Sreelatha vs Santha
2022 Latest Caselaw 4751 Ker

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                                 PRESENT

                                  THE HONOURABLE MR.JUSTICE K. BABU

                          Tuesday, the 26th day of April 2022 / 6th Vaisakha, 1944

                                   IA.NO.1/2022 IN RSA NO. 235 OF 2022

                                  AS 29/2018 OF SUB COURT AT PUNALUR.

                                OS 597/2015 OF MUNSIFF COURT, PUNALUR.

PETITIONERS/APPELLANTS:


   1. SREELATHA, AGED 55 YEARS, W/O.LATE VIJAYAN,

      VIPIN NIVAS,NADUKUNNUMPURAM,YEROOR VILLAGE,PUNALUR TALUK,KOLLAM DISTRICT-691 312


   2. VIPIN, AGED 36 YEARS, S/O.LATE VIJAYAN,

      VIPIN NIVAS,NADUKUNNUMPURAM,YEROOR VILLAGE,PUNALUR TALUK,KOLLAM DISTRICT-691 312


   3. VIJIN, AGED 34 YEARS, S/O.LATE VIJAYAN,VIPIN NIVAS,

      NADUKUNNUMPURAM,YEROOR VILLAGE,PUNALUR TALUK,


      KOLLAM DISTRICT-691 312



RESPONDENTS/RESPONDENTS:



   1. SANTHA, AGED 73 YEARS, D/O.CHELLAMMA,NADUKUNNUMPURATHU VEEDU,YEROOR VILLAGE,PUNALUR
      TALUK,KOLLAM DISTRICT-691 312.



   2. SUNIF,AGED 50 YEARS,S/O.PURUSHOTHAMAN,THENGAZHIKATHU VEEDU,AMBALAMKUNNU,ELAMADU
      VILLAGE,


      KOTTARAKARA TALUK,KOLLAM DISTRICT-691 306.



Application praying that in the circumstances stated in the affidavit filed therewith the High Court be pleased
to stay all further proceedings pursuant to decree dated 01.06.2018 in OS.No.597 of 2015 of the Munsiff's
Court, Punalur, pending final disposal of the above Regular Second Appeal.

This Application coming on for orders upon perusing the application and the affidavit filed in support thereof,
and upon hearing the arguments of M/S.GEORGE VARGHESE(PERUMPALLIKUTTIYIL), A.R.DILEEP, P.J.JOE PAUL,
MANU SRINATH, RAJAN G. GEORGE, NIMESH THOMAS, Advocates for the petitioners, the court passed the
following:
                                    K. BABU, J
               ----------------------------------------------------
                             R.S.A. No.235 of 2022
               -----------------------------------------------------
                      Dated this the 26th day of April, 2022


                                      ORDER

Admit. Issue notice on the following substantial questions of

law:

"1 whether Ext.A12 is valid in the eye of law.

2) Whether the Lower Appellate Court is legally correct in decreeing the suit without identifying the property in view of the specific contentions by the defendants that both the plaint schedule property and the counter-claim properties are different and distinct."

I.A.No.1/2022

Execution of the impugned decree and judgment shall stand

stayed for a period of two months.

Sd/-

K.BABU JUDGE SSK/26/04

26-04-2022 /True Copy/ Assistant Registrar