Citation : 2023 Latest Caselaw 551 Ker
Judgement Date : 11 January, 2023
RSA No.646/2022 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.1/2022 IN RSA NO. 646 OF 2022
AS 53/2014 OF ADDITIONAL SUB COURT, THALASSERY
OS 216/2006 OF MUNSIF COURT, KUTHUPARAMBA
PETITIONERS/APPELLANTS:
1. K.KARTHIYAYANI, AGED 71 YEARS, W/O. KANIYATTAYIL ACHUTHAN,
KUTTIKUNNIL HOUSE, KEEZHALLUR AMSOM, THERUR DESOM, EDAYANNUR P.O,
THALASSERY, KANNUR DIST.- 670 595.
And others
RESPONDENTS/RESPONDENTS:
1. POTTICHIKANDY RAMAKRISHNAN, AGED 57 YEARS, S/O. KRISHNAN, PUTHIYA
VALAPPIL HOUSE, KUMMANAM, KEEZHALLUR AMSOM, THALASSERY TALUK,
ELAMPARA P.O, KANNUR DT. - 670 595.
And another
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the operation
of the judgment and decree passed in AS.53/2014 on the file of the
Subrodinate Court,Thalassery in the judgment and decree in OS.216/2006 on
the file of the Munsiff Court,Kuthuparamba, pending disposal of the
Regular Second 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 10.11.2022 and upon hearing the arguments of SRI.CIBI THOMAS,
Advocate for the petitioners, the court passed the following:
O R D E R
Interim order already granted is extended for four months.
Sd/-
M.R.ANITHA,JUDGE
11-01-2023 /True Copy/ Assistant Registrar
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