Manoj Thomas vs Joby Thomas
2022 Latest Caselaw 2979 Ker

RFA No.117/2019                               1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR. JUSTICE P.SOMARAJAN
            Wednesday, the 16th day of March 2022 / 25th Phalguna, 1943
                        IA.NO.1/2019 IN RFA NO. 117 OF 2019
                  OS No. 45/2016 OF ADDITIONAL SUB COURT,KOTTAYAM
   PETITIONER/APPELLANT:

          MANOJ THOMAS, AGED 47 YEARS S/O THOMAS, KAROTTUVEMPENICKAL
          HOUSE,SREEKANDAMANGALAM P O, ATHIRAMPUZHA VILLAGE, KOTTAYAM TALUK,
          NOW RESIDING AT KAROTTUVEMBENICKAL ,ATHIRAMPUZHA P O , KOTTAYAM
          DISTRICT.

   RESPONDENT/RESPONDENT:

          JOBY THOMAS, S/O THOMAS, AGED 44 YEARS, THURUTHELMATTATHIL HOUSE,
          SREEKANDAMANGALAM P.O, ATHIRAMPUZHA VILLAGE, KOTTAYAM TALUK,
          KOTTAYAM DISTRICT. PIN 686562

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of the decree and judgment passed in O.S.45/2016 of the Additional
   Subordinate Judge's Court, Kottayam dated 14-09-2018, pending disposal of
   the appeal.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof,and this Court's order dated
   8/03/2022 and upon hearing the arguments of M/s.SOORAJ T.ELENJICKAL, ASWIN
   KUMAR M J, K.ARJUN VENUGOPAL, SIDHARTH B PRASAD, NANDAGOPAL.R,
   V.A.HARITHA and C.R.SYAMKUMAR, Advocates for the petitioner and of
   SRI.MATHEW KURIAKOSE, Advocate for the respondent, the court passed the
   following:

                                         ORDER

Interim order is extended till 24/05/2022.

Sd/- P.SOMARAJAN JUDGE

16-03-2022 /True Copy/ Assistant Registrar