Chirayil Valsala vs Kumaramboyil Fathima
2021 Latest Caselaw 22076 Ker

RSA No.968/2018                              1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
           Wednesday, the 3rd day of November 2021 / 12th Karthika, 1943
                        IA.NO.1/2018 IN RSA NO. 968 OF 2018
                OS 574/2008 OF PRINCIPAL MUNSIFF COURT KOZHIKODE-I
               AS 32/2017 OF IV ADDITIONAL DISTRICT COURT KOZHIKODE
   PETITIONER/APPELLANT:

          CHIRAYIL VALSALA, AGED 72 YEARS, W/O BALAN NAIR, P.O.NANMINDA,
          KOZHIKODE DISTRICT-673613.

   RESPONDENT/RESPONDENT:

          KUMARAMBOYIL FATHIMA, AGED 54 YEARS, W/O MUHAMMADALI, MUKKUTTALI
          HOUSE, KOLATHUR P.O., KOZHIKODE DISTRICT-673315.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of the decree and judgment in AS.No.32/2017 of the Additional District
   Court IV, Kozhikode reversing the judgment and decree in OS.No.574/2008 of
   the Principal Munsiff Court-I,Kozhikode till the disposal of this Second
   Appeal.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of M/S.M.PRAMODH KUMAR, K.B.SAJEESH, MAYA CHANDRAN,P.R.SREEJITH Advocates
   for the petitioner and of K.M.FIROZ Advocate for the respondent(B/o), the
   court passed the following:
                                      ORDER

Heard learned counsel for the petitioner in IA and learned counsel for respondent in IA.

Both the petitioner and the respondent are directed to maintain status quo as reported by the Commissioner in Exts.C5 and C6 for a period of three months.

Sd/- N.ANIL KUMAR JUDGE

03-11-2021 /True Copy/ Assistant Registrar