Urumese vs Evulalia
2021 Latest Caselaw 10636 Ker

IA/1/2020 IN RSA 340/2020                      1/1

                    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.1/2020 IN RSA.340/2020 (F)
AS No.35/2019 of the ADDITIONAL DISTRICT COURT, NORTH PARAVUR

            For information purpose only
OS No.58/2014 of the MUNSIFF COURT,ALUVA.
APPELLANT/PETITIONER:
       URUMESE,
       S/O.DEVASSY @ PAPPU, AGED 67 YEARS,KONOORAN HOUSE
       (THANIKKAPARAMBIL), NEELESHWARAM KARA OF KALADY
       VILLAGE.
RESPONDENT/RESPONDENT:
       EVULALIA,AGED 65 YEARS,
       W/O.RAPPAI, THANNIKKAPARAMBIL (THEKKUMBAGAM),
       AYYAMPUZHA KARA, AYYAMPUZHA VILLAGE-683 581.
  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
01.02.2020 in AS.No.35/2019 on the files of the Additional District Judge, North
Paravur, pending disposal of this 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. P.J.PAULACHAN
PUTHUPPARA, M.KABANI DINESH, Advocates for the petitioner, the court passed
the following:
                                           ORDER

Heard the learned counsel for the appellant. Operation of the judgment and decree dated 01.02.2020 in AS.No.35/2019 on the file of the Additional District Court, North Paravur, stands stayed for a period of three months.

29-03-2021 Sd/-

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

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