Susha vs Gopalakrishna Pillai
2023 Latest Caselaw 810 Ker

RSA No.791/2018                                            1/1

                               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                  PRESENT
                                 THE HONOURABLE MRS.JUSTICE M.R.ANITHA
                  Thursday, the 12th day of January 2023 /22nd Pousha, 1944
                                    IA.NO.1/2018 IN RSA NO. 791 OF 2018
                               OS 302/2012 OF SUB COURT, KARUNAGAPPALLY
                    AS 69/2015 & AS 95/2015 OF ADDITIONAL DISTRICT COURT - IV, KOLLAM
   PETITIONERS/APPELLANTS:

      1. SUSHA, AGED 45 YEARS, W/O. UNNIKRISHNAN, LEKSHMI NIVAS, HOUSE NO.249, WARD NO.5,
          NEENDAKARA MURI, NEENDAKARA PANCHAYAT, NEENDAKARA VILLAGE.

       and another.

   RESPONDENTS/RESPONDENTS:

      1. GOPALAKRISHNA PILLAI, AGED 53 YEARS, S/O. CHELLAPPAN PILLAI, PONNARA KIZHAKKATHIL,
          NEENDAKARA MURI, NEENDAKARA PANCHAYAT, NEENDAKARA VILLAGE.

       and another.

          Application praying that in the circumstances stated in the affidavit filed therewith the High
   Court be pleased to stay the operation and execution of the decree and judgment in AS. Nos. 69/2015
   and AS No. 95/2015 on the files of the IV Addtional District Judge, Kollam, pending final disposal of
   the appeal.
          This Application again coming on for orders upon perusing the application and the affidavit
   filed in support thereof, and upon perusing this Court's order dated 10.10.2022 and upon hearing the
   arguments of SRI.MOHANLAL B., Advocate for the petitioners and of SRI.B.KRISHNA MANI ,Advocate
   for the respondent 1, the court passed the following:
                                                   ORDER

Interim order already granted is extended for three months.

Sd/- M.R.ANITHA, JUDGE

12-01-2023 /True Copy/ Assistant Registrar