Benny Joseph vs E.A.Chacko
2023 Latest Caselaw 4039 Ker

RFA No.159/2021                                   1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                            THE HONOURABLE MR. JUSTICE P.SOMARAJAN
                  Thursday, the 30th day of March 2023 / 9th Chaithra, 1945

                             IA.NO.1/2021 IN RFA NO. 159 OF 2021


                             OS 45/2017 OF SUB COURT, DEVIKULAM

   APPELLANTS/PETITIONERS:

      1. BENNY JOSEPH, AGED 58, S/O. JOSEPH, RESIDING IN THE ADDRESS APPACKAL
         HOUSE, RAJAKKAD P.O, RAJAKKAD VILLAGE, UDUMBANCHOLA TALUK, IDUKKI
         DISTRICT - 685566.

    AND OTHERS

   RESPONDENTS/RESPONDENTS:

      1. E.A.CHACKO, AGED 65, S/O. ESTHAPAN, RESIDING IN THE ADDRESS
         INCHANATT HOUSE, MAMMATTI KARA, RAJAKAD VILLAGE, RAJAKKAD P.O,
         UDUMBANCHOLA TALUK, IDUKKI DISTRICT - 685566.

    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 judgment and decree in OS No.45 of 2017 dated
   26/3/21 on the file of the Sub Court, Devikulam pending consideration of
   the above appeal in the interest of justice.


        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof and this Court
   order dated 3/03/2023 and upon hearing the arguments of SRI.G.SREEKUMAR
   (CHELUR), Advocate for the petitioners and of M/S.P.B.KRISHNAN,
   P.B.SUBRAMANYAN, SABU GEORGE, MANU VYASAN PETER, ANUSREE B. Advocates for
   R1 and R2, the court passed the following:

                                             ORDER

Interim order is extended till 2/6/2023.

Sd/-

P.SOMARAJAN ,JUDGE

30-03-2023 /True Copy/ Assistant Registrar