State Of Kerala vs Abookacker (Died)

RFA No.502/2012                                   1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                           THE HONOURABLE MR. JUSTICE P.SOMARAJAN
                   Tuesday, the 14th day of June 2022 / 24th Jyaishta, 1944
                             IA.NO.1/2020 IN RFA NO. 502 OF 2012

                  OS 354/2004 OF II ADDITIONAL SUB COURT, THIRUVANANTHAPURAM

   APPLICANTS/APPELLANTS/DEFENDANTS 1 TO 3 IN OS.:

          1. STATE OF KERALA REPRESENTED BY THE CHIEF SECRETARY TO
          GOVERNMENT, SECETARIAT,
          THIRUVANANTHAPURAM.

         and others

   RESPONDENTS/RESPONDENTS/PLAINTIFFS ADDL.PLAINTIFFS & DEFENDANTS 4 TO 15 IN
   O.S.:

          1. ABOOBACKER (DIED) S/O.ABDULLA, RESIDING AT 'FATHIMA MANZIL,
           CHANNANKARA,KADINAMKULAM,THIRUVANANTHAPURAM.
          2. SHAREEFA BEEVI (DIED), W/O ABOOBACKER,CHANNANKARA,KADINAMKULAM,
          THIRUVANANTHAPURAM.

          3. ZEENA,D/O.ABOOBACKER, CHANNANKARA , KADINAMKULAM ,
          THIRUVANANTHAPURAM.




          and others

                 Application praying that in the circumstances stated in the
          affidavit filed therewith the High Court be pleased to stay all the
          further proceedings pursuant to the judgment and decree dated
          24/11/2007 in OS No.354/2004 of the Addl.Sub Court,
          Thiruvananthapuram and E.P.No.198/2009 in O.S.No.354/2004, till the
          disposal of the above Regular First 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 26/05/2022 and upon hearing the arguments of GOVERNMENT
   PLEADER, for the petitioners, the court passed the following:




                                             ORDER

Interim order will stand extended till 05/07/2022.

Sd/- P.SOMARAJAN, JUDGE 14-06-2022 /True Copy/ Assistant Registrar