Praveen vs Kidangamparambu Kshethra Yogam
2022 Latest Caselaw 9075 Ker

OP(C) No.1342/2022                          1/3

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                           THE HONOURABLE MR.JUSTICE C.S.DIAS
                 Wednesday, the 27th day of July 2022 / 5th Sravana, 1944

                                 OP(C) NO. 1342 OF 2022

                     CMA NO.6/2022 OF THE DISTRICT COURT, ALAPUZHA

                    OS 613/2021 OF PRINCIPAL MUNSIFF,ALAPPUZHA
   PETITIONERS/PETITIONERS IN CMA/DEFENDANTS IN OS:

      1. PRAVEEN, AGED 55 YEARS, SON OF RAHUL STORE MANAGER, NADE
         VADAKKETHIL ASWATHI NIVAS, MULLACKAL VILLAGE, MULLACKAL,
         AMBALAPPUZHA, ALAPPUZHA, PIN - 688013
      2. SINDHU, AGED 50 YEARS, WIFE OF PRAVEEN, NADE VADAKKETHIL ASWATHI
         NIVAS, MULLACKAL VILLAGE, MULLACKAL, AMBALAPPUZHA, ALAPPUZHA, PIN -
         688013.

   RESPONDENT/RESPONDENT IN CMA/PLAINTIFF IN OS:

          KIDANGAMPARAMBU KSHETHRA YOGAM, KIDANGAMPARAMBU WARD, MULLACKAL
          VILLAGE, MULLACKAL, AMBALAPPUZHA, ALAPPUZHA, PIN - 688013,
          REPRESENTED BY ITS PRESIDENT.

        Op (civil) praying inter alia that in the circumstances stated in
   the affidavit filed along with the OP(C) the High Court be pleased to stay
   all further proceedings in OS No.613/2021 of the Munsiff Court Alappuzha
   by issuing an order of status quo as per Ext.P2 commission report pending
   disposal of the original petition.
        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of OP(C) and upon hearing the arguments of
   SMT.V.VIJITHA, Advocate for the petitioners and of SRI.AZAD BABU R,
   Advocate for the respondent, the court passed the following:



                                                                            (p.t.o)
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                                   C.S.DIAS,J.
              ====================
                  O.P.(C)No.1342 of 2022
              ------------------------------------ ---------
                       Dated this the 27th day of July, 2022.

                                    ORDER

Admitted.

Sri. R. Azad Babu takes notice for the respondent.

On a consideration of the pleadings and materials on

record and after hearing the respective counsel appearing

for the parties and taking note of the decision of the

Hon'ble Supreme Court in Dorab Cawasji Warden v.

Coomi Sorab Warden and Ors. [(1990 (2) SCC 117], I am

satisfied that the petitioner has made out a prima facie

case for an interim order. Hence, I stay the operation and

implementation of Ext. P3 common order of the Court of

the Principal Munsiff, Alappuzha, and Ext.P4 judgment of

the Court of the District Judge, Alappuzha, for a period of

one month.

Sd/-

                                                  C.S.DIAS,JUDGE

         DST/27.07.22




27-07-2022                    /True Copy/                      Assistant Registrar
 OP(C) No.1342/2022                 3/3

                      APPENDIX OF OP(C) 1342/2022
 Exhibit P2           A TRUE COPY OF THE COMMISSION REPORT

DATED 24/10/2021 IN O.S NO.613/2021 OF BEFORE THE MUNSIFF COURT ALAPPUZHA Exhibit P3 A TRUE COPY OF THE ORDER DATED 29.01.2022 IN I.A.NO.1/2021 AND I.A. NO.4/2021 IN OS NO. 613/2021 OF THE MUNSIFF COURT ALAPUZHA Exhibit P4 A TRUE COPY OF THE JUDGMENT DATED 24.06.2022 IN CMA NO.6/2022 OF THE DISTRICT COURT, ALAPUZHA