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Sujith S vs Pradeep Kumar
2021 Latest Caselaw 20371 Ker

Citation : 2021 Latest Caselaw 20371 Ker
Judgement Date : 30 September, 2021

Kerala High Court
Sujith S vs Pradeep Kumar on 30 September, 2021
RFA No.271/2020                                 1/2

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                         THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                              &
                              THE HONOURABLE MR.JUSTICE K. BABU
                  Thursday, the 30th day of September 2021 / 8th Aswina, 1943

                             IA.NO.2/2020 IN RFA NO. 271 OF 2020


                               OS 6/2019 OF SUB COURT,ATTINGAL




   APPELLANT/DEFENDANT:

          SUJITH S., AGED 40 YEARS, S/O. SUDEVAN, S.S.BHAVAN,CHIRAYINKEEZHU
          DESOM, CHIRAYINKEEZHU VILLAGE, THIRUVANATHAPURAM-695304,REPRESENTED
          BY HIS WIFE AND POWER OF ATTORNEY HOLDER DHANUSREE V.DEVARAJ,AGED 37
          YEARS.

   RESPONDENTS/PLAINTIFFS:

      1. PRADEEP KUMAR, AGED 47 YEARS, S/O.PURUSHOTHAMAN,DHANYA
         NIVAS,CHIRAYINKEEZHU DESOM, CHIRAYINKEEZHU VILLAGE,
         THIRUVANANTHAPURAM-695304

    AND OTHERS




        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to

        i) pass an order of stay of the operation and implementation of the
   judgment and decree dated 09/10/2020 in OS No.6 of 2019 on the files of
   the Sub Court, Attingal , until the disposal of the above appeal and

        ii) Communicate the        order to the S.R.O Chirayinkeezhu and Village
   Office, Chirayinkeezhu.




        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof and this Court's
   order dated 19/7/2021 in I.A.No.2/2020 and order dated 23/07/2021 in
   I.A.No.1/2021 and upon hearing the arguments of SRI.MATHEW KURIAKOSE,
   SRI.J.KRISHNAKUMAR (ADOOR), SRI.MONI GEORGE, Advocates for the petitioners
   and of SRI.LATHEESH SEBASTIAN, Advocate for the respondents, the court
   passed the following:

                                                                        p.t.o
 RFA No.271/2020                                2/2




                                          ORDER

Interim order will stand extended by three months.

Sd/- ANIL K.NARENDRAN , JUDGE

Sd/- K. BABU , JUDGE

30-09-2021 /True Copy/ Assistant Registrar

 
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