Niju Vijayakumar vs Paramekkavu Devaswom
2023 Latest Caselaw 8657 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                     THE HONOURABLE MR.JUSTICE C.S.DIAS
         Wednesday, the 9th day of August 2023 / 18th Sravana, 1945
                           OP(C) NO. 1648 OF 2023
              OS 116/2016 OF I ADDITIONAL SUB COURT, THRISSUR,
PETITIONER/JUDGMENT DEBTOR/DEFENDANT:

     NIJU VIJAYAKUMAR, AGED 50 YEARS, S/O. S.VIJAYAKUMAR, FABINA
     HOUSE, TC 27/122, ENGINEERS ROAD, CHEMBUKAVU VILLAGE, THRISSUR
     TALUK,THRISSUR DISTRICT OWNER KRISHNAN NAIR BROTHERS, PALACE
     ROAD, REPRESENTED BY HIS POWER ATTORNEY HOLDER, NIRMALA VIJAYAN, 70
     YEARS, W/O VIJAYAKUMAR CHIRAMMEL SUNDALE HOMES, FLAT NO 7A,MURALIKA,
     EAST FORT P O, THRISSUR, PIN - 680005

RESPONDENTS/ DECREE HOLDERS/ PLAINTIFFS:

  1. PARAMEKKAVU DEVASWOM, THRISSUR VILLAGE AND P.O,THRISSUR
     DISTRICT, REPRESENTED BY ITS PRESIDENT, PIN - 680 001.
  2. THE SECRETARY, PARAMEKKAVU DEVASWOM SECRETARY, THRISSUR, VILLAGE,
     THRISSUR TALUK, THRISSUR DISTRICT, PIN - 680001


     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. 254 of 2022 in O.S No. 116/2016 on the
files of the Court of Additional Subordinate Judge- I, Thrissur, pending
disposal of the above Original Petition (Civil).


     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 K.M.MUHAMMED HUSSAIN & SMIJOSH K.M, Advocates for the petitioner, the
court passed the following:


                                                                      [pto]
                                  C.S. DIAS, J.
                   ------------------------------
                          O.P.(C.) No.1648 of 2023
                   ------------------------------
                   Dated this the 09th day of August, 2023

                                         ORDER

Issue notice before admission by speed post to the

respondents. The petitioner is also simultaneously permitted

to serve a copy of this original petition on the learned

counsel appearing for the respondents before the court

below and file a memo to the effect.

2. The Registry is directed to call for a report from the

Court of the First Additional Subordinate Judge, Thrissur to

ascertain the status and the reasonable time period required

to dispose of I.A. Nos.20 and 21/2023 in O.S. No.116/2016.

3. The court below is directed to defer further

proceedings in E.P. No.254/2022 till 22.08.2023.

Post on 22.08.2023.

Sd/-

C.S. DIAS JUDGE SKP/09-08

09-08-2023 /True Copy/ Assistant Registrar