M.Prakashan vs Suresh R
2021 Latest Caselaw 16377 Ker

OP(C) No.1659/2020                              1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                           THE HONOURABLE MR.JUSTICE V.G.ARUN
                Wednesday, the 4th day of August 2021 / 13th Sravana, 1943
                                  OP(C) NO. 1659 OF 2020


   E.P. NO.73/2015 IN OS No.378/2014 of the ADDITIONAL MUNSIFF COURT, CHERTHALA

PETITIONER/PETITIONER/JUDGMENT DEBTOR/DEFENDANT


          M.PRAKASHAN, S/O MADHAVAN, AGED 60 YEARS, KIZHUKATHARAYIL,
          VALAMANGALAM NORTH MURI, THURAVUOOR SOUTH VILLAGE.


    RESPONDENT/COUNTER PETITIONER/PLAINTIFF/DECREE HOLDER

     SURESH R., S/O RAJAPPAN, SHALABAM VEETIL, ODAMTHURUTH MURI, ODAMTHURUTH
    VILLAGE, CHERTHALA-688533.


        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 O.S. No.378/2014 and E.P. 73/2015 of
   Additional Munsiff's Court, Cherthala including taking possession of
   decree schedule property from petitioner pending disposal of the above
   O.P(C).


        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of OP(C) and this court's order dated
   20-07-2021 in I.A No.1/2021 and upon hearing the arguments of SRI.
   A.K.ALEX, Advocate for the petitioner and of M/S. B.PRAMOD & NAMITHA
   JYOTHISH, Advocates for the respondent, the court passed the following:

                                           ORDER

Learned counsel for the petitioner fairly submits that the party has not complied with the direction, despite the extension granted.

In such circumstances, I find it impossible to extend the interim order.

Post after onam holidays.

Sd/-

V.G.ARUN

JUDGE

04-08-2021 /True Copy/ Assistant Registrar