Ponnambathel Beevathumma vs Tharayil Muhammadali
2021 Latest Caselaw 19024 Ker

RSA No.115/2021                                1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
            Friday, the 10th day of September 2021 / 19th Bhadra, 1943
                       IA.NO.1/2021 IN RSA NO. 115 OF 2021
                         AS 134/2014 OF SUB COURT, TIRUR
                 OS 186/2012 OF MUNSIFF MAGISTRATE COURT,PONNANI
   PETITIONERS/APPELLANTS:

          1.PONNAMBATHEL BEEVATHUMMA, AGED 63 YEARS W/O. ABOOBACKER,
          MARANCHERI AMSOM DESOM, MALAPPURAM DISTRICT.
          And another

   RESPONDENT/RESPONDENT:

          THARAYIL MUHAMMADALI, AGED 60 YEARS S/O. ABDURAHIMAN MASTER,
          MARANCHERI AMSOM DESOM, MALAPPURAM DISTRICT-679 581.



        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of the judgments and decrees in AS.NO.134/2014 passed by the Subordinate
   Judge, Tirur dated 29.07.2020 filed against OS.No.186/2012 before the
   Munsiff Magistrate Court, Ponnani dated 26.11.2014, 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 07.04.2021 and upon hearing the arguments of SRI.JAMSHEED
   HAFIZ, SMT.K.K.NESNA, Advocates for the petitioners and of
   SRI.V.V.SURENDRAN, SRI.P.A.HARISH, Advocates for the respondent, the court
   passed the following:
                                      ORDER

Interim order stands extended by two months.

Sd/- N.ANIL KUMAR JUDGE

10-09-2021 /True Copy/ Assistant Registrar