Baladhandapani vs Veluchamy
2021 Latest Caselaw 10466 Ker

IA/1/2020 IN RSA 459/2020                       1/1

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

                        Friday,the 26th day of March 2021/5th Chaithra, 1943
                              IA.NO.1/2020 IN RSA.NO.459/2020 (D)

AS No.120/2016 OF THE ADDITIONAL DISTRICT COURT- V, PALAKKAD.
OS No.545/2009 OF THE MUNSIFF COURT, CHITTUR.
            For information purpose only
PETITIONER/APPELLANT:
BALADHANDAPANI,
S/O.KUZHANTHAVEL KOUNDER, AGED 49, PERUBARACHALLA,
VALIYAVALLAMPATHY VILLAGE, KOZHINJAMPARA POST, CHITTUR
TALUK, PALAKKAD DISTRICT -678 555

RESPONDENT/RESPONDENT:
VELUCHAMY,
S/O. KUMARASWAMY KOUNDER, AGED 61, PERUBARACHALLA,
VALIYAVALLAMPATHY VILLAGE, KOZHINJAMPARA POST, CHITTUR
TALUK, PALAKKAD DISTRICT-678 555.
    Application praying that in the circumstances stated in the affidavit filed therewith

the High Court be pleased to stay the operation of the judgment and decree dated

29.02.2020 passed in AS.No.120/2016 on the file of District Court (Additional District

Judge-V), Palakkad, 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 this Court's order dated 28.09.2020 and upon
hearing the arguments of M/s.SAJAN VARGHEESE K. and LIJU M.P., Advocates for

the petitioner and of M/s.P.B.KRISHNAN, P.B.SUBRAMANYAN, SABU GEORGE,

ANUSREE B., MANU VYASAN PETER and MEERA P., Advocates for the

Respondent, the court passed the following:


                                            ORDER

Interim order is extended by two months. 26-03-2021 Sd/-

N.ANIL KUMAR,JUDGE /true copy/ Sd/-

ASSISTANT REGISTRAR