Mohandas vs Vijayandas
2021 Latest Caselaw 20972 Ker

OP(C) No.1428/2021                              1/1


                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                           THE HONOURABLE MR.JUSTICE V.G.ARUN

               Wednesday, the 6th day of October 2021 / 14th Aswina, 1943

                                 O.P(C) NO. 1428 OF 2021

                       O.S.No.703/2012 OF MUNSIFF COURT, NEDUMANGAD

   PETITIONER/APPELLANT:

          MOHANDAS, AGED 61 YEARS, S/O.ARJUNAN, V.S.HOUSE, KALLIPPARA,
          NANNIYODE, PACHA, NEDUMANGAD, THIRUVANANTHAPURAM DISTRICT.

   RESPONDENT/RESPONDENT:

          VIJAYANDAS, S/O.ARJUNAN, TC 10/1023 (7), THULASINANDANAM, EDAKULAM,
          BHAGAVATHY NAGAR, PEROORKADA, THIRUVANANTHAPURAM-695 005.


        OP (civil) praying inter alia that in the circumstances stated in
   the affidavit filed along with the OP(C) the High Court be pleased to stay
   the operation and execution of the decree and judgment of the Munsiff
   Court, Nedumangad dated 22.06.2015 in O.S.No.703/2012, pending disposal of
   the above Original Petition (C).


        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of OP(C) and this court's order dated
   01.09.2021 and upon hearing the arguments of Sri.LATHEESH SEBASTIAN,
   Advocate for the petitioner, the court passed the following:

                                        O R D E R

Post on 18.11.2021.

Interim stay is extended till then.

Sd/- V.G.ARUN, JUDGE

06-10-2021 /True Copy/ Assistant Registrar