Omana Amma vs Thankamony Amma
2021 Latest Caselaw 20931 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
         Wednesday, the 6th day of October 2021 / 14th Aswina, 1943
                             FAO NO. 198 OF 2019

          I.A.490/2019 IN OS 44/2019 OF THE SUB COURT,ALAPPUZHA.

                                      ---


APPELLANTS IN F.A.O.-PETITIONERS   1 & 3 IN I.A./

PLAINTIFFS 1 & 3 IN O.S.:


1.OMANA AMMA,AGED 68 YEARS,W/O (LATE) PADMANABHA KURUP,

  RESIDING AT PADMANABHA SADANAM,KATTOOR MURI,

  KALAVOOR VILLAGE,KALAVOOR P.O.,AMBALAPUZHA TALUK,

  ALAPPUZHA DISTRICT-688 522.

2.MAHESH P,,AGED 41 YEARS,S/O (LATE) PADMANABHA KURUP,

  RESIDING AT PADMANABHA SADANAM,KATTOOR MURI,

  KALAVOOR VILLAGE,KALAVOOR P.O.,AMBALAPUZHA TALUK,

  ALAPPUZHA DISTRICT-688 522.

   BY ADVS.M/S.P.B.KRISHNAN,P.B.SUBRAMANYAN,SABU GEORGE,
   ANUSREE B. & MANU VYASAN PETER,

RESPONDENTS IN F.A.O.-RESPONDENTS &

PETITIONER NO.2 IN I.A./DEFENDANTS & PLAINTIFF NO.2 IN O.S.:


1.THANKAMONY AMMA,AGED ABOUT 72 YEARS,W/O (LATE) N. VISWANATHA KURUP,

  RESIDING AT MANORAMA HOUSE, KATTOOR MURI,KALAVOOR VILLAGE,

  KALAVOOR P.O.,AMBALAPUZHA TALUK, ALAPPUZHA DISTRICT-688 522.

2.RAJALEKSHMI,AGED ABOUT 56 YEARS,D/O (LATE) N. VISWANATHA KURUP,

  RESIDING AT MANORAMA HOUSE, KATTOOR MURI, KALAVOOR VILLAGE,

  KALAVOOR P.O.,AMBALAPUZHA TALUK, ALAPPUZHA DISTRICT-688 522.

                                                                      P.T.O.
 3.SIVARAJ, AGED ABOUT 46 YEARS,S/O (LATE) N. VISWANATHA KURUP,

  RESIDING AT MANORAMA HOUSE, KATTOOR MURI, KALAVOOR VILLAGE,

  KALAVOOR P.O.,AMBALAPUZHA TALUK, ALAPPUZHA DISTRICT-688 522.

4.DHANALEKSHMI P.,AGED 42 YEARS,D/O (LATE) PADAMANABHA KURUP,

  RESIDING AT PADMANABHA SADANAM, KATTOOR MURI,

  KALAVOOR VILLAGE, KALAVOOR P.O.,AMBALAPUZHA TALUK,

  ALAPPUZHA DISTRICT-688 522.

   BY ADVS.M/S.KSALEESWARAM RAJ,VARUN C.VIJAY,ARUNA A.,
   MAITREYI SACHIDANANDA HEGDE & THULASI K. RAJ

     This F.A.O. having come up for orders on 06.10.2021 upon perusing
the appeal memorandum, letter dated 24.08.2021 from the Sub Judge,
Alappuzha and this Court's Judgment dated 14/01/2020, the court on the
same day passed the following:


                                                                 P.T.O.
                         DEVAN RAMACHANDRAN, J.
                   =========================
                             F.A.O. No.198 of 2019
                   ==========================
                    Dated this the 6th day of October, 2021

                                          ORDER

This matter has been placed before me on the

basis of a letter issued by the Sub Court,

Alappuzha forwarded by the District Judge,

Alappuzha to the Registrar (Subordinate

Judiciary) of this Court, praying that the time

frame in the judgment of this Court be extended

for a further period of one month.

I have gone through the contents of the

letter and am of the view that sufficient cause

has been made out.

In such circumstances, the time frame fixed

by this Court in the judgment in FAO No.198/2019

will stand extended as prayed for.

Sd/-

DEVAN RAMACHANDRAN JUDGE H/o akv

06-10-2021 /True Copy/ Assistant Registrar