[email protected] vs Muhammed Kunhi
2022 Latest Caselaw 11737 Ker

RSA No.443/2019                                   1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                         THE HONOURABLE MRS.JUSTICE M.R.ANITHA
            Tuesday, the 20th day of December 2022 / 29th Agrahayana, 1944

                              IA.NO.2/2019 IN RSA NO. 443 OF 2019

                  AS No.118/2013 OF THE ADDITIONAL DISTRICT COURT- II, MANJERI

                         OS No.269/2003 OF THE MUNSIFF COURT, MANJERI



   PETITIONERS/SECOND APPELLANTS:

      1. MUHAMMED @ UNNIMAN, AGED 61 YEARS, S/O. LATE POOVATHINGAL POCKER,
         VELLAYOOR AMSOM, DESOM, THANDODE, NILAMBUR TALUK.

           And others

   RESPONDENT/RESPONDENT:

          MUHAMMED KUNHI, AGED 74 YEARS, S/O. ALAKKAPARAMBIL MAMMADEESA HAJI,
          VANIYAMBALAM AMSOM, MUDAPPILASSERY DESOM, NILAMBUR TALUK.



        Application praying that in the circumstances stated in the affidavit filed
   therewith the High Court be pleased to stay the operation and execution of the
   judgment in AS.No.118 of 2013 dated 06.12.2017 of Additional District Judge-II,
   Manjeri, till the disposal of the above 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 30.09.2022 and upon
   hearing the arguments of M/S. P. MARTIN JOSE, P. PRIJITH and THOMAS P. KURUVILLA,
   Advocates for the petitioners and of SRI. RAJESH R. KORMATH, Advocate for the
   Respondent, the court passed the following:
                                           ORDER

Interim order already granted is extended for four months.

Sd/- M.R.ANITHA, JUDGE

20-12-2022 /True Copy/ Assistant Registrar