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Kerala High Court

E.A.Pavithran vs Erayi Arakkalath Neetha on 7 April, 2021

IA/1/2019 IN RSA 1149/2019                      1/2

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             Present:
                      THE HONOURABLE MR.JUSTICE N.ANIL KUMAR

                      Wednesday,the 7th day of April 2021/17th Chaithra, 1943
                                   IA/1/2019 IN RSA/1149/2019

AS No.9/2009 of the SUB COURT, SULTHAN BATHERY
            For information purpose only
OS No.173/2007 of the MUNSIFF COURT, KALPETTA


PETITIONERS/APPELLANTS:
1. E.A.PAVITHRAN,AGED 67 YEARS,
S/O.JANAKI, MATHESWARI HOUSE, POZHUTHANA P.O., VYTHIRI TALUK,
WAYANAD DISTRICT.

And others

RESPONDENTS/RESPONDENTS:

1. ERAYI ARAKKALATH NEETHA,AGED 56,
D/O.LATE JANAKI, PADMA NIVAS, URUVUCHAL P.O., PAZHASSI AMSOM,
KARETTA DESOM, MATTANNUR, THALASSERI TALUK, KANNUR DISTRICT.

And others

    Application praying that in the circumstances stated in the affidavit filed therewith
the High Court be pleased to stay the execution of the decree granted in OS.No.173 of
2007 on the file of the Court of Munsiff, Kalpetta and confirmed in AS.NO.9 of 2009 by
the Court of the Subordinate Judge of Sulthan Bathery, pending disposal of the Regular
Second Appeal.
    This application again coming on for orders upon perusing the application and the
affidavit filed in support thereof and this Court's order dated 20.11.2019 and upon
hearing the arguments of M/S. S.EASWARAN, SOUMYA JAMES, M.A.AUGUSTINE,
P.MURALEEDHARAN                  (IRIMPANAM)             and      P.SREEKUMAR
(THOTTAKKATTUKARA), Advocates for the petitioners and of

SRI.R.PARTHASARATHY, Advocate for the 1 s t Respondent and SRI.K.S
PRAVEEN,Advocate for the 4th Respondent, the court passed the following:
                                            ORDER

Heard the learned counsel for the petitioners/appellants. In WP(C)No.9400/2020, a Full Bench of this Court vacated the interim order dated 25.03.2020 and subsequent orders passed in the said suo motu proceedings by judgment dated 01.03.2021. In view of the said order, the interim order passed in this case on IA/1/2019 IN RSA 1149/2019 2/2 20.11.2019 is sought to be extended. Hence, the interim order dated 20.11.2019 is revived and extended by three months. 07-04-2021 Sd/-

N.ANIL KUMAR,JUDGE /true copy/ Sd/-

For information purpose only ASSISTANT REGISTRAR