Citation : 2021 Latest Caselaw 22068 Ker
Judgement Date : 3 November, 2021
RFA No.325/2019 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
Wednesday, the 3rd day of November 2021 / 12th Karthika, 1943
IA.NO.1/2019 IN RFA NO. 325 OF 2019
OS 171/1996 OF II ADDITIONAL SUB COURT,ERNAKULAM
PETITIONER/APPELLANT:
DR.P.S.GOPI, SON OF LATE SANKUNNI, AGED 74, KUNJAN VYDHYAN SMARAKA
OUSHADHASALA, PARAVOOR JUNCTION, THOTTAKKATTUKARA, ALUVA-683108
RESPONDENTS/RESPONDENTS:
1. BHASKARAN (DIED)
2. SARADHA, W/O.BHASKARAN, HONEY VIHAR, VELLOORKUNNAM, MUVATUPUZHA.
AND OTHERS
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay all further
proceeding pursuant to the Final Judgment dated 23/7/2018 in I.A.No.3700
of 2011 in O.S.No.171 of 1996, on the file of the Court of the II
Additional Sub Judge, Ernakulam, pending disposal of the appeal.
This Application again coming on for orders upon perusing the
application and the affidavit filed in support thereof and this Court's
order dated 30/09/2021 and upon hearing the arguments of SRI.S.EASWARAN,
SRI.P.MURALEEDHARAN (IRIMPANAM), SRI.M.A.AUGUSTINE, SRI.P.SREEKUMAR
(THOTTAKKATTUKARA), SMT.SOUMYA JAMES, Advocates for the petitioner and of
SRI.AJITH VISWANATHAN, Advocate for R2 to R5, SRI.A.BALAGOPALAN,
SRI.A.RAJAGOPALAN, SRI.M.N.MANMADAN, SRI.M.S.IMTHIYAZ AHAMMED,
SMT.P.SEENA, Advocates for R7, SRI.S.SREEKUMAR (SR.) along with
SRI.P.MARTIN JOSE, SRI.P.PRIJITH, SRI.THOMAS P.KURUVILLA, SRI.ELDHO
CHERIAN, SMT.HANI P.NAIR, SRI.HARIKRISHNAN,Advocates for R9 and
R10, SRI.LEGITH T.KOTTAKKAL, Advocate for R11, the court passed the
following:
ORDER
Interim order will stand extended till 03/12/2021.
Sd/- P.SOMARAJAN JUDGE
03-11-2021 /True Copy/ Assistant Registrar
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