Leelamma vs Thomas
2023 Latest Caselaw 6596 Ker

RSA No.40/2023                                          1/1

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                    PRESENT
                                  THE HONOURABLE MR. JUSTICE T.R.RAVI

                          Tuesday, the 13th day of June 2023 / 23rd Jyaishta, 1945



                                        IA.NO.1/2023 IN RSA NO. 40 OF 2023
                                   AS 19/2020 OF SUB COURT,KATTAPPANA
                                  OS 16/2011 OF MUNSIFF COURT, PEERMADE
      PETITIONERS/APPELLANTS:

         1. LEELAMMA,W/O.LATE KUTTAPPAN, AGED 80 YEARS, RESIDING AT KOCHUPARAMBIL HOUSE,
             POTHUPARA (PALLIKKUNNU) KARA, ELAPPARA VILLAGE,PEERMADE TALUK, IDUKKI
             DISTRICT- 685563
         2. RADHAMANI,D/O.LATE KUTTAPPAN, AGED 57 YEARS, RESIDING AT KOCHUPARAMBIL
             HOUSE, POTHUPARA (PALLIKKUNNU) KARA, ELAPPARA VILLAGE, PEERMADE TALUK, IDUKKI
             DISTRICT - 685563
         3. RENJITHLAL,S/O.LATE KUTTAPPAN, AGED 54 YEARS, RESIDING AT KOCHUPARAMBIL HOUSE,
             POTHUPARA (PALLIKKUNNU) KARA, ELAPPARA VILLAGE, PEERMADE TALUK, IDUKKI
             DISTRICT- 685563

      RESPONDENT/RESPONDENT:

             THOMAS, S/O.SEBASTIAN, AGED 56 YEARS, RESIDING AT MUTTATHU HOUSE, CHENAPPADY
             KARA, CHENAPPADY VILLAGE, KANJIRAPPALLY TALUK, REPRESENTED BY POWER OF
             ATTORNEY, THOMAS SEBASTIAN, AGED 80 YEARS, RESIDING AT MUTTATHU HOUSE,
             ANCHILIPPA KARA, KOOVAPPALLY VILLAGE, KANJIRAPPALLY TALUK, KOTTAYAM DISTRICT-
             686506

             Application praying that in the circumstances stated in the affidavit filed therewith the
      High Court be pleased to stay the impugned judgment in AS.NO.19/2020 of the Sub Court,
      Kattappana confirming the Decree and judgment in OS.No.16/2011 of Munsiff Court, Peermade,
      pending disposal of the appeal.

             This Application again coming on for orders upon perusing the application and the affidavit
      filed in support thereof, and this court's order dated 03.03.2023 and upon hearing the arguments
      of M/S.C.S.MANILAL, S.NIDHEESH, Advocates for the petitioners and of M/S. LAL K. JOSEPH,
      T.A.LUXY, P.MURALEEDHARAN (THURAVOOR), SURESH SUKUMAR, ANZIL SALIM, Advocates for the
      respondent, the court passed the following:

                                                      ORDER

Interim order is revived and extended by three months.

Sd/- T.R.RAVI JUDGE

13-06-2023 /True Copy/ Assistant Registrar