Rajan vs Raghunath Alias Raghunathan Das
2022 Latest Caselaw 8095 Ker

RFA No.153/2021                                  1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                          THE HONOURABLE MR. JUSTICE P.SOMARAJAN
                  Wednesday, the 29th day of June 2022 / 8th Ashadha, 1944

                            IA.NO.1/2021 IN RFA NO. 153 OF 2021

                           O.S.No.37/2015 OF SUB COURT, KANNUR

   PETITIONER/APPELLANT:

          RAJAN, S/O.KUNHIKANNAN, AGED 47 YEARS, CONTRACTOR, RESIDING AT
          EDAVANKODE HOUSE, P.O.NUCHIYAD, KANNUR DISTRICT, PIN-670 705.

   RESPONDENTS/RESPONDENTS:

      1. RAGHUNATH ALIAS RAGHUNATHAN DAS, S/O.CHEEKOLI KANNAN ALIAS
         C.K.DAS, AGED 86 YEARS, PENSIONER, RESIDING AT PAYYAN'S HOUSE,
         P.O.THANA, KANNUR-12.
      2. KRISHNAVENI, W/O.REGHUNATH ALIAS RAGHUNATHAN DAS, AGED 53 YEARS,
         HOUSEWIFE, RESIDING AT PAYYAN'S HOUSE, P.O.THANA, KANNUR-12.
      3. ABDUL GAFOOR @ ABDUL GAFOOR HAJI, S/O.ABDURAHIMAN HAJI, AGED 36
         YEARS, CONTRACTOR, RESIDING AT CHEDIKALAM, MAMKUNNU, P.O. ARALAM,
         PIN-670 704.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the execution
   of the decree and judgment dated 22-05-2020 in O.S. No.37/2015 on the
   files of the Sub Judge, Kannur in the interest of justice.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of Sri. K.N.ABHILASH, SRI.SUNIL NAIR PALAKKAT, SRI.M.A.AHAMMAD SAHEER,
   SRI.P.B.MUHAMMED AJEESH, Advocates for the petitioner and of M/S.SHAJI
   THOMAS, K.BABU, JEN JAISON, Advocates for respondents 1 and 2, the court
   passed the following:
                                      ORDER

There will be an order of stay, as prayed for, on furnishing security for the entire decree amount within a period of 15 days from today, failing which the order of stay will stand vacated and the Execution Court will be at liberty to proceed further in the EP.

Sd/- P.SOMARAJAN JUDGE

29-06-2022 /True Copy/ Assistant Registrar