M.A.Thomas vs Sajan Joseph
2022 Latest Caselaw 6425 Ker

RFA No.163/2021                                  1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                          THE HONOURABLE MR. JUSTICE P.SOMARAJAN
                  Friday, the 3rd day of June 2022 / 13th Jyaishta, 1944
                           IA.NO.1/2021 IN RFA NO. 163 OF 2021

                        OS 56/2019 OF PRINCIPAL SUB COURT,KOTTAYAM

   APPELLANT/PETITIONER:

          M.A.THOMAS, AGED 53 , S/O. V A ANDREWS, PROPRIETOR, MUPPATHIYIL
          CONSTRUCTIONS, RESIDING IN THE ADDRESS MUPPATHIYIL HOUSE,
          PUTHUPALLIKARA, PUTHUPALLIKKARA P.O., PUTHUPALLIKARA VILLAGE,
          KOTTAYAM DISTRICT 686 011.

   RESPONDENT/DEFENDANT:

          SAJAN JOSEPH, AGED 46, S/O.JOSEPH, BUSINESS, RESIDING IN THE ADDRESS
          KOCHUPARAMBIL HOUSE, CHINGAVANAM P.O., NATTAKAM VILLAGE, CHINGAVANAM
          KARA, KOTTAYAM DISTRICT 686 531.


        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 rendered in OS No 56 of
   2019 dated 21.12.20 on the file of the Prl.Sub Court, Kottayam, 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 14/3/2022 and upon hearing the arguments of SRI.SREEKUMAR
   G.CHELUR, Advocate for the petitioner, and of M/S.LIJI J VADAKKEDOM, TOM E
   JACOB, REXY ELIZEBETH THOMAS, Advocates for respondent, the court passed
   the following:

                                            ORDER

Interim order will stand extended till 28/6/2022.

Sd/- P.SOMARAJAN , JUDGE

03-06-2022 /True Copy/ Assistant Registrar