M.K.Moosa vs Akkara Madathil Moideen @ ...
2021 Latest Caselaw 8770 Ker

IA/1/2020 IN RSA 145/2020                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.1/2020 IN RSA.145/2020 (A)

    For information purpose only
AS No.128/2017 OF THE II ADDITIONAL DISTRICT COURT, KOZHIKODE
OS No.326/2010 OF THE II ADDITIONAL MUNSIFF COURT, KOZHIKODE


PETITIONER/APPELLANT:
M.K.MOOSA,AGED 62 YEARS,S/O.KUNHIKOYA HAJI,
MELE KOVOOR PARAMBATH,
MEDICAL COLLEGE P.O., NELLIKODE AMSOM,
KOVOOR DESOM, KOZHIKODE TALUK, KOZHIKODE DISTRICT.

RESPONDENT/RESPONDENT:
AKKARA MADATHIL MOIDEEN @ MOIDEENKUTTY,AGED 54 YEARS,
S/O. KUTTIASSAN, PERUVAYAL VILLAGE, CHERUKULATHUR AMSOM,
PERINGALAM DESOM, KOZHIKODE TALUK,
KOZHIKODE DISTRICT, PIN -673 008.

     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
dated 24.10.2019 in AS.No.128/2017 on the file of the II Addl.District Judge's
Court, Kozhikode pending disposal of the above Regular Second 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 05.03.2020 and
upon hearing the arguments of M/s.K.P.SUDHEER and J.RAMKUMAR, Advocates
for the Petitioner and of Sri. K. JAYASANKER, Advocate for the respondent, the
Court passed the following:

                                      ORDER

Interim order stands extended by a period of three months. 16-03-2021 Sd/-

N.ANIL KUMAR,JUDGE

/true copy/ Sd/-

IA/1/2020 IN RSA 145/2020 2/2

ASSISTANT REGISTRAR

For information purpose only