Biji Pothen vs Mini Joseph
2022 Latest Caselaw 6408 Ker

RFA No.166/2019                               1/1

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                      THE HONOURABLE MR.JUSTICE P.SOMARAJAN
              Friday, the 3rd day of June 2022 / 13th Jyaishta, 1944
                       IA.NO.1/2019 IN RFA NO. 166 OF 2019
                        OS 107/2011 OF SUB COURT, HOSDRUG
   PETITIONERS/APPELLANTS:

      1. BIJI POTHEN, AGED 45, S/O.LATE POTHEN, RESIDING AT KARINGADA HOUSE,
         NEDUMKUNAM P.O., KOTTAYAM DISTRICT, NOW RESIDING AT PRANTHERKAVU,
         PANATHADY POST, KALLAR VILLAGE, HOSDURG TALUK.

    & OTHERS

   RESPONDENT/RESPONDENT:

          MINI JOSEPH, AGED 44, W/O.JOHN ALEX, RESIDING AT KARINGADA HOUSE,
          MULAMALA ESTATE, NEDUMKUNNAM VILLAGE AND POST, CHANGANASSERY TALUK,
          KOTTAYAM DISTRICT, PIN 686101.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of Judgment and Decree dated 23/1/2019 in O.S.No.107 of 2011 on the file
   of the Court of Subordinate Judge of Hosdurg, 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 25/05/2022 and upon hearing the arguments of SRI.MATHEW
   SEBASTIAN, Advocate for the petitioners and of SRI.S.VINOD BHAT,
   SMT.ANAGHA LAKSHMY RAMAN, Advocates for the respondent, the court passed
   the following:




                                         ORDER

Interim order is extended till 20/6/2022.

Sd/- P.SOMARAJAN, JUDGE

03-06-2022 /True Copy/ Assistant Registrar