Sauda Rauf vs Thekkumbath Kunhi Seethi Thangal
2022 Latest Caselaw 8078 Ker

RSA No.543/2019                                           1/1

                                IN THE HIGH COURT OF KERALA AT ERNAKULAM


                                                    PRESENT
                                  THE HONOURABLE MRS.JUSTICE M.R.ANITHA
                          Wednesday, the 29th day of June 2022/9th Ashadha, 1944
                                     IA.NO.1/2019 IN RSA NO. 543 OF 2019
                                     AS 216/2012 OF SUB COURT, KANNUR
                                OS 523/2002 OF MUNSIFF COURT, TALIPARAMBA


PETITIONERS/SECOND APPELLANTS:

1. SAUDA RAUF, D/O. AYISHABI @ KUNHIBI AND W/O. RAUF,AGED 66 YEARS, 'JASEERA HOUSE', PUTHIYANGADI
P.O., KOZHIKODE - 673 021.


And others


RESPONDENTS/RESPONDENTS:

1. THEKKUMBATH KUNHI SEETHI THANGAL, PALLI KATHEEB, S/O. HABEEB THANGAL, IRIKKUR AMSOM DESOM,
P.O.IRIKKUR, PIN - 670 593.

And others




          Application praying that in the circumstances stated in the affidavit filed therewith the High
   Court be pleased to stay the operation and execution of the judgment and decree in AS.No.216 of
   2012 dated 26.11.2018 of Sub Court, Kannur in OS.No.523 of 2002 of Munsiff's Court, Taliparamba
   pending disposal of the Second Appeal.



          This application again 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 SRI.S.SREEKUMAR, Senior Advocate along with M/s.P.MARTIN JOSE, P.PRIJITH and THOMAS P.
   KURUVILLA, Advocates for the petitioners and of M/s.P.B.KRISHNAN, K.R.AVINASH, ABDUL RAOOF
   PALLIPATH, E.MOHAMMED SHAFI, Advocates for Respondent 1, the court passed the following:
                                                      ORDER

Interim order already granted is extended for three months.

Sd/- M.R.ANITHA.,JUDGE

29-06-2022 /True Copy/ Assistant Registrar