Vijayan vs Shahna
2022 Latest Caselaw 2603 Ker

RSA No.146/2022                                            1/1

                                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                      PRESENT
                                   THE HONOURABLE MRS. JUSTICE SHIRCY V.

                             Friday, the 4th day of March 2022 / 13th Phalguna, 1943
                                      IA.NO.1/2022 IN RSA NO. 146 OF 2022
                            AS 62/2019 OF II ADDITIONAL DISTRICT COURT, KOLLAM
                        OS 40/2013 OF MUNSIFF MAGISTRATE COURT, SOUTH PARAVOOR
   PETITIONERS/APPELLANTS:

           1.VIJAYAN, AGED 48 YEARS,S/O.SATHYAN,BINDHU BHAVAN,EZHIPPURAM,PARIPALLY,PIN-691
           574.
           2.RENJAN, AGED 54,S/O.DAMODHARAN,REVATHY,EZHIPPURAM,PARIPPALLY,PIN-691 574.
           3.SHAJI,AGED 53 YEARS,S/O.BHARATHAN,SUGUNA
           MANDHIRAM,EZHIPPURAM,PARIPALLY,PIN-691 574.
           4.GANESHAN,AGED 57 YEARS,S/O.VAMADEVAN,SHYLAJA
           MANDHIRAM,CHAVARAKODU,PARIPALLY,PIN-691 574.

   RESPONDENT/RESPONDENT:

           SHAHNA,AGED 33 YEARS,D/O.SHAJAHAN,ABY,MARUTHIKUNNU P.O.,THALOOR,MADAVOOR
           VILLAGE,VARKALA TALUK,REPRESENTED BY HER POWER OF ATTORNEY HOLDER
           SHAJAHAN,S/O.MUHAMMED RASHEED,AGED 60 YEARS,RESIDING AT ABY,MARUTHIKUNNU
           P.O.,THOLOOR,MADAVOOR VILLAGE,VARKALA TALUK,THIRUVANANTHAPURAM.

          Application praying that in the circumstances stated in the affidavit filed therewith the High
   Court be pleased to stay the impugned judgment and decree in AS.No.62 of 2019 dated 18.11.2021 of
   the II Additional District Court, Kollam 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.G.BHAGAVAT SINGH, Advocate for the
   petitioners, the court passed the following:
                                                       ORDER

Heard the learned counsel for the appellants.

Parties are directed to maintain status quo as on the date of disposal of AS.No.62/2019 on the files of the IInd Additional District Court,Kollam. This order will be inforce for a period of three months from today (OS.No.40/2013).

                                                                          Sd/- SHIRCY V. JUDGE




04-03-2022                                 /True Copy/                                           Assistant Registrar