Manoj Kumar vs Surendran
2022 Latest Caselaw 9657 Ker

RFA No.93/2021                                 1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                        THE HONOURABLE MR. JUSTICE P.SOMARAJAN
             Thursday, the 25th day of August 2022 / 3rd Bhadra, 1944
                        IA.NO.1/2021 IN RFA NO. 93 OF 2021
                         OS 97/2012 OF SUB COURT,ATTINGAL
   APPLICANT/APPELLANT:

          MANOJKUMAR, AGED 54 YEARS, S/O.LATE GOPINATHAN,HOMEO DOCTOR,
          RESIDING AT SINDHU BHAVAN,T.B JUNCTION, AVANAVANCHERI VILLAGE,
          ATTINGAL, THIRUVANANTHAPURAM DISTRICT,PIN-695101

    AND ANOTHER

   RESPONDENTS/RESPONDENTS:

          SURENDRAN, AGED 80 YEARS, RESIDING AT SINDHU BHAVAN, T.B JUNCTION,
          AVANAVANCHERI VILLAGE, ATTINGAL, THIRUVANANTHAPURAM DISTRICT,
          PIN-695101

    AND ANOTHER

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to order stay of
   operation of and of all proceedings in execution of the judgment and
   decree in O.S. No. 97 of 2012 on the file of Subordinate Judge's Court,
   Attingal, pending disposal of the above RFA.
        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof, and this Court's
   order dated 01/08/22 and upon hearing the arguments of M/S.P.B.KRISHNAN,
   P.B.SUBRAMANYAN, SABU GEORGE, MANU VYASAN PETER, MEERA P., Advocates for
   the petitioners and of G.S.REGHUNATH, Advocates for the respondent No.1,
   the court passed the following:
                                      ORDER

Interim order will stand extended till 23/9/2022.

Sd/- P.SOMARAJAN JUDGE

25-08-2022 /True Copy/ Assistant Registrar