Retnamma vs Ajith.K.Marthandan
2021 Latest Caselaw 23784 Ker

RFA No.420/2019                               1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                        THE HONOURABLE MR. JUSTICE P.SOMARAJAN
             Tuesday, the 30th day of November 2021 / 9th Agrahayana, 1943

                         IA.NO.1/2019 IN RFA NO. 420 OF 2019


                        OS 137/2013 OF SUB COURT,NEYYATTINKARA

   PETITIONERS/APPELLANTS( PLAINTIFF):

          1. RETNAMMA, AGED 68 YEARS, D/O.RAJAMMA, KARIKKAMTHALA VEEDU,
          CHENKAL DESOM, CHENKAL VILLAGE,NEYYATTINKARA TALUK, PIN-695132.

    AND OTHERS

   RESPONDENT/RESPONDENT(DEFENDANT):

          AJITH.K.MARTHANDAN ,AGED 52 YEARS S/O. K.G. MARTHANDAN, HOUSE NO.
          T.C.4/585, SREEVILASAM LANE, KURUVANKONAM, RANDAMMADMURI, KAWDIYAR
          VILLAGE, THIRUVANANTHAPURAM, PIN-695003.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to suspend/stay the
   operation/execution of the impugned judgment and decree in O.S.
   No.137/2013 in the file of the Sub Court, Neyyattinkara, pending disposal
   of this above appeal.


        This Application again coming on 30/11/2021 for orders upon perusing
   the application and the affidavit filed in support thereof and this
   Court's order dated 16/11/2021 and upon hearing the arguments of
   SRI.K.B.PRADEEP, Advocate for the petitioners and of SRI.B.MOHANLAL
   Advocate for the respondent, the court passed the following:




                                         ORDER

Interim order will stand extended till 04/01/2022.

Sd/-

P.SOMARAJAN ,

JUDGE

30-11-2021 /True Copy/ Assistant Registrar