Muhammed Riyas vs Shaji C.Varkey
2022 Latest Caselaw 8367 Ker

RSA No.1266/2019                                      1/1

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                 PRESENT
                                THE HONOURABLE MRS.JUSTICE M.R.ANITHA




                            Friday, the 1st day of July 2022 / 10th Ashadha, 1944
                                  IA.NO.2/2019 IN RSA NO. 1266 OF 2019
                    AS 15/2015 OF III ADDITIONAL DISTRICT COURT,THIRUVANANTHAPURAM
                    OS 1921/2011 OF ADDL.MUNSIFF COURT(RCC),THIRUVANANTHAPURAM
   PETITIONER/APPELLANT:

          MUHAMMED RIYAS, S/O.ABDUL HAYYU,AGED 51, RESIDING AT KRA-90B, KURUNGANOOR,
          MARAPPALAM ROAD, PATTOM P.O., THIRUVANANTHAPURAM, REPRESENTED BY HIS POWER OF
          ATTORNEY HOLDER, JASMIN S., W/O.MUHAMMED RIYAS, AGED 41, RESIDING AT KRA-90 B,
          KURUNGANOOR, MARAPPALAM ROAD, PATTOM P.O., THIRUVANANTHAPURAM.

   RESPONDENTS/RESPONDENTS.:

          1.SHAJI C.VARKEY, S/O.P.C.VARKEY, AGED 61, RESIDING AT CHACKALACKAL HOUSE, KRA 90A,
           KURUNGANOOR, MARAPPALAM ROAD, PATTOM P.O., THIRUVANANTHAPURAM - 695 004.
          And others




          Application praying that in the circumstances stated in the affidavit filed therewith the High
   Court may be pleased to stay the execution of judgment and decree of the Additional District Court-
   III, Thiruvananthapuram in AS.No.15/2015 dated 18.01.2018 in OS.No.1921/2011 on the file of
   Additional Munsiff Court (RCC), Thiruvananthapuram pending disposal of this 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 04.04.2022 and upon hearing the arguments of
   M.SREEKUMAR, SMT.SAILAKSHMI, Advocates for the petitioner and of SRI.G.P.SHINOD, SRI.GOVIND
   PADMANAABHAN, SRI.AJIT G ANJARLEKAR, Advocates for the respondents 1 and 2, the court passed
   the following:
                                                   ORDER

Interim order already granted is extended for three months.

Sd/- M.R.ANITHA,

JUDGE

01-07-2022 /True Copy/ Assistant Registrar