Kerala High Court
Fathima Beevi vs Abdul Rahman on 22 March, 2021
RSA 250/2020 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
Monday,the 22nd day of March 2021/1st Chaithra, 1943
RSA No.250/2020 (D)
For information purpose only
AS No.7/2019 of the SUB COURT, MUVATTUPUZHA
OS No.539/2015 of the MUNSIFF COURT, MUVATTUPUZHA
APPELLANTS/RESPONDENTS 2 TO 4/DEFENDANTS 2 TO 4:
1. FATHIMA BEEVI, AGED 71,
W/O.MUHAMMED HUSSAIN RAWTHER, RESIDING AT THEMPILLIKUDIYIL
HOUSE, VADAKEN MARADY KARA, MARADY VILLAGE, MUVATTUPUZHA
TALUK, ERNAKULAM DISTRICT.
2. AYISHA BEEVI, AGED 64,
W/O.HUSSAIN KUNJU RAWTHER, RESIDING AT
CHARIPURATHUPUTHENPURAYIL HOUSE, RAMANGALAM KARA,
MARADY VILLAGE, MUVATTUPUZHA TALUK, ERNAKULAM DISTRICT.
3. MYMOONA BEEVI, AGED 62,
W/O.SIDHIQUE, RESIDING AT FAIZAL MANZIL, RANDAR KARA,
MUVATTUPUZHA VILLAGE, MUVATTUPUZHA TALUK, ERNAKULAM
DISTRICT.
BY ADV.M/S.T.A.UNNIKRISHNAN & K.K.AKHIL
RESPONDENT/APPELLANT/PLAINTIFF:
ABDUL RAHMAN, AGED 60,
S/O.HUSSAIN SAIDUMUHAMMED RAWTHER, CHENATTU HOUSE,
RAMANGALAM KARA, MARADY VILLAGE, MUVATTUPUZHA TALUK,
ERNAKULAM DISTRICT-686673.
BY ADV.M/S.T.P.PRADEEP & S.SREEDEV
This Regular Second Appeal having come up for orders on 22.03.2021, the court on
the same day passed the following:
N. ANIL KUMAR, J.
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RSA No. 250 of 2020
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Dated this the 22nd day of March, 2021
For information purpose only
ORDER
Heard the learned counsel for the appellants.
2. In WP(C) No. 9400 of 2020, a Full Bench of this Court vacated the interim order dated 25.03.2020 and subsequent orders passed in the said suo moto proceedings by judgment dated 01.03.2021.
3. In view of the said order, the interim order passed in this case on 16.03.2020 is sought to be extended. Hence, the interim stay order dated 16.03.2020 is revived and extended by three months.
Post after summer vacation.
Sd/-
N. ANIL KUMAR JUDGE bka/22.03.2021 /true copy/ Sd/- ASSISTANT REGISTRAR