Molly vs Zaviour
2021 Latest Caselaw 19177 Ker

RSA No.594/2021                               1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
            Monday, the 13th day of September 2021 / 22nd Bhadra, 1943
                       IA.NO.1/2021 IN RSA NO. 594 OF 2021
                      AS 77/2013 OF SUB COURT, MUVATTUPUZHA
                    OS 337/2010 OF MUNSIFF COURT,MUVATTUPUZHA
   PETITIONERS/APPELLANTS:

      1. MOLLY, W/O GEORGE,AGED 48 YEARS, KOODATHINAL HOUSE, POOVAKKULAM
         KARA, VELIYANNOOR VILLAGE, MEENACHI TALUK.
      2. GEORGE, AGED 54 YEARS, KOODATHINAL HOUSE, POOVAKKULAM KARA,
         VELIYANNOOR VILLAGE, MEENACHI TALUK.
      3. THOMAS,S/O THOMAS @ THANKACHAN, AGED 53 YEARS, NIRAPPIL PUTHENPURA
         HOUSE, PIRAVOM VILLAGE, MUVATTUPUZHA TALUK.
      4. GEORGE, S/O KOCHUMAN,AGED 58 YEARS, KUDILIL HOUSE, ONAKKOOR
         KARA,ONAKKOOR VILLAGE, MUVATTUPUZHA TALUK.
      5. BOBY, S/O ONAI,AGED 48 YEARS, ARAMANAPARAMBIL HOUSE, PIRAVOM KARA,
         PIRAVOM VILLAGE, MUVATTUPUZA TALUK.
      6. ANIL CHACKO, S/O CHACKO, AGED 43 YEARS,CHARUPLAVIL HOUSE, PIRAVOM
         KARA, PIRAVOM VILLAGE, MUVATTUPUZA TALUK.

   RESPONDENT/RESPONDENT:

          ZAVIOUR, AGED 68 YEARS, S/O PAPPU, EETTUNKAL HOUSE, PIRAVOM KARA,
          PIRAVOM VILLAGE, MUVATTUPUZA TALUK.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of the judgment and decree dated 30.01.2021 in AS.No.77/2013 on the files
   of the Subordinate Judge's Court,Muvattupuzha which is against judgment
   and decree dated 31.08.2013 in OS.337/2010 on the files of the Munsiff's
   Court, Muvattupuzha.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of M/S.ENOCH DAVID SIMON JOEL, S.SREEDEV, RONY JOSE, CIMIL CHERIAN
   KOTTALIL and SUZANNE KURIAN, Advocates for the petitioners, the court
   passed the following:
                                      ORDER

Heard the learned counsel for the petitioners/appellants.

The judgment and decree dated 30.01.2021 in AS.No.77/2013 of the Sub Court,Muvattupuzha challenging the judgment and decree dated 31.08.2013 in OS.337/2010 of the Munsiff Court, Muvattupuzha stand stayed for a period of three months.

Sd/- N.ANIL KUMAR JUDGE

13-09-2021 /True Copy/ Assistant Registrar