Kaseem vs Muhammed Faisal
2023 Latest Caselaw 2618 Ker

FAO No.140/2022                                  1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                       THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                             &
                       THE HONOURABLE MRS.JUSTICE SHOBA ANNAMMA EAPEN
                  Friday, the 24th day of February 2023 /5th Phalguna, 1944

                                      FAO NO.140/2022

 ( Against the order passed in E A No. 28 of 2020 in E P No 16 of 2017 in O S No
           639 of 2013 dated 15.03.2022 of the Sub Court, Chavakkad )

   APPELLANT/1ST RESPONDENT/DECREE HOLDER:

          KASEEM,AGED 49, S/O.PALAKKAL ABDUL RAHIMAN, RESIDING IN THE ADDRESS
          PALAKKAL HOUSE, AZHEEKODE VILLAGE DESOM, KODUNGALLUR TALUK,
          AZHEEKODE P.O., THRISSUR DISTRICT - 680 666.

        BY ADV.SRI.G.SREEKUMAR (CHELUR)
   RESPONDENTS/PETITIONER AND SECOND RESPONDENT/JUDGMENT DEBTORS 2 AND
   1/DEFENDANTS 2 AND 1:

      1. MUHAMMED FAISAL,AGED 51, S/O.KARUPPAM VEETTIL ABU, PALLIPRAM DESOM,
         VALAPPAD VILLAGE, CHAVAKKAD TALUK, VALAPPAD P.O., THRISSUR DISTRICT
         - 680 567.

         AND ANOTHER.


        This First appeal from orders again having come up for orders
   24.02.2023, upon perusing the appeal memorandum and this court's order
   dated 20/01/2023 the court on the same day passed the following:


                                            ORDER

Interim order is extended for a period of two weeks.

Post after two weeks.

24/02/2023 Sd/-A.MUHAMED MUSTAQUE,JUDGE

Sd/-SHOBA ANNAMMA EAPEN,JUDGE

24-02-2023 /True Copy/ Assistant Registrar