Renuka Devi vs Rajeev
2021 Latest Caselaw 18835 Ker

RSA No.196/2020                                 1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
            Thursday, the 9th day of September 2021 / 18th Bhadra, 1943
                        IA.NO.1/2020 IN RSA NO. 196 OF 2020
               AS 74/2017 OF ADDITIONAL DISTRICT COURT-I, ALAPPUZHA.
                        OS 18/2015 OF SUB COURT, CHERTHALA.
   PETITIONER/APPELLANT/RESPONDENT/IST DEFENDANT

          RENUKA DEVI, W/O.SURESH KUMAR, DWARAKA, SOUTH PARAVOOR,
          OPP.S.D.COLLEGE, VADAKKAL P.O., PIN-688 003, ALAPPUZHA.

   RESPONDENTS/RESPONDENTS/APPELLANT & RESPONDENTS 2 & 3/PLAINTIFF & DEFENDANTS 2
   & 3

          RAJEEV S/O.RAMAN NAIR, REVATHI FROM RAJESH NIVAS, KUTHIYATHODE
          VILLAGE, PADINJATTINKARA VADAKKU MURI, THURAVOOR P.O., CHERTHALA.
          and others.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of judgment and decree passed by the first appellate court whereby plaint
   item number two property was found partible and to direct the parties not
   to alienate, encumber or deal with portions properties bequeathed in
   Exhibit B-1 and Exhibit B-2 Will Deeds relating to item number two
   property in the plaint.
        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof, and this court's
   order dated 24.02.2020 and upon hearing the arguments of T.JAYAKRISHNAN,
   SRI.R.KRISHNAKUMAR (CHERTHALA), Advocates for the petitioners and of
   SRI.K.S.HARIHARAPUTHRAN, SMT.BHANU THILAK Advocates for the respondent
   no.1, the court passed the following:
                                      ORDER

Interim order stands extended by three months.

Sd/- N.ANIL KUMAR JUDGE

09-09-2021 /True Copy/ Assistant Registrar