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Ismail vs Asharaff
2022 Latest Caselaw 10558 Ker

Citation : 2022 Latest Caselaw 10558 Ker
Judgement Date : 7 October, 2022

Kerala High Court
Ismail vs Asharaff on 7 October, 2022
RFA No.117/2021                                  1/1




                         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                            PRESENT

                               THE HONOURABLE MRS. JUSTICE M.R.ANITHA

              Friday, the 07th day of October 2022 / 15th Aswina, 1944
                   IA.NO.1/2021 IN RFA NO. 117 OF 2021(Indigent)

                      OS 237/2014 OF II ADDITIONAL SUB COURT,THRISSUR




                  PETITIONER/ APPELLANT
                  ISMAIL, AGED 52 YEARS, S/O RAYAMMARAKKAR VEETIL, MUHAMMED HAJI,
                  MANALY DESOM, CHIRANELLUR VILLAGE, THALAPPILLY TALUK-680501.

                  RESPONDENTS/ RESPONDENT
                  ASHARAFF, AGED 56 YEARS, S/O MALIAKKAL KUNJUMUHAMMED, THOZHIYOOR
          1       DESOM,POOKODE AMSOM, CHAVAKKAD TALUK- 680520
                  SAINABA, AGED 74 YEARS, W/O RAYAMMARAKKAR VEETTIL, MUHAMMED
          2       HAJI, MANALY DESOM, CHIRANELLUR VILLAGE, THALAPPILLY TALUK-
                  680501

                  Application praying that in the circumstances stated in the
                  affidavit filed therewith the High Court be pleased to stay the
                  operation of the judgment and decree dated 30.08.2017 in O.S.
                  237/2014 on the files of IInd Addl. Sub Court, Thissur during
                  the pendency of the above appeal so as to meet and secure the
                  ends of justice.

                     This application coming on for orders upon perusing the
                  application and the affidavit filed in support thereof and this
                  Court's order dated 02/09/2022 and upon hearing the arguments of
                  Sri. P K SAJEEV, Advocate for the petitioner and of M/S
                  K.R.ARUN KRISHNAN and DEEPA.K.RADHAKRISHNAN, Advocates for R1,
                  the court passed the following.

                                                ORDER

Interim order already granted is extended for one month.

Sd/-

M.R.ANITHA

JUDGE

07-10-2022 /True Copy/ Assistant Registrar

 
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