Sarojini Amma vs Krishnan Nair
2022 Latest Caselaw 8668 Ker

RSA No.179/2021                                         1/1

                               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                  PRESENT
                                 THE HONOURABLE MRS.JUSTICE M.R.ANITHA
                         Wednesday, the 6th day of July 2022 / 15th Ashadha, 1944
                                    IA.NO.1/2021 IN RSA NO. 179 OF 2021
                                      AS 27/2006 OF SUB COURT, TIRUR
                          OS 111/1989 OF MUNSIFF MAGISTRATE COURT,PONNANI
   PETITIONERS/APPELLANTS:

      1. SAROJINI AMMA, AGED 76 YEARS, D/O THACHAKATH MADHAVI AMMA, PERUMBADAPPA
          AMSOM DESOM, PONNANI TALUK,MALAPPURAM DISTRICT.

    And others

   RESPONDENTS/RESPONDENTS:

      1. KRISHNAN NAIR, S/O THACHAKATH UNNIYAMMA,PERUMBADAPPA AMSOM DESOM,PONNANI
          TALUK, MALAPPURAM DISTRICT,PIN-679580.

    And others

          Application praying that in the circumstances stated in the affidavit filed therewith the High
   Court be pleased to stay the operation of the judgment and decree dated 06.11.2020 in AS.27/2006
   by the Court of the Subordinate Judge of Tirur and judgment and decree in OS.111/1989 passed by
   the Munsiff-Magistrate Court, Ponnani, dated 31.01.2006, until the 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 05.04.2022 and upon hearing the arguments of
   M/S.JAMSHEED HAFIZ, K.K.NESNA, Advocates for the petitioners and P.CHANDRASEKHAR,
   C.V.MANUVILSAN, Advocates for the respondents 20 to 24, the court passed the following:



                                                   ORDER

Interim order already granted is extended till the next posting date.

Sd/- M.R.ANITHA, JUDGE

06-07-2022 /True Copy/ Assistant Registrar