Prem Dhanapalan vs Mahima.S
2021 Latest Caselaw 18415 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                     &
                     THE HONOURABLE MR.JUSTICE K. BABU
         Tuesday, the 7th day of September 2021 / 16th Bhadra, 1943
                    IA.NO.1/2020 IN FAO NO. 118 OF 2020

 I.A.NOS.943/2019 & 944/2019 IN OS 92/2015 OF PRINCIPAL SUB COURT,KOLLAM.

                                   ---

PETITIONER/APPELLANT:

  PREM DHANAPALAN,AGED 47 YEARS, S/O LATE DHANAPALAN PANICKER,

  RESIDING AT VRINDAVAN NAGAR-106,KADAPPAKKADA,KOLLAM-691 008.

RESPONDENT/RESPONDENT:

  MAHIMA S.,AGED 39 YEARS, W/O. LAIJU, RESIDING AT BIJU NIVAS,

  JAYAN NAGAR-39, THEVALLY P.O.,KOLLAM-691 301.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the execution
of judgment and decree dated 25/10/2018 in O.S.No.92/2015 of the
Subordinate Judges Court, Kollam pending 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 31.08.2021 and upon hearing the arguments of SRI.HARISH
GOPINATH, Advocate for the petitioner and of M/S.S.SUDHEESHKAR &
C.UNNIKRISHNAN (KOLLAM), Advocates for the respondent, the court passed
the following:

                                                                      P.T.O.
                             ANIL K. NARENDRAN &
                                   K. BABU, JJ.
                 --------------------------------------------------
                  I.A.No.1 of 2020 in F.A.O.No.118 of 2020
                                         &
                             F.A.O.No.118 of 2020
                ----------------------------------------------------
                    Dated this the 7th day of September, 2021

                                   ORDER

Anil K. Narendran, J.

F.A.O

After arguing for sometimes, the learned counsel for the

appellant seeks a short adjournment.

List on 28.09.2021 for disposal.

I.A.No.1 of 2020

The interim order is extended for a period of three weeks.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

K. BABU, JUDGE AS

07-09-2021 /True Copy/ Assistant Registrar