Judge Court, Kozhikode.

          This Application coming on for orders upon perusing the application and the
   affidavit filed in support thereof, and this Court's order dated 26.09.2019 in IA No.
   1/2018 and upon hearing the arguments of P.V.ANOOP, SRI.K.V.SREERAJ, Advocates for the
   petitioners and of SRI.V.V.SURENDRAN, SRI.P.A.HARISH, Advocates for the respondents 1
   and 2, SRI.MAHESH V RAMAKRISHNAN, Advocate for the respondent 7 , the court passed the
   following:
 RFA No.455/2018                              2/2




                                         ORDER

Interim order revived and extended by two months.

Sd/-

V.G.ARUN

JUDGE

23-07-2021 /True Copy/ Assistant Registrar

 
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