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For Information Purpose Only vs Radhakrishna Panicker
2021 Latest Caselaw 11725 Ker

Citation : 2021 Latest Caselaw 11725 Ker
Judgement Date : 9 April, 2021

Kerala High Court
For Information Purpose Only vs Radhakrishna Panicker on 9 April, 2021
OP(C) 944/2021                                  1/2



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

                      Friday,the 9th day of April 2021/19th Chaithra, 1943
                                      OP(C) No.944/2021

            For information purpose only
CMA No.25/2019 of the SUB COURT, CHERTHALA
IA.NO.2669/2018 AND IA.3478/2019 IN OS No.492/2018 of the ADDITIONAL MUNSIFF
COURT, CHERTHALA
PETITIONER/RESPONDENT/PETITIONER-PLAINTIFF
       RADHAKRISHNA PANICKER,AGED 70,
       S/O KOCHUKRISHNA PANICKER, KARTHIKA, THANNEERMUKKAM SOUTH
       VILLAGE, PERUNTHURUTH MURI, MUHAMMA P.O.CHERTHALA TALUK,
       ALAPPUZHA DISTRICT , PIN-688 525.
RESPONDENTS/APPELLANTS/RESPONDENTS-DEFENDANTS
1. BEENA,AGED 54,
      W/O MURALEEDHARA PANICKER, CHENGALAKKATTU,
      THANNEERMUKKAM SOUTH VILLAGE, PERUNTHURUTH MURI,
      MUHAMMA P.O.CHERTHALA TALUK, ALAPPUZHA DISTRICT, PIN-688 525.
2. JISHNU M. PANICKER,AGED 30,
      S/O MURALEEDHARA PANICKER, CHENGALAKKATTU,
      THANNEERMUKKAM SOUTH VILLAGE, PERUNTHURUTH MURI,
      MUHAMMA P.O.CHERTHALA TALUK, ALAPPUZHA DISTRICT, PIN-688 525.
3. NIRANJANA M. PANICKER,AGED 23,
      D/O MURALEEDHARA PANICKER, CHENGALAKKATTU,
      THANNEERMUKKAM SOUTH VILLAGE, PERUNTHURUTH MURI,
      MUHAMMA P.O.CHERTHALA TALUK, ALAPPUZHA DISTRICT, PIN-688 525.

  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 the operation of Exhibit P10
(judgment dated 18.2.2021 in C.M.A.No.25/2019 on the file of the Sub Court, Cherthala) and
restore Exhibit P8 order (dated 15.10.2019 in IA.No.2669/2018 in OS.No.492/2018 on the file
of the Additional Munsiff's Court, Cherthala), pending disposal of the Original Petition.



                                                                                          [P.T.O]
 OP(C) 944/2021                                   2/2



   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.V.N.SANKARJEE, SHRI.SANAL
C.S, VIJAYAN PILLAI P.K., KEERTHI B. CHANDRAN, M.SUSEELA, R.UDAYA
JYOTHI, C.PURUSHOTHAMAN NAIR, M.M.VINOD & V.N.MADHUSUDANAN,
Advocates for the petitioner, the court passed the following:
                                            ORDER

Admit. For information purpose only Issue notice by speed post to respondents. Parties shall maintain status quo as to use of 'D' schedule as on today, until further orders. Post after vacation.

09-04-2021 Sd/-

T.V.ANILKUMAR,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR msv/2 12.4.21

ExtP8:True copy ofthe common order dated 15.10.2019 in IA No.2669/2018 and I A No.3478/2019 in OS No. 492/2018 before the Munsiff's Court,Cherthala. Ext.P10:True copy of judgement dated 18.02.2021in CM A No.25/2019 on the file of the Sub Court,Cherthala

 
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