M.A.Thomas vs Sajan Joseph
2022 Latest Caselaw 7839 Ker

RFA No.163/2021                                  1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                          THE HONOURABLE MR. JUSTICE P.SOMARAJAN
                  Tuesday, the 28th day of June 2022 / 7th Ashadha, 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 3/6/2022 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 the respondent, the court
   passed the following:

                                            ORDER

Interim order is extended till 15/07/2022.

                                                           Sd/- P.SOMARAJAN    , JUDGE




28-06-2022                         /True Copy/                             Assistant Registrar