Joy vs Jinesh
2021 Latest Caselaw 22296 Ker

RFA No.268/2019                                   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.1/2019 IN RFA NO. 268 OF 2019

                       OS 399/2010 OF PRINCIPAL SUB COURT, THRISSUR.

   APPELLANT/PETITIONER:

          JOY, AGED 54, PALAKAT ISSAC, PAYKANDAM DESOM, PEECHI VILLAGE,
          THRISSUR TALUK

   RESPONDENT/RESPONDENT:

          JINESH, AGED 37, S/O CHUNGATHPARAMBIL RAJAMMA, THEKEKULAM
          DESOM,PEECHI P.O. PEECHI VILLAGE, THRISSUR TALUK-68001

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay all further
   proceedings pursuant to the judgment and decree in OS No.399 of 2010 on
   the file of the Sub Court, Thrissur dated 29/1/2016 pending consideration
   of the above appeal in the interest of justice.

        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof and this Court's order dated
   29/09/2021 and upon hearing the arguments of SRI.G.SREEKUMAR (CHELUR),
   Advocate for the petitioner and of SRI.VINAY RAMDAS, SMT.K.B.ANAMIKA,
   Advocates for the respondent, 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