Raveendra Babu vs Reghunatha Babu
2023 Latest Caselaw 7181 Ker

RSA No.360/2021                                        1/1

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                PRESENT
                                  THE HONOURABLE MR.JUSTICE T.R.RAVI
                  Friday, the 23rd day of June 2023 / 2nd Ashadha, 1945
                                  IA.NO.2/2021 IN RSA NO. 360 OF 2021
                        OS 261/2007 OF PRINCIPAL MUNSIFF COURT,NEDUMANGAD
                  AS 337/2015 OF III ADDITIONAL DISTRICT COURT, THIRUVANANTHAPURAM.
   PETITIONER/APPELLANT:

          RAVEENDRA BABU, AGED 66 YEARS, S/O.KRISHNAN,KRISHNA VILAS,
          CHANTHAVILA,VADAKKUMKARA, KARIPOOR VILLAGE,NEDUMANGAD, THIRUVANANTHAPURAM.

   RESPONDENTS/RESPONDENTS:

      1. REGHUNATHA BABU,AGED 69 YEARS, S/O KRISHNAN,KRISHNA VILAS,CHANTHAVILA,
          VADAKKUMKARA,KARIPOOR VILLAGE,NEDUMANGAD, THIRUVANANTHAPURAM-695541.

    And others

          Application praying that in the circumstances stated in the affidavit filed therewith the High
   Court be pleased to stay all further proceedings pursuant to the judgment and decree dated
   31.01.2019 in AS.No.337/2015 of the Court of the Additional District Judge-III,
   Thiruvananthapuram,pending final disposal of this 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 22.03.2023 and upon hearing the arguments of
   M/S.G.P.SHINOD,GOVIND PADMANAABHAN, & AJIT G ANJARLEKAR Advocates for the petitioner and of
   M/S.P.A.AHAMED & THOUFEEK AHAMED Advocates for R1, the court passed the following:

                                                    ORDER

Interim order is extended by one month.

Post on 27.06.2023.

Sd/- T.R.RAVI, JUDGE

23-06-2023 /True Copy/ Assistant Registrar