Friday, 01, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Job vs Dathi
2021 Latest Caselaw 20586 Ker

Citation : 2021 Latest Caselaw 20586 Ker
Judgement Date : 1 October, 2021

Kerala High Court
Job vs Dathi on 1 October, 2021
RSA No.639/2021                               1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
              Friday, the 1st day of October 2021 / 9th Aswina, 1943
                       IA.NO.1/2021 IN RSA NO. 639 OF 2021
                      AS 57/2015 OF SUB COURT,NEYYATTINKARA
             OS 42/1998 OF II ADDITIONAL MUNSIFF COURT ,NEYYATTINKARA
   PETITIONER/APPELLANT:

          JOB,S/O. DANIEL, AGED 65 YEARS, NEELARATHALA VEEDU, ARAYOOR DESOM,
          CHENKAL VILLAGE, THIRUVANANTHAPURAM DISTRICT 695 132

   RESPONDENT/RESPONDENT:

          DATHI, S/O. DASSAN NADAR, AGED 65 YEARS,KANJIRAM VILA VEEDU, ARAYOOR
          DESOM, CHENKAL VILLAGE, THIRUVANANTHAPURAM DISTRICT 695 132

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay execution
   proceedings as per decree and judgment dated 09.04.2021 in AS.No.57/2015
   on the file of the Hon'ble Sub Judge, Neyyattinkara, pending disposal of
   the above regular second appeal.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of SRI.A.M.FOUSI, Advocate for the petitioner, the court passed the
   following:
                                      ORDER

Heard the learned counsel for the petitioner/appellant.

The execution proceedings as per the judgment and decree dated 09.04.2021 in AS.No.57/2015 on the file of the Sub Court, Neyyattinkara stand stayed for a period of three months on condition that the petitioner/appellant shall furnish sufficient security for the decree amount with interest and costs to the satisfaction of the trial court within a period of three weeks from today.

In the event of failure to furnish security as stated herein above, the interim stay granted in this case shall stand vacated without any further order from this Court.

Sd/- N.ANIL KUMAR JUDGE

01-10-2021 /True Copy/ Assistant Registrar

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter