Pathrose vs Mm Sam @ Mathew Sam
2021 Latest Caselaw 1837 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

             THE HONOURABLE MR. JUSTICE SATHISH NINAN

     MONDAY, THE 18TH DAY OF JANUARY 2021 / 28TH POUSHA, 1942

                       OP(C).No.19 OF 2021

  IN EP.NO.93/2019 IN OS 152/2010 OF MUNSIFF COURT, PERUMBAVOOR

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PETITIONER/JUDGMENT DEBTOR:

             PATHROSE
             AGED 57 YEARS
             S/O PAILY,CHEMMALA HOUSE,
             VILANGU KARA,KIZHAKKAMBALAM VILLAGE,
             KUNNATHUNADU TALUK-683562.

             BY ADVS.
             SRI.P.THOMAS GEEVERGHESE
             SRI.TONY THOMAS (INCHIPARAMBIL)
             SRI.E.S.FIROS
             SMT.AMRUTHA K.P.

RESPONDENTS/DECREE HOLDERS:

      1      MM SAM @ MATHEW SAM
             S/O EASHO MATHEW,MAMOOTTIL HOUSE,
             VILANGU KARA,KIZHAKKAMBALAM VILLAGE,
             KUNNATHUNADU TALUK-683562.

      2      BEENA GEORGE,
             AGED 51 YEARS
             W/O M M SAM @ MATHEW SAM,MAMOOTTIL HOUSE,VILANGU
             KARA,KIZHAKKAMBALAM VILLAGE,KUNNATHUNADU TALUK-
             683562.

             R1-2 BY ADV. SRI.S.B.PREMACHANDRA PRABHU
             R1-2 BY ADV. SRI.K.B.RAJESH

         THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
    18.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
    FOLLOWING:
                        Sathish Ninan, J.
               ==============================
                    O.P.(C) No.19 of 2021
                 ==========================
          Dated this the 18th day of January, 2021

                           JUDGMENT

A decree for recovery of possession was

executed. The petitioner-defendant alleges excess

execution. 2. Heard learned counsel on either

sides.

3. The remedy of the petitioner is to move under

Section 47 of the Code of Civil Procedure.

Leaving open the right of the petitioner to move

under Section 47 of the Code of Civil Procedure, this

original petition is closed. The application, if

any, so filed shall be disposed of on its merits

independent and untrammeled by the order on E.A

No.123 of 2020.

Sd/- Sathish Ninan, Judge

vdv OP(C).No.19 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF DECREE DATED 26/10/2016 IN OS 152/2010

EXHIBIT P2 TRUE COPY OF EXECUTION PETITION IN EP 93/2019 IN MUNSIFF'S COURT,PERUMBAVOOR

EXHIBIT P3 TRUE COPY OF OBJECTION FILED BY THE PETITIONER IN EP 93/2019 OF MUNSIFF'S COURT,PERUMBAVOOR

EXHIBIT P4 TRUE COPY OF ORDER 16/12/2019 IN EP NO.93/2019 OF THE MUNSIFF'S COURT,PERUMBAVOOR

EXHIBIT P5 TRUE COPY OF ORDER DATED 13/2/2020 IN OP(CIVIL)3386/2019

EXHIBIT P6 TRUE COPY OF EA 299/2019 IN EP 93/2019 OF MUNSIFF'S COURT,PERUMBAVOOR

EXHIBIT P6(A) TRUE COPY OF OBJECTION IN EA NO.229/2019 IN EP 93/2019 OF MUNSIFF'S COURT,PERUMBAVOOR.

EXHIBIT P7 TRUE COPY ORDER DATED 9/3/2020 IN EP 93/2019 OF MUNSIFF'S COURT,PERUMBAVOOR

EXHIBIT P8 TRUE COPY OF EA NO.123/2020 IN EP NO.93/2019 IN OS 152/2010 OF MUNSIFF'S COURT,PERUMBAVOOR

EXHIBIT P9 TRUE COPY OF EA NO.123/2020 IN EP NO.93/2019 IN OS 152/2010 OF MUNSIFF'S COURT,PERUMBAVOOR

EXHIBIT P10 TRUE COPY OF ORDER DATED 14/12/2020 IN EA 123/2020 IN EP NO.93/2019 IN OS 152/2010 OF MUNSIFF'S COURT,PERUMBAVOOR.

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