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2023 Latest Caselaw 2877 Ker

RSA No.660/2020                               1/1

                      PIN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                        THE HONOURABLE MRS. JUSTICE M.R.ANITHA
            Wednesday, the 1st day of March 2023 / 10th Phalguna, 1944
                       IA.NO.1/2023 IN RSA NO. 660 OF 2020
              AS 45/2009 OF II ADDITIONAL DISTRICT COURT,MAVELIKKARA
                     OS 492/2002 OF MUNSIFF COURT,KAYAMKULAM
   PETITIONER/APPELLANT:

          RAJAN @ K.G.VELUSWAMY, AGED 65 YEARS, KURUPILAVIL THEKKETHIL VEEDU,
          PALACE WARD, KRISHNAPURAM, KAYAMKULAM.

   RESPONDENTS/RESPONDENTS:

      1. RADHAMMAL @ RADHAMANIAMMAL, AGED 75 YEARS, W/O. MEENAKSHY SUNDARAM,
         RADHA NIVAS, 85 KAMBAR STREET, PAZHUMPONE NAGAR, MADURA-625001
      2. REMAMANI AMMAL, W/O. DENDAYUDHAPANI, AMMANKOVIL KIZHAKKETHIL, PALACE
         WARD, KRISHNAPURAM-690 502, (WRONGLY SHOWN AS REMANI AMMAL IN THE
         IMPUGNED JUDGMENT).
      3. CHELLAMMAL,KURUPILAVI THEKKETHIL VEEDU, PALACE WARD, KRISHNAPURAM
         MURI, KRISHNAPURAM VILLAGE-690 502(DIED,LR. IMPLEADED)
      4. SAROJAM , AGED 73 YEARS,W/O LATE. GOPALAKRISHNAN,MUNDAPPALLY
         THEKKETHIL,RAJESH BHAVAN,PALACE WARD,KRISHNAPURAM,KAYAMKULAM.(LEGAL
         HEIR OF DECEASED R3 IS IMPLEADED AS ADDL.R4 AS PER ORDER DATED
         05.04.2022 IN IA 1/2021.)

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to revive and extend
   the order of stay dated 11.10.2022 granted in IA.No.1/2022 in
   RSA.No.660/2020 which expired on 11.01.2023, in the interest of justice
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof and this Court's order dated
   11.10.2022 in IA.1/2020 and upon hearing the arguments of SRI.GEORGE
   VARGHESE(PERUMPALLIKUTTIYIL), SRI.A.R.DILEEP, SRI.P.J.JOE PAUL, SRI.MANU
   SRINATH,      SRI.RAJAN      G.    GEORGE,      Advocates      for   the
   petitioner,SRI.K.B.PRADEEP, Advocate for R1 and of SRI.P.B.SAHASRANAMAN,
   SRI.T.S.HARIKUMAR, Advocates for R2, the court passed the following:
                                      ORDER

Petition for revival and extension of interim order.

Heard both sides. Having regard to the averments in the affidavit and facts and circumstances, petition allowed, interim order already granted is revived and extended for four months.

Sd/- M.R.ANITHA, JUDGE

01-03-2023 /True Copy/ Assistant Registrar