Shamsudeen vs Sumangala
2021 Latest Caselaw 22066 Ker

RFA No.37/2021                                    1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                          THE HONOURABLE MR. JUSTICE P.SOMARAJAN
           Wednesday, the 3rd day of November 2021 / 12th Karthika, 1943
                        IA.NO.1/2021 IN RFA NO. 37 OF 2021
                         OS 81/2011 OF SUB COURT,ATTINGAL
   PETITIONER/APPELLANT:

          SHAMSUDEEN, S/O.SULAIMAN KUNJU, AGED 77 YEARS, RESIDING AT I.S.
          BUILDING, VATTAM, PERUMKULAM, VARKALA VILLAGE, THIRUVANANTHAPURAM.

   RESPONDENTS/RESPONDENTS:

          1.     SUMANGALA, W/O. LATE ANANDAN, RESIDING AT LATHIKA MANDIRAM,
                 THODUVAYIL, CHERUKUNNAM DESOM, VARKALA VILLAGE,
                 THIRUVANANTHAPURAM,PIN - 695141.

                 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 decree and judgment passed in O.S 81/2011 of the
   Subordinate Judge, Attingal dated 30/09/2020, pending disposal of the
   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 30/09/2021 and upon hearing the arguments of
   M/S.C.R.SYAMKUMAR, SOORAJ T.ELENJICKAL, P.A.MOHAMMED SHAH, K.ARJUN
   VENUGOPAL, ASWIN KUMAR M J, HELEN P.A., ARUN ROY, SHAHIR SHOWKATH ALI,
   MUHAMMED SUHAIR C.A., Advocates for the petitioner and of
   SRI.K.MOHANAKANNAN, SAABIR F. HAQ, Advocates for R1 and R2, the court
   passed the following:




                                             ORDER

Interim order will stand extended till 03/12/2021.

Sd/- P.SOMARAJAN JUDGE

03-11-2021 /True Copy/ Assistant Registrar