Smitha vs Surendran
2022 Latest Caselaw 687 Ker

CRP No.345/2021                                  1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                           PRESENT

                         THE HONOURABLE MR.JUSTICE A. BADHARUDEEN


                  Friday, the 14th day of January 2022 / 24th Pousha, 1943


                            IA.NO.1/2021 IN CRP NO. 345 OF 2021

                        AS 158/2018 of the SUB COURT, IRINJALAKUDA.

          O.S NO. 3006/2012 OF THE ADDITIONAL MUNSIFF COURT, IRINJALAKUDA.

   REVISION PETITIONER/ 1ST RESPONDENT/ PLAINTIFF:

          SMITHA, AGED 39 YEARS, W/O.KIZHAKKOODAN SATHYAN, VARANDHARAPILLY
          DESOM, AMBALLUR VILLAGE AND D/O.KADUNGATT SADHANANDHAN, NEDUMBAL
          DESOM, THOTTIPAL VILLAGE, MUKUNDAPURAM TALUK.

   RESPONDENT/ APPELLANTS AND RESPONDENTS 2 TO 5/ DEFENDANTS:

      1. SURENDRAN, AGED 66 YEARS, S/O.KIZHAKKOODAN SUBRAMANYAN, VEPOOR
         DESOM, AMBALLUR VILLAGE, MUKUNDAPURAM TALUK, PIN-680 302

            and 5 others...


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the judgment
   in A.S No. 158 of 2018 dated 31-08-2021 on the file of the Subordinate
   Judge, Irinjalakuda.


        This application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof and this court's
   order dated 13-12-2021 and upon hearing the arguments of M/S
   K.S.BHARATHAN, ALPHIN ANTONY, AADITHYAN S.MANNALI & VISAKH ANTONY,
   Advocates for the petitioners, the court passed the following:

                                          O R D E R

Await return of notice.

Interim stay is exteded for a period of two months.

Sd/- A. BADHARUDEEN, JUDGE

14-01-2022 /True Copy/ Assistant Registrar