Preethakumari vs V.R.Madhusoodanan Nair
2021 Latest Caselaw 14871 Ker

OP(C) No.1064/2021                           1/3

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                         THE HONOURABLE MR. JUSTICE GOPINATH P.
                 Thursday, the 15th day of July 2021 / 24th Ashadha, 1943
                                  OP(C) NO. 1064 OF 2021

                          AS 12/2019 OF SUB COURT,NEYYATTINKARA

         E.P NO. 375/2020 IN O.S NO. 853/2011 OF THE II ADDL. MUNSIFF COURT,
                                    NEYYATTINKARA

   PETITIONER/1ST APPELLANT/1ST DEFENDANT:

          PREETHAKUMARI, AGED 45 YEARS D/O. INDIRADEVI, M.J NIVAS, PALLICHAL
          DESOM, PALLICHAL VILLAGE, NEYYATTINKARA TALUK

   RESPONDENTS/RESPONDENT/PLAINTIFF & 2ND DEFENDANT:

      1. V.R.MADHUSOODANAN NAIR, AGED 61 YEARS, S/O. VELAYUDHAN NAIR,
         SAPHALYA , NEDIYAMKODE, PARASUVAIKKAL DESOM, PARASUVAIKKAL VILLAGE,
         NEYYATTINKARA TALUK - 695 121.
      2. ADITHYA, AGED 18 YEARS, D/O. PREETHAKUMARI , M.J NIVAS, PALLICHAL
         DESOM, PALLICHAL VILLAGE, NEYYATTINKARA TALUK 695 020.


         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 pass an
interim order of stay of all further proceedings pursuant to Exhibit P5 pending
final disposal of this original petition.

        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 SRI.BIJU C
ABRAHAM and of SRI.N.N.SUGUNAPALAN (SR.) ALONG WITH SRI.S.SUJIN, Advocate for
the respondent1, the court passed the following;




                                          ORDER

Admit.

Sri.S.Sujin takes notice for the 1st respondent. Issue notice by speed post to the 2nd respondent.

In view of the submission of the learned counsel for the petitioner that Exhibit P6 in OP(C) No.242/2021 has been recalled upon a review application preferrred by the petitioner, list this matter along with OP(C)No.242/2021 on 19.7.2021. The execution of the decree in OS No.853/2011 shall stand deferred till 19.7.2021.

Sd/-

GOPINATH P.

                                                           JUDGE
 OP(C) No.1064/2021   2/3
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Exhibit P5           TRUE COPY OF E.P NO. 375/2020 IN O.S NO. 853/2011
EXHIBIT P6           TRUE COPY OF THE JUDGMENT DATED 16.3.2021 IN OP(C)

NO.242/2021 PASSED BY THIS HON'BLE COURT

15-07-2021 /True Copy/ Assistant Registrar