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Velumeenakshy vs Aliyamma
2022 Latest Caselaw 10766 Ker

Citation : 2022 Latest Caselaw 10766 Ker
Judgement Date : 21 October, 2022

Kerala High Court
Velumeenakshy vs Aliyamma on 21 October, 2022
OP(C) No.2559/2012                                1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT
                             THE HONOURABLE MR.JUSTICE C.S.DIAS
                 Friday, the 21st day of October 2022 / 29th Aswina, 1944

                                   OP(C) NO. 2559 OF 2012

                     CMA 2/2010 ON THE ADDITIONAL DISTRICT JUDGE, KOLLAM.

                        O.S 420/2002 OF THE ADDL. SUB COURT, KOLLAM.

   PETITIONER:

          VELUMEENAKSHY, AGED 57 YEARS, CHARUVILAKIZHAKKATHIL, CHATHANNOOR,
          THAZHAMVADAKKECHERRY, MEENADU VILLAGE, KOLLAM, THROUGH POWER OF
          ATTORNEY HOLDER, SUDARSANAN, S/O. JANARDHANAN, RESIDING AT GOOD
          MORNING FORM CHARUVILA VEEDU, CHATHANNOOR, THAZHAMVADAKKECHERRRY,
          MEENADU VILLAGE, KOLLAM.

   RESPONDENTS:

      1. ALIYAMMA, W/O. KURIKESU, JAYA BHAVAN, CHATHANNOOR, THAZHAM VADAKKU,
         MEENADU, KOLLAM.

         And 6 others..


        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
   suspend the decree and judgment in O.S No. 420/2002 on the file of the
   Addl. Sub Court, Kollam, pending final disposal of the Original Petition.


        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
   07-08-2012 and upon hearing the arguments of Mr T.SETHUMADHAVAN, Senior
   Advocate along with M/S PUSHPARAJAN KODOTH, K.JAYESH MOHANKUMAR & VANDANA
   MENON, Advocates for the petitioner and of M/S ALEX N.MATHEW, H.RAMANAN &
   JAMES JOSE, Advocates for the respondents 1 to 5, GOVERNMENT PLEADER for
   the Respondent 7, the court passed the following:

                                           O R D E R

Service is complete.

The interim order dated 07-08-2012 is extended by three months.

Post for disposal along with OP(C) 2625/2012.

Sd/- C.S.DIAS, JUDGE

21-10-2022 /True Copy/ Assistant Registrar

 
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