Pushpam vs Vilasini
2022 Latest Caselaw 3741 Ker

RSA No.251/2021                                      1/1

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

                         Thursday, the 24th day of March 2022 /3rd Chaithra, 1944
                                  IA.NO.2/2021 IN RSA NO. 251 OF 2021

                               AS 36/2004 OF SUB COURT, NEYYATTINKARA

                    OS.NO.94/2002 OF THE PRINCIPAL MUNSIFF COURT, NEYYATTINKARA.

   PETITIONERS/APPELLANTS:

          1.PUSHPAM,D/O. MARIYA, ALUNINNAVILA VEEDU, MANALOOR DESOM, NEYYATTINKARA
          PAKUTHY.
          And another

   RESPONDENTS/RESPONDENTS:

          1.VILASINI, AGED 70 YEARS,D/O. REGINAL,CHUNDAVILA, ALUNNINNAILA PUTHEN VEEDU,
          MANALUR DESOM, NEYYATTINKARA PAKUTHY, THIRUVANANTHAPURAM-695 121.
          And others


          Application praying that in the circumstances stated in the affidavit filed therewith the
   High Court be pleased to stay all the entire proceedings including execution of decree
   pursuant to the judgment dated 13.10.2020 in AS.No.36/2004 on the file of Court of Sub
   Judge, Neyyattinkara and judgment dated 20.11.2003 in OS.No.94/2002 on the file of Court of
   Principal Munsiff, Neyyattinkara, pending the disposal of RSA.


          This Application again coming on for orders upon perusing the application and the
   affidavit filed in support thereof and this Court's order dated 10.02.2022 and upon hearing
   the arguments of SRI.S.MOHAMMED AL RAFI, Advocate for the petitioners and of
   SRI.R.T.PRADEEP AND SRI.K.C.HARISH, Advocates for the 1st respondent, the court passed
   the following:

                                                 ORDER

Interim order is revived and extended till 08.04.2022.

Post on 08.04.2022.

Sd/-

SHIRCY V.,

JUDGE

24-03-2022 /True Copy/ Assistant Registrar