C.P. Najma vs Fr. Paul Percy D Silva
2021 Latest Caselaw 18422 Ker

RSA No.1299/2019                               1/1

                       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.1/2019 IN RSA NO. 1299 OF 2019


AS No.158/2018 OF THE IST ADDITIONAL DISTRICT COURT, KOZHIKODE

OS No.91/2016 OF THE PRINCIPAL MUNSIFF COURT-I, KOZHIKODE.

   PETITIONER/APPELLANT:

          C.P. NAJMA, AGED 52 YEARS, W/O. MUHAMMED SYED, THASNEEM,
          P.O.PAYYANAKKAL, KOZHIKODE-673 003

   RESPONDENT/RESPONDENT:

          FR. PAUL PERCY D'SILVA, AGED 43 YEARS, S/O. CYRIL D'SILVA, ROMAN
          CATHOLIC DIOCESE OF CALICUT, BISHOP'S HOUSE,
          MALAPARAMBA,KOZHIKODE-673 001.



        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 12.11.2019 in AS.No.158/2018 of the Ist
   Addl.District Court, Kozhikode in OS.No.91/2016 on the file of Principal
   Munsiff Court-I, Kozhikode pending 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 27.08.2021 and upon hearing the arguments of
   SRI.A.V.M.SALAHUDDEEN,     SMT.DIVYA     A.D,  SMT.JUHI.A.SALAHUDDEEN,
   SMT.VIDYAJITH, Advocates for the petitioner and of SRI.JOJU KYNADY,
   SRI.TOM THOMAS KAKKUZHIYIL, SRI.ABDUL NABEEL.A, Advocates for the
   respondent, the court passed the following:
                                      ORDER

Post on 15.09.2021.

Interim order stands extended till then.

Sd/-

N.ANIL KUMAR

JUDGE

07-09-2021 /True Copy/ Assistant Registrar