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Pushpavally vs Sulochana
2022 Latest Caselaw 9141 Ker

Citation : 2022 Latest Caselaw 9141 Ker
Judgement Date : 27 July, 2022

Kerala High Court
Pushpavally vs Sulochana on 27 July, 2022
RSA No.792/2021                                              1/1

                                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                       PRESENT
                                    THE HONOURABLE MRS. JUSTICE M.R.ANITHA
                            Wednesday, the 27th day of July 2022 / 5th Sravana, 1944
                                       IA.NO.1/2021 IN RSA NO. 792 OF 2021
                                     AS 5/2017 OF SUB COURT,KOTTARAKKARA
                                 OS 193/2014 OF MUNSIFF COURT, KOTTARAKKARA
   PETITIONERS/APPELLANTS/APPELLANTS/DEFENDANTS 1,3,5 &6:

          PUSHPAVALLY, AGED 81 YEARS, D/O KUNJUKUTTY, CHARUVIL VEEDU, KARICKAL MURI, NEAR
          CHARCH, PAVITHRESWARAM VILLAGE, PANGODU P.O, KOLLAM-691001.

       And Others

   RESPONDENTS/RESPONDENTS/RESPONDENTS/PLAINTIFFS/DEFENDANTS 2 & 4:

          SULOCHANA, AGED 67 YEARS, W/O LATE MADHUSOODHANAN, MANGALASSERI HOUSE,
          PAVITHRESWARAM MURI, PAVITRESWARAM VILLAGE, PAVITHRESWARAM P O,
          KOLLAM-691507.

       And Others

          Application praying that in the circumstances stated in the affidavit filed therewith the High
   Court be pleased to stay the operation and implementation of the judgment and decree dated
   09/11/2016 in O.S.No.193/14 on the files of the Munsiff Kottarakkara in the greater interest 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 23/06/2022 and upon hearing the arguments of
   K.S.MANU , K.B.UDAYAKUMAR, Advocates for the petitioners and of GOVIND PADMANAABHAN,
   G.P.SHINOD, AJIT G ANJARLEKAR, ATUL MATHEWS,Advocates for the respondents 1 to 3, the court
   passed the following:

                                                         ORDER

Interim order already granted is extended for three months.

Sd/- M.R.ANITHA, JUDGE

27-07-2022 /True Copy/ Assistant Registrar

 
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