Devaki vs Abdul Kalam Nazer
2021 Latest Caselaw 18806 Ker

RFA No.704/2013                                    1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                           THE HONOURABLE MR. JUSTICE P.SOMARAJAN
            Thursday, the 9th day of September 2021 / 18th Bhadra, 1943
         IA.NO.1/2013(I.A.NO.1860/2013) IN RFA(Indigent) NO. 704 OF 2013
                    OS 255/2009 OF PRINCIPAL SUB COURT,THRISSUR
   APPELLANTS/PETITIONERS:

      1. DEVAKI, AGED 65, W/O.CHERUTHURUTHY PADINJAREMADATHIL RAMACHANDRAN,
         CHERUTHURUTHY VILLAGE DESOM, TALAPPILLY TALUK.

    AND OTHERS

   RESPONDENT/RESPONDENT:

          ABDUL KALAM NAZER, S/O.POTTIKUNDIL SHAHUL HAMEED, CHERUTHURUTHY
          VILLAGE DESOM, TALAPPILLY TALUK.


          Application praying that in the circumstances stated in the

   affidavit filed therewith the High Court be pleased to stay all further

   proceedings pursuant to the judgment and decree in OS No.255/09 on the

   file    of     the   Prl.   Sub   Court,   Thrissur     dated   31/10/2012     pending

   consideration of the above appeal in the interest of justice.



          This Application 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.G.SREEKUMAR (CHELUR),

   Advocate for the petitioners and of SRI.M.PREM CHAND,              Advocate for the

   caveator (respondent), the court passed the following:

                                              ORDER

Interim order will stand extended till 01.10.2021.

Sd/- P.SOMARAJAN JUDGE

09-09-2021 /True Copy/ Assistant Registrar