Kanakamma vs A. Shylamma
2022 Latest Caselaw 9769 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                     THE HONOURABLE MR.JUSTICE C.S.DIAS
           Friday, the 26th day of August 2022 / 4th Bhadra, 1944
                           OP(C) NO. 1624 OF 2022
            OS 2370/2014 OF PRINCIPAL MUNSIFF COURT ,TRIVANDRUM
PETITIONER/PETITIONER/DEFENDANT:

     KANAKAMMA, AGED 78 YEARS, W/O. LATE SIVARAMA PANICKER, AMBALAPPATTU
     HOUSE, TC 5/2590, BNRA -134, BHAGAVATHI NAGAR, JAWAHAR NAGAR,
     THIRUVANANTHAPURAM- 695003.

RESPONDENTS/RESPONDENTS/PLAINTIFFS:

  1. A. SHYLAMMA, D/O AMMUKKUTTY PILLAI, RESIDING AT SREESHYLAM, BNRA-136
     BHAGAVATHINAGAR, JAWAHARNAGAR P.O, THIRUVANANTHAPURAM - 695003
  2. PADMAKUMAR,S/O SHYLAMMA, RESIDING AT SREESHYLAM, BNRA-136
     BHAGAVATHINAGAR,JAWAHARNAGAR P.O, THIRUVANANTHAPURAM - 695003
  3. RADHAKRISHNAKUMAR, S/O SHYLAMMA, RESIDING AT SREESHYLAM, BNRA-136
     BHAGAVATHINAGAR,JAWAHARNAGAR P.O, THIRUVANANTHAPURAM - 695003
  4. AJITH KUMAR, S/O SHYLAMMA, RESIDING AT SREESHYLAM, BNRA-136
     BHAGAVATHINAGAR, JAWAHARNAGAR P.O, THIRUVANANTHAPURAM - 695003

     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 stay
the operation of exparte order/judgment dated 6.3.2021 passed by the
learned Principal Munsiff Court, Thiruvananthapuram in OS No.2370/2014 in
the interest of justice.
     This petition coming on for admission upon perusing the petition and
the affidavit filed in support of OP(C) and upon hearing the arguments of
M/S.S.JATHIN DAS, T.A.PRAKASH & ARUN S., Advocates for the petitioner, the
court passed the following:




                                                                    (P.T.O)
                                  C.S DIAS,J.
                          ---------------------------
                      OP(C) No.1624 of 2022
                          -----------------------------
               Dated this the 26th day of August, 2022.

                                   ORDER

Issue urgent notice before admission by speed post

to the respondents. The petitioner is also

simultaneously permitted to serve a copy of the

memorandum of original petition on the learned counsel

appearing for the above respondents before the court

below and file a memo to the effect. The Registry is

directed to call for a report from the Court of the

Principal Munsiff, Thiruvananthapuram, to ascertain the

status and reasonable time period required to dispose of

IA Nos.4 and 5 of 2021 in OS No.2370/2014.

Post on 1.9.2022.

sd/-

         sks/26.8.2022                        C.S.DIAS, JUDGE




26-08-2022               /True Copy/                          Assistant Registrar