Citation : 2021 Latest Caselaw 9811 Ker
Judgement Date : 23 March, 2021
IA/1/2021 IN RFA 88/2021 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR. JUSTICE A.HARIPRASAD
&
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
Tuesday,the 23rd day of March 2021/2nd Chaithra, 1943
For information purpose only
IA/1/2021 IN RFA/88/2021
OS No.4/2018 of the SUB COURT, KOYILANDY
PETITIONER/ APPELLANT
BINDU RAMESH BABU,
D/O. RAJAGOPALAN, KRISHNAPURI, KACHERI DESOM AMSOM,
KOZHIKODE TALUK, NOW RESIDING IN PJRA 9, P.J. ANTONY ROAD,
PALARIVATTOM, ERNAKULAM - 682025.
RESPONDENTS/RESPONDENTS
1. JAISON T.DOMINIC, AGED 52 YEARS,
S/O. DOMINIC, THALAKOTTUR, BALUSSERY AMSOM, BALUSSERY P.O,
KOYILANDY - 673305.
2. DARLY JAISON, AGED 48 YEARS,
W/O. JAISON T DOMINIC, THALAKOTTUR, BALUSSERY AMSOM,
BALUSSERY P.O, KOYILANDY - 673305.
Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to stay the operation of the judgment and decree passed by the Sub Court,
Koyilandy dated 22/1/2021 in O.S. No: 4/2018 as well as all further proceedings for
enforcement of the said decree by the respondent pending disposal of the appeal and to pass an
ad interim order to that effect to avail till the disposal of this application.
This application coming on for orders upon perusing the application and the affidavit filed in
support thereof, and upon hearing the arguments of SRI. V.V.ASOKAN (SENIOR.),along
with M/S. K.I.MAYANKUTTY MATHER, VINEETH KOMALACHANDRAN, Advocates
IA/1/2021 IN RFA 88/2021 2/2
for the petitioner the court passed the following
ORDER
There shall be an interim stay as prayed for,for a period of three
months.
For information purpose only 23-03-2021 Sd/-
A.HARIPRASAD,JUDGE
Sd/-
ZIYAD RAHMAN A.A.,JUDGE
/true copy/ Sd/-
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