Mary vs Mohan
2022 Latest Caselaw 1816 Ker

RSA No.638/2021                                           1/1

                               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                   PRESENT
                                    THE HONOURABLE MRS.JUSTICE SHIRCY V.
                  Wednesday,the 16th day of February 2022 / 27th Magha, 1943
                                     IA.NO.1/2021 IN RSA NO. 638 OF 2021
                          AS 94/2013 OF I ADDITIONAL DISTRICT COURT, THRISSUR
                            OS 454/2009 OF I ADDITIONAL SUB COURT, THRISSUR
   PETITIONER/APPELLANT:

          MARY, AGED 51 YEARS, W/O. JOY, CHALISSERY HOUSE, MANNUTHY, OLLUKKARA VILLAGE,
          THRISSUR TALUK.

   RESPONDENTS/RESPONDENTS:

      1. MOHAN, AGED 60 YEARS, S/O. MADHAVAN, PAMBUKATTIL HOUSE, PATTIKKAD P.O., EDAPALAM
          DESOM, PEECHI VILLAGE, THRISSUR TALUK,PIN 679 325

    and others.

          Application praying that in the circumstances stated in the affidavit filed therewith the High
   Court be pleased to stay the judgment and decree dated 30.11.2012 in OS.No.454/2009 of the First
   Additional Sub Court,Thrissur.
          This Application again coming on for orders upon perusing the application and the affidavit
   filed in support thereof and this Court's order dated 01.02.2022 and upon hearing the arguments of
   SRI.M.A.ABDUL HAKHIM, Advocate for the petitioner & of SRI.G.SREEKUMAR CHELUR,Advocate for
   Respondent No 1,the court passed the following:
                                                       ORDER

Interim order is extended till 22.03.2022.

Sd/- SHIRCY V., JUDGE

16-02-2022 /True Copy/ Assistant Registrar