For Information Purpose Only vs Rosamma
2021 Latest Caselaw 11784 Ker

OP(C) 941/2021                             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.941/2021

            For information purpose only
EP.NO.50/2010 IN OS No.22/1976 of the PRINCIPAL MUNSIFF COURT,
NEDUMANGAD
PETITIONERS/JUDGMENT DEBTORS
1. ROSAMMA,AGED 80 YEARS,
     D/O. JNANAMANI, ERAYAMCODU, KIZHAKKUMKARA MELEPUTHEN
     VEEDU, KONNIYOOR, PERUMKULAM VILLAGE, NEDUMANGADU.
2. SARADA,
     ERAYAMCODU, KIZHAKKUMKARA MELEPUTHEN VEEDU, KONNIYOOR,
     PERUMKULAM VILLAGE, NEDUMANGADU.
3. THANKAMANY,
     ERAYAMCODU, KIZHAKKUMKARA MELEPUTHEN VEEDU, KONNIYOOR,
     PERUMKULAM VILLAGE, NEDUMANGADU.
4. AMBIKA,
     ERAYAMCODU, KIZHAKKUMKARA MELEPUTHEN VEEDU, KONNIYOOR,
     PERUMKULAM VILLAGE, NEDUMANGADU.
5. SUSEELA,
     ERAYAMCODU, KIZHAKKUMKARA MELEPUTHEN VEEDU, KONNIYOOR,
     PERUMKULAM VILLAGE, NEDUMANGADU.
6. ANTONY RAJU,
     ERAYAMCODU, KIZHAKKUMKARA MELEPUTHEN VEEDU, KONNIYOOR,
     PERUMKULAM VILLAGE, NEDUMANGADU.
RESPONDENTS/DECREE HOLDER
1. V.INDIRA DEVI,AGED 73 YEARS,
     W/O. THANKAPPAN PILLAI, MOUTHIKAM, TC 48/667/1, NEAR MILMA,
     POONTHURA P.O., THIRUVANANTHAPURAM-695026.
2. ASHOK KUMAR,
     AGED 48 YEARS, S/O. THANKAPPAN PILLAI, SIVADAM, MLA ROAD,
     KUDAPANAKUNNU, THIRUVANANTHAPURAM-695026.
3. AJITHA,
     AGED 45 YEARS, D/O. THANKAPPAN PILLAI, MOUTHIKAM, TC 48/667/1,
     NEAR MILMA, POONTHURA P.O., THIRUVANANTHAPURAM-695026.

                                                                          [P.T.O]
 OP(C) 941/2021                                   2/2



  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 in
EP.No.50/2020 in OS.22/76 on the files of the Hon'ble Principal Munsiff Court,
Nedumangadu, pending disposal of the Original Petition, in the interest of justice.


   This petition coming on for admission upon perusing the petition and the affidavit filed in
            For information purpose only
support of OP(C) and upon hearing the arguments of SRI.L.RAJESH NARAYAN IYER,
Advocate for the petitioner, the court passed the following:
                                           ORDER

Issue notice by speed post to respondents. Parties will maintain status quo as on today until further orders. It is made clear that execution proceedings are not stayed. Post on 29.5.2021.

09-04-2021 Sd/-

T.V.ANILKUMAR,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR

msv/2 13.4.21