Ismaeel vs Sharmila
2021 Latest Caselaw 17985 Ker

RFA No.49/2021                                1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT
                       THE HONOURABLE MR. JUSTICE P.SOMARAJAN
           Wednesday, the 1st day of September 2021 / 10th Bhadra, 1943
                        IA.NO.1/2021 IN RFA NO. 49 OF 2021
                  OS 143/2015 OF SUB COURT, CHAVAKKAD, THRISSUR
   APPLICANT/APPELLANT IN R.F.A.:

          ISMAEEL, AGED 66 YEARS, S/O OORILAPARAMBIL VEETTIL AHAMMEDUNNI,
          PALAYUR DESOM, GURUVAYUR AMSOM, CHAVAKKAD TALUK, CHAVAKKAD P.O., PIN
          - 680 506.

   RESPONDENTS/RESPONDENTS IN R.F.A.:

      1. SHARMILA, AGED ABOUT 48 YEARS W/O.MACHINGAL SREENIVASAN, ELAVALLY
         VILLAGE, ELAVALLY DESOM, CHAVAKKAD TALUK, ELAVALLY P.O., PIN - 680
         516.

    AND OTHERS


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to pass an order of
   stay of operation and all proceedings pursuant to the decree and judgment
   in O.S. No.143 of 2015 on the file of the Subordinate Judge's Court,
   Chavakkad, pending disposal of the above Regular First Appeal.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's order dated
   28.06.2021, and upon hearing the arguments of M/S. P.B.KRISHNAN,
   P.B.SUBRAMANYAN, SABU GEORGE, B.ANUSREE, MANU VYASAN PETER, MEERA P.,
   Advocates for the petitioner and of M/S. A.P.VASAVAN, PRASARA VASAVAN,
   M.H.HANIL KUMAR, K.VINAYA, Advocates for R1, the court passed the
   following:

                                         ORDER

Interim order will stand extended till 04.10.2021.

Sd/-

P.SOMARAJAN

JUDGE

01-09-2021 /True Copy/ Assistant Registrar