Gopakumar vs Chandrasekharan Nair
2024 Latest Caselaw 29679 Ker

Kerala High Court

Gopakumar vs Chandrasekharan Nair on 17 October, 2024

OP(C) No.1863/2024                             1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                         THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

               Thursday, the 17th day of October 2024 / 25th Aswina, 1946

                                 OP(C) NO. 1863 OF 2024

               IA 1/2023 IN OS NO.231/2023 OF THE MUNSIFF COURT, ALATHUR

                 CMA 14/2024 OF ADDITIONAL DISTRICT COURT-III, PALAKKAD

   PETITIONER/RESPONDENT/DEFENDANT:

          GOPAKUMAR, AGED 53 YEARS, S/O DAMODARAN NAIR, MANAGER, KUTHANNUR
          HIGHER SECONDARY SCHOOL, KUTHANNUR, PALAKKAD, PIN - 678721

   RESPONDENT/PETITIONER/PLAINTIFF:

          CHANDRASEKHARAN NAIR, AGED 83 YEARS, S/O BHANUNNI MENON, SWASTHAM,
          R/A: SANTHINAGAR, DPO ROAD PALAKKAD, PIN - 678014


        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
   further proceedings based on Ext.P5/P6 order/judgment until the disposal
   of the 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
   01.10.2024 and upon hearing the arguments of M/S.S.VINOD BHAT, ANAGHA
   LAKSHMY RAMAN & V.NAMITHA, Advocates for the petitioner, the court passed
   the following:

                                          ORDER

Post on 07/01/2025.

Interim order is extended till then.

Sd/- VIJU ABRAHAM, JUDGE

17-10-2024 /True Copy/ Assistant Registrar