Lancy Fernandez vs A.M.Hakkim
2023 Latest Caselaw 7395 Ker

RFA No.126/2023                              1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                      THE HONOURABLE MR. JUSTICE SATHISH NINAN
              Tuesday, the 27th day of June 2023 / 6th Ashadha, 1945
                       IA.NO.1/2023 IN RFA NO. 126 OF 2023
                    OS 73/2020 OF ADDITIONAL SUB COURT,KOLLAM
   PETITIONER/APPELLANT:

          LANCY FERNANDEZ, AGED 70 YEARS S/O. MICHEAL PETER FERNANDEZ,
          MYSTICAL ROSE, THEKKEVILA. P.O, THEKKEVILA CHERRY, MUNDAKKAL
          VILLAGE, KOLLAM , PIN - 691016

   RESPONDENT/RESPONDENT:

      1. A.M.HAKKIM, AGED 57 YEARS , S/O. ABDUL MAJEED, RESIDING AT FAGAVATH,
         PULARINAGAR 15 A, AYATHIL CHERRY, VADAKKEVILA VILLAGE, AYATHIL P.O,
         KOLLAM , PIN - 691020
      2. KASAB, AGED 39 YEARS ,S/O. HYDROSE, H.M.K NIVAS, KOTTIYAM P.O,
         THAZUTHALA CHERRY, ADICHANALLOOR VILLAGE, KOLLAM, PIN - 691571
      3. SHAHEER , AGED 41 YEARS, S/O. SUBAIRKUTTY, HABEEBA MANZIL,
         NEDUMPANA P.O, KULAPPADAM CHERRY, NEDUMPANA VILLAGE, KOLLAM , PIN -
         691576

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the judgment
   and decree dated 12/01/2023 in O.S.No 73/2020 in the file of Additional
   Sub Judges Court, Kollam pending disposal of the appeal.

        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of M/S.UTHARA A.S, C.UNNIKRISHNAN (KOLLAM), NIDHI BALACHANDRAN, ANANDA
   PADMANABHAN, VIJAYKRISHNAN S. MENON, VIVEK NAIR P., DINOOP P.D., GOUTHAM
   KRISHNA U.B., Advocates for the petitioners, the court passed the
   following:

                                        ORDER

There will be an interim stay of execution of the decree for a period of three months on condition that the appellant furnishes security for the decree amount to the satisfaction of the court below within a period of two months. It shall be open for the appellant to offer the property under attachment as security . However, the sufficiency of the same shall be considered by the court below.

                                                Sd/- SATHISH NINAN,   JUDGE




27-06-2023                     /True Copy/                              Assistant Registrar