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Sudhakaran vs Vijayan
2023 Latest Caselaw 8145 Ker

Citation : 2023 Latest Caselaw 8145 Ker
Judgement Date : 31 July, 2023

Kerala High Court
Sudhakaran vs Vijayan on 31 July, 2023
RSA No.102/2022                              1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR. JUSTICE T.R.RAVI
               Monday, the 31st day of July 2023 / 9th Sravana, 1945
                        IA.NO.1/2022 IN RSA NO. 102 OF 2022
                 OS 38/2006 OF ADDITIONAL MUNSIFF COURT,NEDUMANGAD
          AS 351/2015 OF IV ADDITIONAL DISTRICT COURT,THIRUVANANTHAPURAM
   PETITIONERS/APPELLANTS:

      1. SUDHAKARAN, 71 YEARS, RESIDING AT BABY BHAVAN, VAZHAVELIKONAM,
         KOTTUKUNNAM, NELLANADU VILLAGE.
      2. BABY, W/O. SUDHAKARAN, BABY BHAVAN, NALLANADU VILLAGE, KOTTUKUNNAM
         MURI, NEDUMANGADU TALUK.
      3. BINI PRIYA, D/O. BABY, BABY BHAVAN, NALLANADU VILLAGE, KOTTUKUNNAM
         MURI, NEDUMANGADU TALUK.
      4. PAVITHRAN, H/O. BINI PRIYA, BABY BHAVAN, NALLANADU VILLAGE,
         KOTTUKUNNAM MURI, NEDUMANGADU TALUK.

   RESPONDENT/RESPONDENT:

          VIJAYAN, S/O. GANGADHARAN, RESIDING AT R.R. BHAVAN, VAZHUVELIKONAM,
          KOTTUKUNNAM P.O, VAMANAPURAM VILLAE, NEDUMANGADU TALUK, PIN 695 541.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   and implementation of the judgment in AS.No.351/2015 dated 31.01.2019 of
   the Hon'ble Additional District Court-IV, Thiruvananthapuram, pending
   disposal of the Regular Second Appeal.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of M/S.S.JATHIN DAS, T.A.PRAKASH, SOUMYA ISSAC, ARUN S. AMBALAPPAT
   Advocates for the petitioners and of SRI.V.JAYAKUMAR, Advocate for the
   respondent, the court passed the following:
                                      ORDER

There will be an interim stay of the execution proceedings for a period of one month.

Sd/- T.R.RAVI, JUDGE

31-07-2023 /True Copy/ Assistant Registrar

 
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