For Information Purpose Only vs P.R.Binumon
2021 Latest Caselaw 11492 Ker

OP(C) 886/2021                                   1/3



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

                     Thursday,the 8th day of April 2021/18th Chaithra, 1943
                                       OP(C) No.886/2021

            For information purpose only
CMA No.42/2020 of the ADDITIONAL DISTRICT COURT V, KOTTAYAM
OS NO.702/2019 OF ADDITIONAL MUNSIFF COURT, KOTTAYAM

PETITIONER/ 2nd DEFENDANT
       P.R.BINUMON,AGED 42 YEARS
       S/O.T.K.RAVEENDRAN, PUTHENCHIRA HOUSE, THIRUVARPPU, KILIROOR,
       KOTTAYAM.
RESPONDENTS/ PLAINTIFFS AND                 DEFENDANTS 1 AND 3
1.A.B.SASI,AGED 67 YEARS
      S/O.BHASKARAN, ADIVAKKAL, PALLOM KARA, NATTAKOM VILLAGE,
      KOTTAYAM - 686 013.
2.A.B.SHIBU,AGED 56 YEARS
      S/O.BHASKARAN, ADIVAKKAL, PALLOM KARA, NATTAKOM VILLAGE,
      KOTTAYAM - 686 013.
3.A.B.SHIJIMON,AGED 52 YEARS
      S/O.BHASKARAN, RESIDING AT ADIVAKKAL, KILIROOR KARA,
      THIRUVARPPU VILLAGE, KOTTAYAM - 686 020.
4.ANILA NAIR,AGED 68 YEARS
      W/O.MURALEEDHARAN NAIR, VILLA NO.41, AMBADY RETREAT,
      CHIRAVANNOOR KARA, ELAMKULAM VILLAGE, KANAYANNOOR TALUK,
      KADAVANTHARA P.O., ERNAKULAM - 682 020.
5.DEVIKA R.,AGED 25 YEARS
      W/O.ARJUN, PAREKANDATHIL HOUSE, AYMANAM VILLAGE, KOTTAYAM
      TALUK, KUDAMALOOR P.O. - 686 017.

         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 pursuant to Ext P2
order in so far as it releates to the petitioner herein, pending disposal of the Original Petition.


         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 C.S.MANILAL, SHRI.ACHUT
M NAIR, S.NIDHEESH, Advocates for the petitioner the court passed the following
                       T.V. ANILKUMAR, J
            -------------------------------------------
                    O.P.(C) No.886 of 2021
          ----------------------------------------------
           Dated this the 08th day of April, 2021

      For information  purpose only
                   ORDER

Admit.

Issue notice to respondents by speed post. Ext.P2

judgment against the petitioner dated 08.03.2021 in C.M.A.

42/2020 is modified and limited to the extent of demolition of

the shop rooms, cutting down and removal of trees and also

commission of waste in the property until further orders. It is

made clear that entry of the petitioner upon the suit property

shall not be prevented.

Post on 21.06.2021.

Sd/-

                                              T.V. ANILKUMAR
                                                    JUDGE
SMF




                             /true copy/    Sd/- ASSISTANT REGISTRAR
 KLHC010245302021                   3/3

EXHIBIT P2 - TRUE COPY OF THE ORDER DATED 8/3/2021 IN CMA 42/2020 PASSED BY THE ADDITIONAL DISTRICT JUDGE-V, KOTTAYAM.

For information purpose only