O.Vimala Bhai vs O.C.Chandran
2022 Latest Caselaw 7607 Ker

RSA No.772/2021                                          1/1

                                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                    PRESENT
                                  THE HONOURABLE MRS.JUSTICE M.R.ANITHA
                             Monday, the 24th day of June 2022,3rd Asadha, 1944
                                       IA 1/2021 IN RSA NO. 772 OF 2021
                                  OS 168/2009 OF MUNSIFF COURT, KALPETTA

                           AS 20/2015 OF SUB COURT SULTHANBATHERY, WAYANAD




PETITIONERS/APPELLANTS/LEGAL HEIRS OF O.C.SADANANDAN:

1. O.VIMALA BHAI,AGED 65 YEARS,W/O LATE O.C SADANANDAN,RATHNAGIRI
ESTATE,MOOVATTY,CHUNDALE -673123,WAYANAD DISTRICT


and others.

RESPONDENTS/RESPONDENTS:

1. O.C.CHANDRAN,AGED 78 YEARS,S/O LATE PYTHAL,17/1093,POURNAMI,MLA
ROAD,KOVOOR,CHEVAYOOR P.O,KOZHIKODE TALUK,KOZHIKODE DISTRICT.

and another.




     Application praying that in the circumstances stated in the affidavit filed therewith the High Court be
pleased to stay all further proceeding pursuant to the judgment and decree dated 20.02.2021 in AS.No.20 of
2015 on the files of the Court of the Sub Judge, Sulathanbathery, till the final disposal of this 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 28.03.2022 and upon hearing the arguments of SRI.S.SREEKUMAR, Senior
Advocate along with SRI.MANOJ RAMASWAMY, Advocate for the petitioners, and of SRI. B SANEESH KUMAR &
SMT. V B SANTHINI,Advocates for respondent no 1, the court passed the following:

                                                              ORDER

Interim order already granted is extended until further order.

Sd/-M.R.ANITHA.,JUDGE

24-06-2022 /True Copy/ Assistant Registrar