K.Rama vs V.K.Bhaskara
2022 Latest Caselaw 8393 Ker

Citation : 2022 Latest Caselaw 8393 Ker
Judgement Date : 1 July, 2022

Kerala High Court

K.Rama vs V.K.Bhaskara on 1 July, 2022

RSA No.600/2021 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.1/2021 IN RSA NO. 600 OF 2021(D)
OS 338/2015 OF PRINCIPAL MUNSIFF COURT, KASARAGOD
AS 36/2019 OF SUB COURT,KASARAGOD
PETITIONER/APPELLANT:

K.RAMA, AGED 54 YEARS, D/O. KUNHAMBU, KOOVATH HOUSE, KOYONKARA, TRIKARIPUR P. O.
671310, HOSDURG TALUK.

RESPONDENTS/RESPONDENTS:

1. V.K.BHASKARA, AGED 73 YEARS, S/O. KRISHNA PURUSHA, KOOTHATHAJE, VORKADY VILLAGE
AND POST, MANJESHWARA TALUK, KASARAGOD DISTRICT - 671 323.
2. SMT.BHAGEERATHI, AGED 79 YEARS, W/O. KRISHNAPPA PURUSHA, AGALPADY HOUSE,
PAREGADDE, KUMBADAJE VILLAGE AND POST, KASARAGOD - 671 551.

Application praying that in the circumstances stated in the aﬃdavit ﬁled therewith the High
Court be pleased to stay the execution of the judgment in OS.No.338 of 2015 on the ﬁle of the
Principal Munsiﬀ Court,Kasaragod which was conﬁrmed in AS.No.36 of 2019 on the ﬁle of the
Subordinate Judges Court,Kasargod pending disposal of the above Second 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 01.04.2022 and upon hearing the arguments of
SRI.C.DINESH, Advocate for the petitioner, SRI. P.B.KRISHNAN, P.B. SUBRAMANYAN, SABU GEORGE,
MANU VYASAN PETER, ANUSREE B., Advoates for the R1, 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