Thomas T. Eapen vs M.C. Thomas
2021 Latest Caselaw 18237 Ker

RSA No.203/2021                                   1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                         THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
             Friday, the 3rd day of September 2021 / 12th Bhadra, 1943
                        IA.NO.1/2021 IN RSA NO. 203 OF 2021
         AS 166/2017 OF II ADDITIONAL DISTRICT COURT (SPECIAL), KOTTAYAM
                      OS 27/2016 OF MUNSIFF COURT, ETTUMANOOR
   PETITIONER/APPELLANT:

          THOMAS T. EAPEN, AGED 60 YEARS, S/O. LATE EAPEN, THADATHIL HOUSE,
          VILLOONI P. O., ARPPOKKARA VILLAGE, KOTTAYAM DISTRICT.

   RESPONDENT/RESPONDENT:

          M.C. THOMAS, AGED 68 YEARS, S/O. CHACKO, RESIDING AT
          MUKALELVADAKETHIL HOUSE, KANAKKARI P.O., KIZHAKKUMBHAGOM KARA,
          ETTUMANOOR VILLAGE.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to pass an order
   staying all further proceedings pursuant to the Judgment and Decree dated
   08.07.2020 in AS.No.166/2017 passed by the Additional District Court-II
   (Special) Kottayam and the judgment and Decree dated 17.11.2016 in
   OS.No.27/2016 on the file of the Munsiff Court,Ettumanoor,pending disposal
   of the above 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 03.03.2021 and upon hearing the arguments of SRI.VIJAI
   MATHEWS, SRI.JOSEPH THEKKEKURUVANAL, Advocates for the petitioner and of
   SRI.R.PARTHASARATHY, SMT.SEEMA, Advocates for the respondent, the court
   passed the following:
                                      ORDER

Interim order stands extended by a period of four months.

Sd/- N.ANIL KUMAR JUDGE

03-09-2021 /True Copy/ Assistant Registrar