M.Prakashan vs Suresh R
2021 Latest Caselaw 15221 Ker

OP(C) No.1659/2020                              1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                         THE HONOURABLE MR.JUSTICE V.G.ARUN
              Tuesday, the 20th day of July 2021 / 29th Ashadha, 1943
                       IA.NO.1/2021 IN OP(C) NO. 1659 OF 2020
                OS 378/2014 OF ADDITIONAL MUNSIFF'S COURT,CHERTHALA
   PETITIONER/PETITIONER/JUDGMENT DEBTOR/DEFENDANT:

          M.PRAKASHAN, AGED 60 YEARS, S/O MADHAVAN, KIZHUKATHARAYIL,
          VALAMANGALAM NORTH MURI, THURAVUOOR, SOUTH VILLAGE.

   RESPONDENT/COUNTER PETITIOONER/PLAINTIFF/DECREE HOLDER:

          SURESH R., S/O RAJAPPAN, SHALABAM VEETIL, ODAMTHURUTH
          MURI,ODAMTHURUTH VILLAGE .


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the time for
   depositing the amount of Rs.50,000/- for a period of three weeks from
   today in the interest of justice.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's order dated
   09.07.2021 in OP(C) and upon hearing the arguments of MR.A.K.ALEX,
   Advocate for the petitioner and of SRI.B.PRAMOD, SMT.NAMITHA JYOTHISH,
   Advocates for the respondent, the court passed the following:

                                           ORDER

Learned Counsel for the petitioner submits that the first order directing deposit of Rs.65,000/- has been complied with, and the prayer is to grant further time for depositing the amount of Rs.50,000/- directed to be deposited as per the order dated 09.03.2021.

If the petitioner remits the amount in compliance with the direction issued by this court on 09.03.2021 within two weeks, the execution court may accept the deposit.

Post after two weeks.

Sd/-

V.G.ARUN

JUDGE

20-07-2021 /True Copy/ Assistant Registrar