P.A.Abdulla, (Died) vs C.H.Khalid Musaliyar
2021 Latest Caselaw 18323 Ker

RSA No.414/2017                          1/2

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                      THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
            Tuesday, the 7th day of September 2021 / 16th Bhadra, 1943
                       IA.NO.3/2021 IN RSA NO. 414 OF 2017
                   OS 176/2004 OF PRINCIPAL MUNSIFF, KASARAGOD
                        AS 38/2008 OF SUB COURT, KASARAGOD
   APPLICANTS/(LEGAL HEIRS OF THE DECEASED APPELLANT):

      1. DAINABA, AGED 68 YEARS,W/O.LATE
         P.A.ABDULLA,R/O.P.V.HOUSE,CHEROOR,KASARAGOD-671 123.
      2. P.A.AHAMMADALI,AGED 50
         YEARS,S/O.P.A.ABDULLA,R/O.P.V.HOUSE,CHEROOR,KASARAGOD-671 123.
      3. P.A.SUBAIDA,AGED 48 YEARS,W/O.LATE UMMER N.M.,R/O.NEKKARA
         HOUSE,ANANKUR, PACHAKKAD,KASARAGOD-671 121.
      4. P.A.SAKKENA,AGED 46 YEARS,W/O.SHERIF,R/O.MOGRAL,
         KUMBALA,KASARAGOD-671 121.
      5. P.A.MOHAMMED IQBAL, AGED 44
         YEARS,S/O.P.A.ABDULLA,R/O.P.V.HOUSE,CHEROOR,KASARAGOD-671 123
      6. P.A.MISSIRIYA,AGED 42 YEARS,W/O.ABDUL SALAM,R/O.THALANKARA
         HOUSE,MASTHIKUND,POVVAL,KASARAGOD-671 120.
      7. P.A.ABDUL RAHMAN,AGED 40
         YEARS,S/O.P.A.ABDULLA,R/O.P.V.HOUSE,CHEROOR,KASARAGOD-671 123
      8. P.A.SABIRA,AGED 38 YEARS,W/O.THAJUDEEN P.C., R/O.CHALKARA
         HOUSE,POVVAL,KASARAGOD-671 120.

   RESPONDENTS/RESPONDENTS:

      1. C.H.KHALID MUSALIYAR, S/O.MUHAMMED, RESIDING AT CHEROOR, CHANGALA
         VILLAGE, CHEROOR POST, CHANGALA VILLAGE, CHEROOR POST, KASARAGOD
         TALUK, REPRESENTED BY HIS POWER OF ATTORNEY HOLDER, C.H.ABDULLA,
         S/O.MOHAMMED, NOW RESIDING AT MAIRE, NEERKAJE VILLAGE AND POST,
         BANTWAL TALUK, KARNATAKA.
      2. C.A.MOIDEENKUNHI, S/O.CHERIYAVEEDU ABDULLA, RESIDING AT
         CHERIYAVEEDU, CHANGALA VILLAGE, CHEROOR, KASARAGOD TALUK.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the stay of
   the operation and implementation of the judgment and decree dated
   07.02.2017 in AS.No.38/2008,pending disposal of the Regular Second Appeal.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of SRI.M.K.CHANDRA MOHANDAS, SRI.PRATHEEK VISWANATHAN, SRI.K.SATHYANANDAN
   PILLAI, SRI.SHAKTHI PRAKASH, SMT.V.VIDJEALATCHOUMY, Advocates for the
   petitioners and of SRI.S.SREEDEV, Advocate for the respondent 2, the court
   passed the following:
 RSA No.414/2017                                  2/2

                                            ORDER

Interim order stands revived and extended by three months.

Sd/- N.ANIL KUMAR JUDGE

07-09-2021 /True Copy/ Assistant Registrar