Pankajam vs Rajendran
2021 Latest Caselaw 18235 Ker

RSA No.1248/2019                                 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.2/2019 IN RSA NO. 1248 OF 2019
           AS 31/2016 OF ADDITIONAL DISTRICT COURT, OTTAPALAM, PALAKKAD
            OS 222/2014 OF MUNCIFF MAGISTRATE COURT,PATTAMBI, PALAKKAD
   APPLICANTS/APPELLANTS:

          1.PANKAJAM, AGED 49 YEARS W/O. LATE RAVEENDRAN,
           ALL ARE RESIDING AT THAZHATHEPURACKAL HOUSE, KOTHACHIRA AMSOM ,
          PERINGODE DESOM AND POST, PATTAMBI TALUK, PALAKKAD DISTRICT.
          And others

   RESPONDENTS/RESPONDENTS:

          1.RAJENDRAN, AGED 49 YEARS, S/O. LATE RAMAN,
          ALL ARE RESIDING AT THAZHATHEPURACKAL, KOTHACHIRA AMSOM, PERINGODE
          DESOM AND POST, PATTAMBI TALUK, PALAKKAD DISTRICT-679 535.
          And others



        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of the Judgment passed in Appeal Suit No.31 of 2016 of the Addl.District
   Court, Ottapalam dated 11.12.2018 and also passing of the final Decree in
   OS.No.222/2014 of the Munsiff Magistrate Court, Pattambi pursuant to the
   judgment and modified preliminary decree passed in AS.No.31/2016 of the
   Addl.District Court, Ottapalam and to pass an ad interim order to that
   effect till the 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 02.03.2020 and upon hearing the arguments of R.SREEHARI,
   Advocate for the petitioners and of SRI.M.V.BOSE, SRI.VINOD MADHAVAN,
   SRI.SHARATH S.PUTHENPARAMPAN, SMT.P.M.MAZNA MANSOOR, SMT.NISHA BOSE
   Advocates for the respondents, the court passed the following:
                                      ORDER

Interim order stands extended by four months.

Sd/- N.ANIL KUMAR JUDGE

03-09-2021 /True Copy/ Assistant Registrar