Citation : 2023 Latest Caselaw 2398 Ker
Judgement Date : 17 February, 2023
RSA No.159/2020 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS.JUSTICE M.R.ANITHA
Friday, the 17th day of February 2023 / 28th Magha, 1944
IA.NO.3/2020 IN RSA NO. 159 OF 2020(B)
CMA 34/2016 OF I ADDITIONAL DISTRICT COURT,KOTTAYAM
IP.NO.7/2008 OF THE SUB COURT, PALA.
APPELLANTS/ R2 TO R4/COUNTER PETITIONERS 2 TO 4:
1. JOY ABRAHAM,AGED 60 YEARS,S/O. ABRAHAM, IDATHINAL HOUSE, KURIANAD P.O, KURIANAD
KARA, MONIPPALLY VILLAGE, MEENACHIL TALUK 686 577.
And others
RESPONDENTS/APPELLANTS & R1/PETITIONERS & 1ST COUNTER PETITIONER:
1. ANNAMMA CHACKO, AGED 73 YEARS,RESIDING AT INCHIPARMBIL HOUSE, PALA KARA,
MEENACHIL VILLAGE, PALA P.O, MEENACHIL TALUK-686 575.
And others
Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to pass an order staying the operation of judgment dated 09.10.2019 passed in
CMA.NO.34/16, on the files of the Addl.District Judge's Court-I, Kottayam, till the disposal of the
second appeal filed herewith.
This Application again coming on for orders upon perusing the application and the affidavit
filed in support thereof and this Court's order dated 23.11.2022 and upon hearing the arguments of
SRI.ABRAHAM VAKKANAL, Senior Advocate along with SMT.VINEETHA SUSAN THOMAS, Advocates for
the petitioners, SRI.K.C.VINCENT, Advocate for the Respondents 1 to 3 and of SRI.ROY CHACKO,
Advocate for the Respondents 2 and 3, the court passed the following:
ORDER
Interim order already granted is extended for six months from 23.02.2023.
Sd/-M.R.ANITHA, JUDGE
17-02-2023 /True Copy/ Assistant Registrar
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