Baladhandapani vs Veluchamy
2022 Latest Caselaw 4022 Ker

RSA No.459/2020                                          1/1

                                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                   PRESENT
                                    THE HONOURABLE MRS.JUSTICE SHIRCY V.
                            Tuesday, the 5th day of April 2022 /15th Chaithra, 1944
                                      IA.NO.1/2020 IN RSA NO. 459 OF 2020
                                   OS 545/2009 OF MUNSIFF COURT, CHITTUR.
                          AS 120/2016 OF V ADDITIONAL DISTRICT COURT, PALAKKAD
   PETITIONER/APPELLANT:

          BALADHANDAPANI, S/O. KUZHANTHAVEL KOUNDER, AGED 49, PERUBARACHALLA,
          VALIYAVALLAMPATHY VILLAGE, KOZHINJAMPARA POST, CHITTUR TALUK,PALAKKAD
          DISTRICT-678 555

   RESPONDENT/RESPONDENT:

          VELUCHAMY, S/O. KUMARASWAMY KOUNDER, AGED 61, PERUBARACHALLA,
          VALIYAVALLAMPATHY VILLAGE, KOZHINJAMPARA POST, CHITTUR TALUK, PALAKKAD
          DISTRICT-678 555.




          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 29.02.2020 passed in
   AS.No.120/2016 on the file of District Court (Additional District Judge-V), Palakkad, 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 22.12.2021 and upon hearing the arguments of
   SRI. SAJAN VARGHEESE K., SRI.LIJU. M.P, Advocates for the petitioner and of SRI.P.B.KRISHNAN,
   SRI.P.B.SUBRAMANYAN, SRI.SABU GEORGE, SRI.MANU VYASAN PETER, SMT.B.ANUSREE, SMT.MEERA
   P. Advocates for the respondent, the court passed the following:
                                                    ORDER

Interim order is extended by three months.

Sd/- SHIRCY V., JUDGE

05-04-2022 /True Copy/ Assistant Registrar