Prsannakumari vs P.Chandrasekharan
2022 Latest Caselaw 8387 Ker

RSA No.72/2016                                          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.2/2016 IN RSA NO. 72 OF 2016
                         OS 782/2010 OF ADDITIONAL MUNSIFF COURT, ALAPPUZHA
                         AS 88/2013 OF ADDITIONAL DISTRICT COURT II ,ALAPPUZHA
   PETITIONER/APPELLANT/RESPONDENT/PLAINTIFF:

          PRASANNAKUMARI, AGED 59 YEARS W/O.SUDARSANAN, KARUKAYIL VEEDU,
          KOTTAMURI,THRIKKUNNAPUZHA VILLAGE, ALAPPUZHA DISTRICT - 690 515.

   RESPONDENT/APPELLANT/PLAINTIFF:

          P.CHANDRASEKHARAN, AGED 64 YEARS, S/O.A.PURUSHOTHAMAN, KOCHUTHARAYIL
          VEEDU,PURAKKADU P.O., THOTTAPPALLY MURI, PURAKKADU VILLAGE, AMBALAPPUZHA
          TALUK, ALAPPUZHA - 690 551.

          Application praying that in the circumstances stated in the affidavit filed therewith the High
   Court be pleased to pass an order staying the operation of judgment dated 16.12.2015 in AS.No.88 of
   2013 of the Addl.District Judge's Court-II,Alappuzha arising from judgment and decree dated
   31.10.2013 in OS.No.782 of 2010 of the Addl.Munsiff's Court,Alappuzha, pending disposal of the
   Regular Second Appeal, in the interest of justice.
          This Application coming on for orders upon perusing the application and the affidavit filed in
   support thereof, and upon hearing the arguments of SRI.K.S.HARIHARAPUTHRAN, SRI.DIPU JAMES,
   SRI.GEORGE MATHEW, SRI.M.D.SASIKUMARAN, SRI.SUNIL KUMAR A.G, Advocates for the petitioner
   and of SRI.K.K.BALAKRISHNAN,SRI.R.SURENDRAN Advocates for the respondent (CAVEATOR), the
   court passed the following:
                                                   ORDER

There will be an interim stay for a period of 2 months on condition that the petitioner/appellant will not cause any obstruction to the existing use of way to the respondent.

                                                                  Sd/- M.R.ANITHA JUDGE




01-07-2022                              /True Copy/                                       Assistant Registrar