Basil K. Varghese vs Muthoot Vehicles And Assets ...
2021 Latest Caselaw 15428 Ker

Ex.FA No.12/2020                           1/2

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                       THE HONOURABLE MRS. JUSTICE MARY JOSEPH
              Thursday, the 22nd day of July 2021 / 31st Ashadha, 1943
                                EX.FA NO. 12 OF 2020
     EA 1472/2015 IN E.P NO. 315/2012 IN ARB REF NO. 849/2011 OF I ADDITIONAL
                             DISTRICT COURT, ERNAKULAM
   APPELLANT:

           BASIL K. VARGHESE AGED 54 YEARS S/O.VARGHESE, BLAYIL HOUSE,
           CHOTTANIKKARA, KANAYANNUR TALUK, ERNAKULAM DISTRICT.

         BY ADVS.P.SHRIHARI,SRI.M.HARI SHARMA
   RESPONDENTS:

       1. MUTHOOT VEHICLES AND ASSETS FINANCE LTD. ERNAKULAM, REPRESENTED BY
          ITS MANAGER-682018.
       2. VIJAYAKUMAR M.G. S/O.DEVAKI AMMA, MADHAVAPLLY HOUSE, MARADU,
          NETTOOR, ERNAKULAM PIN 682304.
       3. MAYA VIJAYAKUMAR W/O.VIJAYAKUMAR M.G., MADHAVAPLLY HOUSE, MARADU,
          NETTOOR, ERNAKULAM.PIN 682304
       4. DEVAKI AMMA D/O.KUNJIRAMAN, MADHAVAPLLY HOUSE, MARADU, NETTOOR,
          ERNAKULAM.-682304

         BY ADV SRI.SHIJU VARGHESE FOR RESPONDENT 1

        This Execution first appeal having come up for orders on 22.07.2021
   upon perusing the report from Judge,Sub Court, Ernakulam and this court's
   judgment dated 15/09/2020, the court on the same day passed the
   following:
 Ex.FA No.12/2020                 2/2




                            ORDER

Sd/-

MARY JOSEPH

JUDGE

22-07-2021 /True Copy/ Assistant Registrar