Benny Joseph vs E.A.Chacko
2022 Latest Caselaw 5771 Ker

RFA No.159/2021                                  1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                           THE HONOURABLE MR. JUSTICE P.SOMARAJAN
                   Friday, the 27th day of May 2022 / 6th Jyaishta, 1944

                            IA.NO.1/2021 IN RFA NO. 159 OF 2021

                        OS 45/2017 OF SUB COURT DEVIKULAM
   APPELLANTS/PETITIONERS:

      1. BENNY JOSEPH, AGED 58, S/O. JOSEPH, RESIDING IN THE ADDRESS APPACKAL
         HOUSE, RAJAKKAD P.O, RAJAKKAD VILLAGE, UDUMBANCHOLA TALUK, IDUKKI
         DISTRICT - 685566.

    AND OTHERS

   RESPONDENTS/RESPONDENTS:

      1. E.A.CHACKO, AGED 65, S/O. ESTHAPAN, RESIDING IN THE ADDRESS
         INCHANATT HOUSE, MAMMATTI KARA, RAJAKAD VILLAGE, RAJAKKAD P.O,
         UDUMBANCHOLA TALUK, IDUKKI DISTRICT - 685566.

    AND OTHERS


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay all further
   proceedings pursuant to the judgment and decree in OS No.45 of 2017 dated
   26/3/21 on the file of the Sub Court, Devikulam pending consideration of
   the above appeal in the interest of justice.


        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof and this Court
   order dated 5/04/2022 and upon hearing the arguments of SRI.G.SREEKUMAR
   (CHELUR), Advocate for the petitioners and of M/S.P.B.KRISHNAN,
   P.B.SUBRAMANYAN, SABU GEORGE, MANU VYASAN PETER, ANUSREE B. Advocates for
   R1 and R2, the court passed the following:

                                            ORDER

Interim order will stand extended by two months.

Sd/-

                                                           P.SOMARAJAN ,    JUDGE




27-05-2022                         /True Copy/                             Assistant Registrar