Raveendran Pillai vs Kamalamma
2022 Latest Caselaw 5979 Ker

RSA No.207/2022                                        1/1

                               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                  PRESENT
                                THE HONOURABLE MRS.JUSTICE M.R.ANITHA

                           Tuesday, the 31st day of May 2022 / 10th Jyaishta, 1944
                                    IA.NO.1/2022 IN RSA NO. 207 OF 2022
                               AS 39/2016 OF SUB COURT, KARUNAGAPPALLY
          IA NO.1616/2012 AND IA NO 46/2013 IN OS 214/2008 OF MUNSIFF COURT, SASTHAMCOTTA
   PETITIONER/APPELLANT:

          RAVEENDRAN PILLAI, S/O. AYYAPPAN, AGED 71 YEARS, KALYANI MANDIRAM, EDAYILE VEEDU,
          VALIYAPADAM MURI, WEST KALLADA VILLAGE, PIN-690543.

   RESPONDENTS/RESPONDENTS:

      1. KAMALAMMA, D/O. PARVATHY, AGED 76 YEARS,EDAYILE VEETIL KIZHAKKEPURAYIL,
          VALIYAPADAM MURI, WEST KALLADA VILLAGE, PIN-690543.

    And others

          Application praying that in the circumstances stated in the affidavit filed therewith the High
   Court be pleased to grant stay to the operation/execution of the judgment dated 07.10.2020 in
   AS.No.39/2016 on the file of the Sub Court,Karunagapally which is filed against the final decree dated
   28.03.2016 in OS.No.214 of 2008 of Munsiff's Court,Sasthamcotta, 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 31.03.2022 and upon hearing the arguments of
   M/S.THOMAS ABRAHAM, ANIL K.NAIR, MERCIAMMA MATHEW, ANANTHAPADMANABAN R, THAYYIB SHA
   , PAUL BABY, Advocates for the petitioners, the court passed the following:

                                                               ORDER

Interim order already granted is extended for three months.

Sd/-

M.R.ANITHA

JUDGE

31-05-2022 /True Copy/ Assistant Registrar