Tuesday, 21, Apr, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Jayakumar.S vs M.R. Gopinathan Nair
2024 Latest Caselaw 13339 Ker

Citation : 2024 Latest Caselaw 13339 Ker
Judgement Date : 23 May, 2024

Kerala High Court

Jayakumar.S vs M.R. Gopinathan Nair on 23 May, 2024

RFA No.102/2024                                 1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                        THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
                  Thursday, the 23rd day of May 2024 / 2nd Jyaishta, 1946
                            IA.NO.1/2024 IN RFA NO. 102 OF 2024

                      OS 80/2021 OF ADDITIONAL SUB COURT, KOTTAYAM

   APPLICANT/APPELLANT:

          JAYAKUMAR S., AGED 49 YEARS, S/O SUKUMARAN NAIR, RESIDING AT
          PRIYANANDANAM HOUSE, RAMA MANGALAM P.O., THAMMANIMATTAM KARA,
          ANIKKARANADU SOUTH VILLAGE, KUNNATHUNADU TALUK, ERNAKULAM DISTRICT-
          686663, FROM MADAVATHAZHATHU JAYABAVAN, KIZHAKKUMBHAGOM KARA,
          ETTUMANOOR VILLAGE, KOTTAYAM TALUK, KOTTAYAM DISTRICT

   RESPONDENT/RESPONDENT:

          M.R. GOPINATHAN NAIR, AGED 72 YEARS, S/O RAMAKRISHNA PILLAI,
          RESIDING AT THUMBAYILMADHOM HOUSE, ETTUMANOOR P.O., KIZHAKKUMBHAGOM
          KARA, ETTUMANOOR VILLAGE, KOTTAYAM TALUK, KOTTAYAM DISTRICT - 686631

        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 dated 17/10/2023 in O.S. No.80 of 2021 on the
   file of the Court of the Additional Sub Judge, Kottayam pending disposal
   of the above 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.P.B.KRISHNAN (SR.),SRI.SABU GEORGE, SRI.P.B.SUBRAMANYAN, SRI.MANU
   VYASAN PETER, SMT.MEERA P. Advocates for the petitioner, the court passed
   the following:

                                           ORDER

Allowed. The stay of execution of the impugned judgment and decree will remain stayed.

Sd/- C. JAYACHANDRAN, JUDGE

23-05-2024 /True Copy/ Assistant Registrar

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IDRC

 
 
Latestlaws Newsletter