Nandakumar M.P vs M.P.Gopakumar
2022 Latest Caselaw 4035 Ker

RSA No.765/2020                                           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. 765 OF 2020

                            AS 145/2017 OF I ADDITIONAL DISTRICT COURT,KOTTAYAM

                             OS No.176/2010 of the MUNSIFF COURT, ETTUMANOOR

   PETITIONERS/APPELLANTS:

              1.NANDAKUMAR M.P., AGED 53 YEARS ,S/O. RADHAKRISHNA HEGDEN, THADAPPALLIL HOUSE,
              KIZHAKKUMBHAGOM, ETTUMANOOR VILLAGE, KOTTAYAM TALUK, KOTTAYAM
              And others

   RESPONDENTS/RESPONDENTS:

              1.M.P.GOPAKUMAR, AGED 53 YEARS, S/O. M.G.PURUTHOTHAM HEGDEN, KRISHNATHEERTHAM
              HOUSE, PERUMBAICADU VILLAGE, ALUMCHUVADU BHAGOM, KOTTAYAM TALUK, KOTTAYAM
              DISTRICT.
              And others




              Application praying that in the circumstances stated in the affidavit filed therewith the High
   Court be pleased to stay the operation and further proceedings pursuant to the decree and judgment
   dt.12.08.2020 in AS.No.145 of 2017 on the file of the Addl.District Judge-I, Kottayam 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 22.12.2021 and upon hearing the arguments of
   SRI.S.ANANTHAKRISHNAN, Advocate for the petitioners and of SRI.S.JAYAKRISHNAN, Advocate for
   respondent 1, the court passed the following:
                                                      ORDER

Interim order is extended by three months.

Sd/-

SHIRCY V.,

JUDGE

05-04-2022 /True Copy/ Assistant Registrar