Susheela vs Harrisons Malayalam Ltd
2022 Latest Caselaw 1818 Ker

RSA No.1017/2013                                       1/1

                                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                  PRESENT
                                   THE HONOURABLE MR.JUSTICE K. BABU

                       Wednesday, the 16th day of February 2022 / 27th Magha, 1943
                                   IA.NO.1/2022 IN RSA NO. 1017 OF 2013
                                 OS 218/2000 OF MUNSIFF COURT, KALPETTA
                                 AS 5/2006 OF SUB COURT,SULTHANBATHERY
   APPELLANTS/APPELLANTS/DEFENDANTS:

      1. SUSHEELA, D/O. PAPPA, AGED 62 YEARS,WORKER NO.4661, NEDUMBALA(NB) DIVISION,
          LABOUR LINE, KOTTAPPADI VILLAGE, MEPPADI P.O., VYTHIRI TALUK, WAYANAD DISTRICT.
      2. K.RAMASWAMY, S/O. KUPPUMESTHRI,AGED 67 YEARS, NEDUMBALA(NB) DIVISION, LABOUR
          LINE, KOTTAPPADI VILLAGE, MEPPADI P.O., VYTHIRI TALUK, WAYANAD DISTRICT.

   RESPONDENT/RESPONDENT & PLAINTIFF:

          HARRISONS MALAYALAM LIMITED, ARAPETTA ESTATE, MEPPADI P.O., VYTHIRI TALUK,
          WAYANAD DISTRICT.

          Application praying that in the circumstances stated in the affidavit filed therewith the High
   Court be pleased to stay the decree and judgment in AS.No.5/2006 of Subordinate Judges Court,
   Sulthan Batheri and OS.218/2000 on the file of Munsiff Court,Kalpetta.
          This Application coming on for orders upon perusing the application and the affidavit filed in
   support thereof, and upon hearing the arguments of SRI.P.K.RAMKUMAR, Advocate for the petitioners
   and of SRI.P.BENNY THOMAS, SRI.M.GOPIKRISHNAN NAMBIAR, SRI.K.JOHN MATHAI, Advocates for the
   respondent, the court passed the following:
                                                   ORDER

Execution of the decree will stand stayed for a period of three months. Call for LCR.

Post on 22.03.2022.

Sd/- K. BABU JUDGE

16-02-2022 /True Copy/ Assistant Registrar