[email protected] vs [email protected]
2022 Latest Caselaw 4363 Ker

RFA No.50/2019                               1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR. JUSTICE P.SOMARAJAN
             Thursday, the 7th day of April 2022 / 17th Chaithra, 1944
                         IA.NO.1/2019 IN RFA NO. 50 OF 2019
                    OS 59/2017 OF PRINCIPAL SUB COURT, KOTTAYAM
   PETITIONER/APPELLANT:

      1. M.U.KURIAN @ THANKACHAN, S/O. M.K. ULAHANNAN, MADATHIL HOUSE 16/69
         A, MANARCADU VILLAGE, MANARCADU KARA, KOTTAYAM TALUK.(DIED)
      2. SARAMMA KURIAN, AGED 70 YEARS, W/O.LATE M.U.KURIAN, MADATHIL HOUSE
         16/69 A, MANARCAD VILLAGE, MANARCAD KARA, MANARCAD P.O., KOTTAYAM
         TALUK.

    AND OTHERS.

   RESPONDENT/RESPONDENT:

          JACOB.P.THOMAS @ JOSHY, S/O. P.C. THOMAS, PARAKKATTE HOUSE, HOUSE
          NO. 98, WARD NO. 14, MANARCADU PANCHAYATH, MANARCADU VILLAGE,
          KOTTAYAM TALUK.


          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 O.S.No.59/2017 on the file

   of the Principal Sub Court, Kottayam pending disposal of this appeal.



          This Application coming on for orders upon perusing the application

   and the affidavit filed in support thereof and this Court's order dated

   03/01/2022, and upon hearing the arguments of M/s.M.SREEKUMAR, Advocate

   for the petitioner and of SRI.SURIN GEORGE IPE, Advocate for the

   respondents, the court passed the following:

                                        ORDER

Interim order will stand revived and extended till 19.05.2022.

Sd/- P.SOMARAJAN JUDGE

07-04-2022 /True Copy/ Assistant Registrar