Aravindaksha Menon vs Unnikrishnan C
2022 Latest Caselaw 627 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                 THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                      &
                    THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
          Friday, the 14th day of January 2022 / 24th Pousha, 1943
                    IA.NO.1/2021 IN RFA NO. 226 OF 2021
         OS 810/2007 OF I ADDITIONAL SUB COURT,ERNAKULAM, ERNAKULAM
PETITIONERS/APPELLANTS:

  1. ARAVINDAKSHA MENON,AGED 66 YEARS, S/O.KUNJIKUTTI AMMA, CHERULLI,
     KONATTU HOUSE,THIRUVANKULAM, KANAYANNUR TALUK, ERNAKULAM DISTRICT.

AND OTHERS

RESPONDENTS/RESPONDENTS:

  1. UNNIKRISHNAN C S/O.LATE NARAYANA MENON, CHANDUVARATH, JAYAKRISHNA
     ,OLLURKKARA P.O., THRISSUR DISTRICT , PIN- 680 655

AND OTHERS

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to pass an order
staying the execution of the judgment and decree in O.S.No.810/2007 dated
30.03.2021 passed by the Addl. Subordinate Judge's Court-I, Ernakulam,
pending disposal of the above R.F.A
     This Application again coming on for orders upon perusing the
application and the affidavit filed in support thereof, and this court's
order dated 28/12/2021 and upon hearing the arguments of N.P.PRAJEESH,
Advocate for the petitioners and of MATHEW KURIAKOSE, Advocate for R3,
the court passed the following:
                  ALEXANDER THOMAS & VIJU ABRAHAM, JJ.
                   .................................................................
                    I.A.No.1 of 2021 in R.F.A. No.226 of 2021
                [Arising out of judgment & decree dated 30.03.2021 in O.S. No.810 of 2007 of
                                    the Additional Sub Court-I, Ernakulam]
                     .................................................................
                           Dated this the 14th day of January, 2022

                                                ORDER

Sri.N.P.Prajeesh, learned Advocate appearing for the

applicants in the I.A./appellants in the R.F.A. submits that the interim

order of status quo granted by this Court on 28.12.2021 expired on

11.01.2022. We are told that service of notices on the respondents have

not been completed, which may take some time. Since the regular

Bench is not in a position to sit now, taking note of the facts and

circumstances of the case and also for ensuring the preservation of the

subject matter of the lis, till orders are passed in the stay application, it

is ordered that the status quo order passed by this Court on 28.12.2021

will stand extended from 11.01.2022 for a further period of one month

therefrom.

List the I.A. before the regular Division Bench as per roster

on 28.01.2022.

        Handover to both sides                                      Sd/-

                                             ALEXANDER THOMAS, JUDGE

                                                                    Sd/-

                                                   VIJU ABRAHAM, JUDGE
        cks

14-01-2022                        /True Copy/                                        Assistant Registrar