For Information Purpose Only vs Alangad St.Joseph Sadhujana ...
2021 Latest Caselaw 10611 Ker

OP(C) 787/2021                                  1/2



                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             Present:
                     THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR

                      Monday,the 29th day of March 2021/8th Chaithra, 1943
                                       OP(C) No.787/2021

            For information purpose only
E.P.No.156/2019 in OS No.135/2018 of the MUNSIFF COURT, NORTH PARAVUR
PETITIONER/JUDGMENT DEBTOR/DEFENDANT
        ALANGAD ST.JOSEPH SADHUJANA SANGHOM,
        NO.6. REPRESENTED BY SECRETARY, ROSILY JOSEPH, AGED 51 YEARS,
        W/O JOSEPH, PUTHUSSERY, THIRUVALLUR KARA, ALANGAD.
RESPONDENT/DECREE HOLDER/PLAINTIFF
        SAIMON,AGED 65 YEARS,
        S/O VARGHESE, KOOTTAPPILLIL(H), KOTTAPURAM KARA,
        ALANGAD VILLAGE, PARAVUR-683513.

         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 pursuant to Ext.P4 in
E..No.156/2019 in OS.No.135/2018 on the files of the Hon'ble Munsiff Court, North Paravur,
pending consideration of the above original petition, 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 SRI.L.RAJESH NARAYAN IYER,
Advocate for the petitioner, the court passed the following:



                                                                                         [P.T.O]



msv/2      30.3.21
                    T.V. ANILKUMAR, J
         -------------------------------------------
                 O.P.(C) No.787 of 2021
       ----------------------------------------------
           Dated this the 29th March of 2021

 For information purpose only
              ORDER

Issue notice before admission to respondent by

speed post. When the matter came up for admission, the

learned counsel submitted that the petitioner will deposit an

amount of Rs.100,000/- before the court below within 10 days

from today.

2. In that event, the court below shall resettle

proclamation and proceed in accordance with law after

hearing counsel appearing on both sides. In case the amount

aforesaid is deposited within the period stipulated above, the

court below shall postpone the proposed sale.

3. On the other hand, if there is default in

deposit, the court below will proceed with execution as it is.

Post after mid summer vacation.

Sd/-

T.V. ANILKUMAR JUDGE SMF

/true copy/ Sd/- ASSISTANT REGISTRAR