Balakrishnan Nair vs Sulochana Amma
2022 Latest Caselaw 10025 Ker

RSA No.70/2019                                          1/1

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                              THE HONOURABLE MRS.JUSTICE M.R.ANITHA
                   Wednesday, the 31st day of August 2022 / 9th Bhadra, 1944

                                      IA.NO.1/2019 IN RSA NO. 70 OF 2019

                         AS 575/2015 OF ADDITIONAL DISTRICT COURT,NEYYATTINKARA
                          OS 117/2011 OF PRINCIPAL MUNSIFF COURT,NEYYATTINKARA


   PETITIONER/APPELLANT:

      1. BALAKRISHNAN NAIR, AGED 55 YEARS, S/O.NARAYANA PILLAI, RESIDING AT VISHNU NILAYAM,
          ARUVIKKARA, KOOVALASSERY P.O, MARANALLOOR VILLAGE, PIN- 695512.

   RESPONDENTS/RESPONDENTS:

      1. SULOCHANA AMMA, AGED 59 YEARS, D/O.SARASWATHI AMMA, THULASIVANAM, KARIYODE,
          KUTTICHAL, MANNOORKKARA VILLAGE, NEDUMANGADU TALUK, PIN- 695574
                                                                                 and 9 others

            Application praying that in the circumstances stated in the affidavit filed therewith the High
    Court be pleased to stay the operation of the impugned decree and judgment dated 30.07.2018 in
    AS.No.575 of 2015 of the Additional District Court, Neyyattinkara, pending final disposal of the
    above regular second appeal, to meet the ends 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 31.05.2022 and upon hearing
       the arguments of M/S.ANEESH JAMES, M.D.BEENA and JIJO THOMAS, Advocates for the
       petitioner and of M/S. ARUN V.G., INDULEKHA JOSEPH and NEERAJ NARAYANAN, Advocates
       for Respondents 2,3 and 6 to 7,M/S ARUN V.G.,JAYA RAGI V,HARIKRISHNAN R,NEERAJ
       NARAYANAN,Advocates for additional respondents 8 and 9, the court passed the following:

                                                   ORDER

Interim order already granted is extended until further orders.

Sd/- M.R.ANITHA, JUDGE

31-08-2022 /True Copy/ Assistant Registrar