Bhaskaran vs Reneesh Daniel
2022 Latest Caselaw 8954 Ker

RSA No.480/2020                                         1/1

                                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                   PRESENT
                                 THE HONOURABLE MRS.JUSTICE M.R.ANITHA

                            Thursday, the 7th day of July 2022 / 16th Ashadha, 1944
                                     IA.NO.2/2020 IN RSA NO. 480 OF 2020
                             AS 104/2019 OF II ADDITIONAL SUB COURT,THRISSUR
                           OS 5237/2017 OF PRINCIPAL MUNSIFF COURT,THRISSUR

   PETITIONERS/APPELLANTS:


           1.BHASKARAN, AGED 71, S/O. PALLISSERYKARAN VEETIL AYYAPPAN, KIZHAKUMPATTUKARA
           DESOM, CHEMBUKAVU VILLAGE, EAST FORT P.O., THRISSUR DISTRICT-680 005.
           And others

   RESPONDENT/RESPONDENT:

           RENEESH DANIEL, AGED 43, S/O. CHEMBAKASSERY KOONAMAVU VEETTIL DANIEL,
           MARIYAPURAM DESOM, OLLUR VILLAGE, THRISSUR TALUK, OLLUR P.O., THRISSUR
           DISTRICT-680 306.




           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 judgment and decree in AS.No.104 of

   2019 dated 24.01.2020 on the file of the 2nd Additional Sub Judge, Thrissur and in OS.No.5237 of 2017
   dated 28.02.2019 and the counter claim filed in the said suit at the instance of the appellants herein
   on the file of the Prl.Munsiff Court, Thrissur pending consideration of the above appeal in the interest
   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 dated 08.04.2022 and upon hearing the arguments of
   SRI.G.SREEKUMAR (CHELUR), Advocate for the petitioners and of SRI.RANJITH XAVIER, Advocate for
   the respondent (caveator), the court passed the following:
                                                    ORDER

Interim order already granted is extended until further orders.

Sd/- M.R.ANITHA, JUDGE

07-07-2022 /True Copy/ Assistant Registrar