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Karunakaran Nair vs Gouri Amma
2022 Latest Caselaw 10768 Ker

Citation : 2022 Latest Caselaw 10768 Ker
Judgement Date : 21 October, 2022

Kerala High Court

Karunakaran Nair vs Gouri Amma on 21 October, 2022

RSA No.615/2018                                         1/1

                                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                   PRESENT
                                  THE HONOURABLE MRS.JUSTICE M.R.ANITHA
                           Friday, the 21st day of October 2022 / 29th Aswina, 1944
                                     IA.NO.1/2018 IN RSA NO. 615 OF 2018
                         AS 207/2011 OF ADDITIONAL DISTRICT COURT, IRINJALAKUDA
                             OS 855/2008 OF PRINCIPAL SUB COURT,IRINJALAKUDA
   PETITIONER/APPELLANT:

          KARUNAKARAN NAIR, AGED 70, S/O AMMALUAMMA, PATTATHIL PADINJAREVEETTIL HOUSE,
          ALOOR VILLAGE, MUKUNDAPURAM TALUK, THRISSUR.

   RESPONDENTS/RESPONDENTS:

          1.GOURI AMMA, AGED 72, D/O AMMALU AMMA, PATTATHIL PADINJAREVEETTIL HOUSE, ALOOR
          VILLAGE, MUKUNDAPURAM TALUK, THRISSUR.
           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.855 of
   2008 on the ﬁle of the Prl.Sub Court, Irinjalakuda dated 28.02.2011 and as conﬁrmed in AS.No.207 of
   2011 on the ﬁle of the Addl.District Court, Irinjalakuda dated 02.03.2018, 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's order dated 21.07.2022 in IA.1/2022 and upon hearing the
   arguments of SRI.G.SREEKUMAR (CHELUR), Advocate for the petitioners and of SRI.K.S.BHARATHAN,
   SRI.ABEL ANTONY, SRI.CHRISTINE MATHEW, Advocates for the respondents, the court passed the
   following:
                                                   ORDER

Interim order already granted is extended for three months.

Sd/- M.R.ANITHA, JUDGE

21-10-2022 /True Copy/ Assistant Registrar