Kamaludheen vs Sreedevi
2022 Latest Caselaw 2242 Ker

OP(C) No.192/2022                              1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM


                                         PRESENT


                       THE HONOURABLE MR. JUSTICE A. BADHARUDEEN




             Thursday, the 24th day of February 2022 / 5th Phalguna, 1943


                                 OP(C) NO. 192 OF 2022


                OS 201/2013 OF MUNSIFF COURT, VARKALA, THIRUVANANTHAPURAM

   PETITIONER/ PETITIONER/ PLAINTIFF:

          KAMALUDHEEN, S/O MOHAMMED ISAMIL, PLAVILA PUTHEN VEEDU,
          AYIRAMANNILA, NAVAIKULAM, KUNDAVOOR VILLAGE, THIRUVANANTHAPURAM.

   RESPONDENT/ COUNTER PETITIONER/ DEFENDANT:

          SREEDEVI, D/O KAMALAMMA, SREEVALSOM, AYIRAMANNILA, KUDAVOOR VILLAGE,
          THIRUVANANTHAPURAM DISTRICT, PIN-685 603.


        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 in O.S No. 201/2013 on the file of the Munsiff's
   Court, Varkala, pending final disposal of this original petition.


        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
   08.02.2022 and upon hearing the arguments of M/S M.R.RAJESH & JAWAHAR T.M,
   Advocates for the petitioner, and Sri.J.JAYAKUMAR, Advocate for the
   respondent, the court passed the following:


                                        O R D E R

Respondent appears through Adv.Sri.J.Jayakumar.

Post for hearing positively on 04.03.2022.

Till then, pronouncement of judgment in O.S No.201/2013 on the file of Munsiff Court, Varkala shall stand stayed.

Sd/- A. BADHARUDEEN, JUDGE

24-02-2022 /True Copy/ Assistant Registrar