Citation : 2023 Latest Caselaw 8590 Ker
Judgement Date : 7 August, 2023
RSA No.669/2014 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
Monday, the 7th day of August 2023 / 16th Sravana, 1945
IA.NO.3/2014 (IA.1620/2014) IN RSA NO. 669 OF 2014
AS 84/2005 OF ADDITIONAL DISTRICT COURT, TIRUR
OS 110/2000 OF SUB COURT, TIRUR
APPELLANT/5th RESPONDENT/5TH DEFENDENT:
KOTTAPURATH VADAKKARA KAKKUNNATH SYED ALAVI KOYA TANGAL'S DAUGHTER BEEKUNHI
BEEVI, 43 YEARS, VALIYAKUNNU AMSOM DESOM, KOTTAPPURAM VALIYAKUNNU VIA,
VALANCHERY.
RESPONDENTS/APPELLENTS & RESPONDENTS 1 TO 4 & 6 TO 16/PLAINTIFFS & DEFENDENTS 1 TO 4 & 6 TO
16:
1. KEKKOT MUTHUKOYA THANGAL AND KOTTAPURATH VADAKKARA KAKKUNNATH,
MUTHUBEEVI'S SON,KUNHISSETHIKOYA THANGAL, AGED 59 YEARS (DIED)
2. KEKKOT MUTHUKOYA THANGAL CHILDREN MUTHUBEEVI, VALIYAKUNNU AMSOM, DESOM,
KOTTAPPURAM VALIYAKUNNU (P.O.), TIRUR TALUK, MALAPPURAM DISTRICT-676 552.
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 dated 31.01.2014 in AS. 84/2005 of
the Additional District judge, Tirur, until the 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 orders dated 05.07.2023 and upon hearing the arguments of
SRI.RAJIT Advocate for the petitioner and of SRI.K.P.SHEREEF, for R2 TO R5 and SRI.K.K.MOHAMED
RAVUF, SRI.P.CHANDRASEKHAR, Advocates for the respondents 6 to 9, the court passed the
following:
ORDER
Interim order is extended by two months.
Sd/- T.R.RAVI, JUDGE
07-08-2023 /True Copy/ Assistant Registrar
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