Rosa vs Joy
2022 Latest Caselaw 5803 Ker

OP(C) No.2398/2021                                 1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                             PRESENT

                            THE HONOURABLE MR.JUSTICE VIJU ABRAHAM


                     Friday, the 27th day of May 2022 / 6th Jyaishta, 1944


                                    OP(C) NO. 2398 OF 2021


     EP 506/2014 in OS No.1869/2000 OF II ADDITIONAL MUNSIFF COURT, THRISSUR.

                          AS 152/2007 OF I ADDL.SUB COURT, THRISSUR

   PETITIONER/ JUDGMENT DEBTOR/ PLAINTIFF:

          ROSA, AGED 61 YEARS, W/O. JOSE, PALAYUR HOUSE, PANDIPARAMBUDESOM,
          PANANCHERY VILLAGE, PANANCHERY P.O, THRISSUR DISTRICT, PIN-678 686

   RESPONDENT/ DECREE HOLDER/ DEFENDANT:

          JOY, AGED 64 YEARS, S/O. RAPPAI, KEETTIKKA HOUSE, PADAVARADU DESOM,
          OLLUR VILLAGE, OLLUR P.O, THRISSUR, PIN-680 306


        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 stay
   all further proceedings in EP No. 506/2014 in OS No. 1869/2000 on the file
   of IInd Additional Munsiff Court Thrissur, pending final disposal of this
   OP (Civil)


        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of OP(C) and this court's order dated
   05-04-2022 and upon hearing the arguments of M/S SHOBY K.FRANCIS & SHIBIN
   K FRANCIES @ SHIBIN K.F, Advocates for the petitioner, and of Sri. T.K.
   SAIDALIKUTTY, Advocate for the respondent, the court passed the following:

                                          O R D E R

Post on 03-06-2022 for disposal.

Interim order is extended till then.

Sd/- VIJU ABRAHAM, Judge.

27-05-2022 /True Copy/ Assistant Registrar