Citation : 2023 Latest Caselaw 1831 Ker
Judgement Date : 1 February, 2023
OP(C) No.270/2023 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
Wednesday, the 1st day of February 2023 / 12th Magha, 1944
OP(C) NO. 270 OF 2023
OS 1182/1997 OF I ADDITIONAL MUNSIFF COURT, THIRUVANANTHAPURAM
PETITIONER/ PETITIONER/ 1ST PLAINTIFF:
GOPALAN BALAKRISHNAN, AGED 78 YEARS, KOCHUKARAPARAMBIL VEEDU,
KRISHNAVILASAM BUNGLOW, PLAMOODU, PATTOM P.O. THIRUVANANTHAPURAM.,
PIN - 695004
RESPONDENTS/ RESPONDENTS/ DEFENDANTS 1 TO 5 AND ADDL. PLAINTIFFS 3 TO 5:
1. NANUKUTTAN, S/O SANKARAN, OPPOSITE SIDE OF GIRLS HIGH SCHOOL, PATTOM
PO -695004, THIRUVANANTHAPURAM.
2. LALITHA KUMARI, D/O. DEVAKI, OPPOSITE SIDE OF GIRLS HIGH
SCHOOL, PATTOM PO , THIRUVANANTHAPURAM., PIN - 695 004.
3. MURALI MOHAN, S/O. GOPINATHAN NAIR, VIJAYA BHAVAN, NCC ROAD,
NEDUMBURATHU MURI, KUDAPPANAKKUNNU, THIRUVANANTHAPURAM, PIN - 695
043.
4. SHEELAKUMARI, SHEELA BHAVAN, MOUNTYARD,
KAZHAKUTTOM, THIRUVANANTHAPURAM, PIN - 695 582.
5. LULU PRODUCTS PRIVATE LIMITED, DOOR NO.TC-50/4931, EMKE-
I, AYYANTHOLE P.O., THRISSUR REPRESENTED BY ITS MANAGING
DIRECTOR, SRI.YUSUFF ALI. M.A., PIN - 680 566
6. KARVARNAN B.L, AGED 40 YEARS, S/O. BALAKRISHNAN, KOCHUKARAPARAMBIL
VEEDU, PLAMOODU, PATTOM PO , THIRUVANANTHAPURAM., PIN - 695 004.
7. ASWATI B.L, AGED 39 YEARS, D/O.PONNAMMA LEELA, KOCHUKARAPARAMBIL
VEEDU, PLAMOODU, PATTOM PO , THIRUVANANTHAPURAM., PIN - 695 004.
8. ROHINI B.L, AGED 38 YEARS, D/O.PONNAMMA LEELA, KOCHUKARAPARAMBIL
VEEDU, PLAMOODU, PATTOM PO , THIRUVANANTHAPURAM., PIN - 695004
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 the suit numbered OS No. 1182/1997 of the I
Additional Munsiff Court, Thiruvananthapuram, 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
Sri. M.RAMESH CHANDER, Senior Advocate along with M/S BONNY BENNY, BALU
TOM, GOVIND G. NAIR & BEJOY JOSEPH P.J, Advocates for the petitioner, the
court passed the following:
(p.t.o)
OP(C) No.270/2023 2/3
O R D E R
Admitted.
Issue notice by speed post to the respondents.
On a consideration of the pleadings and materials on record and taking into consideration the directions passed by the court in Exhibit P1 judgment and the findings in impugned Exhibit P9 order, I am satisfied that the petitioner has made out a prima facie case for an interim order. Hence I stay further proceedings in O.S No. 1182/1997 of the court of the Additional Munsiff, Thiruvananthapuram for a period of one month.
Sd/- C.S.DIAS, JUDGE
01-02-2023 /True Copy/ Assistant Registrar
OP(C) No.270/2023 3/3
APPENDIX OF OP(C) 270/2023
Exhibit P1 PHOTOSTAT COPY THE ORDER OF THE HON'BLE HIGH COURT IN
RSA NO. 1315 OF 2010 DATED 30.01.2020
Exhibit P9 CERTIFIED COPY OF THE ORDER IN IA NO. 13/2023 IN OS
1182/1997 OF THE I ADDITIONAL MUNSIFF, COURT, THIRUVANANTHAPURAM DATED 24.01.2023
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