Padmini Amma vs Parukutty Amma
2023 Latest Caselaw 12631 Ker

Kerala High Court

Padmini Amma vs Parukutty Amma on 22 November, 2023

RSA No.666/2023                              1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
          Wednesday, the 22nd day of November 2023 / 1st Agrahayana, 1945
                        IA.NO.1/2023 IN RSA NO. 666 OF 2023
                        AS 79/2022 OF DISTRICT COURT,MANJERI
              OS 157/2012 OF MUNSIFF- MAGISTRATE COURT,PERINTHALMANNA
   APPLICANT/APPELLANT:

          PADMINI AMMA, AGED 93 YEARS, D/O. KUNHUKUTTY AMMA, MUTHELPUREDATH
          KALATHIL HOUSE, PUZHAKKATTIRI AMSOM, DESOM, PUZHAKKATTIRI P.O.,
          PERINTHALMANNA TALUK, MALAPPURAM DISTRICT, PIN - 679321

   RESPONDENT/RESPONDENT:

          PARUKUTTY AMMA, AGED 87 YEARS, D/O. KUNHUKUTTY AMMA, MUTHELPUREDATH
          KALATHIL HOUSE, PUZHAKKATTIRI AMSOM, DESOM, PUZHAKKATTIRI P.O.,
          PERINTHALMANNA TALUK, MALAPPURAM DISTRICT, PIN - 679321

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay all further
   proceedings pursuant to the judgment and decree in A.S. No. 79/2022 of the
   District Court, Manjeri dated, 25.07.2023, in the interests of justice.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of SRI. K.RAKESH, Advocates for the petitioner, the court passed the
   following:

                                        ORDER

Post after service complete. Till then the physical boundaries reported by the Commissioner before the trial court shall not be altered or disturbed by the parties in this appeal, for a period of six weeks.

Sd/- A. BADHARUDEEN JUDGE

22-11-2023 /True Copy/ Assistant Registrar