Karunakaran Nair vs Gouri Amma
2021 Latest Caselaw 11774 Ker

IA/1/2018 IN RSA 615/2018                           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
                              I.A.1746/2018(IA.1/2018) IN RSA.615/2018 (F)

AS No.207/2011 of the ADDITIONAL DISTRICT COURT, IRINJALAKUDA
            For information purpose only
OS No.855/2008 of the PRINCIPAL SUB COURT,IRINJALAKUDA
PETITIONER/APPELLANT:
KARUNAKARAN NAIR,AGED 70, S/O AMMALUAMMA,
PATTATHIL PADINJAREVEETIL HOUSE,
ALOOR VILLAGE, MUKUNDAPURAM TALUK, THRISSUR.


RESPONDENTS/RESPONDENTS:
1. GOURI AMMA,AGED 72, D/O. AMMALU AMMA,
PATTATHIL PADINJAREVEETIL HOUSE,
ALOOR VILLAGE, MUKUNDAPURAM TALUK, THRISSUR.

                   And others

               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
judgment and decree in OS.No.855 of 2008 on the file of the Prl.Sub Court,
Irinjalakuda dated 28.02.2011 and as confirmed in AS.No.207 of 2011 on the file of the
Addl.District Court, Irinjalakuda dated 02.03.2018, pending consideration of the above
appeal, in the interest of justice.
                This application again coming on for orders upon perusing the
application and the affidavit filed in support thereof and this Court's order dated
16.01.2020 and upon hearing the arguments of SRI.SREEKUMAR G. CHELUR,
Advocate for the petitioner and of M/S K.S.BHARATHAN, ABEL ANTONY,
CHRISTINE MATHEW, Advocates for the respondents, the court passed the following:
                   N. ANIL KUMAR, J.
      -----------------------------------------
                 IA No. 1746 of 2018
                          in
                 RSA No. 615 of 2018
      -----------------------------------------
      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

24.06.2019 is sought to be extended.

3. Hence, the interim order dated 24.06.2019 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