Thoravil Marassery Sekharan vs Sunijakumari
2022 Latest Caselaw 516 Ker

RFA No.493/2019                                  1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                           THE HONOURABLE MR. JUSTICE P.SOMARAJAN
                  Thursday, the 13th day of January 2022 /23rd Pousha, 1943

                            IA.NO.2/2019 IN RFA NO. 493 OF 2019


                     OS 314/2012 OF ADDITIONAL SUB COURT,IRINJALAKUDA .

   PETITIONERS/APPELLANTS

          1. THORAVIL MARASSERY SEKHARAN, AGED 62, S/O.SANKUNNY, THORAVU
          VILLAGE, DESOM,MUKUNDAPURAM THALUK, THRISSUR DT.

    AND OTHERS

   RESPONDENTS/RESPONDENTS:

          1.SUNIJAKUMARI, AGED 41, D/O.THORAVIL THEKKUMURI MARASSERY
          RAMAKRISHNAN, THORAVU VILLAGE,MUKUNTHAPURAM THALUK, REPRESENTED BY
          POWER OF ATTORNEY HOLDER AS PER NO.EMBASSY OF INDIA/MUSCAT
          C/10948/MUS/12, DT. 25/03/2012: LATHA PALANI, AGED 50,
          W/O.VADAKKEPARAMBIL PALANI, TORAVU VILLAGE, MUKUNDAPURAM THALUK.

    AND OTHERS

        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 decree and judgment in O.S No. 314/2012 dated
   31.01.2019 on the file of the Sub Court, Irinjalakkuda pending disposal
   of the above Regular First Appeal in the interests of justice.

        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof, and this Court's
   order datd 13.12.2021 upon hearing the arguments of SRI.K.R.ARUN KRISHNAN,
   SMT.DEEPA K.RADHAKRISHNAN, Advocates for the petitioners, SRI.ABY ABRAHAM,
   Advocate for R1, R4 to R7, the court passed the following:




                                            ORDER

Interim order will stand extended till 04/02/2022.

Sd/- P.SOMARAJAN, JUDGE

13-01-2022 /True Copy/ Assistant Registrar