Ramesh vs Krishnanunni
2024 Latest Caselaw 30564 Ker

Kerala High Court

Ramesh vs Krishnanunni on 25 October, 2024

OP(C) No.1531/2024                             1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                         THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
                Friday, the 25th day of October 2024 /3rd Karthika, 1946

                                OP(C) NO. 1531 OF 2024

            CMA 116/2023 & CMA 117/2023 OF ADDL.DISTRICT COURT-V, PALAKKAD

       IA 1349/2023 & IA 1350/2023 IN OS 208/2023 OF MUNSIFF COURT, CHITTUR

   PETITIONER(S)/APPELLANT/RESPONDENT/DEFENDANT:

          RAMESH, AGED 52 YEARS, S/O. CHANDRAN, ADWAIDH NIVAS, VALARA,
          NATTUKAL P.O, CHITTUR TALUK, PALAKKAD DISTRICT, PIN - 678 554

   RESPONDENT(S)/RESPONDENTS/PETITIONERS/PLAINTIFFS:

      1. KRISHNANUNNI AGED 47 YEARS S/O. GOPALAN, VALARA, NATTUKAL P.O,
         CHITTUR TALUK, PALAKKAD DISTRICT, PIN - 678554.
      2. INDHULEKHA, AGED 43 YEARS, W/O. KRISHNANUNNI, VALARA, NATTUKAL P.O,
         CHITTUR TALUK, PALAKKAD DISTRICT, PIN-678554.


          Op (Civil) praying inter alia that in the circumstances stated in
   the affidavit filed along with the OP(C) the High Court be pleased to pass
   an Interim order staying the operation of Exhibit-P7 common order dated
   24.08.2023 in I.A No.1349/2023 and I.A No.1350/2023 in O.S. No.208/2023 of
   the Court of the Munsiff of Chittur and Exhibit-P10 common Judgment dated
   01.06.2024 in C.M.A. No.116/2023 and C.M.A. No.117/2023 of the Court of
   the Additional District Judge-V, Palakkad, pending disposal of this
   original petition (civil).

          This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of OP(C) and this Court's order dated
   26-09-2024 and upon hearing the arguments of M/S.JACOB SEBASTIAN, WINSTON
   K.V, ANU JACOB & BHARATH KRISHNAN, Advocates for the petitioner and of
   M/S.ANOOP KRISHNA, JENNY THANKAM & V.A.PRADEEP KUMAR, Advocates for the
   respondents, the court passed the following:

                                          ORDER

Interim order is extended by two weeks.

Sd/- VIJU ABRAHAM, JUDGE

25-10-2024 /True Copy/ Assistant Registrar