Lathika vs Elookkara Pulloorpilly Sree ...
2021 Latest Caselaw 8549 Ker

IA/1/2020 IN RSA 791/2020                1/2



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      Present:
                       THE HONOURABLE MR. JUSTICE T.R.RAVI

            Monday,the 15th day of March 2021/24th Phalguna, 1942
                            IA.1/2020 IN RSA.791/2020 (C)

    For information purpose only
AS No.2/2019 OF THE ADDITIONAL SUB COURT,NORTH PARAVUR
OS No.407/2011 OF THE MUNSIFF COURT,NORTH PARAVUR
PETITIONERS/APPELLANTS:


1. LATHIKA,AGED 59 YEARS,D/O.BHASKARA MENON,
NAYITTAMPILLY HOUSE,
ELOOKKARA DESOM, MUPPATHADAM P.O.,
KODUNGALLOOR VILLAGE NOW RESIDING AT HOUSE NO.5/6,
ALUVA MUNICIPALITY, THOTTAKKATTUKARA, ALUVA WEST VILLAGE.

And others

RESPONDENTS/RESPONDENTS:


1. ELOOKKARA PULLOORPILLY SREE MOOKAMBIKA DEVI TEMPLE,
     ELOOKKARA DESOM, KADUNGALOOR VILLAGE REPRESENTED BY .

2. P.V.RAJAN,,AGED 42 YEARS
     S/O.VASUDEVAN NAIR, VEKKADA HOUSE, ELOOKKARA DESOM,
     KADUNGALLOOR VILLAGE, PARAVUR TALUK.

3. ANEESH.R.,AGED 30 YEARS
     S/O.RADHAMANI AMMA, THOTTAKKATTIL HOUSE, ELOOKKARA
     DESOM, KADUNGALLOOR VILLAGE, PARAVUR TALUK.

4. PULLOORPILLY SREE MOOKAMBIKA DEVI TEMPLE,
   ADMINISTRATIVE COMMITTEE, ELOOKKARA MUPPATHADAM P.O.,
KADUNGALLOOR VILLAGE, REPRESENTED BY PRESIDENT,
   JAYARAJ. K.PILLAI, AGED 51 YEARS, S/O.KARUNAKARAN PILLAI,
LAKSHMI BHAVAN.

5. PULLOORPILLY SREE MOOKAMBIKA DEVI TEMPLE,
    ADMINISTRATIVE COMMITTEE, ELOOKKARA DESOM,MUPPATHADAM
    P.O., KADUNGALLOOR VILLAGE, REPRESENTED BY SECRETARY,
    M.V. MURALEEDHARAN NAIR, AGED 56 YEARS, S/O.VASUDEVAN
    NAIR, MADATHIL HOUSE.
 IA/1/2020 IN RSA 791/2020          2/2




     Application praying that in the circumstances stated in the affidavit
filed therewith the High Court be pleased to stay the judgment and
decree in OS.No.407 of 2011 dated 16.01.2017 on the files of Munsiff's
Court, North Paravur, (as decreed in judgment dated 15.01.2020 in
AS.No.2 of 2019 on the files of Additional Sub Judge, North Paravur)
    For information purpose only
pending disposal of this Regular Second 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 15.01.2021 and upon hearing the arguments of
M/S.K.S.BHARATHAN, AADITHYAN S.MANNALI, ABEL ANTONY, ALPHIN
ANTONY, CHRISTINE MATHEW and VISAKH ANTONY, Advocates for the
petitioners, SRI.S.ANANTHAKRISHNAN, Advocate for Respondent 2 and of
M/S.K.MOHANAKANNAN and M.A.ZOHRA, Advocates for Respondent 3,
the Court passed the following:

                               ORDER

Interim order extended by three months.

15-03-2021 Sd/-

T.R.RAVI,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR