Malathi vs Gouri
2022 Latest Caselaw 2157 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                     THE HONOURABLE MR.JUSTICE C.S.DIAS
        Thursday, the 24th day of February 2022 / 5th Phalguna, 1943
                     IA.NO.1/2022 IN RFA NO. 33 OF 2022
                     OS 38/2019 OF SUB COURT, VATAKARA.
PETITIONER/APPELLANT:

     MALATHI, D/O. LAKSHMI AMMA, AGED 60 YEARS, PUTHIYA VEETTIL,
     KAYAKKODI AMSOM DESOM, POST-KAYAKKODI, KUTTIADI, VATAKARA TALUK,
     KOZHIKODE DISTRICT, PIN 673 508.

RESPONDENTS/RESPONDENTS:

  1. GOURI, D/O. LAKSHMI AMMA ,AGED 62 YEARS, PAZHUPATTA HOUSE,
     CHANGAROTH, KADIYANGAD POST, PERAMBRA, KOYILANDY TALUK, KOZHIKODE
     DISTRICT, PIN 673 528.
  2. RAJENDHRAN, S/O. LAKSHMI AMMA, AGED 59 YEARS, PUTHIYAVEETTIL HOUSE,
     KAYAKKODI AMSOM DESOM, KUTTIADI, VATAKARA TALUK, KOZHIKODE DISTRICT
     (NOW RESIDING AT KOOVAPPALLY, KADIYANGAD-POST, VADAKKUMBAD -PALERI,
     KOZHIKODE DISRICT, PIN 673 525)
  3. RADHAKRISHNAN, S/O. LAKSHMI AMMA,AGED 55 YEARS, CHERUKUNNUMMAL,
     KARANDODE, KAYAKKODI, VATAKARA TALUK, KOZHIKODE DISTRICT, PIN 673
     508.
  4. KUNHI PARVATHI AMMA, D/O. LAKSHMI AMMA, AGED 75 YEARS, JATHIYUR,
     THAZHA KUNIYIL, KOOTTUR AMSOM, KAYAKKODI DESOM, CHANGARAMKULAM,
     KUTTIADI, VATAKARA, KOZHIKODE, PIN 673 508.
  5. BHASKARAN NAIR, S/O. LAKSHMI AMMA, AGED 71 YEARS, BLDG NO. APT:
     SIVAM S2, CHINTHAVALAPPU, RAM MOHAN ROAD, PYTHIYARA, KOZHIKODE
     DISTRICT, PIN 673 101.
  6. CHANDRASEKHARAN ALIAS SEKHARAN, S/O. LAKSHMI AMMA, AGED 69 YEARS,
     PUTHIYA VEETTIL, NOW RESIDING AT SHREYAS, SIVAPURAM AMSOM, KARUMALA
     DESOM, BALUSSERI, THAMARASSERI TALUK, KOZHIKODE DISTRICT, PIN 673
     612.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the execution
of the decree and judgment dated 18/10/2021 in O.S No.38/2019 of Sub
Judges Court, Vatakara , pending disposal of the above appeal.
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of SRI.K.RAKESH ROSHAN, SMT.THUSHARA.V, Advocates for the petitioners, the
court passed the following:
                                C.S.DIAS,J.
        ================= =======
               R.F.A.No.33 of 2022
        -------------------------------------------- -----
                  Dated this the 24th day of February, 2022

                                ORDER

Admitted.

Issue notice to the respondents.

Post on 01.06.2022.

I.A.No.1/2022

On a consideration of the averments in the affidavit

filed in support of the application and perusing the

impugned judgment, I am satisfied that the petitioner

has made out a prima facie case. Hence, I stay the

passing of the final decree in O.S.No.38/2019 on the file

of the Court of the Subordinate Judge, Vatakara, till the

date of next hearing.

Sd/-

C.S.DIAS, JUDGE

DST/24.02.22

24-02-2022 /True Copy/ Assistant Registrar