Kuttihassan vs K.A. Najeeb
2021 Latest Caselaw 19348 Ker

RSA No.136/2020                                    1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                            THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
                  Tuesday, the 14th day of September 2021 / 23rd Bhadra, 1943
                              IA.NO.1/2020 IN RSA NO. 136 OF 2020
                                OS 66/2015 OF SUB COURT, MANJERI
                     AS 117/2018 OF II ADDITIONAL DISTRICT COURT, MANJERI

   PETITIONER/APPELLANT:

          SRI.KUTTIHASSAN, AGED 56 YEARS, S/O.MOIDEEN MASTER, MOOKIL HOUSE,
          PUTHOOR AMSOM DESOM, KOTTAKKAL, .P.O, TIRURANGADI TALUK, MALAPPURAM
          DISTRICT


   RESPONDENTS/RESPONDENTS:

          1.K.A. NAJEEB, S/O.ABDUL KADER, KADURAPARAMBIL HOUSE, EDAPPALLI.P.O,
          KANAYANNUR TALUK, ERNAKULAM DISTRICT-682021
          And others



        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 04.12.2019 in AS.NO.117/2018 on the files
   of the Additional District Court No.II, Manjeri which was against the
   judgment dated 31.08.2018 in OS.No.66/2015 on the files of the Subordinate
   Judges Court, Manjeri, pending disposal of the above 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 24.03.2021 and upon hearing the arguments of M/S.T.P.PRADEEP,
   MINIKUMARY M.V., NITHYA VIJAYAN, K.S.BHARATHAN, P.K.SATHEESH KUMAR and
   S.SREEDEV, Advocates for the petitioner and of SRI.K.RAKESH, Advocate for
   the 1st Respondent, the court passed the following:
                                       ORDER

Interim order stands extended till the next posting date.

Sd/- N.ANIL KUMAR JUDGE

14-09-2021 /True Copy/ Assistant Registrar