Bimal Vas vs Shakthan Kuries And Loans (P) Ltd
2021 Latest Caselaw 10755 Ker

IA/2/2021 IN RSA 222/2021                       1/2

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             Present:
                      THE HONOURABLE MR.JUSTICE N.ANIL KUMAR

                       Tuesday,the 30th day of March 2021/9th Chaithra, 1943
                                  IA.2/2021 IN RSA.222/2021 (B)
AS No.68/2020 of the IV ADDITIONAL DISTRICT COURT, THRISSUR

            For information purpose only
OS No.5955/2014 of the I ADDITIONAL MUNSIFF COURT,THRISSUR
APPELLANTS/APPELLANTS/DEFENDANTS:
1. BIMAL VAS,AGED 41 YEARS
     S/O.VASU, RESIDING AT 'ANASWARA', INDIRA NAGAR, VATTIYORKAVU
     DESOM, P.O.PERURKADA, MADATHUVILAKAM VILLAGE,
     THIRUVANANTHAPURAM TALUK, THIRUVANANTHAPURAM 695 005.
2. BIJU VAS S.,AGED 44 YEARS,
     LIC ASST. ADMINISTRATIVE OFFICER, RESIDING AT 'ANASWARA',
     INDIRA NAGAR, VATTIYORKAVU DESOM, P.O.PERURKADA,
     MADATHUVILAKAM VILLAGE, THIRUVANANTHAPURAM TALUK,
     THIRUVANANTHAPURAM 695 005.
3. SARALAMMA VASU,AGED 71 YEARS
     W/O.VASU, RESIDING AT 'ANASWARA', INDIRA NAGAR,
     VATTIYORKAVU DESOM, P.O.PERURKADA, MADATHUVILAKAM
     VILLAGE, THIRUVANANTHAPURAM TALUK, THIRUVANANTHAPURAM
     695 005.
RESPONDENT/RESPONDENT/PLAINTIFF:
       SHAKTHAN KURIES AND LOANS (P) LTD.,
       THRISSUR, REGD. OFFICE AT CHEMBUKKAVU VILLAGE, THRISSUR
       TALUK, REP.BY CHAIRMAN, STEPHAN THOMAS, AGED 61 YEARS,
       S/O.PUTHUR THOMAS, THOLUR VILLAGE-DESOM, THRISSUR TALUK,
       THRISSUR.
  Application praying that in the circumstances stated in the affidavit filed therewith the
High Court be pleased to stay the operation and execution of the Exparte decree above
mentioned till the appeal is disposed of.
  This application coming on for orders upon perusing the application and the affidavit
filed in support thereof, and upon hearing the arguments of M/S MANU
RAMACHANDRAN, SAMEER M NAIR, M.KIRANLAL, R.RAJESH, T.S.SARATH,
Advocates for the petitioners and of M/S M.GOPIKRISHNAN NAMBIAR, JOSON
MANAVALAN, K.JOHN MATHAI, KURYAN THOMAS, PAULOSE C. ABRAHAM,
RAJA KANNAN, Advocates for the respondent, the court passed the following:
 IA/2/2021 IN RSA 222/2021                  2/2



                                       ORDER

Heard the learned counsel for the appellants. The operation of the judgment and decree in OS.No.5955/2014 on the file of the Ist Additional Munsiff Court, Thrissur as confirmed by the judgment and decree in AS.No.68/2020 on the file of the Additional District Court IV, Thrissur, stands stayed on For information purpose only the defendants/appellants furnishing security for the decree amount with interest and costs to the satisfaction of the Trial Court within a period of two months from the date of this order.

Post after summer vacation.

30-03-2021 Sd/-

N.ANIL KUMAR,JUDGE /true copy/ Sd/-

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