Kerala High Court
P S Sujeth vs C S Ramesh on 24 June, 2022
OP(C) No.1003/2022 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
Friday, the 24th day of June 2022 / 3rd Ashadha, 1944
OP(C) NO. 1003 OF 2022
EP 4/2017 IN OS 178/2010 OF SUB COURT DEVIKULAM, IDUKKI
PETITIONER/JUDGMENT DEBTOR:
P S SUJETH, AGED 55 YEARS, SON OF LATE V.K.SREEDHARAN,
PUTHENPURACKAL HOUSE, BISONVALLEY P.O., BISONVALLEY VILLAGE,
UDUMBANCHOLA TALUK, IDUKKI DT., PIN - 685565.
RESPONDENT/DECREE HOLDER:
C S RAMESH, AGED 62 YEARS, SON OF SREEDHAR, SANTHINIKETHAN HOUSE,
ASHOKAPURAM P.O., ALUVA VILLAGE, ALUVA THALUK, ERNAKULAM DT., PIN -
681101.
Op (civil) praying inter alia that in the circumstances stated in
the affidavit filed along with the OP(C) the High Court be pleased to
direct the Court below to keep in abeyance the sale scheduled on
30.03.2022, during the pendency of this Original Petition, in the interest
of justice and equity.
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.ANANTHAKRISHNAN A. KARTHA & E.S.SANEEJ, Advocates for the petitioner,
the court passed the following:
ORDER
Issue notice before admission to the respondent by speed post.
On a consideration of the pleadings and materials on record, especially the fact that the petitioner has already filed SLP before the Honourable Supreme Court, I am satisfied that the petitioner is entitled for an interim order. Hence, I direct the court of the Subordinate Judge, Devikulam not to proceed with the personal execution of the petitioner till the date of next hearing.
Post on 14.07.2022.
Sd/- C.S.DIAS, JUDGE 24-06-2022 /True Copy/ Assistant Registrar