Muhammed Ansar @ Ansari vs Mary Jose
2022 Latest Caselaw 7840 Ker

RFA No.168/2020                               1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR. JUSTICE P.SOMARAJAN
              Tuesday, the 28th day of June 2022 / 7th Ashadha, 1944
                       IA.NO.2/2020 IN RFA NO. 168 OF 2020
                   OS 6/2018 OF SUB COURT , THODUPUZHA, IDUKKI
   APPELLANT/PETITIONER:

          MUHAMMED ANSAR @ ANSARI, AGED 59 YEARS S/O. PALLITHODI MUHAMMED
          ISMAIL, PALLITHODI SOUREETH MANZIL, PALLIMUKKU KARA, THATHAMANGALAM
          VILLAGE, CHITTOOR TALUK, PALAKKAD-678 102.

   RESPONDENT/RESPONDENT:

          MARY JOSE, AGED 65 YEARS, W/O. JOSE, PONNANAKUNNEL HOUSE,
          KANJIRAMATTOM ROAD, THODUPUZHA EAST P.O., THODUPUZHA, IDUKKI-685
          585.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to pass an order of
   stay of operation of the judgment and decree dated 29.02.2020 IN O.S NO.
   6/2018 on the files of the Subordinate Judges Court, Thodupuzha, pending
   disposal of the above appeal, in the 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
   7/06/2022 and upon hearing the arguments of M/S.JACOB SEBASTIAN &
   K.V.WINSTON, Advocates for the petitioner and of SRI.C.K.VIDYASAGAR,
   Advocate for the respondent, the court passed the following:

                                         ORDER

Interim order is extended till 25/07/2022.

Sd/- P.SOMARAJAN, JUDGE

28-06-2022 /True Copy/ Assistant Registrar