Ramadas vs Vasudevan Nair
2022 Latest Caselaw 7625 Ker

RSA No.297/2022                                        1/1

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

                            Friday, the 24th day of June 2022 / 3rd Ashadha, 1944
                                   IA.NO.1/2022 IN RSA NO. 297 OF 2022
                         OS 176/2013 OF ADDITIONAL MUNSIFF COURT, PALAKKAD
                         AS 68/2016 OF IV ADDITIONAL DISTRICT COURT,PALAKKAD
   PETITIONER/APPELLANT:

          RAMADAS,AGED 42 YEARS S/O. VASUDEVAN EZHUTHACHAN, YOGI KUNNATHU HOUSE,
          KUNDALASSERY P.O, PALAKKAD TALUK, PALAKKAD DISTRICT, PIN-678 631.

   RESPONDENTS/RESPONDENTS:

      1. VASUDEVAN NAIR,AGED 71 YEARS,S/O. POZHATHU LAKSHMI AMMA, KUNDALASSERY P.O,
          PALAKKAD TALUK, PALAKKAD DISTRICT, PIN- 678 631.
      2. KRISHNADAS, AGED 46 YEARS, S/O. VASUDEVAN EZHUTHACHAN, YOGI KUNNATHU HOUSE,
          KUNDALASSERY P.O, PALAKKAD TALUK, PALAKKAD DISTRICT, PIN-678 631.
      3. KAMALAKSHY, AGED 77 YEARS, D/O. KRISHNAN EZHUTHASSAN, YOGI KUNNATHU HOUSE,
          KUNDALASSERY AMSOM DESOM, KUNDALASSERY P.O, PALAKKAD TALUK, PALAKKAD
          DISTRICT, PIN-678 631.

          Application praying that in the circumstances stated in the affidavit filed therewith the High
   Court be pleased to stay the judgment and decree dated 05.02.2021 in AS.No.68/2016 of the Court of
   the Additional District Judge IV,Palakkad, which confirmed the judgment and decree dated 30.10.2015
   in OS.No.176/2013 of the Court of the Additional Munsiff,Palakkad, pending disposal of the above
   Regular Second Appeal.
          This Application coming on for orders upon perusing the application and the affidavit filed in
   support thereof, and upon hearing the arguments of M/S.JACOB SEBASTIAN, ANU JACOB,
   K.V.WINSTON, Advocates for the petitioner, the court passed the following:
                                                   ORDER

Both sides to maintain status quo as on the date of appellate decree.

Sd/- M.R.ANITHA JUDGE

24-06-2022 /True Copy/ Assistant Registrar