George vs Nishapaduka Carmolitha ...
2023 Latest Caselaw 11349 Ker

RSA No.323/2022                                           1/1

                                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                   PRESENT
                                THE HONOURABLE MR. JUSTICE A.BADHARUDEEN
                          Friday, the 27th day of October 2023 / 5th Karthika, 1945
                                    IA.NO.1/2022 IN RSA NO. 323 OF 2022
                                   OS 226/2009 OF MUNSIFF COURT,ALUVA
                       AS 25/2019 OF ADDITIONAL DISTRICT COURT, NORTH PARAVUR

   PETITONERS/APPELLANTS/RESPONDENTS 2 TO 8/DEFENDANTS 2 TO 8:


      1. GEORGE AGED 77 YEARS S/O.LATE JOSEPH, NJAVALINGAL HOUSE, RESIDING IN BUILDING
          NO.XV/198 OF SREEMULANAGARAM PANCHAYATH, CHOWARA KARA, CHOWARA VILLAGE,
          ERNAKULAM DISTRICT, PIN - 683571.

    And others

   RESPONDENTS/RESPONDENTS/APPELLANT & 1ST RESPONDENT/PLAINTIFF & 1ST DEFENDANT:

      1. NISHAPADUKA CARMOLITHA MISSIONARY COVENTHA, MANJUMMEL REPRESENTED BY ITS
          PROVINCIAL PROCURATOR FR.HYPPOLITUS KATTIKAT, AGED 58 YEARS, S/O. JOSPEH, RESIDING
          AT CARMOLITE MONASTERY, SEMETHERY JUNCTION, ERNKAULAM., PIN - 683501.

    And another



          Application praying that in the circumstances stated in the affidavit filed therewith the High
   Court be pleased to pass an order staying the execution of the decree dated 31-03-2021 in AS
   No.25/2019 on the file of Additional District Court,North Paravoor by which judgment and decree
   dated 31-01-2019 in OS No.226/2009 on the file of Munsiff's Court, Aluva was set aside, pending
   disposal of the above 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 02.06.2023 in I.A.1/2022 and upon hearing the
   arguments of M/s. SABU THOZHUPPADAN, ANTONY VARGHESE, AJWIN P LALSON, BIJU
   THOZHUPPADAN, DEVI P. PRATHAPAN, ANOOJ K SUDHARMAN, AMRUTHA P.M., MANJU LUCKOSE,
   Advocates for the Petitioners, M/s. PHILIP T.VARGHESE, P.GEORGE WILLIAM, THOMAS T.VARGHESE,
   ACHU SUBHA ABRAHAM, V.T.LITHA, K.R.MONISHA, ALEX THOMAS, ARJUN RAJA P.C., SREENATH
   VIJAYARAGHAVAN, Advocates for the 1st Respondent and of M/S.VINOD RAVINDRANATH, A.MEENA,
   K.C.KRIAN, M.R.MINI, M.DEVESH, ASHWIN SATHYANATH, ANISH ANTONY ANATHAZHATH & THAREEQ
   ANVER K., Advocates for the 2nd Respondent, the court passed the following

                                            ORDER

Interim order shall continue till 17.11.2023.

Sd/-A.BADHARUDEEN,JUDGE

27-10-2023 /True Copy/ Assistant Registrar