Anil John Zacharias vs V.A.Rajamma
2021 Latest Caselaw 22462 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                   THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                        &
                    THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
         Tuesday, the 9th day of November 2021 / 18th Karthika, 1943
                     IA.NO.2/2019 IN RFA NO. 447 OF 2019
        OS 146/2015 OF II ADDITIONAL SUB COURT,ERNAKULAM, ERNAKULAM
PETITIONER/APPELLANT/DEFENDANT:

     ANIL JOHN ZACHARIAS, AGED 52 YEARS, MARINE ENGINEER, WORKING IN
     MERCHANT NAVY, S/O. LATE JOSE ANTONY, NEPTUNE COUNTY VILLAS,
     PANDARACHIRA ROAD, CHILAVANNOOR, KADAVANTHRA, KOCHI-682 020
     PRESENTLY RESIDING AT B3, HAMILTON GALAXY, CHILAVANNOOR,
     KADAVANTHRA, KOCHI-20

RESPONDENT/RESPONDENT/PLAINTIFF:

     SMT.V.A.RAJAMMA, AGED ABOUT 66 YEARS, OWN AFFAIRS, W/O. BABU, VISWAL
     HOUSE, PARAPPILLY ROAD, THIRUVANKULAM.P.O., 682 305, ERNAKULAM
     DISTRICT.


     Application praying that in the circumstances stated in the

affidavit filed therewith the High Court be pleased to pass an order

staying all further proceedings in execution of decree in O.S.146/2015

dated 28.02.2019 passed by        Sub Court, Ernakulam including staying

operation and implementation of the judgment and decree in O.S.146/2015

till the disposal of the above 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. S.K.PREMRAJ, C.ANILKUMAR (KALLESSERIL), V.SARITHA PREMRAJ,

P.M.MANASH, REENU KURIAN, NEEMA NOOR MOHAMED, JAIN VARGHESE, NAVAS JAN A.,

Advocates    for    the   petitioner    and   of   M/S.SUNIL     SHANKAR   and

K.N.SIVASANKARAN, Advocates for the respondent, the court passed the

following:
               ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
              -----------------------------------------------------
                             R.F.A No.447 of 2019
              ------------------------------------------------------
                 Dated this the 9th day of November, 2021


                                    ORDER

Anil K. Narendran, J.

Admit.

Adv.Sri.Sunil Shankar takes notice for the respondent.

I.A.No.2 of 2019

There will be an interim order staying all further

proceedings in execution of decree in O.S.No.146 of 2015

dated 28.02.2019 passed by Sub Court, Ernakulam including

staying operation and implementation of the judgment and

decree in O.S.No.146 of 2015, pending disposal of this appeal.

The order of attachment granted by the Sub Court,

Ernakulam in O.S.No.146 of 2015 shall continue to be in

force.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE PV

09-11-2021 /True Copy/ Assistant Registrar