K Suresh vs C. P. Impichayishabi
2024 Latest Caselaw 10255 Ker

Kerala High Court

K Suresh vs C. P. Impichayishabi on 9 April, 2024

Author: Anil K.Narendran

Bench: Anil K.Narendran

CRP(WAKF) No.47/2023                           1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                     THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                          &
                    THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
               Tuesday, the 9th day of April 2024 / 20th Chaithra, 1946
                       IA.NO.1/2023 IN CRP(WAKF) NO. 47 OF 2023

                         WOS 1/2021 OF WAKF TRIBUNAL, KOZHIKODE

   PETITIONER/DEFENDANT NO.1:

          K SURESH, AGED 63 YEARS, S/O K M BALAKRISHNAN NAIR, DOOR NO. 20/294,
          NEAR PREMIAR BUS STOP, KALLAI P.O., KOZHIKODE, PIN - 673003

   RESPONDENTS/PLAINTIFF AND DEFENDANT NO.2:

      1. C. P. IMPICHAYISHABI, AGED 88 YEARS, CHERIYA CHAKKALATHOPE THARAVAD
         WAKF MUTHAVALLI, D/O. SRANGINTAKATH KUNJIKOYA HAJI, GASABO,
         KANIYANKANDI ROAD, KARAPARAMB POST, KACHERI AMSOM DESOM, KOZHIKODE
         TALUK, KOZHIKODE, PIN - 673010

           AND ANOTHER


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of the judgment enabling the respondents to realize and amount of
   Rs.1,33,200/- with 6% interest per annum Rs.3,700/- per month from the
   date of suit till actual surrender of plaint schedule rooms with interest
   at 6% per annum, pertaining to two shop rooms bearing No.20/294 and 20/298
   respectively pending disposal of the above Civil Revision Petition.


        This Application again coming on for again upon perusing the
   application and the affidavit filed in support thereof, and this court's
   order dted 14.02.2024 and upon hearing the arguments of SRI.MILLU
   DANDAPANI, Advocate for the petitioner and of SRI.V.T.MADHAVANUNNI,
   Advocate for the respondent 1, the court passed the following:

                                        O R D E R

Interim order will stand extended by two months.

List on 30-05-2024.

Sd/- ANIL K.NARENDRAN, JUDGE

Sd/- HARISANKAR V. MENON, JUDGE

09-04-2024 /True Copy/ Assistant Registrar