For Information Purpose Only vs Girivasan
2021 Latest Caselaw 7486 Ker

IA/1/2019 IN RFA 48/2019                 1/2



                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      Present:
                       THE HONOURABLE MRS. JUSTICE MARY JOSEPH

             Wednesday,the 3rd day of March 2021/12th Phalguna, 1942
                            IA. 1/2019 IN RFA NO.48/2019
               OS No.63/2015 of the PRINCIPAL SUB COURT, THRISSUR

     For    information purpose only
PETITIONERS/APPELLANTS
1.    GIRIVASAN, 61 YEARS,
        S/O. CHERUMUKKIL MEENAKSHI AMMA,
        P.O VADAKKUMURI, VADAKKUMURI VILLAGE & DESOM,
        THRISSUR TALUK, THRISSUR DISTRICT.
        AND OTHERS
RESPONDENTS/RESPONDENTS
1.     SHAKEER, S/O. PADUVINGAL SAIDU MUHAMMED
        VADANAPPALLY P.O, VADANAPPALLY VILLAGE & DESOM,
        THRISSUR, CHAVAKKAD TALUK,
        REP. BY POWER OF ATTORNEY HOLDER JASMINE, 32 YEARS,
        W/O. SHAKEER, VADANAPPALLY P.O,
        VADANAPPALLY VILLAGE & DESOM,
        CHAVAKKAD TALUK, THRISSUR. PIN-680 614.
          AND OTHERS
                Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the
implementation of the judgment and decree of the Principal Sub Judge,
Thrissur in O.S.No.63/2015 dated 31-10-2018.
                 This application again coming on for orders upon perusing
the application and the affidavit filed in support thereof, and this
court's order dated 03-02-2021 and upon hearing the arguments of SRI.
V.M.KRISHNAKUMAR, Advocate for the petitioners and of M/S SREEDEVI
KYLASANATH, AMAL DEV C.V., ACHUTH KYLAS, DEAGO JOHN K, R. MAHESH MENON,
Advocates for the respondents, the court passed the following:
                                     O R D E R

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

03-03-2021 Sd/-

MARY JOSEPH,JUDGE /true copy/ IA/1/2019 IN RFA 48/2019 2/2

Sd/-

ASSISTANT REGISTRAR

For information purpose only