Muhammed Shereef vs Kalyani
2021 Latest Caselaw 10608 Ker

IA/1/2021 IN RSA 139/2021                           1/2



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

                            Monday,the 29th day of March 2021/8th Chaithra, 1943
                                      IA.1/2021 IN RSA.139/2021 (G)

            For information purpose only
AS No.31/2017 of the SUB COURT, MANJERI
OS No.44/2007 of the MUNSIFF COURT, MANJERI
PETITIONER/APPELLANT:
       MUHAMMED SHEREEF,AGED 45 YEARS,
       S/O. PARAMBADAN MUHAMMED, AKAMPADAM AMSOM,
       ERANHIMANGADU DESOM, NILAMBUR TALUK, MALAPPURAM DISTRICT,
       REPRESENTED BY POWER OF ATTORNEY HOLDER, KOULATH, 44 YEARS,
       W/O. MUHAMMED SHEREEF, AKAMPADAM AMSOM, ERANHIMANGADU
       DESOM, NILAMBUR TALUK, MALAPPURAM DISTRICT.
RESPONDENTS/RESPONDENTS:
1. KALYANI,AGED 56 YEARS,
     D/O.PERUMUNDA AYYAPPAN, AKAMPADAM AMSOM, ERANHIMANGADU
     DESOM, NILAMBUR TALUK, MALAPPURAM DISTRICT.

2. VELAYUDHAN,AGED 68 YEARS,
     S/O.PERUMUNDA AYYAPPAN, AKAMPADAM AMSOM, ERANHIMANGADU
     DESOM, NILAMBUR TALUK, MALAPPURAM DISTRICT.

3. JANAKI,AGED 65 YEARS,
     D/O.PERUMUNDA AYYAPPAN, AKAMPADAM AMSOM, ERANHIMANGADU
     DESOM, NILAMBUR TALUK, MALAPPURAM DISTRICT, PIN-679329.

4. NARAYANI,AGED 61 YEARS,
    D/O.PERUMUNDA AYYAPPAN, AKAMPADAM AMSOM, ERANHIMANGADU
    DESOM, NILAMBUR TALUK, MALAPPURAM DISTRICT.

5. MEENAKSHI,AGED 49 YEARS
    D/O.PERUMUNDA AYYAPPAN, AKAMPADAM AMSOM, ERANHIMANGADU
    DESOM, NILAMBUR TALUK, MALAPPURAM DISTRICT.

6. VENUGOPALAN,AGED 51 YEARS,
     S/O. SAROJINI (LATE), MAMPAD AMSOM, PULOKKALADI DESOM,
     NILAMBUR TALUK, MALAPPURAM DISTRICT.
 IA/1/2021 IN RSA 139/2021                        2/2




  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 18.12.2019 in
AS.No.31/2017 on the file of the Subordinate Judge, Manjeri, filed against the Judgment and
decree dated 08.01.2010 in OS.No.44/2007 on the file of the Munsiff Court, Manjeri pending

            For information purpose only
disposal of the Regular Second Appeal.


  This application coming on for orders upon perusing the application and the affidavit filed in
support thereof, and upon hearing the arguments of M/S LAL K.JOSEPH,ZIYAD RAHMAN,
CHACKO MATHEWS K., ANZIL SALIM, SURESH SUKUMAR, Advocates for the
petitioner, the court passed the following
                                             ORDER

Heard the learned counsel for the appellants. This RSA was admitted on 02.03.2021. Hence, the operation of the judgment and decree dated 18.12.2019 in AS.No.31/2017 on the file of the Sub Court, Manjeri pursuant to the judgment and decree dated 08.01.2010 in OS.No.44/2007 on the file of the Munsiff Court, Manjeri stands stayed for a period of three months.

Post after three months.

29-03-2021 Sd/-

N.ANIL KUMAR,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR