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As No.57/2018 Of The Sub Court vs Muhammed P.
2021 Latest Caselaw 10243 Ker

Citation : 2021 Latest Caselaw 10243 Ker
Judgement Date : 25 March, 2021

Kerala High Court
As No.57/2018 Of The Sub Court vs Muhammed P. on 25 March, 2021
OP(C) 764/2021                                     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.764/2021

AS No.57/2018 of the SUB COURT, KANNUR
            For information purpose only
EP No.68/2019 in OS NO.279/2016 of the PRINCIPAL MUNSIFF COURT ,KANNUR

PETITIONERS/JUDGMENT DEBTORS IN E.P. AND APPELLANTS IN A.S
1. MUHAMMED P.,AGED 65 ,
     S/O. ABDURAHMAN, JAAZ, VALIYANOOR, VARAM POST, KANNUR DISTRICT-670
     594.

2. SIYAD P, AGED 39 ,
      S/O. UMMER, SIYAD MANZIL, VALIYANOOR, VARAM POST, KANNUR
      DISTRICT-670 594.
RESPONDENT/DECREE HOLDER IN E.P AND RESPONDENT IN A.S
       KATHIYA PURAYANKOTT SULAIKHA,AGED 61,
       D/O. PATHOOTY, SULAIKHA MANZIL, VALIYANNOOR, VARAM POST, KANNUR
       DISTRICT-670 594.


  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 E.P No.68 of 2019 on the file of

Munsiff's Court, Kannur 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 M/S. K.M.FIROZ & M.SHAJNA, Advocates for the

petitioner the court passed the following

                                               ORDER

Not Admit.

Issue notice to respondent by speed post. Further proceedings in E.P No.68/2019 on the file of Munsiff Court, Kannur, are stayed for a period of three months. At the same time, it is made clear that the petitioners shall not obstruct the respondents herein from using plaint B schedule path way nor shall alter existing condition of plaint B schedule pathway unitl further orders. Post after Summer Vacation.

25-03-2021 Sd/-

T.V.ANILKUMAR,JUDGE

/true copy/ Sd/-

 OP(C) 764/2021            2/2

                                    ASSISTANT REGISTRAR




            For information purpose only
 

 
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