Ismaeel vs Sharmila
2022 Latest Caselaw 10559 Ker

RFA No.49/2021                                     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 RFA NO. 49 OF 2021

                             OS 143/2015 OF SUB COURT, CHAVAKKAD

   APPLICANT/APPELLANT IN R.F.A.:

          ISMAEEL, AGED 66 YEARS, S/O.OORILAPARAMBIL VEETTIL AHAMMEDUNNI,
          PALAYUR DESOM, GURUVAYUR AMSOM, CHAVAKKAD TALUK, CHAVAKKAD P.O.,
          PIN-680 506.

   RESPONDENTS/RESPONDENTS IN R.F.A.:

      1. SHARMILA, AGED ABOUT 48 YEARS, W/O.MACHINGAL SREENIVASAN, ELAVALLY
         VILLAGE, ELAVALLY DESOM, CHAVAKKAD TALUK, ELAVALLY P.O., PIN-680
         516.

    AND OTHERS.


          Application praying that in the circumstances stated in the

   affidavit filed therewith the High Court be pleased to pass an order of

   stay of operation and all proceedings pursuant to the decree and judgment

   in O.S No.143 of 2015 on the file of the Subordinate Judge's Court,

   Chavakkad, pending disposal of the above Regular First Appeal.



          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   M/S.P.B.KRISHNAN,

   P.B.SUBRAMANYAN, SABU GEORGE, B.ANUSREE, MANU VYASAN PETER, MEERA.P.,

   Advocates for the petitioner and of M/S. A.P.VASAVAN, M.H.HANILKUMAR,

   VINAYA, PRASARA VASAVAN, 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