Pakliyattpadi Nadikutty @ ... vs Konnakkal Muhammad
2023 Latest Caselaw 9881 Ker

RSA No.803/2015                                           1/1

                               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                   PRESENT
                               THE HONOURABLE MR.JUSTICE A.BADHARUDEEN
                      Wednesday, the 13th day of September 2023 /22nd Bhadra, 1945
                            IA.NO.1/2015 (IA.1851/2015) IN RSA NO. 803 OF 2015
                             AS 67/2011 OF ADDITIONAL DISTRICT COURT, TIRUR
                             OS 93/1999 OF MUNSIFF COURT, PARAPPANANGADI
   PETITIONERS/APPELLANTS/RESPONDENTS/DEFENDANTS:

      1. POKLIYATTPADI NADIKUTTY @ NARAYANAN KUTTY, S/O.CHOOLAN, VALIYORA AMSOM,
         THIRURANGADI THALUK, MALAPPURAM DISTRICT.

    And others

   RESPONDENT/RESPONDENT/APPELLANT/PLAINTIFF:

          KONNAKKAL MUHAMMAD, S/O.ABDU RAHIMAN, VALIYORA AMSOM, THIRURANGADI THALUK,
          MALAPPURAM DISTRICT.

          Application praying that in the circumstances stated in the affidavit filed therewith the High
   Court be pleased to stay the operation of judgment and decree in AS.No.67/2011 of Additional District
   Court, Thirur 30.03.2015 till the disposal of the 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 07.09.2023 and upon hearing the arguments of
   SRI.T.V.JAYAKUMAR NAMBOODIRI, Advocate for the petitioners and of SRI.M.I.JOHNSON,
   SRI.T.K.MOIDEEN KUTTY, SRI.T.K.SAIDALIKUTTY, Advocates for the respondent, the court passed the
   following:

                                                       ORDER

Interim order is extended till 30.10.2023.

Sd/- A. BADHARUDEEN, JUDGE

13-09-2023 /True Copy/ Assistant Registrar