Baladhandapani vs Veluchamy
2021 Latest Caselaw 17981 Ker

RSA No.459/2020                                    1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                         THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
           Wednesday, the 1st day of September 2021 / 10th Bhadra, 1943
                       IA.NO.1/2020 IN RSA NO. 459 OF 2020
                      OS 545/2009 OF MUNSIFF COURT, CHITTUR.
               AS 120/2016 OF V ADDITIONAL DISTRICT COURT,PALAKKAD
   PETITIONER/APPELLANT:

          BALADHANDAPANI, S/O.KUZHANTHAVEL KOUNDER, AGED 49,PERUBARACHALLA,
          VALIYAVALLAMPATHY VILLAGE, KOZHINJAMPARA POST, CHITTUR
          TALUK,PALAKKAD DISTRICT-678 555

   RESPONDENT/RESPONDENT:

          VELUCHAMY S/O. KUMARASWAMY KOUNDER,AGED 61, PERUBARACHALLA,
          VALIYAVALLAMPATHY VILLAGE, KOZHINJAMPARA POST, CHITTUR TALUK,
          PALAKKAD DISTRICT-678 555.



        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of the judgment and decree dated 29.02.2020 passed in AS.No.120/2016 on
   the file of District Court (Additional District Judge-V), Palakkad,
   pending disposal of the above 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 26.03.2021 and upon hearing the arguments of SRI.SAJAN
   VARGHEESE K., SRI.LIJU. M.P, Advocates for the petitioner and of
   SRI.P.B.KRISHNAN, SRI.P.B.SUBRAMANYAN, SRI.SABU GEORGE, SRI.MANU VYASAN
   PETER, SMT.B.ANUSREE, SMT.MEERA P. Advocates for the respondent, the court
   passed the following:
                                      ORDER

Interim order is extended by four months.

Sd/- N.ANIL KUMAR JUDGE

01-09-2021 /True Copy/ Assistant Registrar