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Omanakunjamma vs Somasekharakurup
2023 Latest Caselaw 10124 Ker

Citation : 2023 Latest Caselaw 10124 Ker
Judgement Date : 19 September, 2023

Kerala High Court
Omanakunjamma vs Somasekharakurup on 19 September, 2023
RSA No.319/2022                                         1/1

                               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                  PRESENT
                               THE HONOURABLE MR. JUSTICE A.BADHARUDEEN
              Tuesday, the 19th day of September 2023 / 28th Bhadra, 1945
                                     IA.NO.1/2022 IN RSA NO. 319 OF 2022
                                     OS 4/2007 OF MUNSIFF COURT, RANNY.
              AS 58/2018 OF ADDITIONAL DISTRICT& SESSIONS COURT - IV, PATHANAMTHITTA

   PETITIONER/APPELLANT:


                  1. OMANAKUNJAMMA, W/O SASIDHARAKURUP, AGED 68 YEARS,
                     NELLOORPUTHEN VEEDU, BUDHANOOR P.O., ENNAKKADU VILLAGE,
                     CHENGANNUR TALUK - 689122 FROM VANCHIKAPPALLIL HOUSE, KUNNAM
                     MURI, CHETHACKAL VILLAGE.

           RESPONDENT/1ST RESPONDENT IN THE RSA:

                  1. SOMASEKHARAKURUP, S/O PARAMESWARAKURUP, AGED 67 YEARS,
                     VANCHIKAPPALLIL HOUSE, KUNNAM MURI, CHETHACKAL VILLAGE, RANNY
                     TALUK - 689 677.


                   Application praying that in the circumstances stated in the affidavit filed
           therewith the High Court be pleased to stay the judgment and decree in AS.58 of
           2018 of the Additional District & Sessions Judge-IV, Pathanamthitta, pending
           disposal of the 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 12.06.2023
           and upon hearing the arguments of M/S.G.UNNIKRISHNAN, BOBBY U.NAIR, Advocates
           for the petitioner, and of M/S. JOSEPH P. ALEX, MANU SANKAR P, AMAL AMIR ALI,
           Adocates for the respondent, the court passed the following:

                                                    ORDER

Interim order is extented for a period of two months.

Sd/- A.BADHARUDEEN, JUDGE

19-09-2023 /True Copy/ Assistant Registrar

 
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