Tony Thomas vs Jacob Thomas
2022 Latest Caselaw 6968 Ker

RSA No.1168/2019                                         1/1

                                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                    PRESENT
                                  THE HONOURABLE MRS. JUSTICE M.R.ANITHA

                             Tuesday, the 14th day of June 2022 / 24th Jyaishta, 1944
                                             RSA NO. 1168 OF 2019
                                  AS 87/2018 OF DISTRICT COURT, ALAPPUZHA
                             OS 793/2014 OF PRINCIPAL MUNSIFF COURT,ALAPPUZHA
   APPELLANT/RESPONDENT/DEFENDANT:

          TONY THOMAS, AGED 58 YEARS, S/O.LATE THOMAS, MAVELIL HOUSE, VELIYANAD, KUTTANAD,
          ALAPPUZHA DISTRICT-689 590.

        BY ADV.SRI. MANOJ RAMASWAMY
   RESPONDENT/APPELLANT/PLAINTIFF:

          JACOB THOMAS, S/O.LATE THOMAS, MAVELIL HOUSE, VELIYANAD, KUTTANAD, ALAPPUZHA
          DISTRICT-689 590.

          This Regular second appeal having come up for orders on 14.06.2022, the court on the same
   day passed the following:
                                                     ORDER

There will be an interim stay in AS.No.87/2018 on the file of District Court, Alappuzha, which arise out of judgment and decree in OS.No.793/2014 on the file of Munsiff Court,Alappuzha, for a period of three months.

Sd/- M.R.ANITHA JUDGE

14-06-2022 /True Copy/ Assistant Registrar