Hari Kumar vs Santhakumari
2021 Latest Caselaw 22261 Ker

OP(C) No.2170/2019                                1/1




                          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                           PRESENT
                              THE HONOURABLE MR.JUSTICE V.G.ARUN

              Friday, the 5th day of November 2021 / 14th Karthika, 1943

                                   OP(C) NO. 2170 OF 2019




                     OS No.448/2016 of the MUNSIFF COURT,PATHANAMTHITTA

 CMA No.41/2017 of the DISTRICT COURT,PATHANAMTHITTA


   PETITIONER/ APPELLANT/ 1ST COUNTER PETITIONER/ 1ST DEFENDANT

          HARI KUMAR, AGED 42 YEARS, S/O.GANESHAN, LALITHA BHAVANAM, ULLANNOOR
          MURI, KULANADA VILLAGE, KOZHANCHERY TALUK, PATHANAMTHITTA DISTRICT.


   RESPONDENT/ RESPONDENTS/ PETITIONER AND 2ND COUNTER PETITIONER/ PLAINTIFF &
   2ND DEFENDANT

      1. SANTHAKUMARI, AGED 47 YEARS, LALITHA BHAVANAM, ULLANNOOR MURI,
         KULANADA VILLAGE, KOZHANCHERY TALUK, PATHANAMTHITTA DISTRICT,
         PIN-689 641.

                AND ANOTHER

        OP (Civil) praying inter alia that in the circumstances stated in
   the affidavit filed along with the OP(C) the High Court be pleased to
   issue an order staying the operation of the Exhibit P5 order and Exhibit
   P6 judgment, pending disposal of the OP(C).

        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of OP(C) and this court's order dated
   30.09.2021 and upon hearing the arguments of M/S K.S. HARIHARAPUTHRAN &
   BHANU THILAK, Advocates for the petitioner, the court passed the
   following:
                                     ORDER

Interim order is extended until further orders.

Sd/- V.G.ARUN, JUDGE

05-11-2021 /True Copy/ Assistant Registrar