Fathima Beevi vs Abdul Rahman
2023 Latest Caselaw 6810 Ker

RSA No.250/2020                                            1/1

                                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                       PRESENT
                                      THE HONOURABLE MR.JUSTICE T.R.RAVI
                  Tuesday, the 20th day of June 2023 / 30th Jyaishta, 1945
                                       IA.NO.1/2020 IN RSA NO. 250 OF 2020
                                    AS 7/2019 OF SUB COURT, MUVATTUPUZHA
                               OS 539/2015 OF MUNSIFF COURT, MUVATTUPUZHA
          PETITIONERS/APPELLANTS:

                  1. FATHIMA BEEVI, AGED 70, W/O.MUHAMMED HUSSAIN RAWTHER,
                     RESIDING AT THEMPILLIKUDIYIL HOUSE, VADAKEN MARADY KARA,
                     MARADY VILLAGE, MUVATTUPUZHA TALUK.

              And others

          RESPONDENT/RESPONDENT:

                  1. ABDUL RAHMAN, AGED 59, S/O.HUSSAIN SAIDUMUHAMMED RAWTHER,
                     CHENATTU HOUSE, RAMANGALAM KARA, MARADY VILLAGE,
                     MUVATTUPUZHA TALUK.

                   Application praying that in the circumstances stated in the affidavit filed
          therewith the High Court be pleased to stay operation of the judgment and decree
          dated 21.12.2019 in AS.No.7/2019 of Sub Court, Muvattupuzha reversing the
          judgment and decree dated 15.10.2018 in OS.No.539/2015 of the Munsiff Court,
          Muvattupuzha, 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
          23.03.2023 and upon hearing the arguments of M/S. T.A. UNNIKRISHNAN and K.K.
          AKHIL, Advocates for the petitioners and of M/S. T.P. PRADEEP and S. SREEDEV,
          Advocates for the Respondent, the court passed the following:

                                                       ORDER

Interim order is extended by three months.

Post in the third week of July.

Sd/-T.R.RAVI, JUDGE

20-06-2023 /True Copy/ Assistant Registrar