Syam Babu vs Latha Prakashini
2022 Latest Caselaw 10809 Ker

RFA No.111/2021                                  1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT
                           THE HONOURABLE MR. JUSTICE P.SOMARAJAN
                  Friday, the 21st day of October 2022 / 29th Aswina, 1944

                            IA.NO.1/2021 IN RFA NO. 111 OF 2021


                          OS 3/2018 OF DISTRICT COURT , PALAKKAD

   PETITIONER/APPELLANT:

          SYAM BABU, AGED 49, S/O RAJAN, VALLURTHODI HOUSE,MANKURUSSI AMSOM &
          DESOM MANKURUSSI P.O.,MANKARA VILLAGE, PALAKKAD TALUK & DISTRICT,
          PIN-678613

   RESPONDENTS/RESPONDENTS:

      1. LATHA PRAKASHINI, AGED ABOUT 52,D/O LATE SUNDARI, PILATHODI
         HOUSE,MANKURUSSI AMSOM & DESOM, MANKURUSSI.P.O,MANKARA VILLAGE,
         PALAKKAD TALUK & DISTRICT, PIN-678613, REPRESENTED BY GUARDIAN THE
         DISTRICT COLLECTOR,PALAKKAD, CIVIL STATION-678001

    AND OTHERS


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of judgment and decree in O.S.No.3/2018 of District Court, Palakkad,
   pending disposal of 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
   26/09/2022 and upon hearing the arguments of M/s.R.HARISHANKAR
   and PARVATHY NAIR, Advocates for the petitioner/appellant and of
   M/s.M.H.HANIL KUMAR,VINAYA.K., PRASARA VASAVAN, Advocates for R3/R3 in
   R.F.A, the court passed the following:


                                            ORDER

Interim order is extended till 16/11/2022.

Sd/- P.SOMARAJAN,JUDGE

21-10-2022 /True Copy/ Assistant Registrar