K.K.Shaji vs K.K.Raghu
2021 Latest Caselaw 20761 Ker

OP(C) No.668/2020                                  1/1




                           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                           PRESENT
                              THE HONOURABLE MR.JUSTICE V.G.ARUN
                    Tuesday, the 5th day of October 2021 / 13th Aswina, 1943

                                     OP(C) NO. 668 OF 2020


                      EP 86/2018 OF PRINCIPAL MUNSIFF COURT -I, KOZHIKODE

   PETITIONER/ RESPONDENT NO. 3 IN E.A & JUDGMENT DEBTOR NO. 3 IN E.P:

          K.K.SHAJI, AGED 41 YEARS, S/O.SUDHAKARAN, KUPPAKALATHIL, ELATHUR
          AMSOM DESOM, KOZHIKODE DISTRICT-673303.

   RESPONDENTS/ PETITIONERS & RESPONDENTS 1, 2, 4 TO 8 & 10 TO 12 (9TH RESPONDENT
   DIED):

       1. K.K.RAGHU, AGED 80 YEARS, S/O.SWAMIKUTTY, KUPPAKALATHIL, ELATHUR
          AMSOM DESOM, KOZHIKODE DISTRICT-673303.

            And 17 others.


        Op (civil) praying inter alia that in the circumstances stated in
   the affidavit filed along with the OP(C) the High Court be pleased to stay
   all further proceedings in E.P.No.86/2018 of the Principal Munsiff Court-
   I, Kozhikode till the disposal of the Original Petition.


        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of OP(C) and this court's order dated
   02-09-2021 and upon hearing the arguments of M/S M.PROMODH KUMAR & MAYA
   CHANDRAN, Advocates for the petitioner and of SRI.V.V.SURENDRAN &
   SRI.P.A.HARISH, Advocates for the respondents 1 to 8, the court passed the
   following:

                                            O R D E R

Post on 22-10-2021.

Interim order extended till the next posting date.

Sd/- V.G.ARUN, JUDGE

05-10-2021 /True Copy/ Assistant Registrar