Sreedevi Amma vs K.N.Bhaskaran Nair
2021 Latest Caselaw 18807 Ker

RFA No.463/2003                                   1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                            THE HONOURABLE MR. JUSTICE P.SOMARAJAN
                  Thursday, the 9th day of September 2021 / 18th Bhadra, 1943

                             IA.NO.1/2019 IN RFA NO. 463 OF 2003

                        OS 407/1998 OF PRINCIPAL SUB COURT, KOTTAYAM

   PETITONER/APPELLANT:

          SREEDEVI AMMA, W/O.RAMACHANDRAN PANICKER, RESIDING AT "MAIDHILI
          HOUSE", NEAR SHYNIMOSAICS, PERUNNA P.O., CHANGANASSERY.

   RESPONDENTS/RESPONDENTS:

      1. K.N.BHASKARAN NAIR, S/O.NEELAKANTA PANICKER, RAJASREE, PERUNNAI
         P.O., PIN 686102 CHANGANASSERY, KOTTAYAM (DT) (DIED)
               ADDITIONAL R2 TO R4 IMPLEADED
      2. RADHAMMA, AGED ABOUT 71 YEARS, W/O.LATE K.N.BHASKARAN NAIR,
         RAJASREE, PERUNNAI P.O., PIN 686102 CHANGANASSERY, KOTTAYAM (DT) .

    AND OTHERS


          Application praying that in the circumstances stated in the

   affidavit filed therewith the High Court be pleased to stay all further

   proceedings of the decree and judgment in O.S.No.407 of 1998 of Principal

   Sub Court, Kottayam, pending disposal of the above Appeal, in the greater

   interest of justice.



          This Application coming on for orders upon perusing the application

   and the affidavit filed in support thereof, and this courts order dated

   19/02/2020 and upon hearing the arguments of M/S.SREEDEVI KYLASANATH,

   ACHUTH KYLAS, JOSELAL GEORGE, Advocates for the petitioner and of
   M/S.PHILIP T.VARGHESE, THOMAS T.VARGHESE, Advocates for Addl.R2 to R4, the

   court passed the following:

                                             ORDER

Interim order will stand extended till 16.09.2021.

Sd/- P.SOMARAJAN JUDGE

09-09-2021 /True Copy/ Assistant Registrar