Meenakshi vs Pushparjini
2022 Latest Caselaw 10810 Ker

RFA No.833/2015                                  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.2/2015 IN RFA NO. 833 OF 2015

                      OS 683/2011 OF PRINCIPAL SUB COURT,IRINJALAKUDA

   PETITIONERS/APPELLANTS:

      1. MEENAKSHI,W/O.LATE SANTHOSH,THAYYIL HOUSE, ANJAMPARAMBU,

           PANANGAD P.O., SREENARAYANAPURAM DESOM, KODUNGALLUR TALUK,

           THRISSUR DISTRICT.

           AND OTHERS

   RESPONDENTS/RESPONDENTS:

      1. PUSHPARJINI, AGED 82, W/O.SREEDHARAN, VELEKATTU HOUSE,
         P.O.KAZHIMBRAM, NELPINI, VALAPPAD VILLAGE, CHAVAKKAD TALUK.

           AND OTHERS

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to issue an interim
   order of stay all further proceedings pursuant to the judgment and decree
   in O.S.No.683 of 2011 dated 28.3.2015 on the file of the Sub Court,
   Irinjalakuda pending consideration of the above appeal in the interest 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 26/09/2022 and upon hearing the arguments of SRI.G.SREEKUMAR
   (CHELUR),Advocate for the petitioners and of SRI.V.M.KRISHNAKUMAR,
   Advocate for R1, 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