Citation : 2021 Latest Caselaw 15594 Ker
Judgement Date : 23 July, 2021
OP(C) No.1186/2021 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
Friday, the 23rd day of July 2021 / 1st Sravana, 1943
OP(C) NO. 1186 OF 2021
E.P.No:213/2018 in OS 593/2015 OF PRINCIPAL MUNSIFF, ALAPPUZHA.
PETITIONER/ 2nd JUDGMENT DEBTOR:
SHERIN, AGED 39 YEARS, D/O LATE P C ANTONY, KANICHERY HOUSE, KALATHU
WARD,AVALOOKKUNNU P O ALAPPUZHA PIN 688006
RESPONDENTS/ DECREE HOLDER & 1st JUDGMENT DEBTOR:
1. SHERVIN ANTONY, AGED 38 YEARS, S/O LATE P C ANTONY, PALLATHU HOUSE
(THADICKAL), KALATHU WARD, AVALOOKUNNU P O ,ARYAD SOUTH VILLAGE,
ALAPPUZHA PIN 688 006
2. MARY SHYNI, AGED 58 YEARS, W/O P C ANTONY, PALLATHU HOUSE
(THADICKAL), KALATHU WARD, AVALOOKUNNU P O ,ARYAD SOUTH VILLAGE
,ALAPPUZHA PIN 688 006.
Original Petition praying inter alia that in the circumstances
stated in the affidavit filed along with OP(C) the High Court be pleased
to pass an interim order for staying the proceedings in E.P No. 213/ 2018
in O.S No. 593/2015 of the Principal Munsiff's Court (Execution),
Alappuzha, till the final disposal of the above Original Petition (Civil)
in the interest of justice.
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
M/s C.G.BINDU & AJITHA C.G., Advocates for petitioner, the court passed
the following.
O R D E R
Admit.
Issue notice to the respondents through speed post.
Post immediately after service of notice.
There shall be an interim stay of further proceedings in E.P No. 213/ 2013 in O.S No. 593/2015 on the files of the Principal Munsiff Court (Execution) Alappuzha for two months.
Sd/-
V.G.ARUN, Judge.
23-07-2021 /True Copy/ Assistant Registrar
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