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K S Radhakrishnan vs V.S. Sabu
2021 Latest Caselaw 8429 Ker

Citation : 2021 Latest Caselaw 8429 Ker
Judgement Date : 12 March, 2021

Kerala High Court
K S Radhakrishnan vs V.S. Sabu on 12 March, 2021
IA/1/2020 IN RSA 671/2020             1/2

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   Present:
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

             Friday,the 12th day of March 2021/21st Phalguna, 1942
                      I.A.1/2020 IN RSA-671/2020
A.S. No.64/2019 OF THE SUB COURT, CHENGANNUR
O.S. No.241/2015 OF THE MUNSIFF COURT,CHENGANNUR
    For information purpose only
PETITIONER/APPELLANT:
K S RADHAKRISHNAN,AGED 55 YEARS
S/O K K SUNDARAMACHARI,KIZHAKKETTATHU HOUSE,KIZHCHERIMEL,
CHENGANNUR,ALAPPUZHA.

RESPONDENT/RESPONDENT:
V.S. SABU,AGED 44 YEARS,
S/O SREEDHARAN,VALAYIL VEEDU,THITTAMEL MURI,CHENGANNUR.

      Application praying that in the circumstances stated in the affidavit
filed therewith the High Court be pleased to pass an order staying the
operation of judgment dated 30.01.2020 in AS No.64 of 2019 of Sub
Court,Chengannur which has arisen from judgment dated 29.01.2019 in
OS No.241 of 2015 of Munsiff's Court, Chengannur and all further
proceedings in the EP No.22 of 2019 in OS No. 241 of 2015 before
Munsiff's Court Chengannur,pending disposal of the above RSA.

      This application again coming on for orders upon perusing the
application and the affidavit filed in support thereof and this Court's
order dated 12.01.2021 and upon hearing the arguments of
M/S.JACOB.P.ALEX,JOSEPH.P.ALEX AND MANU SANKAR.P, Advocates for
the petitioner and of M/S.K.M.ANEESH and SHASHANK DEVAN, Advocates
for the Respondent, the court passed the following:

                                  ORDER

Interim order is extended for a period of three months. 12-03-2021 Sd/-

P.V.KUNHIKRISHNAN,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR IA/1/2020 IN RSA 671/2020 2/2

For information purpose only

 
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