George.N.U vs [email protected]
2022 Latest Caselaw 8076 Ker

RSA No.759/2019                                         1/1

                                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                  PRESENT
                                   THE HONOURABLE MRS.JUSTICE M.R.ANITHA
                          Wednesday, the 29th day of June 2022/9th Ashadha, 1944
                                     IA.NO.1/2019 IN RSA NO. 759 OF 2019
                                   AS 25/2014 OF SUB COURT, MUVATTUPUZHA
                                 OS 84/2011 OF MUNSIFF COURT, MUVATTUPUZHA
   PETITIONERS/APPELLANTS/RESPONDENTS/DEFENDANTS:

          1.GEORGE N.U., AGED 61 YEARS, S/O. UTHUPPU, RESIDING AT
          ERANDOTTATHIL(PATHOTTATHIL), MEKKADAMPU KARA, VALAKOM VILLAGE, MUVATTUPUZHA
          TALUK
          And others

   RESPONDENTS/RESPONDENTS/APPELLANTS/PLAINTIFFS:

          1.MATHEW @ MATHEWKUTTY, AGED 64 YEARS, S/O. IYPE, RESIDING AT
          CHIRAKKARAMATTATHIL HOUSE, MEKKADAMPU KARA, VALAKOM VILLAGE, MUVATTUPUZHA
          TALUK.
          And others

          Application praying that in the circumstances stated in the affidavit filed therewith the High
   Court be pleased to stay the passing of the final decree and judgment in AS.No.25/2014 of Sub Court,
   Muvattupuzha pending disposal of the above 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.GEORGIE SIMON, SRI.BASIL CHANDY VAVACHAN, Advocates for the petitioners and of SRI.ALIAS
   M.CHERIAN, SRI.K.M.RAPHY, SMT.ANJALY ELIAS, SRI.BRISTO S, Advocates for the respondents, 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