Thursday vs Sreekala. P
2021 Latest Caselaw 6738 Ker

OP (FC) 303/2020                             1/2



                         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          Present:

                     THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                             &

                    THE HONOURABLE MR.JUSTICE DR. KAUSER EDAPPAGATH

             Thursday,the 25th day of February 2021/6th Phalguna, 1942
     For information purpose only OP (FC) No.303/2020(R)

PETITIONER/PETITIONER

        SREEKALA. P, 51 YEARS, D/O. PARUKUTTY AMMA,
        REVATHY, KOONAYIL CHERRY, POOTHAKKULAM VILLAGE,
        PARAVUR P.O, KOLLAM TALUK.

RESPONDENTS/DECREE HOLDER & JUDGMENT DEBTOR

1.      E.K. SUDHA, 53 YEARS, D/O. NARAYANI,
        PADMAVILAS ANNEX, MUNDAKKAL WEST, MUNDAKKAL P.O,
        KOLLAM TALUK-691 001. (FROM K.R. SADANAM, KARAMCODE,
        EARATH CHERRY, CHATHANNOOR, KOLLAM).
2.      K.R. AJITH, 54 YEARS, S/O. RAMACHANDRAN,
        K.R. SADANAM, KARAMCODE P.O, EARATH CHERRY,
        CHATHANNOOR, KOLLAM-691 572.


        OP (Family Court) praying inter alia that in the circumstances stated
in the affidavit filed along with the OP (FC) the High Court be pleased to
pass an interim order directing the Family Court, Kollam to abstain from
the   steps        for   disbursal   of   the    auction   price   remitted   by   the
petitioner/Auction Purchaser, until the charges subsisting over the said
property purchased in auction is cleared between the respondents, pending
disposal of the OP(FC).
           This petition again coming on for admission upon perusing the

petition and the affidavit filed in support of OP (FC) and this Court's

order dated 11/09/2020 and upon hearing the arguments of SMT.MINI

GANGADHARAN, Advocate for the petitioner and of M/S M.KIRANLAL, SAMEER

M.NAIR, MANU RAMACHANDRAN, R.RAJESH (VARKALA) & T.S.SARATH, Advocates for

R1, the Court passed the following:

                                                                              P.T.O.
 OP (FC) 303/2020                      2/2




                                   O R D E R

The Registry is directed to call for a report from the Family court, Kollam as to the delay involved in EA No.54 of 2020 in EP No.63/2017. The report shall indicate whether it can be disposed of in a time bound manner

For information purpose only or not.

Post on 15/03/2021 along with the report.

25-02-2021 Sd/-

A.MUHAMED MUSTAQUE,JUDGE

Sd/-

KAUSER EDAPPAGATH,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR