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Kerala High Court

Pushpavalli vs Keloth Thazhekuniyil Nishaj on 14 July, 2021

Author: V.G.Arun

Bench: V.G.Arun

OP(C) No.1139/2021                       1/3




                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                       THE HONOURABLE MR.JUSTICE V.G.ARUN
       Wednesday, the 14th day of July 2021 / 23rd Ashadha, 1943
                         OP(C) NO. 1139 OF 2021
  I.A.NO.10/2021 IN OS 11/2021 OF MUNSIFF COURT, NADAPURAM, KOZHIKODE
  PETITIONERS/PETITIONERS/PLAINTIFFS
      1. PUSHPAVALLI, AGED 65 YEARS,  D/O. KUNHIMATHA, SREESANKARA
         BAHAVANAM, NEAR SREEKRISHNA TEMPLE, KAKKAPPALLI, PURAMERI
         AMSOM AND DESOM OF VATAKARA TALUK, KOZHIKODE DISTRICT 673
         503.
      2. INDIRA, AGED 64 YEARS, D/O. KUNHIMATHA, V.B. ROYAL
         APARTMENT, EDAPALLY, COCHIN EDAPALLY AMSOM AND DESOM OF
         ERNAKULAM DISTRICT 682 024.
      3. DEVADASAN, AGED 62 YEARS, S/O. KUNHIMATHA, (KANAN
         PUTHIYOT), VELIYANDAVIDE VEEDU PARAMBA, PURAMERI AMSOM,
         DESOM OF VATAKARA TALUK, KOZHIKODE DISTRICT 673503.
      4. MOHAN, AGED 59 YEARS, S/O. KUNHIMATHA, (KANAN PUTHIYOT),
         VELIYANDAVIDE VEEDU PARAMBA, PURAMERI AMSOM, DESOM OF
         VATAKARA TALUK, KOZHIKODE DISTRICT 673 503.
   RESPONDENT/RESPONDENT/DEFENDANT:
          KELOTH THAZHEKUNIYIL NISHAJ, S/O. CHATHU, KELOTH
          THAZHEKUNIYIL HOUSE,;. P.O. PURAMERI, PURAMERI AMSOM, DESOM
          OF VATAKARA TALUK, KOZHIKODE DISTRICT 673 503


          Original Petition (C) praying inter alia that in the
   circumstances stated in the affidavit filed along with the O.P
   (C) the High Court be pleased to stay all further proceedings in
   O.S. No.11 of 2021 on the files of the Court of Munsiff,
   Nadapuram,        (Kallachi)   and   also   I.A   No.10/2021   (Ext.P6
   application), pending disposal of the Original Petition (Civil).




          This petition coming on for admission upon perusing the
   petition and the affidavit filed in support of OP(C) and upon
   hearing the arguments of M/S.K.M.SATHYANATHA MENON & KAVERY
   S.THAMPI, Advocates for the petitioner, the court passed the
   following;
 OP(C) No.1139/2021                     2/3

                                    ORDER

Admit.

Issue notice on the respondent through speed post.

Alternatively petitioner is permitted to serve notice on the counsel appearing for the respondent before the Lower court and produce a memo regarding such service. There shall be an interim stay of further proceedings in O.S. No.11 of 2021 on the files of the Munsiff Court, Nadapuram (Kallachi) for a period of two months. Post immediately after service of notice on the respondent.

Sd/-

V.G.ARUN JUDGE 14.07.2021 True copy ASSISTANT REGISTRAR Exhibit P6 : True copy of the application filed by the petititoners as I A No:10/2021 in O S No:11/2021 on the files of the Munsiff court , Nadadpuram (Kallachi) OP(C) No.1139/2021 3/3 14-07-2021 /True Copy/ Assistant Registrar