Joseph vs Unknown
2021 Latest Caselaw 9181 Ker

IA/1/2021 IN FAO (RO) 13/2021                  1/1



                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         Present:
                        THE HONOURABLE MRS. JUSTICE MARY JOSEPH
                    Thursday,the 18th day of March 2021/27th Phalguna, 1942
                                 IA 1/2021 IN FAO (RO) 13/2021
              AS No.125/2013 of the PRINCIPAL SUB COURT,IRINJALAKUDA
           OS No.539/2004 of the ADDITIONAL MUNSIFF COURT ,IRINJALAKUDA
                                              ---

            For information purpose only
PETITIONERS/APPELLANTS:
1. JOSEPH, S/O. PENGIPARAMBIL VAREED, AGED 73 YEARS,
     AVITTATHUR DESOM, KADUPPASSERY VILLAGE,
     MUKUNDAPURAM TALUK, THRISSUR DISTRICT, PIN - 680683, REPRESENTED
     BY HIS POWER OF ATTORNEY HOLDER, KURIYAPPAN, S/O. PENGIPARAMBIL
     VAREED, AGED 70 YEARS, AVITTATHUR DESOM, KADUPPASSERY VILLAGE,
     MUKUNDAPURAM TALUK, THRISSUR DISTRICT, PIN - 680 683.
2. KURIYAPPAN, S/O. PENGIPARAMBIL VAREED, AGED 70 YEARS,
     AVITTATHUR DESOM, KADUPPASSERY VILLAGE,
     MUKUNDAPURAM TALUK, THRISSUR DISTRICT, PIN - 680683.

RESPONDENTS/RESPONDENTS;
1. ROSILY,D/O. KOKKALA KUNJUVAREED
    AND W/O. THOMAS, KADUPPASSERY VILLAGE, MUKUNDAPURAM TALUK,
    THRISSUR DISTRICT - 680683.
2. TRINSON THOMAS, S/O. LATE THOMAS, AGED 35 YEARS
    VALIKKODATH THAKKOLKARAN HOUSE, S. N. NAGAR,
    IRINJALAKKUDA VILLAGE, MUKUNDAPURAM TALUK, PIN - 680121.
3. TRANSON THOMAS, S/O. LATE THOMAS, AGED 33 YEARS,
    VALIKKODATH THAKKOLKARAN HOUSE, S. N. NAGAR, IRINJALAKKUDA
    VILLAGE, MUKUNDAPURAM TALUK, PIN - 680121.

  Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to stay the operation and judgment dated 23/3/2020 in A.S.No.125/2013 of
Principal Sub Court, Irinjalakuda, pending disposal of the above case, so as to secure the ends
of justice.

  This application coming on for orders upon perusing the application and the affidavit filed in
support thereof, and upon hearing the arguments of M/S.
C.A.CHACKO,C.M.CHARISMA,ALEKH THOMAS, Advocates for the petitioners, the court
passed the following:
                                         ORDER

There shall be an interim stay of the order of remand passed by the Principal Sub Court, Irinjalakuda for a period of three months. 18-03-2021 Sd/-MARY JOSEPH,JUDGE

/true copy/

Sd/-

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