Thomas vs Sasi
2021 Latest Caselaw 17768 Ker

RFA No.41/2005                                1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR. JUSTICE P.SOMARAJAN
              Friday, the 27th day of August 2021 / 5th Bhadra, 1943
               IA.NO.210/2005 (IA.NO.1/2005) IN RFA NO. 41 OF 2005
            OS 172/1998 OF II ADDITIONAL SUB COURT,THRISSUR, THRISSUR
   PETITIONERS/APPELLANTS:

      1. THOMAS, S/O. MALIYEKKAL CHEENATH POULOSE, PERUMPADAPPUNCHERY DESOM,
         VALLACHIRA VILLAGE, THRISSUR TALUK.
      2. SUKUMARAN, S/O. KAKKANATTU NARAYANAN, PERUMPADAPPUNCHERRY
         DESOM, VALLACHIRA VILLAGE, THRISSUR TALUK.

   RESPONDENT/RESPONDENT:

          SASI, S/O. LATE MAKKOTH SANKARANKUTTY, VALLACHIRA VILLAGE,
          PERUMBADAPPUNCHERI DESOM, THRISSUR TALUK, THRISSUR DIST.


          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 passed in O.S.172 of 1998

   of the Sub Court, Thrissur, pending disposal of the above Regular First

   Appeal.



          This Application coming on for orders upon perusing the application

   and the affidavit filed in support thereof, and this Court's order dated

   09.04.2021    in   IA.No.1/2021,    and    upon   hearing   the   arguments   of

   M/S N.P.SAMUEL AND RUPESH V.R., Advocates for the petitioners and of M/S

   MAHESH V.MENON AND K.M.SHAJI, Advocates for the respondent, the court

   passed the following:

                                         ORDER

Post on 29.09.2021 along with connected case.

Interim order is extended till then.

Sd/-

P.SOMARAJAN

JUDGE

27-08-2021 /True Copy/ Assistant Registrar