Joseph Varghese @ Jomon vs *C.A. Joseph
2024 Latest Caselaw 33048 Ker

Kerala High Court

Joseph Varghese @ Jomon vs *C.A. Joseph on 14 November, 2024

FAO (RO) No.9/2024                           1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                          THE HONOURABLE MR. JUSTICE G.GIRISH
             Thursday, the 14th day of November 2024 / 23rd Karthika, 1946

                         IA.NO.1/2024 IN FAO (RO) NO. 9 OF 2024


                 AS 212/2019 OF ADDITIONAL DISTRICT COURT-II, KOTTAYAM IN
                       OS 481/2015 OF MUNSIFF COURT, CHANGANACHERRY
                                           ---

APPLICANT/APPELLANT:


JOSEPH VARGHESE @ JOMON, AGED 53 YEARS, S/O VARGHESE,


RESIDING AT GREENS HOUSE NO.36,CHERUKARAKKUNNU BHAGOM,


CHANGANACHERRY P.O.,CHANGANACHERRY VILLAGE,


CHANGANACHERRY TALUK, PIN - 686101.


RESPONDENT/RESPONDENT:


*C.A. JOSEPH,AGED 88 YEARS , S/O AUGUSTINE,


CHERUKARA HOUSE,CHERUKARAKKUNNU BHAGOM, CHANGANACHERRY P,O.,


CHANGANACHERRY VILLAGE, CHANGANACHERRY TALUK, PIN - 686101. *DECEASED.

LR'S OF R1 IMPLEADED

ADDL.R2:DR.AUGUSTINE J.C.,S/O C.A.JOSEPH,CHERUKARA HOUSE,

CHERUKARAKKUNU BHAGOM,CHANGANACHERRY P.O.,

CHANGANACHERRRY VILLAGE,CHANGANACHERRY TALUK, PIN-686 101.

ADDL.R3:DOMINIC J.C., S/O C.A.JOSEPH,CHERUKARA HOUSE,

CHERUKARAKKUNU BHAGOM,CHANGANACHERRY P.O.,CHANGANACHERRRY VILLAGE,

CHANGANACHERRY TALUK, PIN-686 101.

ADDL.R4:JOHN J.C., S/O C.A.JOSEPH,CHERUKARA HOUSE,

CHERUKARAKKUNU BHAGOM,CHANGANACHERRY P.O.,CHANGANACHERRRY VILLAGE,
 FAO (RO) No.9/2024                            2/2

CHANGANACHERRY TALUK, PIN-686 101.

ADDL.R5:BOBBY J.C., S/O C.A.JOSEPH,CHERUKARA HOUSE,

CHERUKARAKKUNU BHAGOM,CHANGANACHERRY P.O.,CHANGANACHERRRY VILLAGE,

CHANGANACHERRY TALUK, PIN-686 101.

*ADDL.R2 TO R5 ARE IMPLEADED AS THE LEGAL REPRESENTATIVES OF THE DECEASED R1

AS PER THE ORDER DATED 03/07/2024 IN IA 2/2024.


        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 dated 19/1/2024 in A.S.No.212/2019,
   Additional District Court-II (Special), Kottayam, till the disposal of the
   above First Appeal against order.


        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof and of this court's
   order dated 21/10/2024 and upon hearing the arguments of M/S.SANIL JOSE
   & K.P.ANTONY BINU, Advocates for the Applicant and of SRI.RAJEEV V.KURUP,
   Advocate for the additional respondents 2 to 4, the court passed the
   following:

                                        ORDER

Interim order is extendeed till the date of next posting.

Post on 06/12/2024.

SD/-G.GIRISH,JUDGE

14-11-2024 /True Copy/ Assistant Registrar