Mohammed Ansar @ Ansari vs Mary Jose

OP(C) No.817/2022                                 1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                            THE HONOURABLE MR. JUSTICE GOPINATH P.
                    Tuesday, the 10th day of May 2022 / 20th Vaisakha, 1944

                                    OP(C) NO. 817 OF 2022


                              OS 6/2018 OF SUB COURT, THODUPUZHA

                        EP 185/2021 OF PRINCIPAL SUB COURT, PALAKKAD

   PETITIONER/JUDGMENT DEBTOR:

          MOHAMMED ANSAR @ ANSARI, AGED 63 YEARS, S/O. PALLITHODI MOHAMMED
          ISMAIL, PALLITHODI SOUREETH MANZIL, PALLIMUKKU KARA, THATHAMANGALAM
          VILLAGE, CHITTUR TALUK, PALAKKAD DISTRICT., PIN - 678102

   RESPONDENTS/DECREE HOLDER/3RD PARTY:

       1. MARY JOSE, AGED 68 YEARS, W/O. JOSE, PONNANAKUNNEL HOUSE,
          KANJIRAMATTOM ROAD, THODUPUZHA EAST P.O, THODUPUZHA, IDUKKI
          DISTRICT., PIN - 685585
       2. SAFIYA ABDUL MAJEED, AGED 57 YEARS, W/O. MOHAMMED ANSAR @ ANSARI,
          PALLITHODI SOUREETH MANZIL, PALLIMUKKU KARA, THATHAMANGALAM VILLAGE,
          CHITTUR TALUK, PALAKKAD DISTRICT., PIN - 678102


        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 pass
   an interim order staying all further proceedings in EP No. 185/2021 of the
   court of the Principal Subordinate Judge of Palakkad.


        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 JACOB SEBASTIAN, K.V.WINSTON & ANU JACOB, Advocates for the
   petitioner, the court passed the following:

                                           O R D E R

Admit.

Issue notice to respondents by speed post.

There shall be an interim order as prayed for, for a period of one month.

Sd/- GOPINATH P., JUDGE 10-05-2022 /True Copy/ Assistant Registrar