Annakkutty vs Unnikrishnan
2021 Latest Caselaw 10240 Ker

RSA 1178/2018                             1/2



                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        Present:
                THE HONOURABLE MR.JUSTICE N.ANIL KUMAR

                 Thursday,the 25th day of March 2021/4th Chaithra, 1943
                           IA.1/2021 IN RSA.1178/2018 (F)

           For information purpose only
AS No.60/2014 OF THE II ADDITIONAL DISTRICT COURT, MANJERI
OS No.185/2011 OF THE SUB COURT, MANJERI
PETITIONERS/APPELLANTS:


1. ANNAKKUTTY,,AGED 75 YEARS
       W/O.ELAVANKAL AUGASTIN, PATTAKARIMBU, KAVALAMUKKATTA P.O.,
       AMARAMBALAM AMSOM, DESOM, NILAMBUR TALUK.


2. E.A.AUGUSTINE,,AGED 39 YEARS
       S/O.ELAVANKAL AUGUSTINE, PATTAKARIMBU, KAVALAMUKKATTA P.O.,
       AMARAMBALAM AMSOM, DESOM, NILAMBUR TALUK.
RESPONDENTS/RESPONDENTS:


1. UNNIKRISHNAN,AGED 45 YEARS
       S/O.NELLOKKOTTU BALAKRISHNA MENON, AMARAMBALAM P.O.,
       AMARAMBALAM AMSOM, DESOM, NILAMBUR TALUK, PIN- 679332.


2. ELAVANKKAL AUGUSTIN,AGED 80 YEARS
       S/O.ELAVANKAL DEVASSIA, PATTAKARIMBU, KAVALAMUKKATTA P.O.,
       AMARAMBALAM AMSOM, DESOM, NILAMBUR TALUK, PIN- 679332.


3. ANSY,AGED 35 YEARS
       W/O.E.A.AUGUSTINE, PATTAKARIMBU, KAVALAMUKKATTA P.O.,
       AMARAMBALAM AMSOM, DESOM, NILAMBUR TALUK, PIN- 679332.


4. TOMY,AGED 45 YEARS
       S/O.ELAVANKAL AUGUSTINE, PATTAKARIMBU, KAVALAMUKKATTA P.O.,
 RSA 1178/2018                                2/2

       AMARAMBALAM AMSOM, DESOM, NILAMBUR TALUK, PIN- 679332.


  Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to revive and extend the stay order passed dated 27.01.2020 against the
judgment and decree passed in OS.No.185/2011 dated 31.01.2014 of Sub Court, Manjeri, till
the disposal of the second appeal.

           For information purpose only
  This application again coming on for orders upon perusing the application and the affidavit
filed in support thereof and this Court's order dated 18.03.2021 and upon hearing the
arguments of M/S A.T.ANILKUMAR and V.SHYLAJA, Advocates for the petitioners and of
SRI.G.SREEKUMAR (CHELUR), Advocate for the 1st respondent, the court passed the
following:
                                        ORDER

Interim order stands extended by three months. Post after summer vacation. 25-03-2021 Sd/-

N.ANIL KUMAR,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR