K.M. Rajan vs T.R Aswas
2024 Latest Caselaw 12967 Ker

Kerala High Court

K.M. Rajan vs T.R Aswas on 22 May, 2024

RFA No.101/2024                                    1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                         THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
                  Wednesday, the 22nd day of May 2024 / 1st Jyaishta, 1946
                            IA.NO.1/2024 IN RFA NO. 101 OF 2024

                    OS 154/2021 OF    III ADDITIONAL SUB COURT, ERNAKULAM

   APPLICANT/APPELLANT:

          K.M.RAJAN, AGED 71 YEARS, S/O. MADHAVAN, KOTTAYARIKKIL, KOSADI,
          MUDUKKA P.O., KOTTAYAM, PIN - 686513

   RESPONDENT/RESPONDENT:

          T.R. ASWAS, ADVOCATE, AGED 58 YEARS, S/O RAGHAVAN, 5 A, NORTH MANOR,
          PULLEPPADY CROSS ROAD, KOCHI, PIN - 682018


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the execution
   of the judgment and decree in O.S No.154/2021 passed by the IIIrd
   Additional Sub Judge, Ernakulam, pending disposal of this Appeal, in the
   interest of justice.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of SRI.GEORGEKUTTY MATHEW, SRI.R.PREM SANKAR, Advocates for the
   petitioner, the court passed the following:




                                              ORDER

Allowed. The execution of the decree and the judgment impugned will stand stayed for a period of two months.

Post on 23/7/2024.

Sd/- C. JAYACHANDRAN, JUDGE

22-05-2024 /True Copy/ Assistant Registrar