Kanakamma vs E.K.Sabu
2022 Latest Caselaw 3281 Ker

MJC No.4/2022                                     1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                          THE HONOURABLE MR. JUSTICE P.SOMARAJAN
                Friday, the 18th day of March 2022 / 27th Phalguna, 1943
                           IA.NO.2/2022 IN MJC NO. 4 OF 2022

                  This Court's judgment dated 6/10/2021 in Ex.FA 43/2019

   EA 120/2019 IN EA 251/2018 IN EP NO.174/2014 IN OS NO.322/2013 OF SUB COURT,
                                    ALAPPUZHA

   PETITIONER/PETITIONER/APPELLANT:

          KANAKAMMA, W/O.P.K.KUTTAPPAN, AGED 78 YEARS, ITHITHARA HOUSE,
          CHERUKARA.P.O., ALAPPUZHA - 688 506.

   RESPONDENT/2ND RESPONDENT/2ND RESPONDENTS AND LEGAL HEIRS OF 1ST RESPONDENT
   SOUGHT TO BE IMPLEADED:

      1. E.K.SABU, S/O.P.K.KUTTAPPAN, AGED 50 YEARS, ITHITHARA HOUSE,
         CHERUKARA.PO., ALAPPUZHA, RESIDING AT KALATHIL VEEDU,
         KUZHIMATTOM.P.O., PANACHIKADU VILLAGE, KOTTAYAM DISTRICT - 686 533.
      2. VALSAMMA, AGED 70 YEARS, W/O.LATE RAJAN K.KRISHNAN, BHARATHI
         SAUDHAM, MAVILANGARA, NATTAKAM VILLAGE, KOTTAYAM TALUK, KOTTAYAM
         DISTRICT - 686 013.
      3. DEEPAK, S/O.LATE RAJAN K.KRISHNAN, AGED 45 YEARS, BHARATHI SAUDHAM,
         MAVILANGARA, NATTAKAM VILLAGE, KOTTAYAM TALUK, KOTTAYAM DISTRICT -
         686 013.
      4. ANEESH, S/O.LATE RAJAN K.KRISHNAN, AGED 40 YEARS, BHARATHI SAUDHAM,
         MAVILANGARA, NATTAKAM VILLAGE, KOTTAYAM TALUK, KOTTAYAM DISTRICT -
         686 013.
      5. ALKA, S/O.LATE RAJAN K.KRISHNAN, AGED 35 YEARS, BHARATHI SAUDHAM,
         MAVILANGARA, NATTAKAM VILLAGE, KOTTAYAM TALUK, KOTTAYAM DISTRICT -
         686 013.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay all further
   proccedings in E.P.No.174/2014 in O.S.No.322/2013 on the files of Sub
   Court, Alappuzha till the disposal of the present MJC, for the ends of
   justice.
        This Application coming on for orders, upon perusing the application
   and the affidavit filed in support thereof and this courts order
   14/03/2022 and upon hearing the arguments of MR.BIJU ABRAHAM, Advocate for
   the applicant, and of S.RANJIT and GOKUL DAS V.V.H., Advocates for R2,R4
   and R5, the court passed the following:
                                      ORDER

Interim order will stand extended till 23/5/2022.

Sd/- P.SOMARAJAN JUDGE

18-03-2022 /True Copy/ Assistant Registrar