Indira Bhai Amma vs E.V.Haris
2023 Latest Caselaw 8389 Ker

RSA No.629/2022                               1/1

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                       THE HONOURABLE MR. JUSTICE T.R.RAVI
            Thursday, the 3rd day of August 2023 / 12th Sravana, 1945
                       IA.NO.1/2022 IN RSA NO. 629 OF 2022
                      AS 117/2019 OF SUB COURT,NEYYATTINKARA
            OS 1036/2014 OF II ADDITIONAL MUNSIFF COURT,NEYYATTINKARA
   PETITIONER/APPELLANT:

          INDIRA BHAI AMMA, D/O.SMT.BHAGAVATHI PILLAI, AGED 80 YEARS,
          KARIMPANA VEEDU, AYINKAMAM, NOW RESIDING AT REMA BHAVAN, T.C.85/06,
          BEHIND SCHOOL ROAD, MANACAUD P.O., THIRUVANANTHAPURAM-695009.

   RESPONDENTS/RESPONDENTS:

      1. E.V.HARIS, S/O. PODIKUTTY NADAR, MELEVEETTUVILA, AYINKAMAM DESOM,
         PARASSALA P.O., THIRUVANANTHAPURAM-695502.
      2. INTERNATIONAL ZION ASSEMBLY, REPRESENTED BY SATHEESH NELSON, AGED
         41, VICE PRESIDENT OF INTERNATIONAL ZION ASSEMBLY, REG.NO.T-4174,
         BETHESDA, T.C.14/1570(1), THYCAUD P.O., THIRUVANANTHAPURAM-695014.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of judgment of the Sub Court,Neyyattinkara in AS.No.117/2019 dated
   06.07.2022 pending disposal of the appeal.

        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof and this Court's
   order dated 06.02.2023 and upon hearing the arguments of M/S.M.SREEKUMAR,
   P.ANJANA, Advocates for the petitioner and of M/S.G.P.SHINOD,GOVIND
   PADMANAABHAN,GAYATHRI S.B.,ATUL MATHEWS,AJIT G.ANJARLEKAR, Advocates for
   the Respondents, the court passed the following:

                                                O R D E R

Interim order is extended until further orders.

Sd/- T.R.RAVI,JUDGE

03-08-2023 /True Copy/ Assistant Registrar