Against Os No.193/2015 Of The ... vs Vishnudas .N
2021 Latest Caselaw 12002 Ker

IA/1/2021 IN RFA 113/2021                        1/2



                            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                             Present:

                       THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

                                                &

                               THE HONOURABLE MR.JUSTICE K. BABU

                                   th                      rd


            For information         purpose only
                Tuesday,the 13          day of April 2021/23    Chaithra, 1943

                   IA.No.1/2021 IN RFA No.113/2021

Against OS No.193/2015 of the Principal Sub Court, Palakkad

PETITIONER/APPELLANT
       VISHNUDAS .N,AGED 46 YEARS
       S/O V.NARAYANAN, PULUMBANKKAD HOUSE,
       KUNISSERI POST, ALATHUR TALUK,
       PALAKKAD DISTRICT.
RESPONDENT/RESPONDENT
       S.RADHAKRISHNAN,
       AGED ABOUT 74 YEARS, S/O SIVARAMAN,
       PALLATH HOUSE, MAMBARAM, KINASSERI POST,
       PALAKKAD TALUK, PALAKKAD DISTRICT-678701.

     Application praying that in the circumstances stated in the

affidavit filed therewith the High Court be pleased to pass an order of

attachment of petition schedule properties,pending consideration of

this Regular First Appeal(Indigent).


     This application coming on for orders on 13/04/2021 upon perusing

the application and the affidavit filed in support thereof, and upon

hearing the arguments of M/S R.HARISHANKAR, PARVATHY NAIR, Advocates

for the petitioner the court passed the following:-
                    P.B.SURESH KUMAR & K.BABU, JJ.
                 -----------------------------------------------
                   R.F.A.(Indigent) No.113 of 2021
                 -----------------------------------------------
               Dated this the 13th day of April, 2021.
      For information purpose only
                                  ORDER

Admit.

Issue notice to the respondent.

I.A.No.1 of 2021

Having regard to the fact that the appellant was enjoying

an order of attachment before judgment in respect of the scheduled

properties, we deem it appropriate to direct the respondent to

furnish security for the plaint claim. Ordered accordingly. There will

also be an interim order of attachment as prayed for, in the

meanwhile.

Sd/-

P.B.SURESH KUMAR, JUDGE

Sd/-

K.BABU, JUDGE.

tgs

/true copy/ Sd/- ASSISTANT REGISTRAR