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Vijayan vs Shahna
2022 Latest Caselaw 6531 Ker

Citation : 2022 Latest Caselaw 6531 Ker
Judgement Date : 8 June, 2022

Kerala High Court

Vijayan vs Shahna on 8 June, 2022

RSA No.146/2022                                            1/1

                                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT THE HONOURABLE MRS. JUSTICE M.R.ANITHA

                           Wednesday, the 8th day of June 2022 / 18th Jyaishta, 1944

                                      IA.NO.1/2022 IN RSA NO. 146 OF 2022

                            AS 62/2019 OF II ADDITIONAL DISTRICT COURT, KOLLAM
                        OS 40/2013 OF MUNSIFF MAGISTRATE COURT, SOUTH PARAVOOR
   PETITIONERS/APPELLANTS:

           1.VIJAYAN, AGED 48 YEARS,S/O.SATHYAN,BINDHU BHAVAN,EZHIPPURAM,PARIPALLY,PIN-691
           574.
           2.RENJAN, AGED 54,S/O.DAMODHARAN,REVATHY,EZHIPPURAM,PARIPPALLY,PIN-691 574.
           3.SHAJI,AGED 53 YEARS,S/O.BHARATHAN,SUGUNA
           MANDHIRAM,EZHIPPURAM,PARIPALLY,PIN-691 574.
           4.GANESHAN,AGED 57 YEARS,S/O.VAMADEVAN,SHYLAJA
           MANDHIRAM,CHAVARAKODU,PARIPALLY,PIN-691 574.

   RESPONDENT/RESPONDENT:

           SHAHNA,AGED 33 YEARS,D/O.SHAJAHAN,ABY,MARUTHIKUNNU P.O.,THALOOR,MADAVOOR
           VILLAGE,VARKALA TALUK,REPRESENTED BY HER POWER OF ATTORNEY HOLDER
           SHAJAHAN,S/O.MUHAMMED RASHEED,AGED 60 YEARS,RESIDING AT ABY,MARUTHIKUNNU
           P.O.,THOLOOR,MADAVOOR VILLAGE,VARKALA TALUK,THIRUVANANTHAPURAM.

          Application praying that in the circumstances stated in the aﬃdavit ﬁled therewith the High
   Court be pleased to stay the impugned judgment and decree in AS.No.62 of 2019 dated 18.11.2021 of
   the II Additional District Court, Kollam in the 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 31.05.2022 and upon hearing the arguments of
   SRI.G.BHAGAVAT SINGH, Advocate for the petitioners, and of SRI.SASI, Advocate for the Respondent
   (B/o), the court passed the following:
                                                       ORDER

Interim order already granted is extended for a period of two months.

Sd/- M.R.ANITHA, JUDGE

08-06-2022 /True Copy/ Assistant Registrar