Citation : 2021 Latest Caselaw 10224 Ker
Judgement Date : 25 March, 2021
OP(C) 757/2021 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR
Thursday,the 25th day of March 2021/4th Chaithra, 1943
OP(C) No.757/2021
E.P. NO.284/2010 IN OS No.178/2002 of the ADDITIONAL SUB COURT, KOLLAM
For information purpose only
PETITIONER/JUDGMENT DEBTOR
RAJU, AGED 57 YEARS,
S/O. BHASKARAN, PALKULANGARA NAGAR 38, NEAR EZHAVA PALAM,
KILIKOLLOOR CHERRY, KILIKOLLOOR, KOLLAM FROM THOTTATHILVEEDU,
THEKKEVILA CHERRY, MUNDAKKAL VILLAGE, KOLLAM.
RESPONDENTS/DECREE HOLDER
G.ROBERT, AGED 70 YEARS,
S/O. GEORGE, RESIDING AT SREESAILAM VEEDU, PATTATHANAM CHERRY,
VADAKKEVILA VILLAGE, KOLLAM TALUK PIN 691 021
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 stay all further proceedings in Exhibit P1 order pending
disposal of this original petition (civil).
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 Mr.S.SREEKUMAR (KOLLAM), Advocate for the
petitioner, the court passed the following;
ORDER
Issue notice before admission to respondent by speed post. Execution proceedings inExt.P1 order in E.P No.284/2010 in O.S. No.178/2002 are stayed for a period of three months, subject to the condition of petitioner depositing an amount of Rs.25,000/- within a period of two weeks from today. In the event the above direction not being complied with, the court below will be at liberty to go ahead with the proceedings before it. Post after vacation.
25-03-2021 Sd/-
T.V.ANILKUMAR,JUDGE
/true copy/ Sd/-
ASSISTANT REGISTRAR
EXHIBIT P1 - THE TRUE COPY OF THE ORDER IN E.P NO 284/2010 IN O.S NO. 178/2002 OP(C) 757/2021 2/2
DATED 06-01-2021
For information purpose only
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