Mini vs Rajakumary
2021 Latest Caselaw 10658 Ker

Citation : 2021 Latest Caselaw 10658 Ker
Judgement Date : 29 March, 2021

Kerala High Court

Mini vs Rajakumary on 29 March, 2021

IA/1/2019 IN FAO (RO) 30/2019 1/1

IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MRS. JUSTICE MARY JOSEPH
Monday,the 29th day of March 2021/8th Chaithra, 1943
IA 1/2019 IN FAO (RO) 30/2019
AS No.190/2016 of the II ADDITIONAL DISTRICT COURT ,KOLLAM
OS No.184/2010 of the MUNSIFF COURT, SOUTH PARAVOOR
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PETITIONERS/APPELLANTS:
1.MINI,AGED 42 YEARS,W/O.PRASANNAN,PRANAVAM,
For information purpose only
KURUMANDAL CHERRY, PARAVUR VILLAGE, KOLLAM.,

AND OTHERS.

RESPONDENTS/RESPONDENTS:
1.RAJAKUMARY,AGED 52 YEARS,W/O.AZHAKESAN,
ANJALI BHAVAN, THAZHUTHALA CHERRY, KOTTIYAM.P.O., ADICHANALLOOR
VILLAGE, KOLLAM-691020.

AND OTHERS.

Application praying that in the circumstances stated in the aﬃdavit ﬁled therewith the High Court
be pleased to stay the operation of judgment of remand dtd. 17.01.2019 in AS 190/2016 of the IInd
Additional District Court, Kollam which arose from the judgment and decree in OS 184/2010 on the
ﬁle of Munsiﬀ Court South Paravur, till the disposal of the above FAO(RO) for the ends of justice.

This application again coming on for orders upon perusing the application and the aﬃdavit ﬁled in
support thereof, and this court's order dated 23-02-2021 and upon hearing the arguments of SMT.
SUMATHY DANDAPANI (SR. ADVOCATE) along with SRI. MILLU DANDAPANI, Advocates for
the petitioners and of M/S. JOHNSON GOMEZ, GAJENDRA SINGH RAJPUROHIT,
A.V.INDIRA, A.ABDUL RAHMAN, S.BIJU (KIZHAKKANELA), Advocates for the respondents 1
& 2, and SRI.KANDAMPULLY RAHUL,Advocate for the respondents 3 & 4 the court on the same
day passed the following
ORDER

Interim order stands extended further for a period of three months from 23.03.2021.

29-03-2021 Sd/- MARY JOSEPH,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR