V.X.Cletus vs V.X.Alosious
2021 Latest Caselaw 9175 Ker

IA/1/2020 IN RSA 790/2020                        1/1



                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              Present:
                        THE HONOURABLE MR.JUSTICE N.ANIL KUMAR

                       Thursday,the 18th day of March 2021/27th Phalguna, 1942
                                  IA.1/2020 IN RSA 790/2020 (B)

            For information purpose only
AS No.3/2016 OF THE SUB COURT, CHERTHALA
OS No.68/2012 OF THE ADDITIONAL MUNSIFF COURT,CHERTHALA
PETITIONERS/APPELLANTS:
1. V.X.CLETUS,S/O.XEVIER,AGED 62 YEARS,VALIYAPARAMBIL HOUSE,
EDAKOCHI P O, KOCHI, PIN-682 010.

And others

RESPONDENTS/RESPONDENTS:
1. V.X.ALOSIOUS,AGED 54 YEARS,S/O. V.J.XEVIER,VALIYAPARAMBIL HOUSE,
AROOR VILLAGE, CHERTHALA TALUK, ALAPPUZHA PIN-688 534.
And others

    Application praying that in the circumstances stated in the affidavit filed therewith the High
Court may be pleased to stay all further proceedings pursuant to the judgment and decree
dated 30.09.2020 in AS.No.3/2016 of the Sub Court, Cherthala pending disposal of the above
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 18.01.2021 and upon hearing the
arguments of SRI.S.SUJIN, Advocate for the petitioners, the court passed the following:
                                             ORDER

Interim order dated 16.11.2020 shall stand extended by a period of three months. Post after summer vacation. 18-03-2021 Sd/-

N.ANIL KUMAR,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR