Prem Dhanapalan vs Unknown
2021 Latest Caselaw 7704 Ker

IA/1/2020 IN FAO 118/2020              1/1

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    Present:
                THE HONOURABLE MR. JUSTICE A.HARIPRASAD
                                       &
             THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
           Thursday,the 4th day of March 2021/13th Phalguna, 1942

   For information purpose only
                            IA 1/2020 IN FAO 118/2020
 IA No. 943/2019 & IA No. 944/2019 in OS No.92/2015 of the PRINCIPAL
                              SUB COURT,KOLLAM
                                       ---
PETITIONER/APPELLANT:
      PREM DHANAPALAN,AGED 47 YEARS,
      S/O. LATE DHANAPALAN PANICKER, RESIDING AT VRINDAVAN
      NAGAR-106, KADAPPAKKADA, KOLLAM-691 008.

RESPONDENT/RESPONDENT
    MHIMA S.,AGED 39 YEARS, W/O. LAIJU
    RESIDING AT BIJU NIVAS, JAYAN NAGAR-39,
    THEVALLY, P.O.KOLLAM-691 301.

   Application praying that in the circumstances stated in the affidavit
filed therewith the High Court be pleased to stay the execution of
judgment and decree dated 25/10/2018 in O.S.No.92/2015 of the
Subordinate Judges Court, Kollam pending disposal of this appeal.

  This application coming on for orders upon perusing the application and
the affidavit filed in support thereof and this Court's order dated
26.02.2021 and upon hearing the arguments of SRI. HARISH GOPINATH,
Advocate for the petitioner, the court passed the following:


                                    ORDER

Interim order is extended for a period of four months. File counter, if any, in three weeks. Post after vacation. 04-03-2021 Sd/-

A.HARIPRASAD,JUDGE Sd/-

ZIYAD RAHMAN A.A.,JUDGE /true copy/ Sd/-

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