Vasundaradevi vs Sudha K.S.
2021 Latest Caselaw 8769 Ker

IA/1/2019 IN RSA 1117/2019                 1/2

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

                Tuesday,the 16th day of March 2021/25th Phalguna, 1942
                             IA.1/2019 IN RSA.1117/2019 (G)

AS No.97/2018 OF THE DISTRICT COURT, ALAPPUZHA
    For information purpose only
F.D.I.A.NO.547/2016 IN OS No.110/2011 OF THE SUB COURT,ALAPPUZHA
PETITIONER/APPELLANTS:
1. VASUNDARADEVI,AGED 63 YEARS,
D/O CHELLAMMA,KALATHIL HOUSE,
KANJIRAMCHIRA MURI,MULLACKAL VILLAGE,
ALAPPUZHA-688011.
And others
RESPONDENTS/RESPONDENTS:
1. SUDHA K.S.,AGED 53 YEARS,
W/O.LATE SASIDHARAN,GRAMEENAM,
69 B, KAVU ROAD, KURUVANKONAM,
THIRUVANANTHAPURAM.
And others

     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
in IA.No.547 of 2016 in OS.No.110 of 2011 of Sub Court, Alappuzha till the
disposal of above 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 16.12.2019 and
upon hearing the arguments of SRI.S.SREEKUMAR, Senior Advocate along with
M/S.HARIKRISHNAN S., AJAY BEN JOSE, MANJUNATH MENON, P.MARTIN
JOSE, P.PRIJITH, THOMAS P.KURUVILLA and V.A.JOHNSON, Advocates for the
petitioners and of SRI.AZAD BABU, Advocate for Respondent 1, the Court passed
the following:
                                       ORDER

Interim order stands extended by three months. Post after summer vacation. 16-03-2021 Sd/-

N.ANIL KUMAR,JUDGE

Sd/-

IA/1/2019 IN RSA 1117/2019 2/2

ASSISTANT REGISTRAR

For information purpose only