Renjith Michael vs Mary
2022 Latest Caselaw 2069 Ker

OP(C) No.372/2022                             1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM


                                          PRESENT


                         THE HONOURABLE MR. JUSTICE A. BADHARUDEEN



              Wednesday, the 23rd day of February 2022 / 4th Phalguna, 1943


                                   OP(C) NO. 372 OF 2022


                    EP 26/2017 in OS 30/2014 OF SUB COURT, PALA, KOTTAYAM

   PETITIONER/ DECREE HOLDER/ PLAINTIFF:

          RENJITH MICHAEL, AGED 46 YEARS, S/O MICHAEL THOMAS, NJARACKATTU
          HOUSE, ANTHINADU KARA, ANTHINADU P.O., LALAM VILLAGE, PIN-686 651,
          REPRESENTED BY POWER OF ATTORNEY HOLDER CHARLY MICHAEL, S/O MICHAEL
          THOMAS, NJARAKKATTU HOUSE, ANTHINADU KARA, ANTHINADU P.O, LALAM
          VILLAGE, PIN-686 651.

   RESPONDENTS/ JUDGMENT DEBTORS/ DEFENDANTS (RESPONDENT NOs 3 TO 5 ARE THE LEGAL
   HEIRS OF DECEASED ORIGINAL 2ND DEFENDANT/ 2ND JUDGMENT DEBTOR.:

       1. MARY, W/O JOSE, KAKKIYANILYIL HOUSE, PIZHAKU KARA, PIZHAKU P.O.,
          RAMAPURAM VILLAGE, PIN-686 574

       2. M.J. JAMES, S/O JOSEPH, MUNDANATU VEETTIL, NEELOOR KARA, KADANADU
          VILLAGE, MEENACHIL TALUK, PIN-686 653.

       3. JISS JOSE, S/O JOSE, KAKKIYANILYIL HOUSE, PIZHAKU KARA, PIZHAKU P.O,
          RAMAPURAM VILLAGE, PIN-686 574 .

       4. JINU JOSEPH, D/O JOSE, KAKKIYANILYIL HOUSE, PIZHAKU KARA, PIZHAKU
          P.O, RAMAPURAM VILLAGE, PIN-686 574.

       5. JINTU JOSE, D/O JOSE, VANDANAKKARA HOUSE, VANDAMAKKAL P.O,
          MUTHALAKKODAM KARA, THODUPUZHA TALUK, PIN-685 605.


        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 further proceedings in E.P No. 26/2017 in O.S No. 30/2014 in the file
   of the Hon'ble Sub Court, Pala, pending final disposal of the original
   petition.




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 OP(C) No.372/2022                             2/2




        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 ABRAHAM P.GEORGE & M.SANTHY, Advocates for the petitioner, the court
   passed the following:


                                       O R D E R

Heard.

Issue notice to the respondents.

Further proceedings in EP No. 26/2017 in O.S No. 30/2014 on the file of the Sub Court, Pala shall stand stayed for a period of two months.

Post after completion of service.

Sd/- A. BADHARUDEEN, JUDGE

23-02-2022 /True Copy/ Assistant Registrar