Biju Varghese vs K.J.Poulose
2021 Latest Caselaw 13181 Ker

RSA No.71/2021                                     1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                         THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
                 WEDNESDAY, THE 23RD DAY OF JUNE 2021 / 2ND ASHADHA, 1943
                            IA.NO.1/2021 IN RSA NO. 71 OF 2021

                 AS 251/2016 OF III ADDITIONAL DISTRICT COURT, PALAKKAD


                     OS.NO.152/2011 OF THE MUNSIFF'S COURT, ALATHUR


PETITIONERS/APPELLANTS:
                 BIJU VARGHESE, AGED 48 YEARS,S/O. VARGHESE, TEACHER, RESIDING AT
                 CHOLLKKATTIL HOUSE, KUNDUKAD, KIZHAKKANCHERRY AMSOM DESOM,
                 ALATHUR PALAKKAD.
RESPONDENTS/RESPONDENTS/PLAINTIFFS:
       1         K.J.POULOSE AGED 81 YEARS,S/O. PAILY JACOB, SWASTHAM, RESIDING
                 AT B9, ALSASHORE CREST, DIWANS ROAD, M.G. ROAD, (PO), ERNAKULAM
                 682 016.
       2         MARIAMMA POULOSE, AGED 80 YEARS,HOUSE WIFE, W/O.K.J. POULOSE
                 RESIDING AT B9, ALSASHORE CREST, DIWANS ROAD, M.G. ROAD, (PO),
                 ERNAKULAM 682 016.
                   Application praying that in the circumstances stated in the
           affidavit filed therewith the High Court be pleased to stay the
           operation and implementation of the impugned decree in OS.152/2011
           dated 04.11.2016 on the file of the Munsiff's Court, Alathur
           pending disposal of the above appeal.
                   This Application coming on for orders upon perusing the
           application and the affidavit filed in support thereof, and upon
           hearing the arguments of M/S.K.MOHANAKANNAN & M.A.ZOHRA, Advocates
           for the petitioners, the court passed the following:
                                               ORDER

Heard the learned counsel for the petitioner/appellant.

The operation and iimplementation of the impugned decree in AS.NO.251/2006 of the District Court, Palakkad in turn confirming the judgment and decree dated 04.11.2016 in OS.NO.152/2011 on the file of Munsiff Court, Alathur stands stayed for a period of three months.

Sd/-

N.ANIL KUMAR

JUDGE

23-06-2021 /True Copy/ Assistant Registrar