Pushpavally vs Sulochana
2023 Latest Caselaw 7214 Ker

RSA No.792/2021                                          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.1/2021 IN RSA NO. 792 OF 2021
                                  AS 5/2017 OF SUB COURT,KOTTARAKKARA
                              OS 193/2014 OF MUNSIFF COURT, KOTTARAKKARA
   PETITIONERS/APPELLANTS/APPELLANTS/DEFENDANTS 1,3,5 &6:

          PUSHPAVALLY, AGED 81 YEARS, D/O KUNJUKUTTY, CHARUVIL VEEDU, KARICKAL MURI, NEAR
          CHARCH, PAVITHRESWARAM VILLAGE, PANGODU P.O, KOLLAM-691001.

       And Others

   RESPONDENTS/RESPONDENTS/RESPONDENTS/PLAINTIFFS/DEFENDANTS 2 & 4:

          SULOCHANA, AGED 67 YEARS, W/O LATE MADHUSOODHANAN, MANGALASSERI HOUSE,
          PAVITHRESWARAM MURI, PAVITRESWARAM VILLAGE, PAVITHRESWARAM P O,
          KOLLAM-691507.

       And Others

          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 and decree dated
   09/11/2016 in O.S.No.193/14 on the files of the Munsiff Kottarakkara in the greater interest of justice.

          This Application again coming on for orders upon perusing the application and the affidavit
   filed in support thereof,and this Court's order dated 17/03/2023 and upon hearing the arguments of
   M/S. K.S.MANU , K.B.UDAYAKUMAR, Advocates for the petitioners and of M/S. GOVIND
   PADMANAABHAN, G.P.SHINOD, AJIT G ANJARLEKAR, ATUL MATHEWS Advocates for the respondents 1
   to 3, the court passed the following:

                                                    ORDER

Interim order is extended by one month.

Sd/- T..R.RAVI,JUDGE

23-06-2023 /True Copy/ Assistant Registrar