Pushpavally vs Sulochana
2022 Latest Caselaw 7355 Ker

RSA No.792/2021                                    1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                          THE HONOURABLE MRS. JUSTICE M.R.ANITHA
              Thursday, the 23rd day of June 2022 / 2nd Ashadha, 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 coming on for orders upon perusing the application
   and the affidavit filed in support thereof,and this Court's order dated
   28/03/2022 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 till the next posting date.

Call with I.As.

Post next month.

Sd/- M.R.ANITHA JUDGE

23-06-2022 /True Copy/ Assistant Registrar