V.K.Unnikrishnan Nair vs Ramesh V.K
2022 Latest Caselaw 10562 Ker

RSA No.29/2021                                         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. 29 OF 2021
                     OS 104/2015 OF MUNSIFF MAGISTRATE COURT, SULTHAN BATHERY
                               AS 40/2019 OF SUB COURT,SULTHANBATHERY
   PETITIONER/APPELLANT:

          V.K.UNNIKRISHNAN NAIR, S/O. MADHAVAN NAIR, AGED 73 YEARS, PRESENTLY RESIDING AT
          SBP IV/216 B, PAZHUPATHOOR POST, SULTHANBATHERY VILLAGE AND TALUK, WAYANAD
          DISTRICT, PIN-673 592.

   RESPONDENT/RESPONDENT:

          RAMESH V.K., S/O. V.K.UNNIKRISHNAN NAIR, AGED 39 YEARS, NAIVEDHYAM, SBP IV/216 B,
          PAZHUPATHOOR POST, SULTHANBATHERY VILLAGE AND TALUK, WAYAND DISTRICT, PIN-673
          592.

          Application praying that in the circumstances stated in the affidavit filed therewith the High
   Court be pleased to pass an order staying the effect and implementation of the judgment and decree
   dated 24.06.2019 in OS.No.104/2015 on the files of Munsiff-Magistrate Court, Sulthanbathery,
   pending final disposal of the appeal, for the ends 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 29.09.2022 and upon hearing the arguments of
   SRI.BIJU ABRAHAM, Advocate for the petitioner and of SRI.ALEX.M.SCARIA, SMT.SARITHA THOMAS,
   Advocates for the respondent, the court passed the following:
                                                  ORDER

Interim order already granted is extended for two months.

Post for hearing on 19.10.2022.

Sd/- M.R.ANITHA JUDGE

07-10-2022 /True Copy/ Assistant Registrar