Motti Idicula vs G.K.Ramadas
2021 Latest Caselaw 8047 Ker

IA/2/2008 IN RSA 1088/2008                      1/2



                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                             Present:

                        THE HONOURABLE MR.JUSTICE N.ANIL KUMAR

                      Tuesday,the 9th day of March 2021/18th Phalguna, 1942

                                 IA.2/2008 IN RSA.1088/2008 (D)


    For information purpose only
AS No.116/2004 OF THE DISTRICT COURT,PATHANAMTHITTA
OS No.337/2001 OF THE MUNSIFF COURT,PATHANAMTHITTA


PETITIONER/APPELLANTS:

1. MOTTI IDICULA, S/O.IDUCULLA,HOUSE NO.4, VIVEKANANDA STREET NO.2, NEAR
RAJESWARI KALAYANA MANDAPAM, VADAPPALLI, COIMBATORE, TAMIL NADU.

2. MAMMY OOMMEN, (DIED)
W/O.KOCHUMMEN P.THOMAS, POLACHIRACKAL BUNGLOW,
KATTACHIRA MURI, BHARANICAVU VILLAGE, PALLICKAL, MAVELIKARA TALUK.

ADDL.A3.LEKSHMY MARY OOMMEN, AGED 50 YEARS, D/O.K.P.THOMAS,POLACHIRACKAL,
PALLICKAL, KATTACHIRA MURI,BHARANIKAVU VILLAGE, MAVELIKARA TALUK,ALAPPUZHA,
NOW RESIDING AT BLOCK 2, STREET 106, BUILDING 10, FLOOR 2, FLAT 324, DURRAR
COMPLEX, D BLOCK, FARWANIYA GOVERNORATE, KUWAIT, REP.BY HER POWER OF
ATTORNEY MOTTY IDICULAY, RESIDING AT HOUSE NO.6, VIVEKANANDA NAGAR, IIND
STREET, P.N.PUDUR, COIMBATORE, TAMIL NADU-641 041.


           (THE LEGAL REPRESENTATIVES OF DECEASED 2ND APPELLANT IS IMPLEADED
AS ADDITIONAL APPELLANT NO.3 AS PER ORDER DATED 09.03.2021 IN IA.3/2021.
RESPONDENT/RESPONDENT:

1. G.K.RAMADAS, (DIED)
S/O.GOPALAN, G.G.BHAVAN, KOZHENCHERRI MURI,
KOZHENCHERRY VILLAGE, KOZHENCHERRY TALUK.

ADDL.R2.K.P.THANKAMONY, W/O.LATE RAMDASAN, G.G.BHAVAN, THEKKEMALA,
KOZHENCHERRY MURI, KOZHENCHERRY VILLAGE-689 654.

ADDL.R3 JINU DAS, S/O.LATE RAMADASAN, G.G.BHAVAN, THEKKEMALA,
KOZHENCHERRY MURI, KOZHENCHERRY VILLAGE-689 654.

ADDL.R4JEEVAN DAS, S/O.LATE RAMADASAN, G.G.BHAVAN, THEKKEMALA, KOZHENCHERRY
MURI, KOZHENCHERRY VILLAGE-689 654.

ADDL.R5.JEEVA DAS, S/O.LATE RAMADASAN, G.G.BHAVAN, THEKKEMALA, KOZHENCHERRY
MURI, KOZHENCHERRY VILLAGE-689 654.

          (The legal representatives of deceased sole respondent are impleaded as Additional
Respondents 2 to 5 as per order dated 01.12.2020 in IA.No.1/2020.)

           Application praying that in the circumstances stated in the affidavit filed therewith the
High Court be pleased to stay all further execution proceedings pursuant to the judgment and
decree passed in AS.No.116/2004 of District Court, Pathanamthitta, pending disposal of Regular
Second Appeal.

            This application again coming on for orders upon perusing the application and the
 IA/2/2008 IN RSA 1088/2008                     2/2

affidavit filed in support thereof and this Court's order dated 09.02.2021 and upon hearing the
arguments of SRI.RINNY STEPHEN CHAMAPARAMPIL, Advocate for the petitioners and of
DR.K.P.PRADEEP, Advocate for the Respondents, the Court passed the following:
                                            ORDER

Interim order stands extended by a period of three weeks. 09-03-2021 Sd/-

N.ANIL KUMAR,JUDGE

For information purpose only /true copy/ Sd/-

ASSISTANT REGISTRAR