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Sajin Sivan vs K.George Mathew
2022 Latest Caselaw 4366 Ker

Citation : 2022 Latest Caselaw 4366 Ker
Judgement Date : 7 April, 2022

Kerala High Court

Sajin Sivan vs K.George Mathew on 7 April, 2022

RSA No.205/2021                                        1/1

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                 PRESENT
                                 THE HONOURABLE MRS. JUSTICE SHIRCY V.

                          Thursday, the 7th day of April 2022 / 17th Chaithra, 1944
                                   IA.NO.1/2021 IN RSA NO. 205 OF 2021
                          OS 691/2012 OF PRINCIPAL MUNSIFF COURT,ALAPPUZHA
                        AS 63/2018 OF III ADDITIONAL SESSIONS COURT ,ALAPPUZHA
   PETITIONER/APPELLANTS/APPELLANTS/DEFENDANTS 1 & 2:

          1.SAJIN SIVAN, AGED 42,S/O. SIVANANDAN, GOSALAVELI, THIRUVAMPADY P.O., VADACKAL
          MURI, ALAPPUZHA WEST VILLAGE, ALAPPUZHA.
          And another

   RESPONDENTS/RESPONDENTS/RESPONDENTS/PLAINTIFFS/ADDITIONAL 3RD DEFENDANT:

          1.K.GEORGE MATHEW,AGED 63, S/O.K.V MATHEW, BLISS COTTAGE, RAM TEMPLE LANE, BAZAR
          P.O., ALAPPUZHA MURI, ALAPPUZHA WEST VILLAGE, ALAPPUZHA-688 012
          And others

          Application praying that in the circumstances stated in the aﬃdavit ﬁled therewith the High
   Court be pleased to stay execution of the decree in OS.NO.691/2012 dated 26.02.2018 on the ﬁles of
   the Principal Munsiﬀ,Alappuzha which was conﬁrmed in the judgment and decree in AS.NO.63/2018
   dated 30.09.2020, pending disposal of the second 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 18.03.2021 and upon hearing the arguments of
   M/S.JOMY GEORGE, R.PADMARAJ,R AJITHKUMAR,DEEPAK MOHAN, CHITRA N. DAS, RISHAB S, GEORGE J
   MOOLAMKUNNAM, Advocates for the petitioners and of M/S.B.DEEPAK, KARTHIK BHAVADASAN,
   Advocates for the respondents 1 and 2, the court passed the following:
                                                   ORDER

Interim order is revived and extended by three months.

Sd/- SHIRCY V. JUDGE

07-04-2022 /True Copy/ Assistant Registrar