Citation : 2023 Latest Caselaw 8960 Ker
Judgement Date : 14 August, 2023
FAO No.81/2017 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SATHISH NINAN
Monday, the 14th day of August 2023 / 23rd Sravana, 1945
IA.NO.1/2017 (IA 402/2017) IN FAO NO. 81 OF 2017
AS NO.64/2015 OF THE ADDITIONAL DISTRICT COURT-VIII, ERNAKULAM
OS NO.580/2010 OF THE PRINCIPAL MUNSIFF COURT, ERNAKULAM
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PETITIONER/APPELLANT:
THRESSIA, AGED 65, W/O. SOURI PAPPACHAN, MARAKKAN HOUSE,AZAD ROAD,
KALOOR, KOCHI.
RESPONDENTS/RESPONDENTS:
1. BHANUMATHY AMMA, AGED 81 , W/O. LATE SREEDHARAMENON, THATTATTU
HOUSE,NELLANKARA, NETTISSERI P.O, TRISSUR - 680 003.
2. DR. T. SREEKUMAR,AGED 50, S./O. LATE SREEDHARAMENON, -DO-
3. DR. T. VIJAYAKUMAR,AGED 47, -DO-
4. ELSSY SIMON, AGED 53, S/O. LATE SIMON, THAYYIL HOUSE,AZAD ROAD,
ERNAKULAM - 682 017.
5. JOHN JUSTIN , AGED 45, S/O.LATE PAPPACHAN, MARAKKAN HOUSE,AZAD ROAD,
KALOOR, KOCHI - 682 017.
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 dated 14.3.2017 of the Additional
District Judge VIII, Ernakulam in A.S.No.64/2015, in the interest of
justice.
This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof and this court's order dated
20.11.2017, and upon hearing the arguments of
M/S.K.S.MADHUSOODANAN, K.S.MIZVER, P.K.RAKESH KUMAR, M.M.VINOD KUMAR
& S.JESSIN, Advocates for the petitioner and of SRI.KRISHNADAS
P.NAIR, K.L.SREEKALA, HARIDAS P.NAIR, M.A.VINOD & B.SABITHA DESOM,
Advocates for the respondents 1, 2 & 3, the court passed the following:
ORDER
It is clarified that the interim order continues.
Sd/-SATHISH NINAN,JUDGE
14-08-2023 /True Copy/ Assistant Registrar
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