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P.M.Krishnan Namboodiri vs Kunhimadakkandy Rabeena
2022 Latest Caselaw 689 Ker

Citation : 2022 Latest Caselaw 689 Ker
Judgement Date : 14 January, 2022

Kerala High Court

P.M.Krishnan Namboodiri vs Kunhimadakkandy Rabeena on 14 January, 2022

RSA No.769/2020                                              1/1

                                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                       PRESENT
                                     THE HONOURABLE MRS.JUSTICE M.R.ANITHA
                             Friday, the 14th day of January 2022 / 24th Pousha, 1943
                                        IA.NO.1/2020 IN RSA NO. 769 OF 2020
                               AS 77/2013 OF ADDITIONAL SUB COURT, THALASSERY
                                    OS 127/2010 OF MUNSIFF COURT, THALASSERY
   PETITIONER/APPELLANT:

              P.M.KRISHNAN NAMBOODIRI, AGED 63 YEARS, S/O.P.M.KRISHNAN NAMBOODIRI, POOJARI AND
              CUSTODIAN OF PINARAYI SREE PARAMESHWARA PARVATHI TEMPLE, PINARAYI AMSOM
              DESOM, THALASSERY TALUK, KANNUR DISTRICT.

   RESPONDENTS/RESPONDENTS:

              1.KUNHIMADAKKANDY RABEENA, AGED 39 YEARS, W/O.P.P.NIYAS, HOUSE NO.2/433, DARUL
              AMAN, PINARAYI AMSOM DESOM, KETTILEPEEDIKA, POST PINARAYI, THALASSERY, KANNUR
              DISTRICT - 670 104.
              And another.




              Application praying that in the circumstances stated in the aﬃdavit ﬁled therewith the High
   Court be pleased to pass an interim order to stay the operation and all further proceedings in
   pursuance of appellate Court decree & judgment dated 18.12.2019 in AS.No.77/2013 on the ﬁle of
   Additional Sub Court, Thalassery, to the extent it modifying the injunction granted vide judgment and
   Decree dated 29.08.2013 in OS.NO.127/2010 of Munsiﬀ Court, Thalassery, to the eﬀect construction
   in the Plaint 'B' schedule property, pending disposal of the above Appeal, so as to secure the ends 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 07.01.2022 and upon hearing the arguments of
   C.P.PEETHAMBARAN, Advocates for the petitioners and of SRI.T.RAMESH BABU, SRI.C.K.SREEJITH,
   Advocates for the respondents, the court passed the following:
                                                        ORDER

Interim order already granted is extended for a period of one month.

Sd/- M.R.ANITHA, JUDGE

14-01-2022 /True Copy/ Assistant Registrar