Lali vs Rajeena
2022 Latest Caselaw 6019 Ker

RSA No.748/2021                                           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.1/2021 IN RSA NO. 748 OF 2021

                           AS 111/2014 OF II ADDITIONAL DISTRICT COURT,MAVELIKARA
                                      OS 209/2008 OF MUNSIFF COURT,HARIPAD
     PETITIONER/APPELLANT:
               1. LALI, AGED 57 YEARS, W/O. GOPAKUMAR, VETTIYAMPARAMBIL HOUSE, (PANICKEN
                    VEETTIL), KOTTE MURI, THRIKKUNNAPUZHA VILLAGE, KARTHIKAPPALLY TALUK,
                    FROM AWATHY NIVAS, AYIKKATTU MOOLA MURI, CHINGOLI VILLAGE,
                    KARTHIKAPALLY TALUK.

     RESPONDENT/RESPONDENT:
               1. RAJEENA, AGED 47 YEARS, W/O. SHAJI, PATHAZHAPARAMPU HOUSE, KIZHAKKEKARA
                    THEKKU MURI, THRIKKUNNAPUZHA VILLAGE, KARTHIKAPPALLY TALUK-690 516.

            Application praying that in the circumstances stated in the affidavit filed therewith the
     High Court be pleased to stay the operation and execution of the judgment and decree dated
     01.08.2014 in OS.No.209/2008 on the file of the Munsiff Court, Haripad, confirmed in
     AS.111/2014 of the Additional District Court-II,Mavelikkara, pending 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 31-03-2022 and upon hearing the
     arguments of M/S.S.SANAL KUMAR, BHAVANA V and T.J.SEEMA, Advocates for the petitioner and
     of Sri. B.RENJITH KUMAR,Advocate for the respondent, the Court passed the following:


                                                      ORDER

Interim stay already granted is extended for two months. in the meantime, call for LCR.

Sd/- M.R.ANITHA, JUDGE

31-05-2022 /True Copy/ Assistant Registrar