Bhaskaran vs Saramma
2025 Latest Caselaw 5314 Ker

Kerala High Court

Bhaskaran vs Saramma on 20 March, 2025

RSA No.27/2025                           1/2

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                   THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
            Thursday, the 20th day of March 2025 / 29th Phalguna, 1946
                        IA.NO.1/2025 IN RSA NO. 27 OF 2025
                       OS 13/2016 OF SUB COURT, CHENGANNUR
              AS 11/2018 OF ADDITIONAL DISTRICT COURT-I,MAVELIKKARA
   APPLICANTS/APPELLANTS:

      1. BHASKARAN, AGED 71 YEARS, S/O RAGAVAN, KEZHAKKE PONNAMPALLI HOUSE,
         MANNAR VILLAGE , KARUKAPADAM MURI AS SHOWN IN THE CAUSE TITLE OF
         IMPUGNED JUDGMENT & DECREE, CORRECT ADDRESS IS KOCHUPURAYIL VEEDU,
         MANNAR VILLAGE, KURATTIKADU MURI, CHENGANNUR TALUK, ALAPPUZHA ., PIN
         - 689622
      2. SATHIYAMMA, AGED 70 YEARS, W/O BHASKARAN, KEZHAKKE PONNAMPALLI
         HOUSE, MANNAR VILLAGE , KARUKAPADAM MURI AS SHOWN IN THE CAUSE TITLE
         OF IMPUGNED JUDGMENT & DECREE, CORRECT ADDRESS IS KOCHUPURAYIL
         VEEDU, MANNAR VILLAGE, KURATTIKADU MURI, CHENGANNUR TALUk,
         ALAPPUZHA., PIN - 689622

   RESPONDENTS/RESPONDENTS:

      1. SARAMMA, AGED 64 YEARS, W/O GEEVARGHESE, THELLIYIL PONNAMPALLIL
         VEETTIL, KURATTIKKADU MURI, MANNAR VILLAGE, CHANGANNUR TALUK., PIN -
         689622
      2. MATHEW, AGED 71 YEARS, S/O. VARGHESE, THELLIYIL PONNAMPALLIL
         VEETTIL, KURATTIKKADU MURI, MANNAR VILLAGE, CHANGANNUR TALUK.,
         ALAPPUZHA, PIN - 689622
      3. GEEVARGHESE, AGED 75 YEARS, S/O. GEEVARGHESE, KAKKUNNIL, THITTAMEL
         MURI, CHENGANNUR TALUK FROM VALYA PARAMBIL VEETTIL, KURATTISSERI
         MURI, KURATTISSERI VILLAGE, CHENGANNUR TALUK ,ALAPPUZHA., PIN -
         689622
      4. LEELAMMA, AGED 72 YEARS, W/O. GEEVARGHESE, VALIYATH VEETTIL, NIRANAM
         MURI, KADAPRA VILLAGE, THIRUVALLA TALUK,PATHNAMTHITTA PIN - 689104


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   and execution of the decree dated 31.10.2017 in O.S. No.13/2016 of the Sub
   Court,Chengannur as confirmed by the decree dated 05.06.2024 in
   A.S.No.11/2018 of the Additional District Court-I,Mavelikkara and pass
   such other orders as are deemed fit and necessary in the interest of
   judtice and for proper and effective adjudication of the case.


        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof and this Court's
   order dated 21.02.2025 and upon hearing the arguments of M/S.
   V.N.SANKARJEE, V.N.MADHUSUDANAN, R.UDAYA JYOTHI, M.M.VINOD, M.SUSEELA,
   KEERTHI B. CHANDRAN, VIJAYAN PILLAI P.K., C.PURUSHOTHAMAN NAIR, SINEESH
   K.M., SHILPA P.S., UNNIKRISHNAN H., Advocates for the petitioners, the
   court passed the following:
 RSA No.27/2025                                2/2




                            O R D E R

Interim order is extended by two weeks.

Post on 03.04.2025.

Sd/-M.A.ABDUL HAKHIM,JUDGE

20-03-2025 /True Copy/ Assistant Registrar