Puthukkudi Meethal Chandri vs Cheeram Veettil Thazhakuni Rajan
2023 Latest Caselaw 3541 Ker

RSA No.510/2022                                       1/1

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                 PRESENT
                                THE HONOURABLE MRS. JUSTICE M.R.ANITHA
                   Friday, the 24th day of March 2023 /3rd Chaithra, 1945
                                   IA.NO.1/2022 IN RSA NO. 510 OF 2022
                                   AS 17/2020 OF SUB COURT, VATAKARA
                                OS 140/2015 OF MUNSIFF COURT, VATAKARA
   PETITIONERS/APPELLANTS:

      1. PUTHUKKUDI MEETHAL CHANDRI, D/O. CHATHU, AGED 65 YEARS, NADAKKUTHAZHA AMSOM,
           MEPPAYIL POST, VATAKARA TALUK, KOZHIKODE DISTRICT, KERALA STATE.
      2. C.K.DEVI, D/O. CHATHU, AGED 57 YEARS, KIZHAKKE RAYORATH HOUSE, PUTHUPANAM
          AMSOM DESOM, PUTHUPPANAM POST, VATAKARA TALUK, KOZHIKODE DISTRICT,KERALA
          STATE.

   RESPONDENTS/RESPONDENTS:

      1. CHEERAM VEETTIL THAZHAKUNI RAJAN, S/O.CHATHU, AGED 66 YEARS, VATAKARA AMSOM
          DESOM, VATAKARA TALUK, KOZHIKODE DISTRICT.
      2. CHEERAM VEETIL THAZHAKUNI BABU, S/O.CHATHU, AGED 55 YEARS, VATAKARA AMSOM
          DESOM, VATAKARA POST, VATAKARA TALUK, KOZHIKODE DISTRICT.

          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 in
   OS.No.140/2015 on the file of the Munsiff Court, Vatakara dated 27.02.2017 and also the final decree
   proceedings in FDIA No. 532/2017 on the file of the Court of Munsiff, Vatakara pending disposal of the
   above second appeal.

          This Application again coming on for orders upon perusing the application and the affidavit
   filed in support thereof and this Court's order dated 21.02.2023 and upon hearing the arguments of
   SRI.K.M.SATHYANATHA MENON, Advocate for the petitioners and of M/S.SRINATH GIRISH & JERIL
   BABU, Advocates for the Respondents, the court passed the following:

                                                                  O R D E R

Interim order already granted is extended for three months.

Post on 22.05.2023.

Sd/-M.R.ANITHA,JUDGE

24-03-2023 /True Copy/ Assistant Registrar