Vinodkumar vs Sindhu
2021 Latest Caselaw 10832 Ker

IA/2/2021 IN RSA 314/2021                       1/2

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

                  Tuesday, the 30th day of March 2021/9th Chaithra, 1943
                             IA.2/2021 IN RSA.314/2021 (D)
AS No.14/2017 of the SUB COURT, MANJERI
OS No.333/2013 of the MUNSIFF COURT, MANJERI

            For information purpose only
PETITIONER/APPELLANT IN THE RSA:
     VINODKUMAR, AGED 51 YEARS,
     SON OF KONOTH PUTHENVEETTIL SANTHA AMMA, NANDANAM VEETTIL,
     NILAMBUR AMSOM, NILAMBUR P.O., NILAMBUR TALUK, MALAPPURAM
     DISTRICT-679 329.

RESPONDENT/RESPONDENT IN THE RSA:
    SINDHU, AGED 44 YEARS,
    D/O. MARENGAL DEVAKIKUTTY @ CHINNU AMMA, WANDOOR AMSOM,
    KAPPIL DESOM, WANDOOR P.O., NILAMBUR TALUK, MALAPPURAM
    DISTRICT-679 328.

  Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to stay all further proceedings in IA.No.1 of 2020 in OS.No.333 of 2013 on
the file of the Court of the Munsiff of Manjeri, pending disposal of the above 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 SRI.RAJESH R. KORMATH, Advocate
for the petitioner, the court passed the following:


                                           ORDER

Heard the learned counsel for the appellant. All further proceedings in IA.No.1/2020 in OS.No.333/2013 on the file of the Munsiff Court, Manjeri, consequent to the judgment and decree in AS.No.14/2017 on the file of the Sub Court, Manjeri stand stayed for a period of three months. 30-03-2021 Sd/-

N.ANIL KUMAR,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR IA/2/2021 IN RSA 314/2021 2/2

For information purpose only