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Motti Idicula vs G.K.Ramadas (Died Lrs Impleaded)
2021 Latest Caselaw 21152 Ker

Citation : 2021 Latest Caselaw 21152 Ker
Judgement Date : 20 October, 2021

Kerala High Court
Motti Idicula vs G.K.Ramadas (Died Lrs Impleaded) on 20 October, 2021
RSA No.1088/2008                            1/2

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                      THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
             WEDNESDAY, THE 20TH DAY OF OCTOBER 2021 /28TH ASWINA, 1943
                        IA.NO.2/2008 IN RSA NO. 1088 OF 2008

                   AS 116/2004 OF DISTRICT COURT, PATHANAMTHITTA


                   OS 337/2001 OF MUNSIFF COURT,PATHANAMTHITTA


PETITIONER/APPELLANTS:

          1. MOTTI IDICULA, S/O. IDUCULLA, HOUSE NO.4, VIVEKANANDA STREET
          NO.2, NEAR RAJESWARI KALAYANA MANDAPAM, VADAPPALLI, COIMBATORE,
          TAMIL NADU.
          2. MAMMY OOMMEN (DIED), W/O. KOCHUMMEN P.THOMAS, POLACHIRACKAL
          BUNGLOW, KATTACHIRA MURI, BHARANICAVU VILLAGE, PALLICKAL,
          MAVELIKKARA TALUK.
          3. LEKSHMY MARY OOMMEN, AGED 50 YEARS, D/O. K.P.THOMAS,
          POLACHIRACKAL PALLICKAL, KATTACHIRA MURI, BHARANIKAVU VILLAGE,
          MAVELIKARA TALUK, ALAPPUZHA NOW RESIDING AT BLOCK 2, STREET 106,
          BUILDING 10, FLOOR 2, FLAT 324, DURRAR COMPLEX, D BLOCK,
          FARWANIYA GOVERNORATE, KUWAIT, REP. BY HER POWER OF ATTORNEY,
          MOTTY IDICULAY, RESIDING AT HOUSE NO.6, VIVEKANANDA NAGAR, IIND
          STREET, P N PUDUR, COIMBATORE, TAMIL NADU-641 041(THE LEGAL
          REPRESENTATIVE OF DECEASED 2ND APPELLANT IS IMPLEADED AS ADDL.
          APPELLANT NO.3 AS PER ORDER DATED 09.03.2021 IN IA.3/2021)

RESPONDENT/RESPONDENT:

          1. G.K.RAMADAS (DIED), S/O. GOPALAN, G.G. BHAVAN, KOZHENCHERRI
          MURI, KOZHENCHERRY VILLAGE, KOZHENCHERRY TALUK.
          2. K.P.THANKAMONY, W/O. LATE RAMADASAN, G.G.BHAVAN, THEKKEMALA,
          KOZHENCHERRY MURI, KOZHENCHERRY VILLAGE-689 654.
          3. JINU DAS, S/O. LATE RAMADASAN, G.G.BHAVAN, THEKKEMALA,
          KOZHENCHERRY MURI, KOZHENCHERRY     VILLAGE-689 654.
          4. JEEVAN DAS, S/O. LATE RAMADASAN, G.G.BHAVAN, THEKKEMALA,
          KOZHENCHERRY MURI, KOZHENCHERRY VILLAGE-689 654.
          5. JEEVA DAS, S/O. LATE RAMADASAN, G.G.BHAVAN, THEKKEMALA,
 RSA No.1088/2008                                   2/2


          KOZHENCHERRY MURY, KOZHENCHERRY VILLAGE-689 654. (THE LEGAL
          REPRESENTATIVES OF DECEASED SOLE RESPONDENT ARE IMPLEADED AS
          ADDITIONAL RESPONDENTS 2 TO 5 AS PER ORDER DATED 01.12.2020 IN
          IA.NO.1/2020.)


                    Application praying that in the circumstances stated in the
          affidavit filed therewith the High Court be pleased to stay all
          further execution proceeding pursuant to the judgment and decree
          passed in A.S. No. 116/2004 of District Court, Pathanamthitta ,
          pending disposal of Regular Second Appeal.
                     This Application again coming on for orders and upon
          perusing the application and the affidavit filed in support
          thereof, and this court's order dated 27/09/2021 and upon hearing
          the arguments of SRI. RINNY STEPHEN CHAMAPARAMPIL, Advocate for
          the      petitioners    and   of   DR.    K.P.PRADEEP   Advocate   for   the
          respondents, the court passed the following:

                                             ORDER

Interim order stands extended by three months.

Post on 08.12.2021.

Sd/-

N.ANIL KUMAR

JUDGE

20-10-2021 /True Copy/ Assistant Registrar

 
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