Panchaly vs Pankajam
2021 Latest Caselaw 7701 Ker

IA/2/2016 IN RSA 1190/2016                 1/2



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

                Thursday,the 4th day of March 2021/13th Phalguna, 1942
                             IA.2/2016 IN RSA.1190/2016 (G)

    For information purpose only
PETITIONERS/APPELLANTS:
1. PANCHALY,
     D/O THANDAPARAMBIL KOCHEKKAN,AGED 59 YEARS, THAZHEKKAD
     P.O-680 697 ,THRISSUR DISTRICT.

2. SREENIVASAN,
     S/O THANDAPARAMBIL KOCHEKKAN,AGED 56 YEARS, THAZHEKKAD
     P.O-680 697 ,THRISSUR DISTRICT.

RESPONDENTS/RESPONDENTS:
1. PANKAJAM,
     W/O VADAKKEKKARAVEETTIL BALAN,AGED 52, THAZHEKKAD PO - 680
     697, THRISSUR.

2. HARILAL,
    S/O VADAKKEKKARAVEETTIL BALAN,AGED 29, THAZHEKKAD PO - 680
    697, THRISSUR.

3. LIYA,
     D/O VADAKKEKKARAVEETTIL BALAN,AGED 32, THAZHEKKAD PO - 680
     697, THRISSUR.

4. THANKAMANI(DIED),
     W/O VADAKKEKKARAVEETTIL KRISHNAN,AGED 74 ,THAZHEKKAD PO -
     680 697, THRISSUR.

      (IT IS REPORTED THAT IT IS NOT NECESSARY TO IMPLEAD LEGAL
      HEIRS OF THE LATE 4TH RESPONDENT AS PER ORDER DATED 3.3.2021
      IN IA.1/2021 IN RSA 1190/2016 )

   Application praying that in the circumstances stated in the affidavit filed
therewith the High Court be pleased to grant an interim order staying the
operation and execution of the decree/order of the courts below, pending disposal
of the above appeal.
 IA/2/2016 IN RSA 1190/2016              2/2



  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
K.G.BALASUBRAMANIAN and AMBILY PREMKUMAR, Advocates for the
petitioners and of SRI. T.N.MANOJ, Advocate for the respondents, the court
passed the following
                                    ORDER

For information purpose only The operation of the judgment and decree in OS.NO.1180/2011 of the Muniff Court, Irinjalakkuda shall stand stayed for a period of three months.

04-03-2021 Sd/-

N.ANIL KUMAR,JUDGE

/true copy/ Sd/-

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