Keloth Reena vs Safiya
2022 Latest Caselaw 9670 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MRS. JUSTICE M.R.ANITHA
           Thursday, the 25th day of August 2022 / 3rd Bhadra 1944
                             EX.SA NO. 12 OF 2018
                   AS 50/2015 OF SUB COURT, SULTHANBATHERY
 EA No. 52/2013 IN E.P. No. 9/2012 in OS No. 536/2002 OF MUNSIFF-MAGISTRATE
                             COURT, MANANTHAVADY
APPELLANT/APPELLANT/CLAIM PETITIONER:

  1. KELOTH REENA,   DAUGHTER OF BALAN, AGED 36 YEARS, KELOTH HOUSE,
     PAYODU, NALLOORNAD POST, MANANTHAVADY TALUK, WAYANAD DISTRICT.

    BY ADVS. V. SURESH, SRI. G. SUDHEER
RESPONDENTS/RESPONDENTS/DECREE-HOLDER & JUDGMENT-DEBTOR:

  1. SAFIYA, WIFE OF NECHIKKAT ALI, NECHIKKAT HOUSE, KUNAMANGALAM AMSOM
     AND DESOM, KOZHIKODE TALUK, PIN-673570.
  2. JOSE @ JOSE MATHEW, SON OF MATHEW, MANNAN PARAMBIL HOUSE, NALOOR
     NADU VILLAGE, PULIKKAD DESOM, MANANTHAVADY TALUK, WAYANAD,
     PIN-673570.

   R1 BY ADV. SRI. SHAKTHI PRAKASH,R2 BY ADV.PREMCHAND (B/O)

     This Execution second appeal again having come up for orders on
25.08.2022 upon perusing this Court's order dated 10.08.2022, the court on
the same day passed the following:
                                M. R. ANITHA, J.
                    ===========================
                            Ex. S.A.No. 12 of 2018
                   ============================
                    Dated this the 25th day of August, 2022

                                         ORDER

Adv.M.Premchand entered appearance on behalf of the

2nd respondent and requested to post the case after vacation.

Learned counsel for the appellant also requested to post it

after vacation. Hence, post the matter after vacation.

Interim order is extended for two months.

Sd/-

M. R. ANITHA JUDGE nk

25-08-2022 /True Copy/ Assistant Registrar