Kerala High Court
Kamalamma vs Shibu on 5 August, 2021
RSA No.710/2014 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
Thursday, the 5th day of August 2021 / 14th Sravana, 1943
IA.NO.1/2021 IN RSA NO. 710 OF 2014
AS 127/2008 OF DISTRICT COURT, ALAPPUZHA
OS.3/2001 OF THE PRINCIPAL MUNSIFF COURT,ALAPPUZHA
PETITIONERS/REV.PETITIONERS/PETITIONERS:
1. KAMALAMMA, AGED 67 YEARS, W/O K.T. BUOY, KANJOOCHIRA HOUSE, PARAVOOR
VILLAGE, ALAPPUZHA,PIN-688 003
2. BIJI AGED 49 YEARS S/O K.T. BUOY, KANJOOCHIRA HOUSE, PARAVOOR
VILLAGE, ALAPPUZHA,PIN-688 003
3. BINEESH AGED 47 YEARS S/O K.T. BUOY, KANJOOCHIRA HOUSE, PARAVOOR
VILLAGE, ALAPPUZHA,PIN-688 003
4. BIJOY AGED 37 YEARS /O K.T. BUOY, KANJOOCHIRA HOUSE, PARAVOOR
VILLAGE, ALAPPUZHA,PIN-688 003.
RESPONDENTS/RESPONDENTS/COUNTER REV.PETITIONERS:
1. SHIBU,S/O PRABHAKARAN, RETHI NIVAS, PARAVOOR MURI, PRAAVOOR VILLAGE,
ALAPPUZHA-688001
2. PRABHAKARAN,RETHI NIVAS, PARAVOOR MURI, PARAVOOR VILLAGE,
ALAPPUZHA-688001
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to revive and extend
the interim order dated 22.08.2014 passed in favour of the
petitioners/appellants, till the disposal of the RSA.
This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof and this court's order dated
22/08/2014 in IA 1714/2014 and upon hearing the arguments of
SRI.B.PRAMOD,Advocate for the petitioners and of SMT.R REKHA,SRI.R.AZAD
BABU, Advocates for the respondents, the court passed the following:
ORDER
Heard.
Interim order stands revived and extended by a period of two months.
Sd/-
N.ANIL KUMAR JUDGE 05-08-2021 /True Copy/ Assistant Registrar