Pramod.V vs Vimala.V
2024 Latest Caselaw 12585 Ker

Kerala High Court

Pramod.V vs Vimala.V on 21 May, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE C.PRATHEEP KUMAR
           Tuesday, the 21st day of May 2024 / 31st Vaisakha, 1946
                     IA.NO.1/2024 IN RSA NO. 219 OF 2024
                  OS 116/2020 OF MUNSIFF COURT, THALASSERY
               AS 53/2022 OF ADDITIONAL SUB COURT, THALASSERY
APPLICANT/APPELLANT:

     PRAMOD V., AGED 56 YEARS, S/O. DEVU, COOLI WORKER, RESIDING AT
     CHEEPILATT HOUSE, KADAMBOOR VILLAGE, EDAKKAD P.O, KANNUR DISTRICT,
     PIN - 670663

RESPONDENT/RESPONDENT:

     VIMALA V., AGED 69 YEARS, D/O.CHIRUTHA, NO OCCUPATION, RESIDING AT
     'SAI NIVAS', MOUVANCHERI, P.O. PACHAPOYIKA, KOTTAYAM VILLAGE, KANNUR
     DISTRICT, PIN - 670643


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the operation
and execution of judgment and decree dated 31.01.2024 in AS.No.53 of 2022
on the file of Additional Sub Court, Thalassery, the judgment and decree
dated 21.07.2022 in OS.No.116 of 2020 on the file of the Munsiff's Court,
Thalassery and all further proceedings in EP.No.265 of 2022 on the file of
the Munsiff's Court,Thalassery, pending disposal of the above Regular
Second Appeal.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of SRI.R.SURENDRAN, Advocate for the petitioner, the court passed the
following:
                               C. PRATHEEP KUMAR, J
                        -----------------------------------------------
                                   RSA. No.219 of 2024
                        ------------------------------------------------
                          Dated this the 21st day of May, 2024

                                         ORDER

Heard the counsel for the appellant.

Appeal is admitted. Issue notice to the respondent on the

substantial question of law (a) raised in the memorandum of appeal.

Post on 20.6.2024.

In the meantime, there will be an interim stay against

execution of the impugned judgment and decree dated 31.1.2024 in

A.S. No.53/2022 on the file of Additional Sub Court, Thalassery.

Sd/-

C. PRATHEEP KUMAR, JUDGE sou.

21-05-2024 /True Copy/ Assistant Registrar