Sabu vs Laija
2023 Latest Caselaw 2096 Ker

OP (FC) No.283/2022                                1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                          THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                               &
                           THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
                  Friday, the 3rd day of February 2023 / 14th Magha, 1944
                                  OP (FC) NO. 283 OF 2022(R)

          EP NO.56/2011 IN OP NO.1230/2003 OF FAMILY COURT, THIRUVANANTHAPURAM.

            PETITIONERS/JUDGMENT DEBTORS 1 & 2/DEFENDANTS 1 & 2:

                1. SABU, S/O.SAMBAN, AGED 56 YEARS, SABI NIVAS, MUTTAPPALAM,
                   PERUMKUZHI P.O., THIRUVANANTHAPURAM DISTRICT, PIN - 695 305.
                2. VASANTHA, W/O.SAMBAN, AGED 77 YEARS, SABI NIVAS, MUTTAPPALAM,
                   PERUMKUZHI P.O., THIRUVANANTHAPURAM DISTRICT, PIN - 695 305.

            RESPONDENT/DECREE HOLDER/PLAINTIFF:

                      MRS.LAIJA, D/O.SUJATHA, AGED 48 YEARS,

                      PADMALAYAM, CHIRAKONAM,   MURUKKUMPUZHA P.O.,

                      THIRUVANANTHAPURAM - 695 302.

                 OP (Family Court) praying inter alia that in the circumstances
            stated in the affidavit filed along with the OP (FC) the High Court
            be pleased to stay all further proceedings in E.P.No.56/2011 in OP
            No.1230/2003 on the file of the Family Court, Thiruvananthapuram,
            pending disposal of the Original Petition (Family Court).
                 This petition again coming on for orders upon perusing the
            petition and the affidavit filed in support of OP (FC) and this
            Court's order dated 07/12/2022 and upon hearing the arguments of
            SRI.G.SUDHEER, Advocate for the petitioners and of M/S K. VINAYA,
            RAVI KRISHNAN, S.RAMACHANDRAN NAIR & K.J.MANU RAJ, Advocates for
            the respondent, the court passed the following:
                                         ORDER

The learned counsel for the respondent seeks adjournment.

Interim order will stand extended by one month.

Sd/- ANIL K.NARENDRAN JUDGE

Sd/- P.G. AJITHKUMAR JUDGE

03-02-2023 /True Copy/ Assistant Registrar