Kondadan Alavi vs Eramban Kunhipathumma
2022 Latest Caselaw 5627 Ker

RSA No.209/2022                                           1/1

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

                           Thursday, the 26th day of May 2022 / 5th Jyaishta, 1944
                                    IA.NO.1/2022 IN RSA NO. 209 OF 2022
                                       AS 9/2021 OF SUB COURT, TIRUR
                             OS 39/2019 OF MUNSIFF COURT ,PARAPPANANGADI
   PETITIONER/APPELLANT:

          KONDADAN ALAVI, AGED 58 YEARS, S/O. MAMMADALI, NATIONAL ELECTRICALS AND
          SANITARIES, SHOP NO. PP.12/497, 498, PARAMBIL PEEDIKA P.O., VIA. VELIMUKKU,
          MALAPPURAM, PIN-676317.

   RESPONDENT/RESPONDENT:

          ERAMBAN KUNHIPATHUMMA, AGED 83 YEARS, W/O. KALATHINGAL MOHAMMED HAJI,
          ALUNGALTHODI HOUSE, KOOMANNA VALIYAPARAMBU, OLAKARA P.O., TIRURANGADI,
          MALAPPURAM, PIN-676306, REPRESENTED BY PA HOLDER P.K.MOOSSAKUTTY, 64 YEARS, S/O.
          MOHAMED, MADHURANGOTT HOUSE, PUTHUKODE P.O., RAMANATTUKARA, MALAPPURAM,
          PIN-673633.

          Application praying that in the circumstances stated in the affidavit filed therewith the High
   Court be pleased to stay the operation of the judgment dated 25.11.2021 in AS.NO.09/2021 on the file
   of the Subordinate Judge, Tirur which arose from the judgment and decree dated 27.01.2021 in
   OS.No.39/2019 on the file of the Munsiff Court,Parappanangadi till the 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 04.04.2022 and upon hearing the arguments of
   M/S.DEEPA NARAYANAN, K.SUJAI SATHIAN, MARY LIYA SABU, VISMAYA VINOD, Advocates for the
   petitioners and of SRI.T.M.ABDUL LATHEEF, Advocate for the Respondent (Caveator), the court
   passed the following:
                                                       ORDER

Interim order is extended till 07.06.2022.

Sd/- SHIRCY V., JUDGE

26-05-2022 /True Copy/ Assistant Registrar