Lalitha Sreenivasan vs Padmanabha Iyer
2021 Latest Caselaw 22283 Ker

RFA No.240/2020                                   1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                             THE HONOURABLE MR.JUSTICE K. BABU
                  Friday, the 5th day of November 2021 / 14th Karthika, 1943
                             IA.NO.1/2020 IN RFA NO. 240 OF 2020

            OS 2/2004 OF III ADDITIONAL DISTRICT COURT, THIRUVANANTHAPURAM

   PETITIONERS/APPELLANTS:

          1.      LALITHA SREENIVASAN, AGED 46 YEARS, W/O. SREENIVASAN,
                  T.C. 37/355, WEST FORT, THIRUVANANTHAPURAM.

                  AND OTHERS

   RESPONDENTS/RESPONDENTS:

          1.      PADMANABHA IYER, AGED 75 YEARS, S/O. VENKITASUBRAMONIA IYER,
                  T.C 37/384, KOOPAKKARA MADOM LANE,    FORT,
                  THIRUVANANTHAPURAM- 695 023.

                   AND OTHERS


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   and all further proceedings pursuant to judgment and decree dtd 30/11/2019
   in O.S. 2 of 2004 on the file of the Additional District Judge-III ,
   Thiruvananthapuram, pending disposal of the above Regular First 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 04/10/2021 and upon hearing the arguments of SRI.MILLU
   DANDAPANI, Advocate for the petitioners and of SRI.ARUN BABU Advocate for
   R5, the court passed the following:
                                       ORDER

Interim stay will stand extended till 20/12/2021.

Sd/- K. BABU JUDGE

05-11-2021 /True Copy/ Assistant Registrar