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Joy Abraham vs Annamma Chacko
2022 Latest Caselaw 11149 Ker

Citation : 2022 Latest Caselaw 11149 Ker
Judgement Date : 23 November, 2022

Kerala High Court

Joy Abraham vs Annamma Chacko on 23 November, 2022

RSA No.159/2020                                          1/1

                                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                                   PRESENT

                                  THE HONOURABLE MRS.JUSTICE M.R.ANITHA

                      Wednesday, the 23rd day of November 2022 / 2nd Agrahayana, 1944

                                   IA.NO.3/2020 IN RSA NO. 159 OF 2020(B)

                          CMA 34/2016 OF I ADDITIONAL DISTRICT COURT,KOTTAYAM

                                    IP.NO.7/2008 OF THE SUB COURT, PALA.



   APPELLANTS/ R2 TO R4/COUNTER PETITIONERS 2 TO 4:


      1. JOY ABRAHAM,AGED 60 YEARS,S/O. ABRAHAM, IDATHINAL HOUSE, KURIANAD P.O, KURIANAD
          KARA, MONIPPALLY VILLAGE, MEENACHIL TALUK 686 577.

    And others



   RESPONDENTS/APPELLANTS & R1/PETITIONERS & 1ST COUNTER PETITIONER:


      1. ANNAMMA CHACKO, AGED 73 YEARS,RESIDING AT INCHIPARMBIL HOUSE, PALA KARA,
          MEENACHIL VILLAGE, PALA P.O, MEENACHIL TALUK-686 575.

    And others



          Application praying that in the circumstances stated in the aﬃdavit ﬁled therewith the High
   Court be pleased to pass an order staying the operation of judgment dated 09.10.2019 passed in
   CMA.NO.34/16, on the ﬁles of the Addl.District Judge's Court-I, Kottayam, till the disposal of the
   second appeal ﬁled herewith.

          This Application again coming on for orders upon perusing the application and the aﬃdavit
   ﬁled in support thereof and this Court's order dated 24.08.2022 and upon hearing the arguments of
   SRI.ABRAHAM VAKKANAL, Senior Advocate along with SMT.VINEETHA SUSAN THOMAS, Advocates for
   the petitioners, SRI.K.C.VINCENT, Advocate for the Respondents 1 to 3 and of SRI.ROY CHACKO,
   Advocate for the Respondents 2 and 3, the court passed the following:
                                                    ORDER

Interim order already granted is extended for three months.

                                                                        Sd/-M.R.ANITHA,      JUDGE




23-11-2022                               /True Copy/                                           Assistant Registrar