For Information Purpose Only vs Gopalakrishnan
2021 Latest Caselaw 8246 Ker

IA/1/2021 IN RSA 263/2021                1/2



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

              Wednesday,the 10th day of March 2021/19th Phalguna, 1942
                            IA.1/2021 IN RSA.263/2021 (F)

     For information purpose only
AS No.44/2015 of the SUB COURT, OTTAPPALAM
OS No.390/2012 of the MUNSIFF COURT, OTTAPPALAM
APPLICANTS/APPELLANTS:
1.    GOPALAKRISHNAN,AGED 71 YEARS,
      S/O JANAKI @ AMMUKUTTY AMMA, KUNNAKKAT PARAKKATHODI,
      MARAYA MANGALAM AMSOM, DESOM AND POST, OTTAPALAM TALUK,
      PALAKKAD DISTRICT-679356.

2.    HARINARAYANAN,AGED 63 YEARS
      S/O JANAKI @ AMMUKUTTY AMMA, KUNNAKKAT PARAKKATHODI,
      MARAYA MANGALAM AMSOM, DESOM AND POST, OTTAPALAM TALUK,
      PALAKKAD DISTRICT-679356.

3.    SATHIDEVI,AGED 47 YEARS
      D/O JANAKI @ AMMUKUTTY AMMA, KUNNAKKAT PARAKKATHODI,
      MARAYAMANGALAM AMSOM, DESOM AND POST, OTTAPALAM TALUK,
      PALAKKAD DISTRICT-679356.

RESPONDENTS/RESPONDENTS:

1. UNNIMAYA @ AMMU,AGED 66 YEARS D/O JANAKI @ AMMUKUTTY AMMA, KUNNAKKAT PARAKKATHODI, MARAYAMANGALAM AMSOM, DESOM AND POST, OTTAPALAM TALUK, PALAKKAD DISTRICT-679356.

2. VASUDEVAN, 67 YEARS S/O JANAKI @ AMMUKUTTY AMMA, KUNNAKKAT PARAKKATHODI, MARAYAMANGALAM AMSOM, DESOM AND POST, OTTAPALAM TALUK, PALAKKAD DISTRICT-679356.

3. ARAVINDAKSHAN,AGED 58 YEARS S/O JANAKI @ AMMUKUTTY AMMA, KUNNAKKAT PARAKKATHODI, MARAYAMANGALAM AMSOM, DESOM AND POST, OTTAPALAM TALUK, PALAKKAD DISTRICT-679356.

4.     USHA,AGED 53 YEARS
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D/O JANAKI @ AMMUKUTTY AMMA, KUNNAKKAT PARAKKATHODI, MARAYAMANGALAM AMSOM, DESOM AND POST, OTTAPALAM TALUK, PALAKKAD DISTRICT-679356.

Application praying that in the circumstances stated in the affidavit filed therewith the High Court be pleased to stay the passing of the final decree in OS.No.390/2012 of the Munsiff Court, Ottapalam confirmed and modified in the

For information purpose only judgment and decree passed in AS.No.44/2015 of the Sub Court, Ottapalam dated 25.01.2021 and to pass an ad interim order to that effect till the disposal of the above Regular Second Appeal.

This application coming on for orders upon perusing the application/petition and the affidavit filed in support thereof, and upon hearing the arguments of M/S. R.SREEHARI, P.B.KRISHNAN, Advocates for the petitioner, the court passed the following: