New Millenium Kuries vs Yohannan
2021 Latest Caselaw 18217 Ker

RSA No.110/2021                                  1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                           THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
                  Friday, the 3rd day of September 2021 / 12th Bhadra, 1943
                             IA.NO.1/2021 IN RSA NO. 110 OF 2021
                    OS 950/2013 OF ADDITIONAL MUNSIFF COURT, IRINJALAKUDA
                       AS 96/2015 OF ADDITIONAL SUB COURT, IRINJALAKUDA

   PETITIONER/APPELLANT/RESPONDENT IN AS.96/2015 AND DEFENDANT IN OS.950/2013:

          NEW MILLENIUM KURIES, R.O.AT THRISSUR VILLAGE,        THRISSUR TALUK,
          REPRESENTED BY MANAGING DIRECTOR CHUMMAR, AGED        52 YEARS, S/O.
          NELLISSERI CHAKKUNNI, ARANATTUKARA VILLAGE AND        DESOM, (DIED ON
          30.04.2018), NOW COMPANY IS REPRESENTED BY ITS        EXECUTIVE DIRECTOR
          T.J. CHARLY, AGED 57 YEARS, S/O. JOB, THOLLATH        HOUSE, CHEMBUKKAVU
          VILLAGE AND DESOM.


   RESPONDENTS/RESPONDENTS/APPELLANTS IN AS.96/2015 AND PLAINTIFFS IN
   OS.950/2013:

          1.YOHANNAN, AGED 65 YEARS, S/O. KOLANKANNI THOMAN, PORATHISSERI
          VILLAGE, MUKUNDAPURAM TALUK, PIN-682 016.
          And another



        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 23.01.2020 in AS.96/2015 passed by the
   Sub Court, Irinjalakuda till the disposal of this 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 19.07.2021 in I.A.No. 03/2021 and upon hearing the arguments
   of SRI. C.D.DILEEP, SMT. SHYLAJA VARGHESE, Advocates for the petitioners
   and of SRI. G.SREEKUMAR (CHELUR), Advocate for the respondents, the court
   passed the following:
                                      ORDER

Interim order stands extended by a period of four months.

Sd/- N.ANIL KUMAR JUDGE

03-09-2021 /True Copy/ Assistant Registrar