Manoj Kumar vs Surendran
2021 Latest Caselaw 23043 Ker

RFA No.93/2021                                1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                         THE HONOURABLE MR. JUSTICE P.SOMARAJAN
             Tuesday, the 23rd day of November 2021 / 2nd Agrahayana, 1943

                          IA.NO.1/2021 IN RFA NO. 93 OF 2021

                        OS 97/2012 OF SUB COURT,ATTINGAL
   PETITIONERS/APPELLANTS IN R.F.A.:

      1. MANOJKUMAR , AGED 54 YEARS, S/O.LATE GOPINATHAN,HOMEO
         DOCTOR,RESIDING AT SINDHU BHAVAN,T.B JUNCTION,AVANAVANCHERI
         VILLAGE,ATTINGAL,THIRUVANANTHAPURAM DISTRICT,PIN-695101

    AND ANOTHER

   RESPONDENTS/RESPONDENTS IN R.F.A.:

      1. SURENDRAN, AGED ABOUT 80 YEARS ,RESIDING AT SINDHU BHAVAN,T.B
         JUNCTION,AVANAVANCHERI VILLAGE,ATTINGAL,THIRUVANANTHAPURAM
         DISTRICT,PIN -695101

    AND ANOTHER

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to order stay of
   operation of and of all proceedings in execution of the judgment and
   decree in O.S.No.97 of 2012 on the file of Subordinate Judge's Court,
   Attingal, pending disposal of the above RFA.


        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof and this Court's
   order dated 20.10.2021 and upon hearing the arguments of M/S.P.B.KRISHNAN,
   P.B.SUBRAMANYAN, SABU GEORGE, MANU VYASAN PETER, MEERA P., Advocates for
   the petitioners and of SRI.G.S.REGHUNATH, Advocates for R1, the court
   passed the following:

                                         ORDER

Interim order is extended by two months.

Sd/- P.SOMARAJAN , JUDGE

23-11-2021 /True Copy/ Assistant Registrar