Sajeev Raghavan vs Ramachandran Nair
2021 Latest Caselaw 21535 Ker

RSA No.506/2021                                       1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                             THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
                      Friday, the 29th day of October 2021/7th Karthika, 1943
                              IA.NO.1/2021 IN RSA NO. 506 OF 2021(B)

                          OS 346/2002 OF ADDITIONAL SUB COURT,KOTTAYAM

                     AS.297/2006 OF THE IV ADDL.DISTRICT COURT,KOTTAYAM.

   APPLICANT/APPELLANT:

          SAJEEV RAGHAVAN, AGED 47 YEARS, S/O.RAGHAVAN, ANAKKATHARAYIL HOUSE,
          KOZHA KARA, KURAVILANGADU, KOTTAYAM-686 640

   RESPONDENTS/RESPONDENTS:

      1. RAMACHANDRAN NAIR, AGED 64 YEARS, S/O.KESAVAN NAIR, POONITHURA
         HOUSE, PADINJATTUM BHAGOM KARA, ATHIRAMPUZHA VILLAGE, KOTTAYAM-686
         562

    And others

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   and enforcement of the judgment and decree dated 05.11.2020 in AS.No.297
   of 2006 on the file of the Court of Addl.District Judge IV, Kottayam and
   the judgment and decree dated 23.09.2006 in OS.No.346 of 2002 on the file
   of the Addl.Subordinate Judge's Court,Kottayam pending disposal of the
   above Regular Second Appeal.
        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof and this Court's
   order dated 28.07.2021 and upon hearing the arguments of M/S.P.B.KRISHNAN,
   P.B.SUBRAMANYAN, SABU GEORGE, MANU VYASAN PETER & B.ANUSREE, Advocates for
   the petitioner, the court passed the following:
                                      ORDER

Interim order is extended by four months.

Sd/-

N.ANIL KUMAR

JUDGE

29-10-2021 /True Copy/ Assistant Registrar