Annakkutty vs Unnikrishnan
2021 Latest Caselaw 9174 Ker

IA/1/2021 IN RSA 1178/2018                       1/2

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

                       Thursday,the 18th day of March 2021/27th Phalguna, 1942
                                  IA.1/2021 IN RSA.1178/2018 (F)
AS No.60/2014 OF THE II ADDITIONAL DISTRICT COURT, MANJERI

            For information purpose only
OS No.185/2011 OF THE SUB COURT, MANJERI
PETITIONERS/APPELLANTS:

1. ANNAKKUTTY,,AGED 75 YEARS
     W/O.ELAVANKAL AUGASTIN, PATTAKARIMBU, KAVALAMUKKATTA P.O.,
     AMARAMBALAM AMSOM, DESOM, NILAMBUR TALUK.

2. E.A.AUGUSTINE,,AGED 39 YEARS
      S/O.ELAVANKAL AUGUSTINE, PATTAKARIMBU, KAVALAMUKKATTA P.O.,
      AMARAMBALAM AMSOM, DESOM, NILAMBUR TALUK.
RESPONDENTS/RESPONDENTS:

1. UNNIKRISHNAN,AGED 45 YEARS
     S/O.NELLOKKOTTU BALAKRISHNA MENON, AMARAMBALAM P.O.,
     AMARAMBALAM AMSOM, DESOM, NILAMBUR TALUK, PIN- 679332.

2. ELAVANKKAL AUGUSTIN,AGED 80 YEARS
     S/O.ELAVANKAL DEVASSIA, PATTAKARIMBU, KAVALAMUKKATTA P.O.,
     AMARAMBALAM AMSOM, DESOM, NILAMBUR TALUK, PIN- 679332.

3. ANSY,AGED 35 YEARS
     W/O.E.A.AUGUSTINE, PATTAKARIMBU, KAVALAMUKKATTA P.O.,
     AMARAMBALAM AMSOM, DESOM, NILAMBUR TALUK, PIN- 679332.

4. TOMY,AGED 45 YEARS
     S/O.ELAVANKAL AUGUSTINE, PATTAKARIMBU, KAVALAMUKKATTA P.O.,
     AMARAMBALAM AMSOM, DESOM, NILAMBUR TALUK, PIN- 679332.

  Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to revive and extend the stay order passed dated 27.01.2020 against the
judgment and decree passed in OS.No.185/2011 dated 31.01.2014 of Sub Court, Manjeri, till
the disposal of the second appeal.
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  This application coming on for orders upon perusing the application and the affidavit filed in
support thereof, and upon hearing the arguments of M/S A.T.ANILKUMAR and
V.SHYLAJA, Advocates for the petitioners and of SRI.G.SREEKUMAR (CHELUR),
Advocate for the 1st respondent, the court passed the following:
                                          ORDER

Interim order will stand revived and extended for a period of one week. 18-03-2021 For information purpose only Sd/-

N.ANIL KUMAR,JUDGE

/true copy/ Sd/-

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