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Manoranjan V vs Deepika
2021 Latest Caselaw 16385 Ker

Citation : 2021 Latest Caselaw 16385 Ker
Judgement Date : 4 August, 2021

Kerala High Court
Manoranjan V vs Deepika on 4 August, 2021
Ex.SA No.16/2021                                   1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                            THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
                   Wednesday, the 4th day of August 2021 / 13th Sravana, 1943
                                      EX.SA NO. 16 OF 2021

               AS.111/2020 OF THE IV ADDITIONAL DISTRICT COURT, THRISSUR.

   EA.NO.62/2019 IN EP.94/2018 IN IA.NO.1926/2016 (FD) IN OS 92/2015 OF THE SUB
                                 COURT, CHAVAKKAD

   APPELLANT/APPELLANT/CLAIM PETITIONER:

           MANORANJAN V., AGED 39 YEARS, S/O. NARAYANANKUTTY NAIR,
           VAKKADAINDRAPRASTHAM, PERUMPILAVIL ROAD, SARATHI VILLA, GURUVAYUR -
           680101.

        BY ADVS.P.SANJAY,A.PARVATHI MENON,BIJU MEENATTOOR,PAUL VARGHESE
        (PALLATH),P.A.MOHAMMED ASLAM,KIRAN NARAYANAN,PRASOON SUNNY,RAHUL RAJ P.,
   RESPONDENTS/RESPONDENTS/DECREE HOLDERS AND JUDGMENT DEBTORS:

       1. DEEPIKA, AGED 53 YEARS, W/O. LATE N.V. MAHADEVAN, "ASWATHI',
          MADHAVIAMMA ROAD, CHITTOOR, COCHIN - 682018.
       2. RADHIKA RAJASREE, AGED 42 YEARS, W/O. DEEPAK, "SMIRITHI',
          MATHILINKAL, MUTHOOR, THIRUVALLA, PIN - 689101.
       3. SANTHAKUMAR, AGED 51 YEARS,S/O. RAVEENDRANATH, C/O. USHA, ERANJINMEL
          HOUSE, KOOTHALI P.O, PERAMBRA, KOZHIKODE DISTRICT, PIN - 673525.
       4. SOYA NARAYANAN, AGED 54 YEARS, W/O.A.R.O. NARAYANAN, ARUVETTI HOUSE,
          KUNDALIYUR P.O, ENGANDIYOOR, THRISSUR, PIN - 680616.

    R1& R2 BY ADV..T.U.ZIYAD (Caveator)

        This Execution second appeal having come up for orders on
   04.08.2021, the court on the same day passed the following:
                                      ORDER

Respondents entered appearance on Caveat. Execution Petition stands posted for delivery tomorrow. The execution court is directed to postpone the delivery by a period of one week,

For admission hearing.

Pot on 06.08.2021.

Sd/-

N.ANIL KUMAR

JUDGE

04-08-2021 /True Copy/ Assistant Registrar

 
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