E.Jayakrishnan vs R.Veeramani
2022 Latest Caselaw 513 Ker

RFA No.538/2019                              1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR. JUSTICE P.SOMARAJAN
            Thursday, the 13th day of January 2022 / 23rd Pousha, 1943
                       IA.NO.1/2019 IN RFA NO. 538 OF 2019
                  OS 390/2012 OF SUB COURT, OTTAPALAM, PALAKKAD
   PETITIONER/APPELLANT:

          E.JAYAKRISHNAN, 55 YEARS , S/O. LATE BALAKRISHNAN NAIR, RESIDING AT
          SAISADAN, KALLIPPADAM, SHORANUR VILLAGE, OTTAPPALAM TALUK.

   RESPONDENT/RESPONDENT:

          R.VEERAMANI , 70 YEARS, S/O. LATE A.S.K.RAMA IYER, VEERAMANI
          BUILDING, NETHIRIMANGALAM AMSOM DESOM, OTTAPPALAM TALUK.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to pass an order of
   Temporary Injunction, restraining the respondent and his men from
   interfering with the peace full possession, of the petitioner, in the
   petition schedule property, pursuant to the passing of the Judgment and
   decree in O.S.No.390/12, on the file of the subordinate Judge Ottapalam ,
   dated 29.11.19, pending consideration of this Regular First Appeal , in
   the 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 14/12/2021 in IA 2/2021 and upon hearing the arguments of
   SRI.K.RAVI (PARIYARATH), Advocate for the petitioner, the court passed
   the following:
                                      ORDER

Interim order will stand extended till 07/02/2022.

Sd/- P.SOMARAJAN JUDGE

13-01-2022 /True Copy/ Assistant Registrar