Fathima Beevi vs Fathima Beevi
2021 Latest Caselaw 9570 Ker

RSA 250/2020                                 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.250/2020 (D)

           For information purpose only
AS No.7/2019 of the SUB COURT, MUVATTUPUZHA
OS No.539/2015 of the MUNSIFF COURT, MUVATTUPUZHA
APPELLANTS/RESPONDENTS 2 TO 4/DEFENDANTS 2 TO 4:

1.     FATHIMA BEEVI, AGED 71,
       W/O.MUHAMMED HUSSAIN RAWTHER, RESIDING AT THEMPILLIKUDIYIL
       HOUSE, VADAKEN MARADY KARA, MARADY VILLAGE, MUVATTUPUZHA
       TALUK, ERNAKULAM DISTRICT.

2.     AYISHA BEEVI, AGED 64,
       W/O.HUSSAIN KUNJU RAWTHER, RESIDING AT
       CHARIPURATHUPUTHENPURAYIL HOUSE, RAMANGALAM KARA,
       MARADY VILLAGE, MUVATTUPUZHA TALUK, ERNAKULAM DISTRICT.

3.     MYMOONA BEEVI, AGED 62,
       W/O.SIDHIQUE, RESIDING AT FAIZAL MANZIL, RANDAR KARA,
       MUVATTUPUZHA VILLAGE, MUVATTUPUZHA TALUK, ERNAKULAM
       DISTRICT.

       BY ADV.M/S.T.A.UNNIKRISHNAN & K.K.AKHIL
RESPONDENT/APPELLANT/PLAINTIFF:

       ABDUL RAHMAN, AGED 60,
       S/O.HUSSAIN SAIDUMUHAMMED RAWTHER, CHENATTU HOUSE,
       RAMANGALAM KARA, MARADY VILLAGE, MUVATTUPUZHA TALUK,
       ERNAKULAM DISTRICT-686673.

       BY ADV.M/S.T.P.PRADEEP & S.SREEDEV

         This Regular Second Appeal having come up for orders on 22.03.2021, the court on
the same day passed the following:
                   N. ANIL KUMAR, J.
      -----------------------------------------
                 RSA No. 250 of 2020
      -----------------------------------------
        Dated this the 22nd day of March, 2021

      For information purpose only
                          ORDER

Heard the learned counsel for the appellants.

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 16.03.2020 is sought to

be extended. Hence, the interim stay order

dated 16.03.2020 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