Vasudevan Namboodiri vs Anniyan Varrier @ Purushothama ...
2022 Latest Caselaw 2007 Ker

RSA No.108/2022                              1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MRS. JUSTICE SHIRCY V.
             Friday, the 18th day of February 2022 / 29th Magha, 1943
                       IA.NO.2/2022 IN RSA NO. 108 OF 2022
                       AS 55/2014 OF SUB COURT, OTTAPPALAM.
                    OS 200/2012 OF MUNSIFF COURT, OTTAPPALAM.
   PETITIONER/APPELLANT:

          VASUDEVAN NAMBOODIRI, AGED 76 YEARS, S/O NARAYANALLOOR MANAKKAL,
          PARAMESWARAN NAMBOODIRI, KADAMPAZHIPURAM AMSOM AND DESOM, NOW
          RESIDING AT MANAMBTTA AMSOM, THOTTARA DESOM, OTTAPALAM TALUK,
          PALAKKAD DISTRICT. PIN-678592.

   RESPONDENTS/RESPONDENTS:

      1. ANIYAN VARRIER @ PURUSHOTHAMA DAS, AGED 66 YEARS (FATHERS NAME NOT
         KNOWN) ANITHALAYAM, MANNAMBTTA AMSOM THOTTARA DESOM, OTTAPALAM
         TALUK, PALAKKAD DISTRICT - 678592
      2. ANITHA AGED 60 YEARS, W/O ANNIYAN VARRIER, @ PURUSHOTHAM DAS,
         ANITHALAYAM, MANNAMBTTA AMSOM THOTTARA DESOM, OTTAPALAM TALUK,
         PALAKKAD DISTRICT - 678592

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay all further
   proceedings pursuant to the passing of the judgment in A.S.No. 55/2014, on
   the court of the Hon'ble Subordinate Judge, Ottapalm, dated 29.09.2020,
   which confirmed the judgment passed in O.S.No. 200/2012, dated 29.11.2013,
   on the file of the Munsiff Court, Ottapalam, pending consideration of the
   above Regular Second Appeal, in the interest o justice.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of K.RAVI (PARIYARATH), Advocates for the petitioners and of SANTHEEP
   ANKARATH, J.RAMKUMAR Advocates for the respondents, the court passed the
   following:
                                      ORDER

E.P in O.S.No.200/12 on the files of the Munsiff Court, Ottapalam shall be kept in abeyance till 23.02.2022.

Sd/- SHIRCY V. JUDGE

18-02-2022 /True Copy/ Assistant Registrar