E.Jayakrishnan vs R.Veeramani
2023 Latest Caselaw 4075 Ker

RFA No.538/2019                                  1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                            THE HONOURABLE MR. JUSTICE P.SOMARAJAN
                  Thursday, the 30th day of March 2023 / 9th Chaithra, 1945
                             IA.NO.1/2019 IN RFA NO. 538 OF 2019

                         O.S.NO. 390/2012 OF SUB COURT, OTTAPALAM.

   PETITIONER/APPELLANT:

          E.JAYAKRISHNAN, 55 YEARS, S/O. LATE BALAKRISHNAN NAIR, RESIDING AT
          SAISADAN, KALLIPPADAM, SHORANUR VILLAGE, OTTAPPALAM TALUK.

   RESPONDENT/RESPONDENT

          R.VEERAMANI, 70 YEARS, S/O. LATE A.S.K.RAMA IYER, VEERAMANI
          BUILDING, NETHIRIMANGALAM AMSOM DESOM, OTTAPPALAM TALUK.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to pass an order of
   Temporary Injunction, restraining the respondent and his men from
   interfering with the peace full possession, of the petitioner, in the
   petition schedule property, pursuant to the passing of the Judgment and
   decree in O.S.No. 390/12, on the file of the Subordinate Judge, Ottapalam,
   dated 29.11.19, pending consideration of this Regular First Appeal, in
   the interest of justice.


        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof and this Court's
   order dated 3/3/2023     and upon hearing the arguments of SRI.K.RAVI
   (PARIYARATH), Advocate for the applicant and of SRI.RAJIT, Advocate for
   the Respondent, the Court passed the following:

                                            ORDER

Interim order is extended till 2/6/2023.

Sd/- P.SOMARAJAN, JUDGE

30-03-2023 /True Copy/ Assistant Registrar