Pushparaj vs Pushparaj
2021 Latest Caselaw 9569 Ker

RSA 1191/2019                                 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
                                   RSA No.1191/2019 (A)

           For information purpose only
AS No.124/2015 of the II ADDITIONAL DISTRICT COURT,PALAKKAD
OS No.349/2011 of the ADDITIONAL SUB COURT, PALAKKAD
APPELLANT/RESPONDENT/PLAINTIFF:
       PUSHPARAJ,AGED 69,
       S/O PICHAMUTHU, SORAPARA, KOZHIPARA VILLAGE, CHITTUR TALUK ,
       KOZHIPARA PO, PALAKKAD DISTRICT - 678 557

       BY ADV.SRI.G.SREEKUMAR (CHELUR)
RESPONDENTS/APPELLANTS/DEFENDANTS:
1.     ALAISU,AGED 58,
       S/O PAKYAM, CHORAPARAKALAM, KOZHIPARA P.O, CHITTUR TALUK,
       PALAKKAD DISTRICT- 678 557.

2.     LOURDE MARY,AGED 65,
       D/O PAKYAM, CHORAPARAKALAM, KOZHIPARA P.O, CHITTUR TALUK,
       PALAKKAD DISTRICT- 678 557

3.     RAYAPPAN,AGED 61,
       S/O PAKYAM, CHORAPARAKALAM, KOZHIPARA P.O, CHITTUR TALUK,
       PALAKKAD DISTRICT- 678 557

       BY ADV M/S.O.RAMACHANDRAN NAMBIAR
       SRI.GEEN T.MATHEW

         This Regular Second Appeal again having come up for orders on 22.03.2021 and upon
perusing this court's order dated 04.02.2020, the court on the same day passed the following:
                    N. ANIL KUMAR, J.
      -----------------------------------------
                 RSA No. 1191 of 2019
      -----------------------------------------
        Dated this the 22nd day of March, 2021

      For information purpose only
                          ORDER

Heard the learned counsel for the appellant.

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 04.02.2020 is sought to

be extended. Hence, the interim order dated

04.02.2020 is revived and extended by three

months.

Post after summer vacation.

Sd/-

N. ANIL KUMAR JUDGE

bka/22.03.2021

/true copy/ Sd/- ASSISTANT REGISTRAR