R.Parameswaran Nair vs R.Kumaresan Nair
2021 Latest Caselaw 11773 Ker

RSA 748/2019                            1/2

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    Present:
                   THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
               Friday,the 9th day of April 2021/19th Chaithra, 1943
                          IA.2/2019 IN RSA.748/2019 (E)
A.S No.126/2014 of the V ADDITIONAL DISTRICT COURT,
THIRUVANANTHAPURAM
           For information purpose only
O.S No.1981/2008 of the PRINCIPAL MUNSIFF
COURT,THIRUVANANTHAPURAM.
PETITIONER/APPELLANT:
       R.PARAMESWARAN NAIR,AGED 67 YEARS
       S/O.RAGHAVAN PILLAI, PALLIPAT HOUSE, VADAKKUM BHAGAM
       WARD, NEAR ALLAN FIELDMAN SCHOOL, KAZHAKKOOTTAM VILLAGE,
       THIRUVANANTHAPURAM-695582
RESPONDENTS/RESPONDENTS:
1.    R.KUMARESAN NAIR,AGED 61 YEARS,
      S/O.RAMAKRISHNA PILLAI, KAMAL, VADAKKUM BHAGAM WARD,
      NEAR ALLAN FIELDMAN SCHOOL, KAZHAKKOOTTAM VILLAGE,
      THIRUVANANTHAPURAM-695582.

2.    P.RAVEENDRAN NAIR,AGED 62 YEARS
      S/O.PARAMESWARAN NAIR, KRIPA, VADAKKUM BHAGAM WARD,
      NEAR ALLAN FIELDMAN SCHOOL, KAZHAKKOOTTAM VILLAGE,
      THIRUVANANTHAPURAM-695582
        Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay all further
proceedings pursuant to the decree and judgment dated 30.03.2019 of
the Court of the Additional District Judge-V, Thiruvananthapuram in
AS.No.126/2014, pending final disposal of this 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 28.10.2019 and upon hearing the arguments of M/S
G.P.SHINOD, AJIT G ANJARLEKAR, GOVIND PADMANAABHAN, RAM
MOHAN.G., Advocates for the petitioner and of M/S R.S.KALKURA, NEENU
PAVITHRAN, P.ANJANA, R.BINDU, HARISH GOPINATH, M.S.KALESH, NIKHIL
K GOPINATH and R.HARIKRISHNAN (KAMBISSERIL), Advocates for the
Respondents, the court passed the following:
                   N. ANIL KUMAR, J.
      -----------------------------------------
                   IA No. 2 of 2019
                          in
                 RSA No. 748 of 2019
      -----------------------------------------
      For information purpose only
        Dated this the 9th day of April, 2021



                          ORDER

Heard the learned counsel for the appellant.

2. In WP(C) No. 9400 of 2020, a Full Bench of

this Court vacated the interim order dated

25.03.2020 and subsequent orders passed in the

said suo moto proceedings by judgment dated

01.03.2021. In view of the said order, the

interim order passed in this case on

28.10.2019 is sought to be extended.

3. Hence, the interim order dated 28.10.2019 is

revived and extended by three months.

Post after summer vacation.

Sd/-

N. ANIL KUMAR JUDGE

bka/09.04.2021

/true copy/ Sd/- ASSISTANT REGISTRAR