Kerala High Court
St.Marys Ferona Church vs Mathew on 6 July, 2022
Ex.SA No.5/2020 1/2
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.2/2022 IN EX.SA NO. 5 OF 2020
AS 121/2014 OF ADDITIONAL DISTRICT COURT, IRINJALAKUDA
EA.1112/2006 IN EP 340/2004 IN OS 230/2002 OF PRINCIPAL SUB COURT,IRINJALAKUDA
PETITIONER/APPELLANT/APPELLANT/PETITIONER/THIRD PARTY OBSTRUCTOR:
ST.MARY'S FERONA CHURCH,CHALAKUDY, REPRESENTED BY ITS PRESENT VICAR REV.FR.JOSE
PALATTY, AGED 67, S/O. MATHUNNI, CHALAKUDY P.O, KIZHAKKE CHALAKUDY VILLAGE,
MUKUNDAPURAM TALUK, THRISSUR DISTRICT 680 307
RESPONDENTS/RESPONDENTS/RESPONDENTS/RESPONDENTS/PLAINTIFF AND THE DEFENDANT/DECREE
HOLDER AND THE JUDGMENT DEBTORS:
1. MATHEW, AGED 89 , S/O. MATHAI, KARAKUNNEL HOUSE, KALLURKARA VILLAGE DESOM,
MUVATTUPUZHA TALUK, ERNAKULAM DISTRICT 686 661.(died)
2. KOCHUPOLY, AGED 64, S/O. AUGUSTHY, KUTTICHAKU HOUSE, NEAR HIGH SCHOOL GROUND,
CHALAKUDY DESOM, KIZHAKE CHALAKUDY VILLAGE, MUKUNDAPURAM TALUK, THRISSUR
DISTRICT 680 307.
3. GEORGE, AGED 62, S/O. AUGUSTHY, KUTTICHAKU HOUSE, RESIDING AT HOUSE NO. 23/1296,
SANISH VIHAR, NEAR GAGASH KALA SAMITHI, THORUVANTHAT NADA DESOM, KOZHIKODE
VILLAGE TALUK, KOZHIKODE DISTRICT 673 003.
4. LILLY, AGED 60 , D/O. KUTTICHAKU AUGUSTHY, PUTHUPARAMBU, KIZHAKE CHALAKUDY
VILLAGE, MUKUNDAPURAM TALUK, THRISSUR DISTRICT 680 307
5. SUNNY, AGED 58 , S/O. AUGUSTHY, KUTTICHAKKU HOUSE, POLICE STATION ROAD, OTTAPALAM
VILLAGE DESOM, OTTAPPALAM TALUK, PALAKKAD DISTRICT-679 101
6. MARY JOSE, AGED 54 , D/O. KUTTICHAKU AUGUSTHY, W/O. JOSE, KURUVITHADAM HOUSE, A/C
ROAD, MUVATTUPUZHA VILLAGE DESOM, MUVATTUPUZHA TALUK, ERNAKULAM DISTRICT 686
661
7. ROSY JOY, AGED 52 , D/O. KUTTICHAKU AUGUSTHY, W/O. JOY, MAZHUVANCHERY HOUSE,
THOTTUKARA DESOM, ALWAYE VILLAGE , ALWAYE TALUK, ERNAKULAM DISTRICT 683101
8. LUCY KURUVILA, AGED 48, D/O. KUTTICHAKU AUGUSTHY, W/O. KURUVILA , RESIDING AT
ELINJIKAL HOUSE, KALOOR DESOM, ERNAKULAM VILLAGE, KANAYANNUR TALUK, ERNAKULAM
DISTRICT 680 017.
9. SUNNY ,S/O.MATHEW, KARAKUNNEL HOUSE,KALLURKARA VILLAGE DESOM,MUVATTUPUZHA
TALUK,ERNAKULAM DISTRICT-686 661.(SOUGHT TO BE IMPLEADED)
10. ALICE ,D/O.MATHEW, KARAKUNNEL HOUSE,KALLURKARA VILLAGE DESOM,MUVATTUPUZHA
TALUK,ERNAKULAM DISTRICT-686 661.(SOUGHT TO BE IMPLEADED)
11. SIMON ,S/O.MATHEW, KARAKUNNEL HOUSE,KALLURKARA VILLAGE DESOM,MUVATTUPUZHA
TALUK,ERNAKULAM DISTRICT-686 661.(SOUGHT TO BE IMPLEADED)
12. JOSE,S/O.MATHEW, KARAKUNNEL HOUSE,KALLURKARA VILLAGE DESOM,MUVATTUPUZHA
TALUK,ERNAKULAM DISTRICT-686 661.(SOUGHT TO BE IMPLEADED)
13. SOPHI,D/O.MATHEW, KARAKUNNEL HOUSE,KALLURKARA VILLAGE DESOM,MUVATTUPUZHA
TALUK,ERNAKULAM DISTRICT-686 661.(SOUGHT TO BE IMPLEADED)
14. SOPHIMOL,D/O.MATHEW, KARAKUNNEL HOUSE,KALLURKARA VILLAGE
DESOM,MUVATTUPUZHA TALUK,ERNAKULAM DISTRICT-686 661.(SOUGHT TO BE IMPLEADED)
Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to revive and extend the stay granted as per the order dated 08.04.2021 in the
Ex.SA No.5/2020 2/2
above execution second appeal, by a reasonable period as may be fixed by this Hon'ble Court in the
interest of justice.
This Application coming on for orders upon perusing the application and the affidavit filed in
support thereof, and upon hearing the arguments of SRI.G.SREEKUMAR (CHELUR), Advocate for the
petitioners, SRI.DEEPU LAL MOHAN, Advocate for the 1st Respondent and of SRI.T.N.MANOJ Advocate
for the 2nd respondent, the court passed the following:
ORDER
Heard. Allowed.
Interim order already granted is revived and extended until further orders.
Sd/- M.R.ANITHA JUDGE
06-07-2022 /True Copy/ Assistant Registrar
