Omana vs Leela
2023 Latest Caselaw 6597 Ker

RSA No.482/2021                                   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.1/2021 IN RSA NO. 482 OF 2021

                           AS 84/2014 OF SUB COURT,CHERTHALA

                  OS 352/2011 OF ADDITIONAL MUNSIFF COURT,CHERTHALA

PETITIONER/APPELLANT/APPELLANT/DEFENDANT:


   1. OMANA,D/O KAMALAKSHI AMMA, AGED 66 YEARS, NAMBIYATHUSSERIL HOUSE,
      WARD NO.VIII, NORTH OF MUHAMMA GOVERNMENT HOSPITAL, MUHAMMA P.O.,
      ALAPPUZHA DISTRICT, PIN - 688 525.


RESPONDENTS/RESPONDENTS/RESPONDENTS/PLAINTIFFS:


   1. LEELA, D/O MANKA, AGED 64 YEARS,VALAVATHIL, PERUMTHURUTHU
      MURI,THANNEERMUKKAM SOUTH VILLAGE, ALAPPUZHA DISTRICT, PIN 688 525.

   2. PRABHAKARAN, S/O VAVA,AGED 78 YEARS,KOCHUPARAMBIL,CHARAMANGALAM
      MURI,THANNEERMUKKAM SOUTH VILLAGE,ALAPPUZHA DISTRICT, PIN 688 525.


Application praying that in the circumstances stated in the affidavit filed therewith the
High Court be pleased to stay the further proceedings in pursuance to decree and
judgment dated 31.05.2019 in AS.No.84/2014 of the Subordinate Judge,Cherthala, pending
disposal of the above 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 6/2/2023 and upon hearing
the arguments of SRI.K.JAYASANKAR , Advocate for the petitioner, the court on the same
day 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