Thajunizza vs Jalaja
2022 Latest Caselaw 11015 Ker

OP(C) No.2044/2022                          1/2

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM


                                        PRESENT


                          THE HONOURABLE MR.JUSTICE C.S.DIAS


              Thursday, the 3rd day of November 2022 / 12th Karthika, 1944


                                OP(C) NO. 2044 OF 2022


             EP 23/2015 IN OS 24/1980 OF SUB COURT, MAVELIKKARA, ALAPPUZHA

   ORIGINAL PETITIONERS/ ADDITIONAL JUDGMENT DEBTORS 7 TO 10:

      1. THAJUNIZZA,   AGED 63 YEARS, W/O LATE ABDUL LATHEEF, USHUS,
         PERINGALA MURI, KAYAMKULAM VILLAGE, KAYAMKULAM, ALAPPUZHA DISTRICT.,
         PIN - 690502
      2. MUNIRA, AGED 41 YEARS, D/O LATE ABDUL LATHEEF, USHUS, PERINGALA
         MURI, KAYAMKULAM VILLAGE, KAYAMKULAM, ALAPPUZHA DISTRICT , PIN -
         690502
      3. SAMEERA, AGED 38 YEARS, D/O LATE ABDUL LATHEEF, USHUS, PERINGALA
         MURI, KAYAMKULAM VILLAGE, KAYAMKULAM, ALAPPUZHA DISTRICT , PIN -
         690502
      4. NOWFEL, AGED 35 YEARS, S/O LATE ABDUL LATHEEF, USHUS, PERINGALA
         MURI, KAYAMKULAM VILLAGE, KAYAMKULAM, ALAPPUZHA DISTRICT , PIN -
         690502

   RESPONDENTS/ ADDITIONAL DECREE HOLDERS:

      1. JALAJA, W/O LATE SADHANANDHAN, ATHULYA FROM PANAYIL HOUSE,
         PADANAIYARKULANGARA MURI, KARUNAGAPPALLY VILLAGE, KARUNAGAPPALLY
         TALUK, KOLLAM DISTRICT , PIN - 690518
      2. ATHULYA, D/O LATE SADHANANDHAN, ATHULYA FROM PANAYIL HOUSE,
         PADANAIYARKULANGARA MURI, KARUNAGAPPALLY VILLAGE, KARUNAGAPPALLY
         TALUK, KOLLAM DISTRICT, PIN - 690518


        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. 23/2015 in O.S No. 24/1980 on the file
   of the Sub Court, Mavelikkara, pending final disposal of this Original
   Petition.


        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 GEORGE VARGHESE(PERUMPALLIKUTTIYIL), MANU SRINATH, NIMESH THOMAS &
   SHERIN EDISON, Advocates for the petitioners and of Sri.T.KRISHNANUNNI
   (SENIOR ADVOCATE) along with M/S. THAREEQ ANVER K, ANISH ANTONY
   ANATHAZHATH, ASHWIN SATHYANATH, M.DEVESH, K.C.KIRAN, M.R.MINI, VINOD
   RAVINDRANATH & MEENA.A, Advocates for the respondents, the court passed
   the following:
 OP(C) No.2044/2022                            2/2

                                       O R D E R

Smt. M.R.Mini takes notice for the respondents.

After hearing Sri. George Varghese (Perumpallikuttiyil), the learned counsel appearing for the petitioners and Sri. Krishnanunni, the learned Senior Counsel appearing for the respondents, I am of the view that the records of the court below are necessary for considering the Original Petition. Hence the Registry shall forthwith call for the records in EP 23/2015 of the Court of the Subordinate Judge, Mavelikkara. The further proceedings in 23/2015 shall be kept in abeyance for a period of four weeks.

Post immediately on receipt of the records.

Sd/- C.S.DIAS, JUDGE

03-11-2022 /True Copy/ Assistant Registrar