Radhamony vs Ramaneebhai Amma
2023 Latest Caselaw 7006 Ker

RSA No.342/2022                                          1/1

                               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                  PRESENT
                                  THE HONOURABLE MR. JUSTICE T.R.RAVI
                  Thursday, the 22nd        day of June 2023 /1st Ashadha, 1945
                                    IA.NO.1/2022 IN RSA NO. 342 OF 2022
                                 AS 18/2018 OF SUB COURT,KOTTARAKKARA
                             OS 211/1999 OF MUNSIFF COURT, KOTTARAKKARA
   PETITIONERS/APPELLANTS:

      1. RADHAMONY , KEEZHOOTTU VEEDU, NEDUMONKAVU MURI, KAREEPRA VILLAGE,
          KOTTARAKKARA TALUK.
      2. R. REMYA, D/O. RADHAMONY, KEEZHOOTTU VEEDU, NEDUMONKAVU MURI, KAREEPRA
          VILLAGE, KOTTARAKKARA TALUK.
      3. R. DHANYA, KEEZHOOTTU VEEDU, NEDUMONKAVU MURI, KAREEPRA VILLAGE, KOTTARAKKARA
          TALUK.

   RESPONDENTS/RESPONDENTS:

      1. RAMANEEBHAI AMMA, D/O. GOMATHI AMMA, RAJEEV BHAVAN, ITHITHANAM, ITHITHANAM P.O.,
          CHANGANASSERI, KOTTAYAM DISTRICT, FROM KEEZHOOTTU VEEDU, NEDUMON KAVU MURI,
          KAREEPRA VILLAGE, KOTTARAKKARA TALUK - 686535.
      2. USHAKUMARY AMMA, D/O. GOMATHI AMMA, SASI BHAVAN, NEDUMON KAVU MURI, KAREEPRA
          VILLAGE, KOTTARAKKARA TALUK - 691509.
      3. G. PRASANNAKUMARY AMMA, D/O. GOMATHI AMMA, SASI BHAVAN, NEDUMONKAVU MURI,
          KAREEPRA VILLAGE, KOTTARAKKARA TALUK-691509.
      4. MOHAN LAL, S/O. KOCHUKRISHNAN, KRISHNA VILASOM, KUDIKKODU MURI, KAREEPRA
          VILLAGE, KOTTARAKKARA - 691509.


          Application praying that in the circumstances stated in the affidavit filed therewith the High
   Court be pleased to issue an interim stay of all further proceedings pursuant to the common
   judgment in AS 18/2018 of the Sub Court,Kottarakkara, pending disposal of this RSA



          This Application again coming on for orders upon perusing the application and the affidavit
   filed in support thereof and this Court's order dated 21.03.2023 and upon hearing the arguments of
   M/S. P.S.RAGHUKUMAR, S.ARAVIND, K.SASIKUMAR, Advocates for the petitioners and of M/S.PHILIP
   T.VARGHESE, THOMAS T.VARGHESE,M.N.MATHEW,ACHU SUBHA ABRAHAM, Advocate for Respondents
   1 to 3, the court on the same day passed the following:

                                  ORDER

Interim order extended until further orders.

Sd/-

T.R.RAVI,JUDGE

22-06-2023 /True Copy/ Assistant Registrar