Indira Baby V.S vs Bhargavi
2022 Latest Caselaw 9374 Ker

OP(C) No.142/2018                              1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                           THE HONOURABLE MR.JUSTICE C.S.DIAS
              Wednesday, the 10th day of August 2022 / 19th Sravana, 1944

                                 OP(C) NO. 142 OF 2018


                     OS 507/1999 OF PRINCIPAL SUB COURT, THRISSUR

   PETITIONERS:

       1. INDIRA BABY, AGED 56 YEARS, W/O. MARATH SAKTHIDHARAN, D/O.
          VAZHAPILLY SANKARANARAYANAN, PERINJANAM VILLAGE, KODUNGALLUR TALUK.

            AND 4 OTHERS

   RESPONDENTS:

       1. BHARGAVI, AGED 67 YEARS, W/O. VAZHAPPILLY ULPALAKSHAN, KOORKANCHERY
          VILLAGE DESOM, THRISSUR TALUK - 680 007.

            AND 10 OTHERS


        Op (civil) praying inter alia that in the circumstances stated in
   the affidavit filed along with the OP(C) the High Court be pleased to
   issue an interim stay of all further proceedings pursuant to the judgment
   and decree in OS No.507 of 99 on the file of the Sub Court, Thrissur,
   including the attempt to execute the same, pending consideration of the
   above original petition, in the interest of justice.


        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of OP(C) and this court's order dated
   16.06.2022 and upon hearing the arguments of SRI.G.SREEKUMAR (CHELUR),
   Advocate for the petitioners and of SRI.M.R.ANISON, SMT.V.BHARGAVI
   PANANGAD, SMT.K.P.GEETHA MANI & SMT.P.A.RINUSHA, Advocates for the
   respondents 1 to 5 & 7, the court passed the following:


                                        O R D E R

The interim order dated 19-01-2018 will stand revived and extended by three months.

Sd/- C.S.DIAS, JUDGE

10-08-2022 /True Copy/ Assistant Registrar