Abdul Azeez vs Sudheer Ayilakkad
2023 Latest Caselaw 6324 Ker

RFA No.328/2022                              1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                      THE HONOURABLE MR. JUSTICE SATHISH NINAN
              Monday, the 12th day of June 2023 / 22nd Jyaishta, 1945
                        IA.NO.1/2022 IN RFA NO. 328 OF 2022
                   OS 26/2019 OF SUB COURT, MANJERI, MALAPPURAM
   PETITIONER/APPELLANT:

          ABDUL AZEEZ , AGED 39 YEARS, S/O ABDULLA, MAMBATTA PARAMBIL HOUSE,
          MARAMBATTAKUNNU, THAZHEKODE AMSOM DESOM, P.O THAZHEKKODE,
          PERINTHALMANNA TALUK, MALAPPURAM DISTRICT.

   RESPONDENT/RESPONDENT:

          SUDHEER AYILAKKAD, AGED 46 YEARS, S/O RAMANATHA MENON, AYILAKKAD
          HOUSE, ELAMKULAM AMSOM, CHELUKARA P.O.,PERINTHALMANNA
          TALUK,MALAPPURAM DISTRICT.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of the decree and judgment dated 29/6/2019 in O.S.No.26/2019 on the files
   of the Sub Court, Manjeri, till the disposal of the appeal, in the
   interest of justice.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof and this Court's order dated
   10/04/2023 and upon hearing the arguments of SRI.DAISY A.PHILIPOSE,
   SRI.JAI GEORGE, Advocates for the petitioner and of SRI.K.RAKESH,Advocate
   for the for respondent the court passed the following:

                                        ORDER

Interim order extended until further orders.

Sd/- SATHISH NINAN, JUDGE

12-06-2023 /True Copy/ Assistant Registrar