Chekikulam Chetta Saina vs Pallipuram Subaidabi
2023 Latest Caselaw 280 Ker

CRP No.336/2022                                 1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                            THE HONOURABLE MR.JUSTICE C.S.DIAS

                  Friday, the 6th day of January 2023 / 16th Pousha, 1944

                           IA.NO.1/2022 IN CRP NO. 336 OF 2022


                      OS 7/2021 OF MUNSIFF COURT, AMINI, LAKSHADWEEP

   PETITIONER/CIVIL REVISION PETITIONER:

          CHEKIKULAM CHETTA SAINA, AGED 66 YEARS, D/O SAINUDHEEN, CHEKIKULAM
          CHETTA HOUSE, KAVARATTI ISLAND - 682555, LAKSHADWEEP.

   RESPONDENT/RESPONDENT:

          PALLIPURAM SUBAIDABI, AGED 63 YEARS, D/O CHEKIKULAM KASMI MALMI,
          PALLIPURAM HOUSE, KAVARATTI ISLAND - 682555, LAKSHADWEEP.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to pass an interim
   order staying the execution of the judgment and decree dated 03.10.2022 in
   OS No.07/2021 before Sub Court, Amini, Lakshadweep, pending consideration
   of this revision petition.


        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof, and this court's
   order dated 07.12.2022 and upon hearing the arguments of M/S.LAL K.JOSEPH,
   P.MURALEEDHARAN (THURAVOOR), T.A.LUXY, SURESH SUKUMAR, KOYA ARAFA MIRAGE,
   ANZIL SALIM, SANJAY SELLEN, SONIA SHIBU & AKASH GEORGE, Advocates for the
   petitioner, and of SRI. R.ROHIT, Advocate for the respondent, the court
   passed the following:

                                         O R D E R

The learned counsel appearing for the respondent seeks time to file a counter affidavit.

The interim order dated 22.11.2022 is extended by three months.

Sd/- C.S.DIAS, JUDGE

06-01-2023 /True Copy/ Assistant Registrar