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Varghese M. Palathinkal vs Reghunathan
2023 Latest Caselaw 2376 Ker

Citation : 2023 Latest Caselaw 2376 Ker
Judgement Date : 10 February, 2023

Kerala High Court
Varghese M. Palathinkal vs Reghunathan on 10 February, 2023
RSA No.517/2020                                  1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                          THE HONOURABLE MRS. JUSTICE M.R.ANITHA
                  Friday, the 10th day of February 2023 / 21st Magha, 1944
                            IA.NO.1/2020 IN RSA NO. 517 OF 2020
                            AS 16/2017 OF SUB COURT, THIRUVALLA
                          OS 277/2011 OF MUNSIFF COURT, THIRUVALLA

   APPELLANT/APPELLANT/DEFENDANT:

   VARGHESE M.PALATHINKAL,AGED 70,S/O MATHAI,PALATHINKAL HOUSE,PALIAKARA
   MURI,THIRUVALLA VILLAGE,PATHANAMTHITTA DISTRICT,PIN-689 101,REPRESENTED BY ITS
   POWER OF ATTORNEY HOLDER,RAVI.V.P,AGED 54,S/O LATE PAPPAN,VENGASSERIL
   HOUSE,THIRUMOOLAPURAM P.O,THIRUVALLA VILLAGE & TALUK,PATHANAMTHITTA
   DISTRICT,PIN-689115




   RESPONDENT/RESPONDENT/PLAINTIFF:

   REGHUNATHAN,AGED 65,S/O GOPALAKRISHNAN ACHARI,LEKSHMI
   NIVAS,CHEMPOLIMUKKU,THUKALASSERI MURI, THIRUVALLA VILLAGE AND
   TALUK,PATHANAMTHITTA DISTRICT,PIN-689101



        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to pass an order
   staying the operation and execution of the judgment and decree dated
   30-09-2016 in O.S.277/2011 on the file of the Hon'ble Munsiff's Court
   Thiruvalla and its confirmation vide judgment dated 31-01-2020 in A.S
   16/2017 on the file of the Hon'ble Court of Subordinate Judge
   Thiruvalla,till the disposal of the above R.S.A.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof and this Court's order dated
   24-01-2023, and upon hearing the arguments of JOSEPH GEORGE, SRI.BIJO
   THOMAS GEORGE, SRI.P.A.REJIMON, Advocates for the petitioners and of
   SRI.S.SUBHASH CHAND Advocate for the respondent, the court passed the
   following:
                                     ORDER

Interim order already granted is extended for two months.

Post for hearing on next month.

Sd/- M.R.ANITHA JUDGE

10-02-2023 /True Copy/ Assistant Registrar

 
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