Balan vs Peruviruthi Malanada Devaswom
2023 Latest Caselaw 6836 Ker

RSA No.240/2023                               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.1/2023 IN RSA NO. 240 OF 2023
              OS 220/2008 OF MUNSIFF-MAGISTRATE COURT, SASTHAMCOTTA
                     AS 26/2016 OF SUB COURT, KARUNAGAPPALLY
   PETITIONER/APPELLANT:

          BALAN, AGED 66 YEARS, S/O SHANKARAN, RESIDING AT KAPPISSERIL VEEDU,
          EDACKADU MURI, PORUVAZHI VILLAGE, KOLLAM DISTRICT, PIN - 690520

   RESPONDENTS/RESPONDENTS:

      1. PERUVIRUTHI MALANADA DEVASWOM, EDACKADU MURI, PORUVAZHI VILLAGE,
         KOLLAM DISTRICT, PIN - 690520
      2. PERUVIRUTHI MALANADA DEVASWOM, EDACKADU MURI, PORUVAZHI VILLAGE,
         REPRESENTED BY IT'S SECRETARY, SANTHOSHKUMAR, AGED 52 YEARS, S/O
         PUSHKARAN, EDAKKADU, PORUVAZHY VILLAGE, KOLLAM DISTRICT, PIN -
         690520

        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 27.02.2023 in AS.No.26 of 2016 of the
   Subordinate Judge, Karunagappally till the disposal of this 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 24.03.2023 and upon hearing the arguments of
   M/S.A.JANI(KOLLAM), NISA FASIL(KOLLAM), Advocates for the petitioner, the
   court passed the following:
                                      ORDER

Interim order is extended by two months.

Sd/- T.R.RAVI, JUDGE

20-06-2023 /True Copy/ Assistant Registrar