Citation : 2021 Latest Caselaw 10468 Ker
Judgement Date : 26 March, 2021
IA/1/2021 IN RSA 140/2021 1/2
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/1/2021 IN RSA/140/2021
AS No.11/2016 OF THE SUB COURT, PERUMBAVOOR
For information purpose only
OS No.17/2014 OF THE MUNSIFF COURT, KOLENCHERRRY
PETITIONER/APPELLANT/APPELLANT/ADDL.10TH DEFENDANT:
SREEKUMAR,AGED 52 YEARS
S/O. VELAYUDHAN, RESIDING AT KEERTHI NIVAS, CHENGARA KARA,
PATTIMATTOM VILLAGE, KUNNATHUR TALUK, ERNAKULAM
DISTRICT-683 562
RESPONDENTS/RESPONDENTS/RESPONDENTS/PLAINTIFFS 1 TO 3 AND
DEFENDANTS 1 TO 9:
1.GOPALAKRISHANAN,AGED 68 YEARS
S/O. LATE KUNJIPILLA AMMA,RESIDING AT MALIKAYIL,
KUDIYIRICKAL HOUSE, KADAYIRUPPU KARA, AIKKARANADU NORTH
VILLAGE, NOW RESIDING AT NADAMA DESOM, NADAMA VILLAGE,
KANAYANNUR TALUK, ERNAKULAM DISTRICT-682 032.
And others
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay
the passing of final decree pursuant to the judgment and
decree dated 23.09.2020in AS.No.11 of 2016 on the files of Sub
Court,Perumbavoor,and the judgment and decree in OS.17/2014 on
the files of the Munsiff's Court, Kolenchery, pending disposal
of this 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 26.02.2021 and upon hearing the
IA/1/2021 IN RSA 140/2021 2/2
arguments of M/sGIRIJA K GOPAL & K.N.VIGY, Advocates for the
petitioners and ofSRI.RADHAKRISHNA PILLAI.G.,Advocate for
Respondent 1,the court passed the following:
ORDER
Interim order is extended by two months. 26-03-2021 For information purpose only Sd/-
N.ANIL KUMAR,JUDGE /true copy/ Sd/-
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