Kerala High Court
Saramma Samuel vs Abraham Jacob on 10 August, 2022
OP(C) No.1014/2022 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
Wednesday, the 10th day of August 2022 / 19th Sravana, 1944
OP(C) NO. 1014 OF 2022
EP 80/2020 IN O.S 130/2017 OF ADDITIONAL SUB COURT, KOTTAYAM.
PETITIONERS/ PETITIONERS/ ADDITIONAL JUDGMENT DEBTORS NO. 2, 5 & 6:
1. SARAMMA SAMUEL, AGED 59 YEARS, WIFE OF LATE K.P. SAMUEL @ K.P.
SASEENDRAKUMAR, PONPUZHA HOUSE, NEDUMKUNNAM KARA, KARUKACHAL
VILLAGE, CHANGANACHERRY TALUK, KOTTAYAM DISTRICT, PIN - 686540.
AND 2 OTHERS
RESPONDENTS/ RESPONDENTS/ DECREE HOLDERS & ADDITIONAL JUDGMENT DEBTORS NO 3 &
4:
1. ABRAHAM JACOB, AGED 41 YEARS, SON OF K.A. JACOB, ONATTU HOUSE,
THAZHATHANGADI P.O., THAZHATHANGADI BHAGAM, KOTTAYAM VILLAGE,
KOTTAYAM TALUK, KOTTAYAM DISTRICT, PIN - 686005.
AND 4 OTHERS
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 stay
all further proceedings in EP No. 80/2020 in O.S No. 130/2017 before the
Additional Subordinate Judge's court, Kottayam, pending final disposal of
the above Original Petition (Civil).
This petition again coming on for admission upon perusing the
petition and the affidavit filed in support of OP(C) and this court's
order dated 18.07.2022 and upon hearing the arguments of M/S S.RANJIT &
GOKUL DAS V.V.H, Advocates for the petitioners and of
M/S.M.P.MADHAVANKUTTY, REMYA M.MENON, ANANTHAKRISHNAN A.KARTHA, MATHEW
DEVASSI & ANOOP SATHYAN, Advocates for R1 to R3, the court passed the
following:
(p.t.o)
OP(C) No.1014/2022 2/3
O R D E R
The learned counsel appearing for the petitioners submit that they have already filed reply affidavit. The Registry to incorporate the reply affidavit, if there are no defects.
The Interim Order dated 15-06-2022 will stand extended by one month.
Post on 30-08-2022.
Sd/- C.S.DIAS, JUDGE 10-08-2022 /True Copy/ Assistant Registrar OP(C) No.1014/2022 3/3