Priyanka Pramod vs R.Chandra Das
2021 Latest Caselaw 22161 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                     &
                 THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
         Friday, the 5th day of November 2021 / 14th Karthika, 1943
                  CM.APPL.NO.1/2021 IN MJC NO. 56 OF 2021

              RFA 817/2015 OF HIGH COURT OF KERALA, ERNAKULAM

           OS NO.607/2009 OF IADDL SUB COURT,THIRUVANANTHAPURAM

PETITIONER/APPELLANT/PETITIONER:

     PRIYANKA PRAMOD, AGED 32 YEARS, D/O.SHEELA KUMARI, RESIDING AT
     THERUKIDA MATHUVAYALIL, ELATHOOR AMSOM, KOZHIKODE REP. BY THE POWER
     OF ATTORNEY HOLDER SHEELA D/O.REGHUNADHAN AGED 55 YEARS,
     KIZHKKEKUNNU VEEDU, T.C.NO.48/410, AYIKKARA VETTUMURI, MUTTATHARA
     VILLAGE TRIVANDRUM DISTRICT.

RESPONDENTS/RESPONDENTS/DEFENDANTS:

     1. R.CHANDRA DAS,AGED 50 YEARS, S/OP.LATE M.REGHUNATHA PANICKER,
     T.C.48/75
         PUTHUVAL PUTHEN VEEDU, PARUTHIKUZHY MUKKU, AMBALATHARA,
     THIRUVANANTHAPURAM.
     2. SUNIL DAS, AGED 43 YEARS, S/O.LATE M.REGHUNATHA PANICKER, 48.9,
     POONTHURA ROAD,
         AMBALATHARA , THIRUVANANTHAPURAM.
     3. HARIPRIYA DEVI, W/O.LATE M.REGHUNATHA PANICKER, K.K.KUNJU VEEDU,
     POONTHURA POST,
         AMBALATHARA, THIRUVANANTHAPURAM.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to CONDONE THE DELAY
OF 1424 DAYS IN FILING THE ABOVE RESTORATION PETITION    in the interest
of justice.

     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof AND THIS COURTS JUDGMENT DATED
22/03/2016, and upon hearing the arguments of SMT.VIJAYAKUMARI, Advocate
for the petitioner/appellant and of M/s.P.A.AHAMMED, THOUFEEQ AHAMED
Advocates for the respondents/respondents in R.F.A, the court passed the
following:
                ANIL K. NARENDRAN & P. G. AJITHKUMAR, JJ.
               ------------------------------------------------------
             C.M. Application No.1 of 2021 in M.J.C.No.56 of 2021
                                       &
                              R.F.A.No.817 of 2015
               -------------------------------------------------------
                  Dated this the 5th day of November, 2021

                                     ORDER

Anil K. Narendran, J.

C.M. Application No.1 of 2021 in M.J.C.No.56 of 2021

Registry to incorporate the reply affidavit filed by the

appellant, if it is in order.

R.F.A.No.817 of 2015

It is reported that the learned counsel for the

appellant is tested Covid positive and she is hospitalized.

List on 10.12.2021.

Sd/-

ANIL K. NARENDRAN, Judge

Sd/-

P. G. AJITHKUMAR, Judge

MIN

05-11-2021 /True Copy/ Assistant Registrar