For Information Purpose Only vs Janardhanan Nair
2021 Latest Caselaw 11153 Ker

OP(C) 850/2021                                  1/3

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             Present:
                   THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR

                    Wednesday,the 7th day of April 2021/17th Chaithra, 1943
                                      O.P(C) No.850/2021
EP 103/2018 IN OS No.8/2004 of the SUB COURT, OTTAPPALAM


1.
            For information purpose only
PETITIONERS/JUDGMENT DEBTORS
      JANARDHANAN NAIR,AGED 60 YEARS
       S/O.KESAVAN NAIR, KUNNUMPURATH HOUSE, MARAYAMANGALAM,
       NELLAYA, OTTAPALAM - 679 101.
2.    M.K.SANTHOSHKUMAR
       S/O.MADHAVAN, PATTARUMADATHIL HOUSE, KUMARAMPUTHUR,
       MANNARKKAD - 678 583.
3.    M.K.SINDHU
       D/O.LATE M.K.MADHAVI, PATTARUMADATHIL HOUSE,
       KUMARAMPUTHUR, MANNARKKAD - 678 583.
4.    M.K.SIBI PRIYADARSHINI
       S/O.LATE M.K.MADHAVI, PATTARUMADATHIL HOUSE,
       KUMARAMPUTHUR, MANNARKKAD - 678 583.
RESPONDENTS/DECREE HOLDERS
1.    MANAPPURAM ASEETS FINANCE LTD.
       MANNATH BUILDING, MAIN ROAD, SHORNUR REP. BY MANAGING
       DIRECTOR, MRS.JYOTHI PRASANNAN, W/O.P.D.PRASANNAN,
       PUZHAKKADAVIL HOUSE, CIVIL LINES ROAD, THRISSUR (FORMERLY
       L.F.C.HIRE PURCHASE COMPANY LTD., SHORNUR).
2.    MANAPPURAM ASEETS FINANCE LTD.
       MANNATH BUILDING, MAIN ROAD, SHORNUR REP. BY PRESENT
       MANAGING DIRECTOR, V.S.PRASANNAN, 74 YEARS,
       S/OO.SANKARANARAYANAN, VAZHOOR, VALAPPAD, THRISSUR - 680 567.

         Original Petition (Civil) praying inter alia that in the circumstances stated in the
affidavit filed along with the OP(C) the High Court be pleased to stay all further proceedings
pursuant to Ext.P9 in EP No.103/08 in O.S.No.8/2004 on the files of the Hon'ble Subordinate
Judge, Ottapalam, pending consideration of the original petition, in the interest of justice.
         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.I.DINESH MENON &
L.RAJESH NARAYAN, Advocates for the petitioner, the court passed the following:
                                                                                          [P.T.O.]
 OP(C) 850/2021                               2/3

PtK/07.04.21.    .




Ext.P9: True copy of the sale proclamation dated 09.03.21




            For information purpose only
                        T.V.ANILKUMAR,J.
           = = = = = = = = = = = = = = = = =
                     O.P.(C)No.850 of 2021
           - - - - - - - - - - - - - - - - - - - - -
                  Dated this the 7th day of April,2021

                  O R D E R

For information purpose only Not admitted.

Issue notice to respondents by speed post.

Sale proceedings shall be postponed for a

period of two months from today, subject to the

condition of petitioners depositing a sum of

Rs.2,50,000/-(Rupees two lakhs fifty thousand only)

within a period of two months from today. It is

made clear that if the amount aforesaid is not

deposited within the stipulated period, the court

below will be at liberty to proceed with execution.

Post on 31.05.2021.

Sd/-

T.V.ANILKUMAR,JUDGE DST

e copy//

/true copy/ Sd/- ASSISTANT REGISTRAR