Ananthalakshmi vs Girija H @ Girija Sreenivasan
2022 Latest Caselaw 7609 Ker

RFA No.211/2021                               1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR. JUSTICE P.SOMARAJAN
               Monday, the 24th day of June 2022 /3rd Ashadha, 1944
                       IA.NO.1/2021 IN RFA NO. 211 OF 2021
                       OS 26/2017 OF SUB COURT, THODUPUZHA
   PETITIONER/APPELLANT:

          ANANTHALAKSHMI, AGED 78, W/O LATE T K HARIHARAN @ HARIHARA IYYER,
          RESIDING IN THE ADDRESS SRIKRISHNA NIVAS, THAZHATHU PARAKATTU
          MADOM, PARAKATTU MADOM COMPOUND, THODUPUZHA VILLAGE DESOM,
          THODUPUZHA MURI, MUVATTUPUZHA ROAD, THODUPUZHA P O, IDUKKI
          DISTRICT-685584.

   RESPONDENTS/RESPONDENTS:

      1. GIRIJA H @ GIRIJA SREENIVASAN, AGED 54, W/O SREENIVASAN, D/O T K
         HARIHARAN @ HARIHARA IYYER, SRIKRISHNA NIVAS, THAZHATHU PARAKATTU
         MADOM, PARAKATTU MADOM COMPOUND, THODUPUZHA VILLAGE DESOM,
         THODUPUZHA MURI, MUVATTUPUZHA ROAD, THODUPUZHA P O, IDUKKI
         DISTRICT-685584., NOW RESIDING FLAT NO.505, DONA APARTMENT, BEHIND
         MVM SCHOOL, J B ROAD, SILPUKHURI, GUWHATTI, ASSAM-781003.

    AND OTHERS


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of the judgment and decree rendered in OS No 26 of 2017 dated 30/9/21 on
   the file of the Subordinate Judges Court, Thodupuzha and the situation
   ordered to be continued in OPRC No.118 of 2020 dated 10.3.2021 as
   mentioned above may be directed to be continued pending consideration of
   the above appeal, 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 27/05/2022 and upon hearing the arguments of Sri.G.SREEKUMAR
   (CHELUR), Advocate for the petitioner/appellant in R.F.A and SRI.DINNY
   THOMAS, Advocate for R2/R2 in R.F.A, the court passed the following:

                                         ORDER

Interim order is extended till 21/7/2022.

Sd/- P.SOMARAJAN , JUDGE

24-06-2022 /True Copy/ Assistant Registrar