Shameer Basheer vs Jose Manuel
2023 Latest Caselaw 4723 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                     &
              THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
        Wednesday, the 12th day of April 2023 / 22nd Chaithra, 1945
                    IA.NO.1/2023 IN FAO NO. 104 OF 2020

    EA.NO.09/2020 IN EP NO. 50/2018 IN OS NO.78/2015 OF SUB COURT, PALA




PETITIONER/APPELLANT/PETITIONER-JUDGMENT DEBTOR/DEFENDANT:

     SHAMEER BASHEER, AGED 30 YEARS, KALLUKOMBIL HOUSE, PONKUNNAM PO,
     VADAKKUMBHAGAM KARA, CHIRAKKADAVU VILLAGE, KANJIRAPPALLY TALUK.

RESPONDENT/RESPONDENT/RESPONDENT-DECREE HOLDER/PLAINTIFF:

     JOSE MANUEL ,S/O.EMMANUAL,AGED 62 YEARS, VATTAKKATU HOUSE, PONKUNNAM
     PO, VADAKKUMBHAGAM KARA, CHIRAKKADAVU VILLAGE, KANJIRAPPALLY TALUK,
     PIN-686 506.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to pass an order to
extent/enlarge the time provided in the judgment dated 23-01-2023 by a
further period of 3 months, to meet the ends of justice.
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof and judgement dated 23.01.2023
and upon hearing the arguments of SRI. P.C.HARIDAS, Advocate for the
petitioner and of M/S.BABY THOMAS,K.ANIL JOSEPH, K.D.ZACHARIAS, BIJU
GEORGE &, K.N.CHANDRABABU, Advocates for the respondent, the court passed
the following:

                                                                      P.T.O.
                A.MUHAMED MUSTAQUE & SHOBA ANNAMMA EAPEN, JJ.
              ----------------------------------------------
                    I.A.No.1 of 2023 in FAO No.104 of 2020
              ----------------------------------------------
                  Dated this the 12th day of April, 2023


                                   O R D E R

A.Muhamed Mustaque, J.

The learned counsel for the respondent

opposed.

As a last chance, we, taking note of the

humanitarian ground, allow the appellant to clear

off the entire dues along with the interest up to

date, till 22.05.2023.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

SHOBA ANNAMMA EAPEN, JUDGE ln

12-04-2023 /True Copy/ Assistant Registrar