Parvathy Amma vs Eswary Amma,(Died) (Lhrs ...
2022 Latest Caselaw 7979 Ker

RSA No.3/2020                                            1/1

                               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                   PRESENT
                                 THE HONOURABLE MRS.JUSTICE M.R.ANITHA
                          Wednesday, the 29th day of June 2022 / 8th Ashadha 1944
                                      IA.NO.1/2020 IN RSA NO. 3 OF 2020
                               OS 196/2012 OF MUNSIFF COURT,KAYAMKULAM
                        AS 32/2015 OF ADDITIONAL DISTRICT COURT- III, MAVELIKARA

   PETITIONERS/PETITIONERS/DEFENDANTS:

          1.PARVATHY AMMA, AGED 81 YEARS, D/O.KALYANI AMMA, KONNACKATTU KIZHAKKATHIL,
          VALLIKUNNAM VADAKKUM MURI, VALLIKUNNAM VILLAGE.
          And others


   RESPONDENTS/RESPONDENTS/PLAINTIFFS:

          1.ESWARY AMMA, D/O.KUNJUKUNJAMMA, JAYACHANDRAN BHAVAN, VALLIKUNNAM
          VADEAKKUM MURI, VALLIKUNNUM VILLAGE, KOLLAM ,PIN 673314.(ADDRESS
          CORRECTED)(DIED) (LHRS RECORDED)
          (IT IS RECORDED THAT THE RESPONDENTS 2 TO 5 IN THE APPEAL ARE THE ONLY LEGAL HEIRS
          OF THE DECEASED 1ST RESPONDENT AS PER THE ORDER DATED 29.03.2022 VIDE MEMO
          DATED 13.10.2021)
          2.JAGADAMMA,D/O.ESWARI AMMA, JAYACHANDRAN BHAVAN, VALLIKUNNAM VADEAKKUM
          MURI, VALLIKUNNUM VILLAGE, KOLLAM ,PIN 673314.(ADDRESS corrected)
          *The address of the respondents 1 to 3 and 5 corrected by replacing the name of the district
          and pincode as "Alappuzha-690 501', instead of 'Kollam-673 314' , as per order dated
          13.02.2020 in IA.No.3/2020.
          And others




          Application praying that in the circumstances stated in the affidavit filed therewith the High
   Court be pleased to stay the operation and execution of judgment and decree dated 30.10.2014 in
   OS.No.196/2012 of the Munsiff's Court, Kayamkulam, which was confirmed by the decree and the
   judgment dated 05.10.2019 in AS.No.32/2015 of the Court of the Additional District Judge-III,
   Mavelikara, till the disposal of this Regular Second 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 29.03.2022 and upon hearing the arguments of
   SRI.GEORGE SEBASTIAN, Advocate for the petitioners, SRI.SANTHOSH P.PODUVAL, SMT.R.RAJITHA,
   Advocates for the 1st Respondent and of M/S.SANTHOSH P.PODUVAL, R.RAJITHA, R.N.SANDEEP,
   CHITHRA.S.BABU, Advocates for Respondents 2 to 5, the court passed the following:
                                                    ORDER

Interim order already granted is extended for three months.

Sd/- M.R.ANITHA, JUDGE

29-06-2022 /True Copy/ Assistant Registrar