Viju P.B. vs P.B.Valsan
2021 Latest Caselaw 9805 Ker

IA/1/2021 IN RSA 10/2021                       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

    IA.No.1/2021 in RSA.NO.10/2021 (A)
            For information purpose only
AS No.4/2020 OF THE SUB COURT, PERUMBAVOOR
OS No.75/2017 OF THE MUNSIFF COURT, PERUMBAVOOR
PETITIONER/APPELLANT IN RSA:
VIJU P.B.,AGED 44 YEARS,
S/O.BALAKRISHNAN, EMPLOYED WITH KERALA BOOKS AND
PUBLICATIONS SOCIETY, PILAPPILLY HOUSE, KARICODE, OKKAL P.O.,
OKKAL GRAMA PANCHAYATH, CHELAMATTOM VILLAGE,
KUNNATHUNADU TALUK,PIN - 683 550,PERUMBAVOOR.

RESPONDENTS/RESPONDENTS IN RSA:
1. P.B.VALSAN,
S/O.BALAKRISHNAN, AGED 48 YEARS,KERALA ELECTRICALS LTD.,
MAMALA, PILAPPILLY HOUSE, KARICODE, OKKAL P.O., CHELAMATTOM
VILLAGE, KUNNATHUNDU TALUK, ERNAKULAM DISTRICT, PIN - 683 550
AND ALSO HAVING ADDRESS AT HOUSE NO.371 IS WARD NO.4 OF OKKAL
GRAMA PANCHAYATH, EDAVOOR, KOOVAPPADI VILLAGE,
KUNNATHUNADU TALUK, PIN - 683 544.
2. SUBI,
W/O.P.B.VALSAN, AGED 37 YEARS,PRIVATE EMPLOYEE, PILAPPILLY
HOUSE, NO.371 IN WARD NO.4 OF OKKAL GRAMA PANCHAYATH, EDAVOOR,
KOOVAPPADI VILLAGE, KUNNATHUNADU TALUK, PIN - 683 544.

     Application praying that in the circumstances stated in the affidavit filed therewith
the High Court be pleased to stay all further proceedings in OS.No.75/2017 on the files
of the Hon'ble Munsiff's Court, Perumbavoor in pursuance of the judgment and decree
dated 27.11.2020 in AS.No.4/2020 of the Hon'ble Subordinate Judge's Court,
Perumbavoor, till the final disposal of this Regular Second Appeal and may be pleased
to pass orders accordingly.
    This application again coming on for orders upon perusing the application and the
affidavit filed in support thereof and this Court's order dated 21.01.2021 and upon
hearing the arguments of M/S.M.P.RAMNATH, ANTONY THARIAN, BEPIN PAUL,
GEORGE JOSHY, M.VARGHESE VARGHESE, S.DEEPAK, SEBASTIAN K.J,
SHALU VARGHESE, ARJUN S., P.RAJESH (KOTTAKKAL), S.SANDHYA and
UMA R.KAMATH, Advocates for the petitioner, Sri K. MAHADEVAN,advocate for R1
and of Smt. BINDU SREEKUMAR,advocate for R2, court passed the following:
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                                     ORDER

Interim order is extended by three months. 23-03-2021 Sd/-

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

For information purpose only ASSISTANT REGISTRAR