Muhammed Noohu vs Umaiba Beevi
2023 Latest Caselaw 9908 Ker

RSA No.13/2022                                        1/1

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                 PRESENT
                              THE HONOURABLE MR. JUSTICE A.BADHARUDEEN
             Thursday, the 14th day of September 2023 / 23rd Bhadra, 1945
                                    IA.NO.1/2022 IN RSA NO. 13 OF 2022
                                  AS 62/2018 OF SUB COURT,KOTTARAKKARA
                             OS 370/2011 OF MUNSIFF COURT, KOTTARAKKARA
   PETITIONERS/APPELLANTS:

      1. MUHAMMED NOOHU, AGED 67 YEARS, S/O. MUHAMMAD HUSSAIN, DARUL ASLAM, CHERIYA
          VELINALLOOR MURI, CHERIYAVELINALLOR P.O, VELIYANALLOR VILLAGE, VELIYANALLOOR
          VILLAGE, KOTTARAKKARA TALUK, KOLLAM DISTRICT PIN 691 516.

    And another

   RESPONDENTS/APPELLANTS/DEFENDANTS:

      1. UMAIBA BEEVI, AGED 65 YEARS, D/O. MUHAMMADALI, KLIYOPATRA VEEDU, CHERIYA
          VELINALLOR MURI, CHERIYAVELINALLOOR P.O, VELIYANALLOR VILLAGE, KOTTARAKKARA
          TALUK, KOLLAM DISTRICT, PIN 691 516

    And others

          Application praying that in the circumstances stated in the affidavit filed therewith the High
   Court be pleased to stay the operation of the judgment and decree dated 11.10.2021 in
   AS.No.62/2018 on the file of the Subordinate Judge's Court,Kottarakkara, pending disposal of the
   above Regular 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 14.06.2023 and upon hearing the arguments of
   SRI.A.A.ABUL HASSAN, Advocate for the petitioners, the court passed the following:

                                                 ORDER

Interim stay stands extended for a period of two months.

Sd/-A.BADHARUDEEN,JUDGE

14-09-2023 /True Copy/ Assistant Registrar