Chakkappan vs Mini Shaju
2021 Latest Caselaw 8955 Ker

IA/1/2020 IN FAO (RO) 23/2020                 1/1



                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         Present:
                        THE HONOURABLE MRS. JUSTICE MARY JOSEPH
                    Wednesday,the 17th day of March 2021/26th Phalguna, 1942
                                 IA 1/2020 IN FAO (RO) 23/2020
                 AS No.61/2017 of the PRINCIPAL SUB COURT,IRINJALAKUDA
                    OS No.417/2012 of the MUNSIFF COURT, CHALAKUDY
                                             ---

            For information purpose only
APPELLANTS/PETITIONERS:
1. CHAKKAPPAN,AGED 73.S/O. VADAKUMPADAN KOCHAPPU,
    ANDHRAKAPADAM DESOM,PARIYARAM VILLAGE, PARIYARAM P.O.,
    THRISSUR DISTRICT-680 721.

AND ANOTHER.

RESPONDENTS/RESPONDENTS:
1. MINI SHAJU,AGED 47,W/O PAINADATHUVEETIL SHAJU,
   PARIYARAM VILLAGE, PARIYARAM P.O., THRISSUR DISTRICT-680 721

AND ANOTHER.


  Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to stay all further proceedings based on the judgment in A S No.61 of 2017
dated 1.1.2020 on the file of the Prl.Sub Court, Irinjalakuda 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 14-12-2020 and upon hearing the
arguments of SRI.SREEKUMAR CHELUR, Advocate for the petitioners, the court passed the
following
                                        ORDER

Interim stay stands extended for two weeks.

17-03-2021 Sd/- MARY JOSEPH,JUDGE

/true copy/

Sd/-

ASSISTANT REGISTRAR