Ananthalakshmi vs Girija H @ Girija Sreenivasan
2022 Latest Caselaw 5768 Ker

RFA No.211/2021                                1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT
                          THE HONOURABLE MR. JUSTICE P.SOMARAJAN
                  Friday, the 27th day of May 2022 / 6th Jyaishta, 1944
                           IA.NO.1/2021 IN RFA NO. 211 OF 2021

                          OS 26/2017 OF SUB COURT, THODUPUZHA




   PETITIONER/APPELLANT:

          ANANTHALAKSHMI, AGED 78, W/O LATE T K HARIHARAN @ HARIHARA IYYER,
          RESIDING IN THE ADDRESS SRIKRISHNA NIVAS, THAZHATHU PARAKATTU
          MADOM, PARAKATTU MADOM COMPOUND, THODUPUZHA VILLAGE DESOM,
          THODUPUZHA MURI, MUVATTUPUZHA ROAD, THODUPUZHA P O, IDUKKI
          DISTRICT-685584.

   RESPONDENTS/RESPONDENTS:

      1. GIRIJA H @ GIRIJA SREENIVASAN, AGED 54, W/O SREENIVASAN, D/O T K
         HARIHARAN @ HARIHARA IYYER, SRIKRISHNA NIVAS, THAZHATHU PARAKATTU
         MADOM, PARAKATTU MADOM COMPOUND, THODUPUZHA VILLAGE DESOM,
         THODUPUZHA MURI, MUVATTUPUZHA ROAD, THODUPUZHA P O, IDUKKI
         DISTRICT-685584., NOW RESIDING FLAT NO.505, DONA APARTMENT, BEHIND
         MVM SCHOOL, J B ROAD, SILPUKHURI, GUWHATTI, ASSAM-781003.

    AND OTHERS


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of the judgment and decree rendered in OS No 26 of 2017 dated 30/9/21 on
   the file of the Subordinate Judges Court, Thodupuzha and the situation
   ordered to be continued in OP RC No.118 of 2020 dated 10.3.2021 as
   mentioned above may be directed to be continued pendig consideration of
   the above appeal, in the interest of justice.


        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof and this Court's
   order dated 5/04/2022 and upon hearing the arguments of Sri.G.SREEKUMAR
   (CHELUR), Advocate for the petitioner/appellant in R.F.A and of SRI.DINNY
   THOMAS, Advocate for R2/R2 in R.F.A, the court passed the following:

                                          ORDER

Interim order will stand extended by one month.

Sd/- P.SOMARAJAN, JUDGE

27-05-2022 /True Copy/ Assistant Registrar