Minikumari vs Prasannakumari
2023 Latest Caselaw 1602 Ker

RFA No.177/2022                                1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                        THE HONOURABLE MR. JUSTICE P.SOMARAJAN
             Friday, the 20th day of January 2023 / 30th Pousha, 1944
                       IA.NO.1/2022 IN RFA NO. 177 OF 2022
                      OS 262/2010 OF SUB COURT,NEYYATTINKARA
   PETITIONER/APPELLANT:

          MINIKUMARI, D/O. SANTHAMMA, AGED 35, AAYAMVILAKATHU HOUSE, CHENKAL,
          ARAYOOR, NEYYATTINKARA, MARIYAPURAM P.O., THIRUVANANTHAPURAM-695
          127.

   RESPONDENT/RESPONDENT:

          PRASANNAKUMARI, D/O.LOUIS, AGED 58 , V.P.VILLA, THIRUPURAM P.O.,
          PUTHENKADA, NEYYATTINKARA, THIRUVANANTHAPURAM-695 133

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay operation and
   execution of judgment and decree dated 26/08/2021           passed in OS
   No.262/2010 on the file of Subordinate Judge's Court, Neyyattinkara,
   Thiruvananthapuram pending disposal of the above appeal.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of SRI.LIJU. M.P, Advocate for the petitioners, the court passed the
   following:
                                      ORDER

There will be an interim order of stay as prayed for, till 16/2/2023.

Sd/- P.SOMARAJAN JUDGE

20-01-2023 /True Copy/ Assistant Registrar