For Information Purpose Only vs Lalitha Sreenivasan
2021 Latest Caselaw 8944 Ker

IA/1/2020 IN RFA 240/2020                     1/1



                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           Present:
                     THE HONOURABLE MRS. JUSTICE MARY JOSEPH

                   Wednesday,the 17th day of March 2021/26th Phalguna, 1942
                                 IA/1/2020 IN RFA/240/2020
OS NO.2/2004 OF THE III ADDITIONAL DISTRICTCOURT, THIRUVANANTHAPURAM
            For information purpose only
PETITIONERS/APPELLANTS
1. LALITHA SREENIVASAN,AGED 46 YEARS,
  W/O. SREENIVASAN, T.C. 37/355,
  WEST FORT, THIRUVANANTHAPURAM.

        AND OTHERS
RESPONDENTS/RESPONDENTS

1. PADMANABHA IYER,AGED 75 YEARS
   S/O. VENKITASUBRAMONIA IYER, T.C 37/384,
   KOOPAKKARA MADOM LANE, FORT,
   THIRUVANANTHAPURAM- 695 023.

      AND OTHERS


    Application praying that in the circumstances stated in the affidavit filed therewith
the High Court be pleased to stay the operation and all further proceedings pursuant to
judgment and decree dtd.30.11.2019 in O.S.2 of 2004 on the file of the Additional
District Judge- III, Thiruvananthapuram pending disposal of the above Regular First
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 16/02/2021 and upon
hearing the arguments of SRI.MILLU DANDAPANI, Advocate for the petitioners the
court passed the following:


                                         ORDER

Interim order stands extended for three months. 17-03-2021 Sd/-

MARY JOSEPH,JUDGE /true copy/ Sd/-

ASSISTANT REGISTRAR