Sajithkumar vs Sobhana
2021 Latest Caselaw 7992 Ker

IA/1/2021 IN RSA 144/2021                1/2



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

                 Monday,the 8th day of March 2021/17th Phalguna, 1942
                            IA.1/2021 IN RSA.144/2021 (A)

     For information purpose only
AS No.5/2019 OF THE SUB COURT, CHAVAKKAD
OS No.747/2008 OF THE MUNSIFF COURT,CHAVAKKAD


PETITIONER/APPELLANT:

     SAJITHKUMAR,AGED 54 YEARS
     S/O. KARNANGOTTU BHASKARAN,
     MULLASSERY VILLAGE AND DESOM,
     CHAVAKKAD TALUK, THRISSUR DISTRICT.

RESPONDENTS/RESPONDENTS:
1.     SOBHANA,AGED 67 YEARS,
      W/O.CHATTUKULANGARA DHARMADASAN, ANJOOR VILLAGE,
      CHITTANJOOR DESOM, THALAPPILLY TALUK,
      THRISSUR DISTRICT-680 541.

    And others
      Application praying that in the circumstances stated in the affidavit filed
therewith the High Court be pleased to stay the operation of judgment and decree
in OS.No.747/2008 before Munsiff Court, Chavakkad, so as to secure the ends of
justice.
     This application again coming on for orders upon perusing the application and
the affidavit filed in support thereof and this Court's order dated 08.02.2021 and
upon hearing the arguments of M/S. SANTHOSH P.PODUVAL, CHITHRA S.BABU,
R.RAJITHA and R.N.SANDEEP, Advocates for the petitioner, the court passed the
following:

                                      ORDER

Interim order stands extended by four months. Post after summer vacation.

08-03-2021 Sd/-

IA/1/2021 IN RSA 144/2021 2/2

N.ANIL KUMAR,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR

For information purpose only