M.A.Thomas vs Sajan Joseph
2021 Latest Caselaw 18413 Ker

RFA No.163/2021                                   1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                           THE HONOURABLE MR. JUSTICE P.SOMARAJAN
                  Tuesday, the 7th day of September 2021 / 16th Bhadra, 1943
                             IA.NO.1/2021 IN RFA NO. 163 OF 2021

                         OS 56/2019 OF PRINCIPAL SUB COURT,KOTTAYAM

   APPELLANT/PETITIONER:

          M.A.THOMAS, AGED 53 , S/O. V A ANDREWS, PROPRIETOR, MUPPATHIYIL
          CONSTRUCTIONS, RESIDING IN THE ADDRESS MUPPATHIYIL HOUSE,
          PUTHUPALLIKARA, PUTHUPALLIKKARA P.O., PUTHUPALLIKARA VILLAGE,
          KOTTAYAM DISTRICT 686 011.

   RESPONDENT/DEFENDANT:

          SAJAN JOSEPH, AGED 46, S/O. JOSEPH, BUSINESS, RESIDING IN THE
          ADDRESS KOCHUPARAMBIL HOUSE, CHINGAVANAM P.O., NATTAKAM VILLAGE,
          CHINGAVANAM KARA, KOTTAYAM DISTRICT 686 531.


        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 judgment and decree rendered in OS No 56 of
   2019 dated 21.12.20 on the file of the Prl.Sub Court, Kottayam, pending
   consideration of the above appeal in the interest of justice.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of SRI.SREEKUMAR G.CHELUR, Advocate for the petitioner, the court passed
   the following:

                                             ORDER

There will be an order of stay, as prayed for, until further orders.

Sd/- P.SOMARAJAN , JUDGE

07-09-2021 /True Copy/ Assistant Registrar