Sauda Rauf vs Thekkumbath Kunhi Seethi Thangal
2021 Latest Caselaw 9490 Ker

IA/1/2019 IN RSA 543/2019                      1/2



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

                       Monday,the 22nd day of March 2021/1st Chaithra, 1943
                                   IA.1/2019 IN RSA.543/2019

            For information purpose only
AS No.216/2012 OF THE SUB COURT, KANNUR
OS No.523/2002 OF THE MUNSIFF COURT, TALIPARAMBA


PETIIONERS/SECOND APPELLANTS:
1. SAUDA RAUF,
   D/O. AYISHABI @ KUNHIBI AND W/O. RAUF,AGED 66 YEARS,
   JASEERA HOUSE', PUTHIYANGADI P.O., KOZHIKODE - 673 021.
And others

RESPONDENTS/RESPONDENTS:
1. THEKKUMBATH KUNHI SEETHI THANGAL,
   PALLI KATHEEB, S/O. HABEEB THANGAL,
   IRIKKUR AMSOM DESOM, P.O.IRIKKUR, PIN - 670 593.

And others


              Application praying that in the circumstances stated in the affidavit filed
therewith the High Court be pleased to stay the operation and execution of the
judgment and decree in AS.No.216 of 2012 dated 26.11.2018 of Sub Court, Kannur in
OS.No.523 of 2002 of Munsiff's Court, Taliparamba pending disposal of the 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
16.03.2020 and upon hearing the arguments of SRI.S.SREEKUMAR, Senior Advocate
along with M/s.P.MARTIN JOSE, P.PRIJITH and THOMAS P. KURUVILLA,
Advocates for the petitioners and of M/s.P.B.KRISHNAN, K.R.AVINASH, ABDUL
RAOOF PALLIPATH, E.MOHAMMED SHAFI, Advocates for Respondent 1, the
court passed the following:
                    N. ANIL KUMAR, J.
       -----------------------------------------
                  RSA No. 543 of 2019
       -----------------------------------------
         Dated this the 22nd day of March, 2021


                           ORDER

For information purpose only IA No. 1 of 2019

Heard the learned counsel for the appellants and

the respondents.

2. In WP(C) No. 9400 of 2020, a Full Bench of this

Court vacated the interim order dated 25.03.2020

and subsequent orders passed in the said suo

moto proceedings by judgment dated 01.03.2021.

3. In view of the said order, the interim order

passed in this case on 03.06.2019 in IA No. 1 of

2019 is sought to be extended. Hence, the

interim order dated 03.06.2019 is revived and

extended by three months.

RSA No. 543 of 2019

The learned counsel for the respondents submits

that the matter is likely to be settled.

Post after summer vacation.

Sd/-

N. ANIL KUMAR JUDGE bka/22.03.2021

/true copy/ Sd/- ASSISTANT REGISTRAR