Anees Chacko (Correct Name Alice ... vs Aanees @ Alice
2021 Latest Caselaw 23496 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                     &
                 THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
       Thursday, the 25th day of November 2021 / 4th Agrahayana, 1943
                     IA.NO.1/2020 IN RFA NO. 83 OF 2020
             OS 43/2017 OF ADDITIONAL SUB COURT,NORTH PARAVUR

PETITIONERS/APPELLANTS:


1. ANEES CHACKO , AGED 70 YEARS, W/O. CHACKU @ CHAKO,
PAYYAPPILLY HOUSE,AKAPARAMBUKARA DESOM, MEKKADU P.O.,NEDUMBASSERY
VILLAGE, ALUVA TALUK, ERNAKULAM DISTRICT.

AND OTHERS

RESPONDENT/RESPONDENT

AANEES @ ALICE ,AGED 70 YEARS D/O. KUNJEESO, PAYYAPPILLY HOUSE, W/O.
EENASU, NEELANKAVILHOUSE, KIZHAKKUMPATTUKARA DESOM, PERINGAVU VILLAGE,
PERINGAVU P.O., THRISSUR TALUK,   THRISSUR DISTRICT, PIN-680 008.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay all further
proceedings pursuant to the preliminary decree and Judgment dated
29.06.2019 in O.S.No.43/2017 on the file of the Court of the Additional
Sub Judge, North Paravur till the 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 10/9/2021 and upon hearing the arguments of SRI.C.P.SAJI,
SRI.V.M.SAJAN, SMT.DEEPA MOHAN, Advocates for the petitioners and of
SRI.D.ANIL KUMAR, Advocate for the respondent, the court passed the
following:




             p.t.o
                ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
               -----------------------------------------------------
                               R.F.A.No.83 of 2020
               ------------------------------------------------------
                 Dated this the 25th day of November, 2021

                                     ORDER

Anil K. Narendran, J.

Though the parties were referred for mediation, as per

the report of the Mediator, the matter could not be settled in

mediation.

I.A.No.1 of 2020

Interim order extended by four months.

List on 10.01.2022 in the weekly list.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE

dkr

25-11-2021 /True Copy/ Assistant Registrar