Kuttappan vs Silvy
2023 Latest Caselaw 9559 Ker

RSA No.195/2018                               1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                      THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
            Tuesday, the 5th day of September 2023 / 14th Bhadra, 1945
                IA.NO.1/2018 (IA.561/2018) IN RSA NO. 195 OF 2018
              AS 355/2012 OF ADDITIONAL DISTRICT COURT, IRINJALAKUDA
                 OS 309/2005 OF PRINCIPAL SUB COURT,IRINJALAKUDA
   PETITIONERS/APPELLANTS:

      1. KUTTAPPAN, AGED 77 YEARS, S/O.AMBALATHARA VELAYUDHAN, MANAKULANGARA
         DESOM, KODAKARA VILLAGE, MUKUNDAPURAM TALUK, THRISSUR DISTRICT.
      2. JANAKI,AGED 71 YEARS, W/O. AMBALATHARA KUTTAPPAN, MANAKULANGARA
         DESOM, KODAKARA VILLAGE, MUKUNDAPURAM TALUK,THRISSUR DISTRICT.

   RESPONDENTS/RESPONDENTS:

      1. SILVY, AGED 47 YEARS, W/O. PALLIPPAT JOHNY, P.O. PALAYAMPARAMBU,
         KALLUR VADAKKUMBHAGOM VILLAGE, AMABAZHAKKADU DESOM, MUKUNDAPURAM
         TALUK, PIN-680741.
      2. JINCY,AGED 26 YEARS, D/O. PALLIPPAT JOHNY, P.O. PALAYAMPARAMBU,
         KALLUR VADAKKUMBHAGOM VILLAGE, AMABAZHAKKADU DESOM, MUKUNDAPURAM
         TALUK, PIN-680741.
      3. JISHA,AGED 22 YEARS, P.O. PALAYAMPARAMBU, KALLUR VADAKKUMBHAGOM
         VILLAGE, AMABAZHAKKADU DESOM, MUKUNDAPURAM TALUK, PIN-680741.
      4. JOMOL, AGED 20 YEARS, P.O. PALAYAMPARAMBU, KALLUR VADAKKUMBHAGOM
         VILLAGE, AMABAZHAKKADU DESOM, MUKUNDAPURAM TALUK, PIN-680741.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the execution
   of judgment and decree in OS.NO.309/2005 on the file of the Principal
   Subordinate Judge, Irinjalakuda, pending disposal of the above 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 06.09.2018 and upon hearing the arguments of
   SRI.T.KRISHNANUNNI, Senior Advocate along with SRI.M.R.VENUGOPAL,
   SMT.DHANYA P.ASHOKAN, Advocates for the petitioners and of SRI.C.A.CHACKO,
   Advocate for the respondents, the court passed the following:
                                      ORDER

Interim order is extended till 18.09.2023.

Sd/- A. BADHARUDEEN, JUDGE

05-09-2023 /True Copy/ Assistant Registrar