FR.SKARIA @ ZACHARIA Vs. MATHAI ULAHANNAN

JUDGEMENT

(1.) THE limited prayer in this original petition is for a direction to the court concerned to take up I.A.No.1794/2013 and dispose of it in terms of the order passed by the Apex Court allowing the trial court to continue with the proceedings and directing not to pass final judgment and decree.

(2.) IT is unnecessary to go into the facts of the case in detail for the simple reason that there was a petition for injunction filed by the petitioner which has been disposed of. In pursuance thereof, I.A.No.1794/2013 was filed by the petitioner before the court below. There was a challenge to the maintainability of the proceedings before the Additional District Court, Ernakulam which was repelled by this Court. But the Apex Court initially stayed the impugned judgment and later on it clarified that all further proceedings in the trial court may go on except passing of the final decree.