G.Prasannakumar vs K.X.Peter
2022 Latest Caselaw 5769 Ker

RFA No.199/2021                              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. 199 OF 2021
              O.S.NO. 11/2017 OF ADDITIONAL SUB COURT,NORTH PARAVUR.
   PETITIONER/APPELLANT:

          G.PRASANNAKUMAR, S/O.GOPALAKRISHNA PILLAI, AGED 44 YEARS, RESIDING
          AT PUNNAKATTIL HOUSE, EAST KODUNGALLOOR KARA, U.C.COLLEGE P.O,
          KODUNGALLUR VILLAGE, PARAVUR TALUK.

   RESPONDENT/RESPONDENT

          K.X.PETER, AGED 65 YEARS, S/O XAIER, KUNNATH HOUSE, ASOKAPURAM.P.O,
          KEEZHMAD VILLAGE, ERUMATHALA, ALUVA TALUK, ERNAKULAM DISTRICT,
          PIN-68101.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the execution
   of the judgment and decree of the Court of the Additional Sub Judge, North
   Paravur in O.S.11/2017 dated 01-10-2019, pending disposal of the above
   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 24.03.2022 and upon hearing the arguments of
   M/S.V.M.KRISHNAKUMAR, P.R.REENA, P.S.SIDHARTHAN & MAYA.M,Advocates for the
   applicant and of M/S.E.C.POULOSE & BOBBY RAPHEAL.C, Advocates for the
   Respondent, the Court passed the following:

                                        ORDER

Interim order will stand extended till 03/6/2022.

Sd/- P.SOMARAJAN, JUDGE

27-05-2022 /True Copy/ Assistant Registrar