Kerala High Court
Sreejith vs Mannur Swaroopam Temple Trust on 15 October, 2024
CRP No.37/2024 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
Tuesday, the 15th day of October 2024 / 23rd Aswina, 1946
IA.NO.1/2024 IN CRP NO. 37 OF 2024
EP 32/2023 IN OS 405/2019 OF PRINCIPAL MUNSIFF COURT, PALAKKAD
APPLICANTS/REVISION PETITIONERS/JUDGMENT DEBTORS NO.3 & 4/DEFENDANTS NO.3 & 4:
1. SREEJITH, AGED 38 YEARS, S/O VASUDEVAN, SANTHI NIVAS, KALARIKKAL
HOUSE, MANNUR POST, PALAKKAD TALUK AND DISTRICT., PIN - 678642
AND ANOTHER
RESPONDENTS/RESPONDENTS/DECREE HOLDER AND JUDGMENT DEBTORS NO.1 & 2/PLAINTIFF
AND DEFENDANTS NO.1 & 2:
1. MANNUR SWAROOPAM TEMPLE TRUST, REP. BY THE MANAGING TRUSTEE,
RAVEENDRANUNNI, AGED ABOUT 70 YEARS, S/O M VISHNU NAMBOOTHIRI,
VISHNU BHAVANAM, AMBALAPPARA POST, PALAKKAD DISTRICT., PIN - 679512
And 2 others..
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay all further
proceedings in furtherance to the order dated 16.01.2024 passed in EP
No.32/2023 in OS No.405/2019 on the file of Principal Munsiff Court,
Palakkad pending disposal of the above Civil revision petition
This Application again coming on for orders upon perusing the
application and the affidavit filed in support thereof and this court's
order dated 02.09.2024 and upon hearing the arguments of M/S.SAJAN
VARGHEESE K. & LIJU. M.P, Advocates for the petitioners and of M/S N.
RAGHURAJ, A.V. RAVI, SAYUJYA, VIVEK MENON & RANCE R, Advocate for the
respondent 1 & Sri. SUNIL KUMAR A.G, Advocate for the respondents 2 & 3,
the court passed the following:
O R D E R
Post on 18-12-2024.
Interim order is extended till then.
Sd/- VIJU ABRAHAM, JUDGE 15-10-2024 /True Copy/ Assistant Registrar