Kerala High Court
Aayisa Anees vs K. Vinod on 11 March, 2022
Author: V Shircy
Bench: V Shircy
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE SHIRCY V.
Friday, the 11th day of March 2022 / 20th Phalguna, 1943
RSA NO. 1108 OF 2018
AS 202/2016 OF I ADDITIONAL DISTRICT COURT,KOZHIKODE
OS 611/2014 OF I ADDITIONAL MUNSIFF COURT,KOZHIKODE
APPELLANT/RESPONDENT/PLAINTIFF:
AAYISA ANEES, AGED 27 YEARS, W/O ANEES, RESIDING AT PUTHENPURAYIL, 33/706A,
PUTHENPURAYIL VEEDU, MERIKUNNU, CHEVAYUR AMSOM AND DESOM, KOZHIKODE TALUK,
REPRESENTED BY POWER OF ATTORNEY HOLDER K.A.IQBAL, AGED 52 YEARS, S/O AHAMMED
HAJI, KACHERI AMSOM AND DESOM OF KOZHIKODE TALUK.
BY ADVS.V.V.SURENDRAN,SRI.P.A.HARISH,
RESPONDENT/APPELLANT/DEFENDANT:
K. VINOD, AGED 44 YEARS, S/O KUNCHU, RESIDING AT KIZHAKAYIL VEEDU, P.K.P. ROAD,
KACHERI AMSOM AND DESOM, KOZHIKODE, POST NADAKKAVU, KOZHIKODE - 673 011.
BY ADV SRI.E.NARAYANAN
This Regular second appeal having come up for orders on 11.03.2022 upon perusing this
courts order dated 30/03/2021 in IA 1/2020 the Court on the same day passed the following:
SHIRCY V., J
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RSA No.1108 of 2018
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Dated this the 11th day of March, 2022
ORDER
Heard both sides.
As per the order dated 30.3.2021 the respondent was directed to pay an amount of Rs.1,37,250/- being the arrears of license fee from 04.02.2018 to 04.07.2020 as well to continue with the payment at same rate till the disposal of the appeal.
According to the learned counsel for the respondent some amount has already been paid by him, but the exact amount paid by the respondent and received by the petitioner are not discernible from the records. So both parties are directed to file fresh calculation statements with the exact amount for the said period.
Post on 29.3.2022.
Sd/-
SHIRCY V JUDGE smm 11-03-2022 /True Copy/ Assistant Registrar