Thoravil Marassery Sekharan vs Sunijakumari
2023 Latest Caselaw 541 Ker

RFA No.493/2019                                   1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                            THE HONOURABLE MRS. JUSTICE M.R.ANITHA
                  Wednesday, the 11th day of January 2023 /21st Pousha, 1944

                             IA.NO.2/2019 IN RFA NO. 493 OF 2019


                     OS 314/2012 OF ADDITIONAL SUB COURT,IRINJALAKUDA .

   APPELLANTS/DEFENDANTS 7 TO 10:

          1. THORAVIL MARASSERY SEKHARAN, AGED 62, S/O.SANKUNNY, THORAVU
          VILLAGE, DESOM, MUKUNDAPURAM THALUK, THRISSUR DT.

    AND OTHERS

   RESPONDENTS/PLAINTIFF & DEFENDANTS 1 TO 6, 11 TO 24:

    1.SUNIJAKUMARI, AGED 41, D/O.THORAVIL THEKKUMURI MARASSERY RAMAKRISHNAN,
    THORAVU VILLAGE, MUKUNTHAPURAM THALUK, REPRESENTED BY POWER OF ATTORNEY
    HOLDER AS PER NO.EMBASSY OF INDIA/MUSCAT C/10948/MUS/12,DT.25/03/2012:
    LATHA PALANI, AGED 50, W/O.VADAKKEPARAMBIL PALANI, TORAVU VILLAGE,
    MUKUNDAPURAM THALUK, 680301

    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 decree and judgment in O.S No.314/2012 dated
   31.01.2019 on the file of the Sub Court, Irinjalakkuda pending disposal
   of the above Regular First Appeal in the interests 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 datd 30.11.2022 and upon hearing the arguments of SRI.K.R.ARUN
   KRISHNAN, SMT.DEEPA K.RADHAKRISHNAN, Advocates for the petitioners, and of
   SRI.ABY ABRAHAM , Advocate for R1 ,R4 to R7,        the court passed the
   following:

                                             ORDER

Interim order already granted is extended for one month.

Sd/- M.R.ANITHA, JUDGE

11-01-2023 /True Copy/ Assistant Registrar