Kazhungil Kunhimuhammed vs Moosa
2023 Latest Caselaw 8333 Ker

CRP No.292/2020                                  1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                           PRESENT

                           THE HONOURABLE MR.JUSTICE P.SOMARAJAN

                  Tuesday, the 1st day of August 2023 / 10th Sravana, 1945

                            IA.NO.2/2020 IN CRP NO. 292 OF 2020

                              CMA 1/2019 OF SUB COURT, TIRUR

                       OS 206/2007 OF MUNSIFF COURT, PARAPPANANGADI

   PETITIONER/REVISION PETITIONER:

          KAZHUNGIL KUNHIMUHAMMED, AGED 54 YEARS, S/O.KUNHEEN, PO CHERUSSOLA,
          KLARI AMSOM, CHERUSSOLA DESOM, TIRURANGADI TALUK, MALAPPURAM
          DISTRICT-676 510.

   RESPONDENTS/RESPONDENTS:

      1. MOOSA, AGED 65 YEARS, S/O.PATHIYIL ALAVI, KLARI AMSOM, CHERUSSOLA
         DESOM, TIRURANGADI TALUK, MALAPPURAM DISTRICT-676 510.

            and 3 others...


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay all further
   proceedings in pursuant to the judgment dated 24.03.2020 in CMA No.1/2019
   passed by the Sub Court, Tirur pending disposal of this revision petition.


        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof and this court's
   order dated 26-06-2023 and upon hearing the arguments of M/S.JAMSHEED
   HAFIZ & K.K.NESNA, Advocates for the petitioner and of M/S K.M.
   SATHYANATHA MENON & DEEPA VALLIYIL, Advocates for the respondents, the
   court passed the following:

                                          O R D E R

Interim order is extended for six weeks.

Sd/- P.SOMARAJAN, JUDGE

01-08-2023 /True Copy/ Assistant Registrar