Thomas V.V vs Shibu
2022 Latest Caselaw 4358 Ker

RSA No.710/2020                                                1/1

                                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                      PRESENT
                                    THE HONOURABLE MRS.JUSTICE SHIRCY V.

                            Thursday, the 7th day of April 2022 / 17th Chaithra, 1944

                                      IA.NO.1/2020 IN RSA NO. 710 OF 2020

                                  AS No.28/2018 OF THE DISTRICT COURT, ALAPPUZHA

                         OS No.349/2010 OF THE PRINCIPAL MUNSIFF COURT,ALAPPUZHA

   PETITIONER/APPELLANT:

          THOMAS V.V,(46) S/O.LATE KURIAN VARGHESE, VELIPARAMBU, KUNNUMMA, THAKAZHI
          VILLAGE, KUTTANADU TALUK, ALAPPUZHA.


   RESPONDENTS/RESPONDENTS (RESPONDENTS 1 TO 4 IN THE APPEAL):

          1.SHIBU, 52 YEARS, S/O.THOMAS, POOPPALLIL HOUSE, THAKAZHY MURI, THAKAZHI VILLAGE,
          KUTTANADU TALUK, ALAPPUZHA.
          And others




          Application praying that in the circumstances stated in the affidavit filed therewith the High
   Court be pleased to stay all further proceedings pursuant to judgment and decree in OS.349 of 2010
   on the file of the Munsiff Court, Alapuzha till the 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 25.10.2021 and upon hearing the arguments of
   M/S.M.NARENDRA KUMAR and V.SATHEESH, Advocates for the petitioner and of SRI.N.M.MUHAMMED
   AYUB, Advocate for Respondent 4, the Court passed the following:
                                                       ORDER

Interim order is revived and extended by three months.

Sd/-

SHIRCY V.

JUDGE

07-04-2022 /True Copy/ Assistant Registrar