Geetha Kumari vs Subhadra Kumari
2024 Latest Caselaw 26051 Ker

Kerala High Court

Geetha Kumari vs Subhadra Kumari on 30 September, 2024

OP(C) No.1334/2023                               1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                           PRESENT

                          THE HONOURABLE MR. JUSTICE VIJU ABRAHAM




               Monday, the 30th day of September 2024 / 8th Aswina, 1946


                                  OP(C) NO. 1334 OF 2023


    EA 763/2022 IN EP 18/2019 IN OS 1458/2013 OF ADDITIONAL MUNSIFF COURT- II,
                                THIRUVANANTHAPURAM

   PETITIONER/ DECREE HOLDER:

          GEETHA KUMARI, AGED 48 YEARS, W/O. ANIL KUMAR, RESIDING AT
          AJAYA VILASOM, VENGANOOR, THIRUVANANTHAPURAM, PIN - 695 523.

   RESPONDENT/ JUDGMENT DEBTORS:

      1. SUBHADRA KUMARI, D/O. PADMAVATHY AMMA, MELEPOTTAYIL VEEDU,
         CHAVADINADA, VEGANOOR P.O, THIRUVANANTHAPURAM, PIN - 695 523.

            AND ANOTHER


        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
   issue an order staying Exhibit P5 order, pending disposal of the Original
   Petition.


        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
   5.9.2024 and upon hearing the arguments of M/S S.K.ADHITHYAN, SREELEKHA
   I.P & K.S.SATHEESH KUMAR, Advocates for the petitioners and of SRI.JITHIN
   BABU A, Advocate for R1, the court passed the following:

                                          O R D E R

Post on 22-11-2024.

Interim order is extended till then.

Sd/- VIJU ABRAHAM, JUDGE

30-09-2024 /True Copy/ Assistant Registrar