Sheela Kumari vs Raveendran
2021 Latest Caselaw 16917 Ker

OP(C) No.762/2019                        1/2




                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT
                         THE HONOURABLE MR.JUSTICE C.S.DIAS
            Thursday, the 12th day of August 2021 / 21st Sravana, 1943
                               OP(C) NO. 762 OF 2019
        E.P NO.278/2016 OS 941/2013 OF PRINCIPAL MUNSIFF COURT,NEDUMANGAD,
                                 THIRUVANANTHAPURAM
   PETITIONER/JUDGMENT DEBTOR:

          SHEELA KUMARI, AGED 50 YEARS, D/O.MARIYAMMA KRIPAVARAM VEEDU,
          AMACHAL P.O., KULATHUMMAL VILLAGE, TRIVANDRUM.

   RESPONDENT/DECREE HOLDER/GARNISHEE:

       1. RAVEENDRAN, S/O.LAKSHMANA PANICKER, VAISHAK KUTTICHAL, PARUTHIPALLY
          P.O, NEDUMANGAD TALUK, TRIVANDRUM, PIN- 695574.
       2. HEADMISTRESS, GOVERNMENT VH.SS. PARUTHIPALLY P.O., VAISHAK KUTTICHAL
          NEDUMANGAD TALUK, TRIVANDRUM, PIN- 695541.

        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 Ext.P3 and Ext.P4 passed by Honble Principal
   Munsiff, Nedumangad till disposal of OP(Civil).
        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
   8.3.2019 and upon hearing the arguments of MR.M.R.SARIN PANICKER,
   Advocates for the petitioners and of SRI.S.NIKHIL SANKAR, Advocates for
   R1, the court passed the following:




                                                        (P.T.O)
 OP(C) No.762/2019                            2/2




                                       C.S.Dias, J.
                       ===========================================
                                  O.P.(C)No.762 of 2019
                    ================================================
                                 Dated: 12th August, 2021

                                              ORDER

It is submitted by the learned counsel appearing

for the petitioner that, pursuant to the direction of

this court on 8.3.2019, the petitioner has deposited

an amount of Rs.75,000/- before the Court of the

Principal Munsiff, Nedumangad.

2. Learned counsel appearing for the first

respondent seeks leave of the court to withdraw the

said amount.

Taking into account the deposit already made, I

direct the Court of the Principal Munsiff, Nedumangad,

to release the amount of Rs.75,000/-(Rupees Seventy

Five thousand only) to the first respondent/decree

holder in E.P.No.278 of 2016 in O.S.No.941 of 2013, on

his application and in accordance with law.

Sd/-

C.S.Dias, Judge ss

12-08-2021 /True Copy/ Assistant Registrar