Leelamma @ Maria vs Kunjoonju
2021 Latest Caselaw 17984 Ker

RSA No.466/2020                                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. 466 OF 2020
                    OS 6/2008 OF MUNSIFF COURT, CHANGANACHERRY
               AS 266/2010 OF V ADDITIONAL DISTRICT COURT,KOTTAYAM
   PETITIONERS/APPELLANTS:

          1.LEELAMMA @ MARIA, W/O. LATE ISSAC VARGHESE, AGED 58
          YEARS,KUNNUMPURAM HOUSE,ITHITHANAM KARA/POST, KURICHY VILLAGE,
          KOTTAYAM DISTRICT, PIN-686 535
          And another

   RESPONDENT/RESPONDENT:

          KUNJOONJU, AGED 68 YEARS, S/O. VELAYUDHAN, MATTATHIL PARAMBIL,
          VEROOR P.O, CHETHIPUZHA VILLAGE, KOTTAYAM DISTRICT,PIN-686 104



        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the execution
   of the judgment and decree dated 10.01.2020 in AS.No.266 of 2010 on the
   file of Additional District Court V, Kottayam filed against the judgment
   and decree dated 20.08.2010 in OS.No.6 of 2008 on the file of Munsiff's
   Court, Changanassery 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 17.02.2021 and upon hearing the arguments of SRI.P.K.RAVI
   SANKAR, Advocate for the petitioners and of SRI.A.K.HARIDAS, Advocate for
   the respondent, the court passed the following:
                                      ORDER

Interim order stands extended by four months.

Sd/- N.ANIL KUMAR JUDGE

01-09-2021 /True Copy/ Assistant Registrar