Kunju Pillai vs Santhamma
2023 Latest Caselaw 3296 Ker

RSA No.728/2019                              1/1

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                      THE HONOURABLE MRS. JUSTICE M.R.ANITHA
            Thursday, the 23rd day of March 2023 / 2nd Chaithra, 1945
                       IA.NO.2/2019 IN RSA NO. 728 OF 2019
                     AS 61/2016 OF SUB COURT PUNALUR, KOLLAM
                      OS 163/2012 OF MUNSIFF COURT, PUNALUR
   APPELLANT/RESPONDENT/DEFENDANT:

          KUNJU PILLAI, AGED 44 YEARS, S/O. RAMAN, PULUMOOTTIL
          VEEDU,THENKUDICHAL, MANGODU P.O., PATHANCKAL MURI, PATHANAPURAM
          TALUK, KOLLAM DISTRICT.

   RESPONDENT/APPELLANT/PLAINTIFF:

          SANTHAMMA, AGED ABOUT 68 YEARS, W/O. DAMODHARAN PILLAI, RESIDING AT
          SD BHAVAN, PATHANCKAL.P.O, PATHANICKAL MURI, PATHANAPURAM TALUK,
          KOLLAM DISTRICT.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of and directions in the judgment and decree of the Lower Appellate Court
   dated 17.07.2018 in A.S. No. 61 of 2016 of the Subordinate Judge, Punalur,
   pending final disposal of the above appeal.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof and this Court's order dated
   24.11.2022 and upon hearing the arguments of SRI.V.P.K.PANICKER, Advocate
   for the petitioner and of M/S. V.PREMCHAND, SURYA MOHAN P., Advocates for
   the respondent, the court passed the following:
                                      ORDER

Interim order already granted is extended for a period of three months.

Sd/- M.R.ANITHA, JUDGE

23-03-2023 /True Copy/ Assistant Registrar