Hajira vs Sivaraman
2022 Latest Caselaw 11378 Ker

OP(C) No.2190/2022                              1/2


                          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT
                            THE HONOURABLE MR.JUSTICE C.S.DIAS

             Friday, the 2nd day of December 2022 / 11th Agrahayana, 1944

                                  OP(C) NO. 2190 OF 2022

              EP 97/2020 IN OS 7/2002 OF PRINCIPAL SUB COURT, IRINJALAKUDA

   PETITIONER/2ND DEFENDANT:

          HAJIRA, AGED 65 YEARS, W/O MUHAMMED, PURAKKULAM, CHENTRAPINNI DESOM
          AND VILLAGE, KODUNGALLUR TALUK, PIN-680687.

   RESPONDENTS/PLAINTIFF AND 1ST DEFENDANT/DECREE HOLDER AND JUDGMENT DEBTOR:

      1. SIVARAMAN, AGED 75 YEARS, S/O PALLATH AYYAPPAKUTTY, KAIPAMANGALAM
         DESOM & VILLAGE, KODUNGALLUR, PIN-680681.

            AND ANOTHER


        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
   all further proceedings pursuant to issuance of Exhibit P4 summons in EP
   97/2020 in OS 7/2002 of the Principal Sub Court Irinjalakuda, pending
   disposal of this original petition (civil) 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
   08.11.2022 and upon hearing the arguments of M/S.K.S.RAJESH & M.SHAJU
   PURUSHOTHAMAN Advocates for the petitioner, the court passed the
   following:

                                            ORDER

Await service of notice on the first respondent. The interim order dted 08.11.2022 will stand extended by one month.

Sd/- C.S.DIAS, JUDGE

02-12-2022 /True Copy/ Assistant Registrar OP(C) No.2190/2022 2/2