Thajunizza vs Jalaja
2023 Latest Caselaw 9871 Ker

OP(C) No.2044/2022                               1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM


                                           PRESENT


                       THE HONOURABLE MR.JUSTICE DEVAN RAMACHANDRAN


            Wednesday, the 13th day of September 2023 / 22nd Bhadra, 1945


                                  OP(C) NO. 2044 OF 2022


                     EP 23/2015 IN OS 24/1980 OF SUB COURT, MAVELIKKARA

   ORIGINAL PETITIONERS/ ADDITIONAL JUDGMENT DEBTORS 7 TO 10:

    1.THAJUNIZZA, AGED 63 YEARS, W/O LATE ABDUL LATHEEF, USHUS, PERINGALA
    MURI, KAYAMKULAM VILLAGE, KAYAMKULAM, ALAPPUZHA DISTRICT, PIN - 690502

            AND 3 OTHERS

   RESPONDENTS/ ADDITIONAL DECREE HOLDERS:

    1.JALAJA, W/O LATE SADHANANDHAN, ATHULYA FROM PANAYIL HOUSE,
    PADANAIYARKULANGARA MURI, KARUNAGAPPALLY VILLAGE, KARUNAGAPPALLY TALUK,
    KOLLAM DISTRICT, PIN - 690518.

            AND ANOTHER.

        OP (Civil) praying inter alia that in the circumstances stated in
   the affidavit filed along with the OP(C) the High Court be pleased to stay
   all further proceedings in EP No. 23/2015 in O.S No. 24/1980 on the file
   of the Sub Court, Mavelikkara, pending final disposal of this Original
   Petition.
        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of OP(C) and this court's order dated
   14.07.2023 and upon hearing the arguments of M/S GEORGE VARGHESE
   (PERUMPALLIKUTTIYIL), MANU SRINATH, NIMESH THOMAS & SHERIN EDISON,
   Advocates for the petitioners and of Sri.T.KRISHNANUNNI, Senior Advocate
   along with M/S. THAREEQ ANVER K, ANISH ANTONY ANATHAZHATH, ASHWIN
   SATHYANATH, M.DEVESH, K.C.KIRAN, M.R.MINI, VINOD RAVINDRANATH &
   MEENA.A, Advocates for the respondents, the court passed the following:
                                    O R D E R

Interim order extended by four months.

Sd/- DEVAN RAMACHANDRAN, JUDGE

13-09-2023 /True Copy/ Assistant Registrar