Mytheenkhan Irfankhan vs Ismailkhan Khaja Mytheen
2022 Latest Caselaw 11375 Ker

RSA No.685/2021                                1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MRS.JUSTICE M.R.ANITHA
            Friday, the 2nd day of December 2022 / 11th Agrahayana, 1944
                        IA.NO.1/2021 IN RSA NO. 685 OF 2021
                        AS 84/2001 OF SUB COURT,KOTTARAKKARA
                       OS 213/1996 OF MUNSIFF COURT, PUNALUR.
        PETITIONER/APPELLANT:

          MYTHEENKHAN IRFANKHAN, AGED 56,CHARUVILA VEEDU, CHALACODU WARD,
          PUNALUR VILLAGE, KOLLAM DISTRICT, REPRESENTED BY HIS POWER OF
          ATTORNEY HOLDER SMT.SHEEJAKHAN, AGED 49, W/O.MYTHEENKHAN IRFANKHAN,
          CHARUVILA VEEDU, CHALACODU WARD, PUNALUR VILLAGE, PATHANAMTHITTA
          TALUK, PIN-691305.

      RESPONDENTS/RESPONDENTS:

      1. ISMAILKHAN KHAJA MYTHEEN,AGED 59, S/O.ISMAILKHAN, KAVUVILA VEEDU,
         CHALACODE WARD, PUNALUR VILLAGE, NOW RESIDING AT T.C.9/1979,
         BHASKARA BHAVAN, KOCHAR ROAD, MARUTHANKUZHY, THIRUVANANTHAPURAM-10.
      2. ISMAILKHAN RASOOL KHAN, AGED 54 YEARS, S/O.ISMAILKHAN, KAVUVILA
         VEEDU, CHALACODE WARD, PUNALUR VILLAGE, NOW RESIDING AT
         T.C.14/661/(1), NANDAVANAM, PALAYAM, THIRUVANANTHAPURAM-33.
      3. BABUJI SAHIB BHASHEER, AGED 76, LOTTERY AGENT, KAVUVILA VEEDU,
         CHALACODU WARD, PUNALUR VILLAGE, PIN-691305.
      4. FATHIMA BEEVI MARIYAM BEEVI, AGED 91 YEARS, T.C.4/1547, DEVASWOM
         BOARD JUNCTION, KAVADIYAR.P.O, THIRUVANANTHAPURAM DISTRICT,
         PIN-695003.



        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to pass an order
   staying the operation and execution of judgment and decree in AS.No.84 of
   2001 of Sub Court,Kottarakkara dated 30.10.2020 till final disposal of the
   above Regular Second Appeal, in the best interest 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 02.09.2022 in IA.2/2022 and upon hearing the arguments of
   M/S.P.HARIDAS, BIJU HARIHARAN,SHIJIN P.C. & RISHIKESH HARIDAS, Advocates
   for the petitioner and of M/S.S.V.RAJAN, SANIL JOSE, R.SANTHOSH,
   A.N.PREMLAL, S.HEMANTH SANTHOSH, T.T.JAYANTHI, V.K.GAYATHRI DEVI, SREENA
   B.S., Advocates for the respondents 1 and 2, the court passed the
   following:

                                     O R D E R

Interim order already granted is extended for six months.

Sd/-M.R.ANITHA,JUDGE

02-12-2022 /True Copy/ Assistant Registrar