K.T.Dominic vs Rosily Poulose
2022 Latest Caselaw 2400 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM


                                  PRESENT


                 THE HONOURABLE MR. JUSTICE A. BADHARUDEEN



         Wednesday, the 2nd day of March 2022 / 11th Phalguna, 1943


                           OP(C) NO. 408 OF 2022


IA's 8/2022 and 09/2022 in OS 6/2019 OF I ADDITIONAL SUB COURT, ERNAKULAM.

PETITIONER/ 2ND PETITIONER/ DEFENDANT NO. 2:

     K.T.DOMINIC, AGED 64 YEARS, S/O LATE THOMAS, KANJIRAPARAMBIL
     KOCHUVEETTIL, CHUTTUPADUKARA, EDAPPALLY NORTH VILLAGE, EDAPPALLY
     P.O., ERNAKULAM DISTRICT-682 024.

RESPONDENTS/ RESPONDENTS/ PLAINTIFFS:

  1. ROSILY POULOSE, AGED 63 YEARS, D/O LATE THOMAS, W/O K.T.POULOSE,
     KANNAMPUZHA HOUSE, ANGAMALI SOUTH P.O., CHAMPANNOOR, ERNAKULAM-683
     573.

  2. SOFI FRANCIS, AGED 59 YEARS, D/O LATE THOMAS, VELIPARAMBIL HOUSE,
     CHERANELLOOR P.O. KOCHI-682 034.

  3. STELLA ANTONY, AGED 57 YEARS D/O LATE THOMAS, PADUTHURUTHY HOUSE,
     ELOOR NORTH, UDHYOGAMANDAL, ERNAKULAM-683 501.

  4. SHEELA JAMES, AGED 56 YEARS, D/O LATE THOMAS, ANJUTHAIKKAL HOUSE,
     TRIPUNITHURA, OPP. GIRLS HIGH SCHOOL, ERNAKULAM-682 301.


     OP (Civil) praying inter alia that in the circumstances stated in
the affidavit filed along with the OP(C) the High Court be pleased to
issue an interim direction staying all further proceedings in O.S No.
6/2019 on the file of Hon'ble Sub Court, Ernakulam, pending disposal of
this Original Petition (Civil).


     This petition coming on for admission upon perusing the petition and
the affidavit filed in support of OP(C) and upon hearing the arguments of
M/S S.SHANAVAS KHAN & S.INDU, Advocates for the petitioner, the court
passed the following:


                                                                      [PTO]
                          A.BADHARUDEEN, J.
               ------------------------------------
                      O.P.(C) No.408 of 2022
               ------------------------------------
                 Dated, this the 2nd March, 2022

                              O R D E R

In this case though petitioner/defendant No.2

in O.S.No.06/2019 is aggrieved by dismissal of

I.A.Nos.08/2022 and 09/2022 dated 23.02.2022

sought examination of witnesses shown in the

list, finally the learned counsel appearing for

the petitioner submitted that the examination of

the R.T.O alone may be allowed.

In view of the matter, the learned counsel is

directed to serve copy of this petition to the

other side by serving copy of the same to the

learned counsel appearing before the court below

and file a memo.

Post on 11.03.2022 for considering the said

plea. Till then, pronouncement of judgment in

this case shall stand stayed.

Sd/-

A. BADHARUDEEN, JUDGE ww 02-03-2022 /True Copy/ Assistant Registrar