Joy Varghese,(Died) vs Leelamma
2022 Latest Caselaw 8661 Ker

RSA No.447/2021                                         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. 447 OF 2021


                      AS 187/2015 OF THE II ADDITIONAL DISTRICT COURT,MAVELIKKARA.


                            OS.NO.15/2013 OF THE MUNSIFF'S COURT, MAVELIKARA.


  PETITIONER/APPELLANT:


      1. JOY VARGHESE, AGED 83 YEARS, RESIDING AT KADVILA HOUSE SUJA BHAVAN,

          AKKANATTUKARA, THAZHAKKARA VILLAGE, MAVELIKKARA.(DIED)

      2. ADDL A2. SAJI V.JOY,AGED 48 YEARS, S/O.JOY VARGHESE,RESIDING AT KADVILE VEETTIL, SUJA

          BHAVAN,AKKANATTUKARA,KALLUMALA P.O.,MAVELIKKARA. (THE LEGAL REPRESENTATIVE OF

          THE DECEASED SOLE APPELLANT IMPLEADED AS ADDITIONAL APPEALLANT 2 AS PER ORDER

          DATED 11.10.2021 IN IA.2/2021.)


  RESPONDENT/RESPONDENT:


      1. LEELAMMA, AGED 86 YEARS, PEROOR THEKKATHIL, AKKANATTUKARA(WRONGLY SHOWN AS

          ATHIKATTUKULANGARA IN THE IMPUGNED JUDGMENT), THAZHAKKARA VILLAGE,

          MAVELIKKARA-690101.


              Application praying that in the circumstances stated in the affidavit filed therewith the

         High Court be pleased to restrain the respondent from making any obstruction in B schedule

         pathway, pending final disposal of the above Regular 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 05.04.2022 and upon hearing the

         arguments of M/S.GEORGE VARGHESE(PERUMPALLIKUTTIYIL), A.R.DILEEP, P.J.JOE PAUL, MANU

         SRINATH, RAJAN G. GEORGE, Advocates for the petitioner and of M/S.K.SASIKUMAR &

         S.ARAVIND, Advocates for the Respondent 1, the court passed the following.



                                                    ORDER

Interim order already granted is extended for three months.

Sd/-M.R.ANITHA,JUDGE

06-07-2022 /True Copy/ Assistant Registrar