Dr.James W. Thomas vs Fr.Jose Thomas S.J
2021 Latest Caselaw 15193 Ker

RFA No.73/2021                            1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                    THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                         &
                       THE HONOURABLE MRS. JUSTICE M.R.ANITHA
              Tuesday, the 20th day of July 2021 / 29th Ashadha, 1943
                        I.A..NO.1/2021 IN RFA NO. 73 OF 2021
                 OS 5/2018 OF ADDITIONAL DISTRICT COURT-1,KOTTAYAM
   PETITIONER/APPELLANT:

          DR.JAMES W. THOMAS ,AGED 51 YEARS ,S/O. A.K. THOMAS, NOW RESIDING IN
          UNITED STATES OF AMERICA AT 257, NORTH MOUNTAIN AVE, UPPER
          MONTCLAIR, NEW JERSEY-07043 AND ADDRESS IN INDIA AT MURRIYAN
          KAVUMKAL, PERUMPANACHY P.O., KOTTAYAM.

   RESPONDENTS/RESPONDENTS:

      1. FR.JOSE THOMAS S.J., CHAIR PERSON, EMMANUEL THOMAS, MURIYANKAVUNKAL
         FAMILY TRUST, REPRESENTED BY AUTHORISED TRUSTEE FR. ANTONY (LOVELY)
         THEVARY, S/O. THOMAS, AGED 54 YEARS, THEVARY HOUSE, CHATHURTHYAKARY
         P.O., ALAPPUZHA, AUTHORISED PERSON/TRUSTEE EMMANUEL THOMAS,
         MURIYANKAVUNKAL FAMILY TRUST, MURIYANKAVUNKAL HOUSE, PERUMBANACHY
         KARA, CHANGANACHERRY, KOTTAYAM-686101.

    and others

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   and all further proceedings of judgment in O.S.No.5 of 2018 on the file of
   the Addl.District Judge -1, Kottayam pending disposal of the 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 03/03/2021 and upon hearing the arguments of SRI.
   S.ANANTHAKRISHNAN, SRI.GEORGE V.THOMAS, Advocates for the petitioners, and
   of SRI.RAJESH CHERIYAN KARIPPAPARAMBIL Advocate for R1 the court passed
   the following:
 RFA No.73/2021                                   2/2




                       ANIL K. NARENDRAN & M.R. ANITHA, JJ.
                     ---------------------------------------------------
                                   R.F.A.No.73 of 2021
                    ------------------------------------------------------
                          Dated this the 20th day of July, 2021

                                           ORDER

Anil K. Narendran, J.

Adv.Rajesh Cheriyan Karippaparambil enters appearance for the 1 st

respondent and seeks time to file vakalath.

Notice issued to the 2 nd respondent returned with an endorsement

"insufficient address".

The appellant to take out fresh notice in the correct address of the

2nd respondent.

Steps to be taken within two weeks.

Await return of notice on respondents 3 and 4.

I.A.No.1 of 2021

Interim order will stand extended by three months.

Sd/-

ANIL K. NARENDRAN, Judge

Sd/-

M.R. ANITHA, Judge

AV/20/7

20-07-2021 /True Copy/ Assistant Registrar