Lilly vs Roy
2021 Latest Caselaw 19509 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
                  THE HONOURABLE MR.JUSTICE V.G.ARUN
       Thursday, the 16th day of September 2021 / 25th Bhadra, 1943

                   IA.NO.1/2021 IN OP(C) NO. 126 OF 2021


  OS 3615/2014 OF PRINCIPAL MUNSIFF COURT , IRINJALAKUDA, THRISSUR


PETITIONER/PETITIONER

LILLY, AGED 54, W/O WILSON, MECHERY HOUSE, VALLAPPADY DESOM,
KODAKARA VILLAGE, CHALAKUDY TALUK,THRISSUR DISTRICT-680684



RESPONDENT/RESPONDENT

ROY, AGED 36, JERINJAPILLY HOUSE, CHENGALOOR DESOM, CHENGALOOR P O,
AND VILLAGE, MUKUNDAPURAM TALUK, THRISSUR DISTRICT 680312



      Application praying that in the circumstances stated in the affidavit
filed therewith the High Court be pleased to extent the time for repayment
by a reasonable period as may be fixed by this Hon'ble Court in the interest
of justice.

      This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this court's judgment dated
03.03.2021 and upon hearing the arguments of N.L.BITTO, Advocate for the
petitioner and of SRI.T.N.MANOJ Advocate for the respondent, the court
passed the following:
                                             V.G.ARUN, J.
                    ...................................................................
                                        I.A No.1 of 2021
                                                    IN

                                    OP(C) No.126 of 2021
                   .....................................................................
                   Dated this the 16th day of September, 2021

                                             ORDER

This is an application seeking extension of time for

payment stipulated in the judgment dated 3.3.2021. On

behalf of the respondent it is submitted that the time

limit can be extended up to 31.10.2021 as a last

chance. Learned counsel for the petitioner submits that

the petitioner undertakes to comply with the terms of

the compromise within the extended period. This is

recorded and the time limit is extended up to

31.10.2021.

Sd/-

V.G.ARUN JUDGE

SJ

16-09-2021 /True Copy/ Assistant Registrar