Kerala High Court
Dr.James W. Thomas vs Fr.Jose Thomas S.J on 20 July, 2021
Author: Anil K. Narendran
Bench: Anil K.Narendran, M.R.Anitha
RFA No.73/2021 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
&
THE HONOURABLE MRS. JUSTICE M.R.ANITHA
Tuesday, the 20th day of July 2021 / 29th Ashadha, 1943
I.A..NO.1/2021 IN RFA NO. 73 OF 2021
OS 5/2018 OF ADDITIONAL DISTRICT COURT-1,KOTTAYAM
PETITIONER/APPELLANT:
DR.JAMES W. THOMAS ,AGED 51 YEARS ,S/O. A.K. THOMAS, NOW RESIDING IN
UNITED STATES OF AMERICA AT 257, NORTH MOUNTAIN AVE, UPPER
MONTCLAIR, NEW JERSEY-07043 AND ADDRESS IN INDIA AT MURRIYAN
KAVUMKAL, PERUMPANACHY P.O., KOTTAYAM.
RESPONDENTS/RESPONDENTS:
1. FR.JOSE THOMAS S.J., CHAIR PERSON, EMMANUEL THOMAS, MURIYANKAVUNKAL
FAMILY TRUST, REPRESENTED BY AUTHORISED TRUSTEE FR. ANTONY (LOVELY)
THEVARY, S/O. THOMAS, AGED 54 YEARS, THEVARY HOUSE, CHATHURTHYAKARY
P.O., ALAPPUZHA, AUTHORISED PERSON/TRUSTEE EMMANUEL THOMAS,
MURIYANKAVUNKAL FAMILY TRUST, MURIYANKAVUNKAL HOUSE, PERUMBANACHY
KARA, CHANGANACHERRY, KOTTAYAM-686101.
and others
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the operation
and all further proceedings of judgment in O.S.No.5 of 2018 on the file of
the Addl.District Judge -1, Kottayam pending disposal of the appeal in the
interest of justice.
This Application again coming on for orders upon perusing the
application and the affidavit filed in support thereof,and this court's
order dated 03/03/2021 and upon hearing the arguments of SRI.
S.ANANTHAKRISHNAN, SRI.GEORGE V.THOMAS, Advocates for the petitioners, and
of SRI.RAJESH CHERIYAN KARIPPAPARAMBIL Advocate for R1 the court passed
the following:
RFA No.73/2021 2/2
ANIL K. NARENDRAN & M.R. ANITHA, JJ.
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R.F.A.No.73 of 2021
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Dated this the 20th day of July, 2021
ORDER
Anil K. Narendran, J.
Adv.Rajesh Cheriyan Karippaparambil enters appearance for the 1 st respondent and seeks time to file vakalath.
Notice issued to the 2 nd respondent returned with an endorsement "insufficient address".
The appellant to take out fresh notice in the correct address of the 2nd respondent.
Steps to be taken within two weeks. Await return of notice on respondents 3 and 4. I.A.No.1 of 2021 Interim order will stand extended by three months.
Sd/-
ANIL K. NARENDRAN, Judge Sd/-
M.R. ANITHA, Judge AV/20/7 20-07-2021 /True Copy/ Assistant Registrar