Kerala High Court
N.Divakaran vs David Livingston on 20 January, 2023
Author: C.S.Dias
Bench: C.S.Dias
OP(C) No.75/2018 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
Friday, the 20th day of January 2023 / 30th Pousha, 1944
OP(C) NO. 75 OF 2018
OS 545/1998 OF II ADDITIONAL MUNSIFF COURT, THIRUVANANTHAPURAM
PETITIONERS:
1. N.DIVAKARAN, SON OF LATE NARAYANAN, SUBEDAR IN THE INDIAN ARMY WHO
IS NOW STATIONED IN MUMBAI AND HAVING PERMANENT RESIDENCE AT TC
16/2902, TAGORE GARDENS, MEDICAL COLLEGE P.O., THIRUVANANTHAPURAM,
PIN:695 011.
AND ANOTHER.
RESPONDENTS
1. DAVID LIVINGSTON ROHINI BUILDINGS, PATTOM, THIRUVANANTHAPURAM,
PIN-695 012. (DIED)
2. SUMATHI BAI, W/O LATE DAVID LIVINGSTONE, AN 22 SHEELA
COTTAGE, ARADHANA NAGAR, MARUTHOOR, MANNANTHALA P O, TRIVANDRUM,
PIN-695015.
AND 4 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.545 of 1998 on the file of the II
Additional Munsiff Court of Thiruvananthapuram till the disposal of the
Original Petition (Civil).
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
02.12.2022 and upon hearing the arguments of SRI.V.SURESH, SMT.N.P.ASHA &
SRI.G.SUDHEER, Advocates for the petitioners and of M/S K.B. PRADEEP &
HARIPRIYA.J, Advocates for the respondent 1 & SRI. K.B.PRADEEP, Advocate
for Addl. R2 to R6, the court passed the following:
O R D E R
Interim order dated 10.01.2018 will stand extended by three months.
Post for hearing Sd/- C.S.DIAS, JUDGE 20-01-2023 /True Copy/ Assistant Registrar