R.Ramaraj vs P.Jothimani
2021 Latest Caselaw 13071 Ker

RFA No.231/2020                                    1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                         THE HONOURABLE MRS. JUSTICE MARY JOSEPH
                  TUESDAY, THE 22ND DAY OF JUNE 2021 / 1ST ASHADHA, 1943
                           IA.NO.1/2020 IN RFA NO. 231 OF 2020
                        OS 63/2017 OF SUB COURT DEVIKULAM, IDUKKI
PETITIONER/APPELLANT:
                  R.RAMARAJ AGED 67 YEARS S/O. LATE RANGASAMY, DOOR NO.113, WARD
                  NO.5, THEKKU RATHA VEETHI, KOMBAI GRAMAM, UTHAMAPALAYAM TALUK,
                  THENI DISTRICT, TAMIL NADU-625522.
RESPONDENT/RESPONDENT
                  P.JOTHIMANI, AGED 57 YEARS ,W/O.V.PALSAMY, DOOR NO.1, WARD NO.4,
                  KEEZHARAJAVEETHI, VIRUTHUNAGAR PETTAI, BODINAYAKANUR MUNICIPAL
                  TOWN, BODINAYAKANUR TALUK, THENI DISTRICT, TAMILNADU,
                  REPRESENTED BY POWER OF ATTORNEY HOLDER, P.RADHA GANESAN,
                  S/O.V.PALSAMY, AGED 39 YEARS, DOOR NO.1, WARD NO.4,
                  KEEZHARAJAVEETHI, VIRUTHUNAGAR PETTAI, BODINAYAKANUR MUNICIPAL
                  TOWN, BODINAYAKANUR TALUK, THENI DISTRICT, TAMILNADU-625513.

                     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 dated


                     28-11-2019 in     OS 63 OF 2017 on the file of Sub
                     Court,Devikulam pending disposal of the above 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 12.03.2021 and upon hearing the
                     arguments of P.K.RAVI SANKAR, Advocate for the petitioner and
                     of M.P.RAMNATH Advocate for the respondent, the court passed
                     the following:
                                              ORDER

Interim order stands extended further for a period of one month

Sd/-

MARY JOSEPH

JUDGE

22-06-2021 /True Copy/ Assistant Registrar