Subhadra vs Kesavan
2022 Latest Caselaw 10519 Ker

RSA No.141/2021                                        1/1

                               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                  PRESENT
                                 THE HONOURABLE MRS.JUSTICE M.R.ANITHA
                   Friday, the 7th day of October 2022 / 15th Aswina, 1944
                                   IA.NO.1/2021 IN RSA NO. 141 OF 2021
                                  AS 26/2014 OF SUB COURT, OTTAPPALAM
                  FINAL DECREE IA 2533/2010 IN OS 324/2007 OF MUNSIFF COURT, OTTAPPALAM
   PETITIONERS/APPELLANTS:

          1.SUBHADRA,W/O. LATE GOPA, AGED 53,ACHANGATIL HOUSE, CHERPULASSERI AMSOM,
           PANIYAMKURUSSI DESOM, OTTAPALAM TALUK, PIN - 679503.
          And others

   RESPONDENTS/RESPONDENTS:

          1.KESAVAN S/O. ACHANGATIL NARAYANAN, AGED 69 YEARS,CHERPULASSERI AMSOM,
          PANIYAMKURUSSI DESOM, OTTAPALAM TALUK, PIN - 679503.
          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 in AS.No.26 of 2014 of the Sub Court,
   Ottapalam dated 18.11.2020 and final decree order dated 14.03.2013 in Final decree IA.2533/2010 in
   OS.No.324 of 2007 of the Munsiff Court, Ottapalam, pending disposal of this 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 05.07.2022 and upon hearing the arguments of
   JACOB E SIMON, Advocate for the petitioners, the court passed the following:
                                                   ORDER

Interim order already granted is extended for four months.

                                                               Sd/- M.R.ANITHA,     JUDGE




07-10-2022                              /True Copy/                                         Assistant Registrar