Sivaji vs K.R.Ratnamma
2022 Latest Caselaw 5795 Ker

RSA No.514/2015                                        1/1

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                 PRESENT
                            THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

                            Friday, the 27th day of May 2022 / 6th Jyaishta, 1944
                                           RSA NO. 514 OF 2015
                   AS 213/2012 OF II ADDITIONAL DISTRICT COURT,THIRUVANANTHAPURAM
                  OS 370/2007 OF ADDITIONAL MUNSIFF COURT(RCC),THIRUVANANTHAPURAM
   APPELLANT/APPELLANT/DEFENDANT:

          SIVAJI, AGED 52 YEARS, S/O.JAGANATHA PANICKER, SIVAJI SAPPHIRE, JAWAHAR NAGAR,
          KOWDIAR, THIRUVANANTHAPURAM, PIN: 695 003.

        BY ADVS.SRI.THOMAS M.JACOB,SRI.T.R.JERRY SEBASTIAN
   RESPONDENT/RESPONDENT/PLAINTIFF:

          K.R.RETNAMMA,AGED ABOUT 87 YEARS, D/O.LATE B.PADMAKSHY, NANDANAM, TC XXXI/1021,
          AKSHARA VEEDU, THIRUVANANTHAPURAM, PIN: 695 024.

        BY ADVS.SRI.M.R.ANANDAKUTTAN,SRI.MAHESH ANANDAKUTTAN
          This Regular second appeal having come up for orders on 27.05.2022 and this Court's order
   dated 09.01.2017 and judgment dated 11.01.2016 in RSA and the letter dated 23.03.2022 received
   from Addl.Munsiff(RCC),Thiruvananthapuram, the court on the same day passed the following:
                                                  ORDER

The extension of time sought by the Presiding Officer is granted.

Sd/- P.B.SURESH KUMAR JUDGE

27-05-2022 /True Copy/ Assistant Registrar