Moosa vs Veeran Haji
2023 Latest Caselaw 7554 Ker

RFA No.159/2023                              1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                      THE HONOURABLE MR. JUSTICE SATHISH NINAN
               Friday, the 7th day of July 2023 / 16th Ashadha, 1945
                        IA.NO.1/2023 IN RFA NO. 159 OF 2023
                         OS 106/2000 OF SUB COURT ,MANJERI
   APPELLANT/DEFENDANT:

          MOOSA, AGED 60 YEARS, S/O VALAYANKADAN MOIDEEN HAJI, KEEZHUMURI
          DESOM, OORAKAM AMSOM, THIRURANGADI TALUK.

   RESPONDENT/PLAINTIFF:

          VEERAN HAJI, AGED 77 YEARS, S/O MULLANMADAYAN MUHAMMED KUTTY HAJI,
          KEEZHUMURI DESOM, MALAPPURAM AMSOM, ERANAD TALUK.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operations
   of the judgment and decree dated 31/03/2023 of the Sub Court, Manjeri till
   the disposal of this 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.K.A.HASSAN, SMT.JULIA PRIYA RESHMY, Advocates for the petitioners
   and SMT. MEENA A., VINOD RAVINDRANATH, Advocates for the
   respondent(caveator), the court passed the following:

                                        ORDER

Interim stay of execution of the decree for a period of three months on condition that the appellant furnishes security for the decree amount inclusive of interests and costs, to the satisfaction of the trial court, within a period of one month.

Call for LCR.

Sd/- SATHISH NINAN JUDGE

07-07-2023 /True Copy/ Assistant Registrar