Saturday, 09, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Sarojini vs Moorthy Of Sree Kadampuzha ...
2021 Latest Caselaw 19723 Ker

Citation : 2021 Latest Caselaw 19723 Ker
Judgement Date : 17 September, 2021

Kerala High Court
Sarojini vs Moorthy Of Sree Kadampuzha ... on 17 September, 2021
RSA No.1065/2019                               1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                        THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
               Friday, the 17th day of September 2021 / 26th Bhadra, 1943
                        IA.NO.2/2019 IN RSA NO. 1065 OF 2019 (B)
                     AS 69/2009 OF ADDITIONAL DISTRICT COURT, TIRUR
                          OS 147/2006 OF MUNSIFF COURT, TIRUR

   PETITIONERS/APPELLANTS:

          1.SAROJINI, D/O.N.KARIKUTTY,AGED 60 YEARS,OPPOSITE TO KADAMPUZHA
          KSHETHRAM P.O., KADAMPUZHA, -676 553,MELMURI AMSOM, DESOM, TIRUR
          TALUK
          And others


   RESPONDENTS/RESPONDENTS:

          1.MOORTHY OF SREE KADAMPUZHA BHAGAVATHI KSHETHRA REPRESENTED BY SREE
          KADAMPUZHA BHAGAVATHI DEVASWOM EXECUTIVE OFFICER, MELMURI AMSOM,
          DESOM, TIRUR TALUK, P.OKADAMPUZHA,-676 553
          And others



        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the execution
   of the Judgment and decree dated 17.08.2017 in AS.No.69 of 2009 on the
   file of the Court of the Additional District Judge, Tirur which confirmed
   the Judgment and decree dated 18.03.2009 in OS.No.147/2006 on the file of
   the Court of the Munsiff, Tirur schedule property in the interest of
   justice.


        This application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof and this Court's
   order dated 31.03.2021 and upon hearing the arguments of SRI.BINOY
   VASUDEVAN, Advocate for the petitioners and of M/S. K.MOHANAKANNAN and
   A.R.PRAVITHA, Advocates for the Respondents 1 and 2, the Court passed the
   following:
                                      ORDER

Interim order dated 05.02.2020 stands extended till 29.09.2021.

Post the appeal for admission on 29.09.2021.

Sd/- N.ANIL KUMAR JUDGE

17-09-2021 /True Copy/ Assistant Registrar

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter