State Of Kerala vs Mallakkara Kamalakshi
2021 Latest Caselaw 13182 Ker

RFA No.3/2020                               1/2

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                        THE HONOURABLE MRS. JUSTICE MARY JOSEPH
                WEDNESDAY, THE 23RD DAY OF JUNE 2021 / 2ND ASHADHA, 1943
                             IA.NO.1/2021 IN RFA NO. 3/2020
                      OS 58/1999 OF SUB COURT, HOSDRUG, KASARGOD
APPLICANTS/APPELLANTS/DEFENDANTS:

          1. STATE OF KERALA REPRESENTED BY THE DISTRICT COLLECTOR,
          KASARAGOD.
          2. THE DIRECTOR, PUBLIC HEALTH SERVICES, THIRUVANANTHAPURAM.
          3. THE DISTRICT MEDICIAL OFFICER, KASARAGOD OFFICE AT KANHANGAD.
          4. THE SUPERINTENDENT, DISTRICT HOSPITAL, KANHANGAD.

RESPONDENTS/RESPONDENTS/PLAINTIFFS:

          1. MALLAKKARA KAMALAKSHI ,D/O AMBADY VELICHAPADAN, LABOURER,
          RESIDING AT KADANGOD, THURUTHI, CHERVATHUR VILLAGE, P.O.THURUTHI,
          VIA CHERVATHUR, HOSDURG TALUK, KASARGOD DISTRICT-671 313.
          2. DR. THRESIAMMA, EYE SPECIALIST, ASSISTANT SURGEON, DISTRICT
          HOSPITAL, KANHANGAD-671 531.

                  Application praying that in the circumstances stated in the
         affidavit filed therewith the High Court be pleased to stay the
         execution of the Judgment and decree in OS No.58/1999 and further
         proceedings in EP No.59/2019 in OS No.58/1999 on the file of the
         Sub Court,Hosdurg,Kasargod pending disposal of the above appeal


                 This Application again coming on for orders upon perusing
         the application and the affidavit filed in support thereof,and
         considering this courts order dated 25/03/2021 and upon hearing
         the arguments of GOVERNMENT PLEADER, Advocates for the petitioners
         and of SRI.M.SASINDRAN,Advocate for the respondent 1 and
         SRI.SOORAJ T.ELENJICKAL, SRI.C.R.SYAMKUMAR, SRI.K.ARJUN VENUGOPAL,
         SMT.HELEN P.A., ARUN ROY, SRI.SHAHIR SHOWKATH ALI Advocates for
         the respondent 2, the court passed the following:
 RFA No.3/2020                        2/2


                                ORDER

Interim order stands extended for one month

Sd/-

MARY JOSEPH

JUDGE

23-06-2021 /True Copy/ Assistant Registrar