Kerala High Court
Leela vs Bhaskaran Adiyodi on 5 November, 2021
Author: V.G.Arun
Bench: V.G.Arun
OP(C) No.555/2021 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
Friday, the 5th day of November 2021 / 14th Karthika, 1943
OP(C) NO. 555 OF 2021
OS 103/2018 OF MUNSIFF COURT, NADAPURAM, KOZHIKODE
PETITIONER/1ST DEFENDANT:
LEELA, AGED 63 YEARS, D/O.EDACHERI KUNNATH KUNHIRAMAN ADIYODI,
'VINEETHA', AROOR AMSOM DESOM, AROOR P.O., VATAKARA TALUK, KOZHIKODE
DISTRICT - 673 507.
RESPONDENTS/PLAINTIFF & 2ND AND 3RD DEFENDANTS:
1. BHASKARAN ADIYODI, AGED 74 YEARS, S/O.KUNHIKELU NAMBIAR,
SREENILAYAM, PURAMERI AMSOM, AROOR AMSOM, AROOR P.O., VATAKARA
TALUK, KOZHIKODE DISTRICT- 673 507.
AND 2 OTHERS
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 OS
No.103/2018 on the file of Munsiff Court, Nadapuram, pending disposal of the above
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 27.10.2021 and upon
hearing the arguments of MR.R.K.MURALEEDHARAN, Advocate for the petitioner and of
SHRI.NIRMAL.S & SMT.VEENA HARI, Advocates for the respondent 1, the court passed
the following:
ORDER
Post on 09.11.2021, as requested by the learned counsel for the petitioner. Interim order stands extended by ten days.
Sd/-
V.G.ARUN, JUDGE 05-11-2021 /True Copy/ Assistant Registrar