Manoj Kumar vs Surendran
2021 Latest Caselaw 21202 Ker

RFA No.93/2021                                 1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                        THE HONOURABLE MR. JUSTICE P.SOMARAJAN
            Wednesday, the 20th day of October 2021 / 28th Aswina, 1943
                        IA.NO.1/2021 IN RFA NO. 93 OF 2021
                         OS 97/2012 OF SUB COURT,ATTINGAL
   PETITIONERS/APPELLANTS IN RFA:

      1. MANOJ KUMAR,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 RFA:

      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 14/09/2021 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, Advocate for the R1, the court
   passed the following:




                                          ORDER

Interim order will stand extended till 23/11/2021.

Sd/- P.SOMARAJAN, JUDGE

20-10-2021 /True Copy/ Assistant Registrar