Kerala High Court
Abdul Rahiman vs Rukkiya P.M on 14 September, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
&
THE HONOURABLE MR.JUSTICE K. BABU
Tuesday, the 14th day of September 2021 / 23rd Bhadra, 1943
IA.NO.1/2020 IN RFA NO. 233 OF 2020
OS 70/2017 OF SUB COURT, OTTAPPALAM
PETITIONERS/APPELLANTS:
1. ABDUL RAHIMAN, AGED 58 YEARS, S/O. PALATHINKAL LATE MOOSA AND
BEEYUMMA, OTTAPALAM AMSOM ARIYOOR THEKKUMURI DESOM,OTTAPALAM TALUK,
SUMA SOUND AND VIDEOS, T.B ROAD, OTTAPALAM.
2. MUSTHAFA KAMAL, AGED 53 YEARS ,STATIONARY INSPECTOR, STATIONARY
DEPARTMENT, DISTRICT STATIONARY OFFICE, THRISSUR CITY
RESPONDENTS/RESPONDENTS:
1. RUKKIYA P.M, AGED 55 YEARS, NOW RESIDING AT KALAKANDATHIL VEEDU,
AMAYUR P.O, PATTAMBI TALUK, PALAKKAD DISTRICT, PIN 679 310
2. NOORJAHAN, AGED 51 YEARS, NOW RESIDING AT NOORMAHAL VEEDU, P.O
PARAPPUR, KOTTAKKAL, MALAPPURAM DISTRICT, PIN 676 503
3. BALKEES, AGED 49 YEARS, NOW RESIDING AT NUJUM MANZIL, GANDHI NAGAR,
P.O PUDUNAGARAM, PALAKKAD DISTRICT PIN 678 503
4. MYMOONA, AGED 47 YEARS,NOW RESIDING AT AYYAMKULAM
VEEDU,SREEKRISHNAPURAM P.O, OTTAPPALAM TALUK,PALAKKAD DISTRICT,PIN
679 513
5. HUSSAIN, AGED 63 YEARS, KADAMTHODIYIL VEEDU, VADANAMKURUSSI VILLAGE,
H/O LATE JAMEELA, D/O. PALATHINKAL LATE MOOSA AND BEEYUMMA,
OTTAPALAM AMSOM, ARIYOOR THEKKUMURI DESOM, VADANAMKURUSSI P.O,
PALAKKAD DISTRICT PIN 679 124.
6. RIYAS, AGED 37 YEARS, S/O. LATE JAMEELA, D/O. PALATHINKAL LATE MOOSA
AND BEEYUMMA, OTTAPALAM AMSOM, ARIYOOR THEKKUMURI DESOM, P.O
VADANAMKURUSSI, PALAKKAD DISTRICT PIN 679 124
7. RISHAD, AGED 35 YEARS ,S/O. LATE JAMEELA, D/O. PALATHINKAL LATE
MOOSA AND BEEYUMMA, OTTAPALAM AMSOM, ARIYOOR THEKKUMURI DESOM, P.O
VADANAMKURUSSI, PALAKKAD DISTRICT, PIN 679 124
8. RINJU, AGED 30 YEARS, D/. LATE PALATHINGAL JAMEELA , KADAMTHODIYIL
VEEDU VADANMKURUSSI P.O., OTTAPALAM TALUK, PIN -679124
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 decree dated 04/03/2020 in O.S .No 70/2017 ,on
the file of Sub Court, Ottapalam , with respect to the partition of plaint
B schedule Item No.2, pending the Regular First 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 02-08-2021 and upon hearing the arguments of SRI.P.JAYARAM,
Advocate for the petitioners and of SRI.K.B.ARUNKUMAR,Advocate for R1 to
R4, the court passed the following:
p.t.o

ANIL K. NARENDRAN & K. BABU, JJ.
---------------------------------------------------
I.A. No.1 of 2020 in R.F.A. No.233 of 2020
&
R.F.A. No.233 of 2020
----------------------------------------------------
Dated this the 14th day of September, 2021
ORDER
Anil K. Narendran, J.
R.F.A. No.233 of 2020
Call for LCR.
List on 11.10.2021.
I.A. No.1 of 2020
Heard the learned counsel for the appellants and also the learned
counsel for respondents 1 to 4.
Despite service of notice, none appears for others.
Having considered the averments in the affidavit filed in support
of this interlocutory application and also the submission made by the
learned counsel on both sides, we deem it appropriate to grant stay
the final decree proceedings pursuant to the judgment and decree
dated 04.03.2020 in O.S. No.70 of 2017 on the file of the Sub Court,
Ottapalam, with respect to the partition of plaint B schedule Item No.2
property, for a period of one month.
Sd/-
ANIL K. NARENDRAN,
Judge
Sd/-
K. BABU,
Judge
MIN
14-09-2021 /True Copy/ Assistant Registrar
