Nadukkandy N.K. Gopalakrishnan vs Meethala Makkat Achuthan
2022 Latest Caselaw 9953 Ker

RSA No.373/2021                                              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.1/2021 IN RSA NO. 373 OF 2021
                                     AS 31/2008 OF SUB COURT, KOYILANDY
                                  OS 49/2005 OF MUNSIFF COURT, KOYILANDY
   APPELLANTS/APPELLANTS/DEFENDANT 1 TO 4:

      1. NADUKKANDY N.K. GOPALAKRISHNAN,AGED 60 YEARS,S/O. RAGHAVAN NAIR, NADUVANNUR
          AMSOM DESOM, KOYILANDY TALUK, KOZHIKODE DISTRICT.
      2. NADUKKANDY N.K. CHANDRAN, AGED 55 YEARS,S/O. RAGHAVAN NAIR, NADUVANNUR AMSOM
          DESOM, KOYILANDY TALUK, KOZHIKODE DISTRICT.
      3. NADUKKANDY N.K. SURESH, AGED 50 YEARS, S/O. RAGHAVAN NAIR, NADUVANNUR AMSOM
          DESOM, KOYILANDY TALUK, KOZHIKODE DISTRICT.
      4. P.K. SAJEEVAN, AGED 55 YEARS, S/O. NARAYANAN NAIR, PEETTAKANDY HOUSE, NADUVANNUR
          AMSOM DESOM, KOYILANDY TALUK, KOZHIKODE DISTRICT.

   RESPONDENTS/RESPONDENTS:

      1. MEETHALA MAKKAT ACHUTHAN,AGED 60 YEARS,S/O. ANDI, NADUVANNUR AMSOM DESOM,
          KOYILANDY TALUK, KOZHIKODE DISTRICT, PIN-673 614
      2. BALUSSERY BLOCK PANCHAYATH UNDER SECRETARY, BALUSSERY BLOCK PANCHAYATH,
          KOZHIKODE DISTRICT, PIN-673 612
      3. NARAYANAN, AGED 62 YEARS,S/O. KUNHIRAMAN,PEETAKANDY HOUSE,NADUVANNUR
          P.O.,NADUVANNUR AMSOM DESOM, KOYILANDY TALUK, KOZHIKODE DISTRICT, PIN-673
          614(Address of Third Respondent is corrected as per order dated 01.08.2022 in IA 1/2022 in
          RSA 373/2021)

          Application praying that in the circumstances stated in the affidavit filed therewith the High
   Court be pleased to stay the operation of Judgment and decree dated 23.01.2021 in AS No. 31/2008
   on the file of the Subordinate Judge's Court,Koyilandy and Judgment and decree dated 03.07.2007 in
   OS No 49/2005 on the file of the Munsiff's Court,Koyilandy pending disposal of the above Regular
   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 04.08.2022 and upon hearing the arguments of
   SRI K.P.SUDHEER & SRI.J.RAMKUMAR, Advocates for the petitioners and of SRI.K.A.SALIL
   NARAYANAN, Advocate for Respondent No 1, the court passed the following:

                                                      ORDER

Interim order shall stand extended by one month.

Call for LCR.

Sd/- M.R.ANITHA, JUDGE

31-08-2022 /True Copy/ Assistant Registrar