Manoj Kumar vs Kottarathil Damodaran Nair
2022 Latest Caselaw 9380 Ker

RSA No.328/2022                                       1/1

                                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                 PRESENT
                                 THE HONOURABLE MRS. JUSTICE M.R.ANITHA

                       Wednesday, the 10th day of August 2022 / 19th Sravana, 1944
                                    IA.NO.1/2022 IN RSA NO. 328 OF 2022
                        OS 279/2015 OF ADDITIONAL MUNSIFF COURT-I, KOZHIKODE
                        AS 99/2019 OF ADDITIONAL DISTRICT COURT -V, KOZHIKODE
   PETITIONER/APPELLANT:

          MANOJ KUMAR AGED 51 YEARS, S/O.RAMAN, AMMANKOTH HOUSE, SIVAPURAM AMSOM
          DESOM,SIVAPURAM PO.,THAMARASSERY,KOZHIKODE.

   RESPONDENT/RESPONDENT:

          KOTTARATHIL DAMODARAN NAIR, AGED 80 YEARS, S/O.DEVAKIAMMA,KOTTARATHIL HOUSE,
          NEDIYANADU AMSOM DESOM, KOZHIKODE.


          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 passed in AS.No99 of 2019 of
   Additional District Court-V, Kozhikode confirming the decree in OS.No.279 of 2015 of Additional
   Munsiff Court, Kozhikode.



          This Application again coming on for orders upon perusing the application and the affidavit
   filed in support thereof and this Court's order dated 10.06.2022 and upon hearing the arguments of
   M/s.M.PROMODH KUMAR, MAYA CHANDRAN, ABIMALEK C VALSAN, Advocates for the petitioner and of
   Smt.R.BINDU SASTHAMANGALAM,Advocate for the respondent(Caveator), the court passed the
   following:



                                                ORDER

Interim order already granted is extended for three months.

Post on 15.09.2022.

Sd/-M.R.ANITHA,JUDGE

10-08-2022 /True Copy/ Assistant Registrar