For Information vs Shamsudeen
2021 Latest Caselaw 7927 Ker

IA/1/2021 IN RFA 37/2021              1/2



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

             Monday,the 8th day of March 2021/17th Phalguna, 1942
                           IA/1/2021 IN RFA/37/2021

     For information
OS No.81/2011 of the
                          purpose only
              SUB COURT,ATTINGAL

PETITIONER/APPELLANT
       SHAMSUDEEN, AGED 77 YEARS,
       S/O. SULAIMAN KUNJU, RESIDING AT I.S. BUILDING, VATTAM,
       PERUMKULAM, VARKALA VILLAGE, THIRUVANANTHAPURAM.

RESPONDENTS/RESPONDENTS

SUMANGALA, W/O. LATE ANANDAN, RESIDING AT LATHIKA MANDIRAM,

1. THODUVAYIL, CHERUKUNNAM DESOM, VARKALA VILLAGE, THIRUVANANTHAPURAM,PIN 695141.

LATHIKA CHANDRAN, D/O. LATE ANANDAN, AGED 59 YEARS, RESIDING AT LATHIKA MANDIRAM, THODUVAYIL, CHERUKUNNAM

2. DESOM, VARKALA VILLAGE, THIRUVANANTHAPURAM, PIN 695141.

SANJEEV,S/O. LATE ANANDAN, AGED 53 YEARS, RESIDING AT

3. LATHIKA MANDIRAM, THODUVAYIL, CHERUKUNNAM DESOM, VARKALA VILLAGE, THIRUVANANTHAPURAM, PIN 695141. SAJEEV, S/O. LATE ANANDAN,AGED 50 YEARS, RESIDING AT

4. LATHIKA MANDIRAM, THODUVAYIL, CHERUKUNNAM DESOM, VARKALA VILLAGE, THIRUVANANTHAPURAM, PIN 695141.

Application praying that in the circumstances stated in the affidavit filed therewith the High Court be pleased to stay the operation and execution of the decree and judgment passed in O.S.81/2011 of the Subordinate Judge, Attingal dated 30.09.2020, pending disposal of the appeal.

This application again coming on for orders upon perusing the application and the affidavit filed in support thereof,and this court's order dated 3/3/2021 and upon hearing the arguments of M/S. C.R.SYAMKUMAR, ARUN ROY, ASWIN KUMAR M J, HELEN P.A., K.ARJUN VENUGOPAL, MUHAMMED SUHAIR C.A., P.A.MOHAMMED SHAH, SHAHIR SHOWKATH ALI, SOORAJ T.ELENJICKAL, Advocates for the petitioner the court passed the following:

 IA/1/2021 IN RFA 37/2021               2/2




    For information
                 O R D purpose
                       ER      only

It is submitted that interim order of stay would expire tomorrow.

Interim order stands extended with effect from tomorrow for a period of three months

Sd/-MARY JOSEPH, JUDGE 08.03.2021

/true copy/

Sd/-

ASSISTANT REGISTRAR