Kochukrishnan vs Prabha
2023 Latest Caselaw 13312 Ker

Kerala High Court

Kochukrishnan vs Prabha on 15 December, 2023

Author: P.Somarajan

Bench: P.Somarajan

OP(C) No.3445/2018                                   1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM


                                               PRESENT


                            THE HONOURABLE MR. JUSTICE P.SOMARAJAN


                               th
              Friday, the 15        day of December 2023 / 24th Agrahayana, 1945


                            IA.NO.1/2023 IN OP(C) NO. 3445 OF 2018


                     OS 2722/2018 OF MUNSIFF COURT, KARUNAGAPPALLY, KOLLAM

   PETITIONER/ JUDGMENT DEBTOR:

          KOCHUKRISHNAN, AGED 47 YEARS, S/O ACHANKUNJU,RADHALAYAM ALAPPADU
          VILLAGE,KARUNAGAPPALLY.

   RESPONDENT/ DECREE HOLDER:

          PRABHA,       KARTHIKA VEETTIL, AZHEEKKAL MURI, ALAPPADU, KOLLAM 691 001.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to revive and extend
   the interim order which originally granted on 27-03-2019 in OP No.
   3445/2018


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's order dated
   18.03.2020 and upon hearing the arguments of Sri. M.R.SASITH, Advocate for
   the petitioner and of M/S JOSEPH GEORGE & BIJO THOMAS GEORGE, Advocates
   for the respondent, the court passed the following:

                                              O R D E R

Interim order is revived and extended by three weeks.

Sd/- P.SOMARAJAN, JUDGE

15-12-2023 /True Copy/ Assistant Registrar