Rev. Father Abraham vs Philomina
2023 Latest Caselaw 3300 Ker

RSA No.236/2019                             1/1

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                      THE HONOURABLE MRS. JUSTICE M.R.ANITHA
            Thursday, the 23rd day of March 2023 / 2nd Chaithra, 1945
                       IA.NO.3/2019 IN RSA NO. 236 OF 2019
                           AS 2/2014 OF SUB COURT, PALA
                        OS 192/2006 OF MUNSIFF COURT, PALA
   PETITIONERS/APPELLANTS/RESPONDENTS 1 AND 2/DEFENDANTS 1 AND 2:

      1. REV. FATHER ABRAHAM, AGED 85 YEARS, MARSLEEVA FORANA CHURCH,
         CHERPUNKAL, PULIYANNOOR VILLAGE.
      2. PALA DIOCESE MEDICAL EDUCATIONAL TRUSTS, REPRESENTED BY ITS TRUSTEE
         FATHER MORS PHILIP, NJARALAKKATTU, BISHOP HOUSE, PALA.

   RESPONDENTS/RESPONDENTS/APPELLANT-RESPONDENT NO.3/PLAINTIFF-DEFENDANT NO.3:

      1. PHILOMINA, AGED 74 YEARS, WIFE OF LATE JOSEPH,
         ARACKAPARAMBIL(ARAKKAMATTATHIL), OOMALLOOR KARA, KOTHANALLOOR
         VILLAGE, VAIKOM TALUK.
      2. JOSEMON, AGED 40 YEARS, MUNDKKAL HOUSE, KOZHUVANANL KARA, MEENACHIL
         TALUK.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to pass an order to
   stay all further proceedings pursuant to common judgment and decree dated
   28.03.2018 in AS.No.2/2014 of the Subordinate Judge's Court, Pala and the
   judgment and decree dated 07.09.2013 in OS.No.192/2006 of the Munsiff's
   Court,Pala, pending disposal of the above appeal to meet the ends 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 dated 21.11.2022 and upon hearing the arguments of SRI.P.C.HARIDAS,
   SRI.G.S.REGHUNATH, Advocates for the petitioners and of SRI.K.K.CHANDRAN
   PILLAI, Senior Advocate along with SMT.S.AMBILY, SRI.MICKY THOMAS,
   Advocates for Respondent 1, the court passed the following:
                                      ORDER

Interim order already granted is extended for a period of three months.

Sd/- M.R.ANITHA, JUDGE

23-03-2023 /True Copy/ Assistant Registrar