Girivasan vs Shakeer
2021 Latest Caselaw 20980 Ker

CMCP No.7/2019                                   1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                          THE HONOURABLE MR. JUSTICE P.SOMARAJAN
                 Wednesday, the 6th day of October 2021 / 14th Aswina, 1943

                         I.A.NO.1/2019 IN RFA No.48/2019(Indigent)


                        OS 63/2015 OF PRINCIPAL SUB COURT,THRISSUR.

   PETITIONERS/APPELLANTS:

          1.    GIRIVASAN, 61 YEARS, S/O CHERUMUKKIL MEENAKSHI AMMA, P.O
          VADAKKUMURI, VADAKKUMURI
               VILLAGE AND DESOM, THRISSUR TALUK, THRISSUR DISTRICT

    AND OTHERS

   RESPONDENTS/RESPONDENTS:

          1. SHAKEER, S/O PADUVINGAL SAIDU MUHAMMED, VADANAPPALLY P.O.,
          VADANAPPALLY VILLAGE AND DESOM, THRISSUR, CHAVAKKAD TALUK,
          REPRESENTED BY POWER OF ATTORNEY HOLDER JASMINE, 32 YEARS, W/O
          SHAKEER, VADANAPPALLY P.O., VADANAPPALLY VILLAGE AND DESOM,
          CHAVAKKAD TALUK,
          THRISSUR, PIN-680614

    AND OTHERS


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the
   implementation of the judgment and decree of the Court of the Principal
   Sub Judge, Thrissur in O.S.No.63/2015 dated 31/10/2018.


        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof and this Court's
   order dated 17/09/2021 and upon hearing the arguments of
   SRI.V.M.KRISHNAKUMAR, Advocate for the petitioners and of M/S.SREEDEVI
   KYLASANATH, ACHUTH KYLAS, MAHESH MENON R., DEAGO JOHN. K., AMAL DEV C.V.,
   Advocates for R1, SRI.MAHESH V., Advocate for R1 (By order), the court
   passed the following:

                                            ORDER

Interim order will stand extended till 09/11/2021.

Sd/- P.SOMARAJAN JUDGE

06-10-2021 /True Copy/ Assistant Registrar