PONNAN CHELLAPPAN Vs. AMBROSE ERNOSE

JUDGEMENT

(1.) THIS Original Petition is filed by the appellants in R.F.A. No.128 of 2011 of the Sub Court, Neyyattinkara for a direction to the learned Second Additional Munsiff, Neyyattinkara to keep in abeyance further proceedings in E.P. No.401 of 2009 in O.S. No.342 of 1972 of that court till orders are passed on Ext.P16, application for stay (filed by the petitioners in R.F.A. No.128 of 2011 of the Sub Court, Neyyattinkara).

(2.) I have heard the learned counsel for the petitioners and respondents.

(3.) WHEN the Original Petition came up for hearing on 14.12.2011, this Court passed an order, having regard to the contentions raised, staying disposal of Ext.P12, application (E.A. No.607 of 2011 in E.P. No.401 of 2009 in O.S. No.342 of 1972 of the Second Additional Munsiff's Court, Neyyattinkara) for a period of one month. That order was being extended further.