Thomas vs Sivadasan
2022 Latest Caselaw 7981 Ker

RSA No.210/2021                                       1/2

                               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.1/2021 IN RSA NO. 210 OF 2021 (G)


                                 AS.NO.40/2017 OF SUB COURT, CHAVAKKAD


                          OS.NO.747/2010 OF THE MUNSIFF COURT, CHAVAKKAD.


PETITIONERS/APPELLANTS:


          1. THOMAS, AGED 62 YEARS, S/O.PULIKOTTIL PORINCHU, IRINGAPPRAM AMSOM,

          DESOM,CHAVAKKAD TALUK, THRISSUR DISTRICT-680 103.

          2. RENJITH,S/O.LATE KOVATT APPUKUTTAN, IRINGAPPRAM AMSOM & DESOM,CHAVAKKAD

          TALUK, THRISSUR DISTRICT-680 103.


RESPONDENTS/RESPONDENTS:


          1. SIVADASAN, AGED 75 YEARS ,S/O.THANIYIL NARAYANAN, GURUVAYUR

           AMSOM,THIRUVENKIDAM DESOM, CHAVAKKAD TALUK, THRISSUR DISTRICT-680 101.

          2. ARJUNAN, AGED 50 YEARS, S/O.THANIYIL PRABHAKARAN, VYSSERY DESOM,KUNNAMKULAM

          VILLAGE, TALAPPILLY TALUK, THRISSUR DISTRICT-680 503.

          3. SOORYAKUMARI, W/O.LATE VALIYAPURAKAL PUSHKARAN, VYSSERY DESOM,KUNNAMKULAM

          VILLAGE, TALAPPILLY TALUK, THRISSUR DISTRICT-680 503.

          4. ABHILASH, S/O.LATE VALIYAPURAKAL PUSHKARAN, VYSSERY DESOM,KUNNAMKULAM

          VILLAGE, TALAPPILLY TALUK, THRISSUR DISTRICT-680 503.

          5. SHEEBA, D/O.LATE VALIYAPURAKAL PUSHKARAN, VYSSERY DESOM, KUNNAMKULAM

          VILLAGE,TALAPPILLY TALUK, THRISSUR DISTRICT-680 503.

          6. SUBHASHINI, W/O LATE KOVATTU APPUKUTTAN, IRINGAPPRAM AMSOM AND DESOM,

          CHAVAKKAD TALUK,THRISSUR DISTRICT-680 103.

          7. RESMI, D/O.LATE KOVATT APPUKUTTAN, IRINGAPPRAM AMSOM AND DESOM, CHAVAKKAD

          TALUK,THRISSUR DISTRICT-680 103.



              Application praying that in the circumstances stated in the affidavit filed therewith the

         High Court be pleased to pass an order to stay the operation and all further proceedings in

         pursuance of the Lower Appellate Court Decree and Judgment dated 23.10.2020 in

         AS.No.40/2017 of Sub Court, Chavakkad, during the pendency of the above Appeal, so as to

         secure the ends of justice.
 RSA No.210/2021                                             2/2


              This application again coming in 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

         the arguments of M/S.C.P.PEETHAMBARAN & V.A.MINI, Advocates for the petitioners and of

         SRI.V.V.JOY, Caveator for R1, 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