Ligy Paul vs Ligy Paul
2021 Latest Caselaw 9743 Ker

RSA 79/2020                              1/2



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

                 Tuesday,the 23rd day of March 2021/2nd Chaithra, 1943
                                  RSA No.79/2020(A)

              For information purpose only
AS No.62/2018 OF THE ADDITIONAL DISTRICT COURT, NORTH PARAVUR
OS No.437/2013 OF THE MUNSIFF COURT,ALUVA
APPELLANT/RESPONDENT/PLAINTIFF:
LIGY PAUL,(SHOWN AS LIJI PAUL IN THE IMPUGNED JUDGMENTS),
AGED 59,D/O A.T.POULOSE, ALIYATTUKUDY HOUSE, CHOORAMUDY KARA,
KOMBANADU VILLAGE, KUNNATHUNAD TALUK AND W/O. DR. GEORGE
JOHN, CHELAPARAMBATH HOUSE, EDAYAR KARA, EDAYAR VILLAGE,
KOOTHATTUKULAM TALUK.

REP.BY THE POWER OF ATTORNEY HOLDER
DR.THOMAS PAULOSE ALIYATTUKUDY, S/O A.T.POULOSE,AGE 51,
ALIYATTUKUDY HOUSE, CHEMBAKASSERY JUNCTION, ALUVA,
ERNAKULAM DISTRICT-683 101.

BY ADV.M/S.SAJAN VARGHEESE K. & LIJU. M.P.
RESPONDENTS/APPELLANTS/DEFENDANTS:
1. MARIYAKUTTY, AGED 82,
W/O. LATE C.L.MATHACHAN,MULAMKUZHY CHALAPPURATHU HOUSE,
ILLITHODU KARA, MALAYATTOOR VILLAGE, MALAYATTOOR POST,
ALUVA TALUK-683 587.

2. JOHNSON, AGED 59,S/O. LATE C.L.MATHACHAN,MULAMKUZHY
CHALAPPURATHU HOUSE, ILLITHODU KARA, MALAYATTOOR VILLAGE,
MALAYATTOOR POST, ALUVA TALUK-683 587

3. SIBI,AGED 53,S/O. LATE C.L.MATHACHAN,MULAMKUZHY
CHALAPPURATHU HOUSE, ILLITHODU KARA, MALAYATTOOR VILLAGE,
MALAYATTOOR POST, ALUVA TALUK-683 587

4. ELSY,AGED 56,W/O. SHAJI,MULAMKUZHY CHALAPPURATHU HOUSE,
ILLITHODU KARA,MALAYATTOOR VILLAGE, MALAYATTOOR POST,
ALUVA TALUK--683 587

5. JISY SHAJI,AGED 33,D/O. SHAJI,MULAMKUZHY CHALAPPURATHU HOUSE,
ILLITHODU KARA,MALAYATTOOR VILLAGE, MALAYATTOOR POST,
ALUVA TALUK--683 587

6. JESNA SHAJI,AGED 30,D/O. SHAJI,MULAMKUZHY CHALAPPURATHU
HOUSE, ILLITHODU KARA,MALAYATTOOR VILLAGE, MALAYATTOOR
POST, ALUVA TALUK--683 587

7. JINSON SHAJI,AGED 25,
S/O. SHAJI,MULAMKUZHY CHALAPPURATHU HOUSE, ILLITHODU KARA,
MALAYATTOOR VILLAGE, MALAYATTOOR POST, ALUVA TALUK-683 587.
 RSA 79/2020                               2/2




ADDL.R8.STATE OF KERALA, REPRESENTED BY THE CHIEF SECRETARY.

(IS SUO MOTO IMPLEADED AS ADDL.8TH RESPONDENT IN THE APPEAL
UNDER ORDER 1 RULE 10 C.P.C. AS PER ORDER DATED 11.08.2020.)

R1-R7 BY ADV.M/S. P.THOMAS GEEVERGHESE & TONY THOMAS
INCHIPARAMBIL
              For information purpose only
ADDL.R8 BY GOVERNMENT PLEADER.

    This Regular Second Appeal again having come up for orders on 23.03.2021 and
upon perusing this Court's order dated 11.08.2020 , the Court on the same day passed
the following:
                                       ORDER

Heard the learned counsel for the appellant. In WP(C)NO.9400/2020, a Full Bench of this Court vacated the interim order 25.03.2020 and subsequent orders passed in the said suo motu proceedings by judgment dated 01.03.2021.

In view of the said order, the interim order passed in this case on 23.01.2020 is sought to be extended. Hence, the interim order dated 23.01.2020 is revived and extended by three months.

23.03.2021 Sd/-

N.ANIL KUMAR,JUDGE /true copy/ Sd/-

ASSISTANT REGISTRAR