Abdul Azeez vs Sudheer Ayilakkad
2023 Latest Caselaw 3074 Ker

RFA No.328/2022                                  1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                           THE HONOURABLE MR. JUSTICE P.SOMARAJAN
                  Monday, the 13th day of March 2023 / 22nd Phalguna, 1944
                            IA.NO.1/2022 IN RFA NO. 328 OF 2022

                             OS 26/2019 OF SUB COURT, MANJERI

   PETITIONER/APPELLANT:

          ABDUL AZEEZ , AGED 39 YEARS, S/O ABDULLA, MAMBATTA PARAMBIL HOUSE,
          MARAMBATTAKUNNU, THAZHEKODE AMSOM DESOM, P.O THAZHEKKODE,
          PERINTHALMANNA TALUK, MALAPPURAM DISTRICT.

   RESPONDENT/RESPONDENT:

          SUDHEER AYILAKKAD, AGED 46 YEARS, S/O RAMANATHA MENON, AYILAKKAD
          HOUSE, ELAMKULAM AMSOM, CHELUKARA P.O.,PERINTHALMANNA
          TALUK,MALAPPURAM DISTRICT.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of the decree dated judgment dated 29/6/2019 in O.S.No.26/2019 on the
   files of the Sub Court, Manjeri, till the disposal of the appeal, 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
   16/02/2023 and upon hearing the arguments of SRI.DAISY A.PHILIPOSE,
   SRI.JAI GEORGE, Advocates for the petitioner and of SRI.K.RAKESH for
   respondent the court passed the following:
                                      ORDER

Interim order is extended till 10/04/2023.

                                    Sd/-    P.SOMARAJAN,   JUDGE




13-03-2023                         /True Copy/                           Assistant Registrar