For Information Purpose Only vs Khaleel
2021 Latest Caselaw 11236 Ker

Citation : 2021 Latest Caselaw 11236 Ker
Judgement Date : 7 April, 2021

Kerala High Court

For Information Purpose Only vs Khaleel on 7 April, 2021

OP(C) 845/2021                               1/2



            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
                                    OP(C) No.845/2021

            For information purpose only
E.P.No:64/2012 IN OS No.267/2010 of the SUB COURT, MAVELIKKARA


PETITIONER/JUDGMENT DEBTOR/ DEFENDANT


       KHALEEL,AGED 42 YEARS

       S/O SALIM RAWTHER, SALIM MANZIL, THAMARAKULAM P.O,

       THAMARAKULAM VILLAGE, MAVELIKKARA TALUK, ALAPPUZHA
       DISTRICT.


RESPONDENT/DECREE HOLDER/PLAINTIFF


       SATHEESH KUMAR,AGED 37 YEARS

       S/O RAMACHANDRAN, SANTHOSH BHAVANAM, CHATHIYARA MURI,

       THAMARAKULAM VILLAGE, MAVELIKKARA TALUK, ALAPPUZHA

       DISTRICT, PIN-690530.


  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 stay all further proceedings in connection
with exhibit P10 order and exhibit P11 schedule which is attached with exhibit P10
order till the ﬁnal disposal of the above original petition (c)


   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 SRI. P.M.ZIRAJ,
Advocate for the petitioner the court passed the following.
 OP(C) 845/2021                              2/2



                                        ORDER

Issue notice by speed post to the respondent. Execution proceedings in E.P.No:64/2012 in O.S.No:267/2010 on the ﬁle of Sub Court Mavelikkara, are stayed for a period of two months from today subject to the condition of petitioner depositing 25% of amount due under the decree within a period

For information purpose only of three weeks from today. It is made clear that unless the amount directed is deposited within the stipulated period, the court below will be at full liberty to go ahead with execution proceedings.

Post on 07/06/2021.

07-04-2021 Sd/-

T.V.ANILKUMAR,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR

EXHIBIT P10 - TRUE COPY OF THE PROCLAMATION NOTICE DATED 9.3.2021 ISSUED BY THE SUB COURT, MAVELIKKARA.

EXHIBIT P11 - TRUE COPY OF THE SCHEDULE OF THE PROPERTY WHICH IS THE SUBJECT MATTER OF THE CASE.