Leelamma @ Maria vs Kunjoonju
2022 Latest Caselaw 545 Ker

RSA No.466/2020                                              1/1

                                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                       PRESENT
                                    THE HONOURABLE MRS.JUSTICE SHIRCY V.

                           Thursday, the 13th day of January 2022 / 23rd Pousha, 1943
                                       IA.NO.1/2020 IN RSA NO. 466 OF 2020
                               OS 6/2008 OF MUNSIFF COURT, CHANGANACHERRY
                           AS 266/2010 OF V ADDITIONAL DISTRICT COURT,KOTTAYAM
   PETITIONERS/APPELLANTS:

          1.LEELAMMA @ MARIA, W/O. LATE ISSAC VARGHESE, AGED 58 YEARS,KUNNUMPURAM
          HOUSE,ITHITHANAM KARA/POST, KURICHY VILLAGE, KOTTAYAM DISTRICT, PIN-686 535
          And another

   RESPONDENT/RESPONDENT:

          KUNJOONJU, AGED 68 YEARS, S/O. VELAYUDHAN, MATTATHIL PARAMBIL, VEROOR P.O,
          CHETHIPUZHA VILLAGE, KOTTAYAM DISTRICT,PIN-686 104




          Application praying that in the circumstances stated in the affidavit filed therewith the High
   Court be pleased to stay the execution of the judgment and decree dated 10.01.2020 in AS.No.266 of
   2010 on the file of Additional District Court V, Kottayam filed against the judgment and decree dated
   20.08.2010 in OS.No.6 of 2008 on the file of Munsiff's Court, Changanassery pending 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 01.09.2021 and upon hearing the arguments of
   SRI.P.K.RAVI SANKAR, Advocate for the petitioners and of SRI.A.K.HARIDAS, Advocate for the
   respondent, the court passed the following:
                                                        ORDER

Heard both sides.

Interim order is revived and extended till disposal of the appeal.

Sd/- SHIRCY V., JUDGE

13-01-2022 /True Copy/ Assistant Registrar