Citation : 2021 Latest Caselaw 5973 Ker
Judgement Date : 18 February, 2021
OP(C) 466/2021 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR
Thursday,the 18th day of February 2021/29th Magha,1942
OP(C) No.466/2021
EA 276/2020 IN EP 162/2020 IN FDA(IA)3817/2015 in OS No.850/2011 of the
For information purpose only
PRINCIPAL MUNSIFF COURT, ERNAKULAM
PETITIONER/ DEFENDANT 1 AND 3/ JUDGMENT DEBTORS 1 AND 3.
1 AJITHA, AGED 60 YEARS, W/O.LATE SUDHAKARAN,
RESIDING AT CHIRAYANITHARA, KADAVANTHRA HARIJAN COLONY,
COCHIN-682 020.
2. SUNISH KUMAR, AGED 39 YEARS, S/O.LATE SUDHAKARAN,
RESIDING AT CHIRAYANITHARA,
KADAVANTHRA HARIJAN COLONY COCHIN-682 020.
RESPONDENTS/ PLAINTIFF/ DECREE HOLDER AND 2nd JUDGMENT DEBTOR.
1. VALSALA, AGED 58 YEARS, W/O.LATE KRISHNAN,
RESIDING AT CHIRAYANTHARA HOUSE, CHERANELLUR P.O.,
KOCHI-682 034.
2. SUJITH KUJMAR, AGED 39 YEARS, S/O.LATE SUDHAKARAN, RESIDING
AT CHIRAYANITHARA, KADAVANTHRA HARIJAN COLONY,
COCHIN-682 020.3
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 EP No. 162/2020 in IA (FDA) 3817/2015 in OS No. 850
of 2011 of the file of the Munsiff Court, Ernakulam, pending disposal of
the OP(Civil), in the interest of justice.
This petition coming on for admission upon perusing the petition and the
affidavit filed in support of OP(C) and upon hearing the arguments of M/S
G.SREEKUMAR CHELUR, Advocate for the petitioner, the court passed the
following
O R D E R
Admit. Notice.
It is directed that the execution court while executing decree, shall refrain from taking steps for demolition of the building, until further orders.
Post after vacation.
18-02-2021
Sd/-
T.V.ANILKUMAR,JUDGE /true copy3/ Sd/-
ASSISTANT REGISTRAR hr....
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