Kochucherukkan @ Joseph Upadesi vs Aley,(Died)
2022 Latest Caselaw 874 Ker

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                               PRESENT
                          THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

                        Friday, the 21st day of January 2022 / 1st Magha, 1943

                       IA.NO.1/2021 IN MJC NO. 271 OF 2018 IN RSA.1187/2008

                             AS.28/2003 OF THE SUB COURT,THIRUVALLA

                         OS.164/1994 OF THE MUNSIFF COURT,THIRUVALLA.

PETITIONERS/PETITIONERS/APPELLANTS:

       1.KOCHUCHERUKKAN @ JOSEPH UPADESI,KALLUKKUZHIYIL VEEDU,MUTTATHUKONAM
       MURI,KALLOOPPARA VILLAGE.
       2.RAJAN K.JAMES,KALLUKKUZHIYIL VEEDU,MUTTATHUKONAM MURI,KALLOOPPARA VILLAGE.
       3.REV.ANIYAN K.PAUL, KALLUKKUZHIYIL VEEDU,MUTTATHUKONAM
       MURI,KALLOOPPAR1187A VILLAGE.
       4.SUNNY,KALLUKKUZHIYIL VEEDU,MUTTATHUKONAM MURI,KALLOOPPARA VILLAGE.

RESPONDENTS/RESPONDENTS/RESPONDENTS 1-9 & ADDL.RESPONDENTS 10 TO 12:

       1.ALEY,65, ETTICKAL VEEDU,(DIED),CHATHANTHARA,ERUMALE.
       2.THANKA,ATHERAMPUZHA VEEDU,MUKKUR KANAKAKKUNNU,KAVIYOOR VILLAGE.
       3.AMMINI,CHETTADATHU VEEDU,KUNNAMTHANAM,KAVIYOOR VILLAGE.
       4.OUSEPH @ JOHN,PALAKKOTTAN,VALIYAPARAMPIL,PUNNAKKUNNAM MURI,KUTTAPPUZHA
       VILLAGE.
       5.MARIYA, (DIED),KOCHOLIEKAL VEEDU,PURAMATTOM MURI,PURAMATTOM VILLAGE.
       6.ALEYAMMA,(DIED),PALAKUNNEL,KOTTUR MURI,KAVIYOOR VILLAGE.
       7.LEELAMMA,PALAKUNNEL,KOTTUR MURI,KAVIYOOR VILLAGE.
       8.PHILOMINA,PALAKUNNEL,KOTTUR MURI,KAVIYOOR VILLAGE.1187
       9.P.J.KUTTAPPAN,PALAKUNNEL,KOTTUR MURI.
       10.RACHEL KUMARAN @ PENNU,MADIKUNNEL MARALA P.O.,THODUPUZHA.
       11.JACOB ANTHRAYOSE,ETTICKAL VEDU,CHATHANTHARA
       P.O.,ERUMALE,RANNY,PATHANAMTHITTA.
       12.SRI.GEORGE ANTHRAYOSE,ETTICKAL VEDU,CHATHANTHARA
       P.O.,ERUMALE,RANNY,PATHANAMTHITTA.



       Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to pass an order directing the Munsiff Court, Thiruvalla to defer with all further
proceeding in EP.94/2008 in OS.164/94 until the disposal of the above application to restore the
above appeal.
       This Application coming on for orders upon perusing the application and the affidavit filed in
support thereof and this courts judgment dated 9/7/2018 in RSA, and upon hearing the arguments of
SRI.LEO LUKOSE, Advocate for the petitioners and of M/S.G.UNNIKRISHNAN, K.SURESH KUMAR,
Advocates for the respondents No.3,4 & 9., the court passed the following:
                                     P.B.SURESH KUMAR, J.
                         -----------------------------------------------
                                    M.J.C. No.271 of 2018
                                               in
                                 R.S.A. No.1187 of 2008
                         -----------------------------------------------
                      Dated this the 21st day of January, 2022.


                                           ORDER

I.A. No.1 of 2021

In the light of the interim order passed by this court

in I.A.No.120 of 2009 dated 26.03.2009 in the Second Appeal,

the Munsiff Court, Thiruvalla is directed to defer further

proceedings in E.P. No.94 of 2008 in O.S.No.164 of 1994 till the

disposal of the MJC.

Sd/-

P.B.SURESH KUMAR, JUDGE YKB

21-01-2022 /True Copy/ Assistant Registrar