Jessy Ashok vs Saramma George @ Saramma

RSA No.962/2019                                                1/1

                                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                         PRESENT
                                     THE HONOURABLE MRS.JUSTICE M.R.ANITHA
                             Wednesday, the 29th day of June 2022/9th Ashadha, 1944
                                         IA.NO.1/2019 IN RSA NO. 962 OF 2019
                                 AS 38/2015 OF DISTRICT COURT,PATHANAMTHITTA
                                OS 474/2010 OF MUNSIFF COURT ,PATHANAMTHITTA
   PETITIONER/APPELLANT:

           JESSY ASHOK, AGED 67, W/O. LATE ASHOK, THOMPIL BUNGALOW, PARIYARAM MURI,
           ELANTHOOR VILLAGE, KOZHENCHERRY TALUK, PIN-689641, (REPRESENTED BY POWER OF
           ATTORNEY HOLDER - JAY CHACKO GEORGIE, AGED 55, S/O.CHACKO RAMACH, MANGATTU
           HOUSE, PULLAD P O, KOIPURAM VILLAGE, TIRUVALLA TALUK, PATHANAMTHITTA DISTRICT)

   RESPONDENTS/RESPONDENTS:

       1. SARAMMA GEORGE @ SARAMMA MATHEW,AGED 79,W/O. LATE MATHAI
           MATHEW,CHETTUKADAVIL, PARIYARAM MURI, ELANTHOOR VILLAGE, KOZHENCHERRY TALUK,
           PIN-689641.

    And others

           Application praying that in the circumstances stated in the affidavit filed therewith the High
   Court be pleased to pass an order of staying all further proceedings in pursuant to judgment dated
   28.11.2014 in OS.474/2010 on the file of the Court of the Munsiff,Pathanamthitta which was
   confirmed by the decree and judgment dated 02.07.2019 in AS.No.38/2015 on the file of the Court of
   the District Judge,Pathanamthitta, pending disposal of this 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 29.03.2022 in IA.1/2022 and upon hearing the
   arguments of M/S.VINOD RAVINDRANATH, SMT.MEENA.A., SRI.K.C.KIRAN, SMT.M.R.MINI,
   SRI.M.DEVESH, SRI.ASHWIN SATHYANATH, SRI.ROHIT NANDAKUMAR, SHRI.ANISH ANTONY
   ANATHAZHATH, Advocates for the petitioners and of SRI.AJITH VISWANATHAN, Advocate for
   Respondents 1 to 4 and 6, the court passed the following:
                                                          ORDER

Interim order already granted is extended until further orders.

Sd/- M.R.ANITHA, JUDGE 29-06-2022 /True Copy/ Assistant Registrar