Safeera Beevi vs Leelamma Thankachan
2021 Latest Caselaw 13321 Ker

FAO (RO) No.13/2020                         1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT
                        THE HONOURABLE MRS. JUSTICE MARY JOSEPH
                THURSDAY, THE 24TH DAY OF JUNE 2021 / 3RD ASHADHA, 1943
                        IA.NO.1/2020 IN FAO (RO) NO. 13 OF 2020

                       AS 35/2018 OF SUB COURT AT PUNALUR, KOLLAM

                      OS NO.149/2008 OF THE MUNSIFF COURT, PUNALUR


APPELLANT:


          1. SAFEERA BEEVI, AGED 40 YEARS W/O.NIZAMUDEEN,
               CHARUVILA PUTHEN VEEDU, KULAPPURAM THAZHEBHAGAM,AVANEESWARAM,
               VILAKKUDY VILLAGE, PATHANAPURAM TALUK, KOLLAM-691 508.


               AND ANOTHER.


RESPONDENT:


          1.LEELAMMA THANKACHAN AGED 60 YEARS W/O.V.P.THANKACHAN,
          L.T.BHAVAN, EARATHU KULAKKADA,
             KALAYAPURAM VILLAGE, KOTTARAKKARA TALUK, KOLLAM-691 560,
             FROM VELLAYAMPARAMBIL VEEDU,ENATHU MURI, EZHAMKULAM VILLAGE,
             ADOOR TALUK, PATHANAMTHITTA-691 554.


              AND ANOTHER.


            Application praying that in the circumstances stated in the
         affidavit filed therewith the High Court be pleased to stay all
         futher proceedings pursuantto the judgment dated 08.11.2019 in
         A.S. No. 35 of 2018 of the Court of Sabordinate Judge,Punalur,till
         the final disposal of the appeal.


           This Application and again coming on for orders upon perusing
         the application and the affidavit filed in support thereof, and
         upon hearing the arguments of M/S. G.P.SHINOD, RAM MOHAN.G.,
         GOVIND PADMANAABHAN & AJIT G ANJARLEKAR, Advocates for the
         petitioners and of SRI.MILLU DANDAPANI, Advocates for the
         respondents, the court passed the following:
 FAO (RO) No.13/2020                             2/2




                                          ORDER

Interim order already got expired on 25.05.2021. Thereafter,by virtue of the order of the Full Bench,it has been extended further. Therefore, there shall be a further extension of Interim order for a period of one month.

24.06.2021                                                Sd/-MARY JOSEPH,JUDGE

                                 //true copy/

                                                              ASSISTANT REGISTRAR




24-06-2021                       /True Copy/                                Assistant Registrar