Franco vs Panchami
2022 Latest Caselaw 8544 Ker

RSA No.769/2021                                        1/1

                               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                  PRESENT
                                THE HONOURABLE MRS.JUSTICE M.R.ANITHA
                          Wednesday, the 6th day of July 2022 / 15th Ashadha, 1944
                                   IA.NO.1/2021 IN RSA NO. 769 OF 2021
                        AS 32/2015 OF ADDITIONAL DISTRICT COURT, IRINJALAKUDA

                          OS 800/2008 OF ADDITIONAL SUB COURT, IRINJALAKUDA

   PETITIONERS/APPELLANTS:

      1. FRANCO, AGED 66 YEARS, SON OF THANIKKAL KODANGANDATH INASU and
      2. SELIN FRANCO, AGED 59 YEARS, WIFE OF SRI. FRANCO,BOTH RESIDING AT KODANGANDATH,
          KALLUR P.O, THRISSUR - 680317.

   RESPONDENTS/RESPONDENTS:

      1. PANCHAMI,AGED 55 YEARS,WIFE OF PULIKKOTTIL JOSEPH, RESIDING AT PULIKOTTIL HOUSE,
          ARANATTUKKARA P.O, THRISSUR - 680618.
      2. SALOMI, AGED 65 YEARS, WIFE OF KEETTIKAL LAZAR, KEETTIKAL HOUSE, KARALAM,
          IRINGALAKKUDA CHAMANDA P.O, THRISSUR - 680121.
      3. VALSA, AGED 75 YEARS, WIFE OF LONA, RESIDING AT PULIKKOTTIL HOUSE, ARIYANOOR
          DESOM, ARIYANOOR P.O, THRISSUR - 680102.
      4. ALPHONSA, AGED 70 YEARS, WIFE OF JOHNY, RESIDING AT KANNAMBUZHA VEETIL, NEAR OUT
          POST, AYYANTHOLE P.O, THRISSUR - 3, 680003.
      5. MOLY, AGED 57 YEARS, WIFE ELUVATHINGAL JOSE, RESIDING AT ELUVANTHINGAL HOUSE,
          AYYANTHOLE VILLAGE, SANTHI NAGAR, AYYANTHOLE P.O, THRISSUR - 680003.
      6. DEVADASY @ DAISY, AGED 52 YEARS, WIFE OF NELLISSERY DAVID, RESIDING AT NELLISSERY
          HOUSE, MISSION HOSPITAL ROAD, OLLUR VILLAGE, OLLUR P.O, THRISSUR - 680306.

          Application praying that in the circumstances stated in the affidavit filed therewith the High
   Court be pleased to stay operation of the Judgment and decree dated 30.07.2010 of the Hon'ble Addl.
   Sub Court, Irinjalakuda in O.S. No.800 of 2008 and further execution proceedings in E.P. No.64 of
   2021 on the files of the Hon'ble Principal Sub Court,Irinjalakuda thereto,pending disposal of the
   above Second Appeal.

          This Application again coming on for orders upon perusing the application and the affidavit
   filed in support thereof and this Court's order dated 06.04.2022 and upon hearing the arguments of
   M/S.V.RAJENDRAN (PERUMBAVOOR), N.RAJESH & GOPAKUMAR P.K, Advocates for the petitioner, and
   Sri RAJIT,Advocate for the respondents,the Court passed the following:

                                                      ORDER

Interim order is revived and extended for three months.

Sd/- M.R.ANITHA, JUDGE

06-07-2022 /True Copy/ Assistant Registrar