Ismaeel vs Sharmila
2023 Latest Caselaw 538 Ker

RFA No.49/2021                             1/1

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                   THE HONOURABLE MRS. JUSTICE M.R.ANITHA
       Wednesday, the 11th day of January 2023 / 21st Pousha, 1944
                    IA.NO.1/2021 IN RFA NO. 49 OF 2021
                   OS 143/2015 OF SUB COURT, CHAVAKKAD
   APPLICANT/APPELLANT IN R.F.A.:
          ISMAEEL, AGED 66 YEARS, S/O.OORILAPARAMBIL VEETTIL
          AHAMMEDUNNI, PALAYUR DESOM, GURUVAYUR AMSOM, CHAVAKKAD
          TALUK, CHAVAKKAD P.O., PIN-680 506.
   RESPONDENTS/RESPONDENTS IN R.F.A.:
      1. SHARMILA, AGED ABOUT 48 YEARS, W/O.MACHINGAL SREENIVASAN,
          ELAVALLY VILLAGE, ELAVALLY DESOM, CHAVAKKAD TALUK, ELAVALLY
          P.O., PIN-680 516.

    AND 2 OTHERS.


          Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to pass an
   order of stay of operation and all proceedings pursuant to the
   decree and judgment in O.S No.143 of 2015 on the file of the
   Subordinate Judge's Court, Chavakkad, pending disposal of the
   above Regular First Appeal.


          This Application again coming on for orders upon perusing
   the application and the affidavit filed in support thereof, and
   this Court's order dated 01.12.2022, and upon hearing the
   arguments of M/S.P.B.KRISHNAN, P.B.SUBRAMANYAN, SABU GEORGE,
   B.ANUSREE, MANU VYASAN PETER, MEERA.P., Advocates for the
   petitioner and of M/S. A.P.VASAVAN, M.H.HANILKUMAR, VINAYA,
   PRASARA VASAVAN, Advocates for R1, the court passed the
   following:

                                      ORDER

Interim order already granted is extended till 10.02.2023.

Sd/- M.R.ANITHA JUDGE

11-01-2023 /True Copy/ Assistant Registrar