For Information Purpose Only vs Prasannan
2021 Latest Caselaw 10888 Ker

Citation : 2021 Latest Caselaw 10888 Ker
Judgement Date : 31 March, 2021

Kerala High Court

For Information Purpose Only vs Prasannan on 31 March, 2021

OP(C) 840/2021                                          1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                                     Present:

                          THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR

                                              st                       th
                          Wednesday,the 31 day of March 2021/10 Chaithra, 1943

                                               OP(C) No.840/2021

EP.NO.71/2019 IN OS No.97/2018 of the MUNSIFF COURT,HARIPAD

            For information purpose only
PETITIONER/JUDGMENT DEBTOR/DEFENDANT
       PRASANNAN,AGED 48 YEARS
       S/O. YESODHARAN. RESIDING AT ANCHUCHIRA VEETIL, PALLANA MURI,
       THRIKKUNNAPUZHA VILLAGE, ALAPPUZHA DISTRICT.
RESPONDENT/DECREE HOLDER/PLAINTIFF
       BALAN,AGED 70 YEARS
       S/.VASU, RESIDING AT B.N MANDIRATHIL VEETIL, KARUVATTA THEKKUM MURI,
       KARUVATTA VILLAGE, ALAPPUZHA district-690517
  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 the operation and implementation of the Exhibit P9 sale proclamation dated

23/3/2021 in E.P. No. 71/2019 in O.S.No. 97/2018 on the ﬁles Learned Munsiﬀ's Court, Haripad, pending

disposal of this Original Petition (Civil) so as to secure the ends 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 T.MADHU, CHANDRALEKHA SANU,

C.R.SARADAMANI, B.K.RAJAGOPAL, SHAHID AZEEZ, Advocates for the petitioner, the court passed

the following

                                                   ORDER

Admit.

Issue notice by speed post to the respondents. The sale proceedings are stayed for a period of two months subject to the condition of the petitioner depositing an amount of Rs. 1,00,000/- (Rupees one lakh only) o n or before 8.04.2021 and another amount of Rs. 50,000/-(Rupees ﬁfty thousand only) on or before 18.05.2021.

It is made clear that if payment of Rs. 1 lakh is defaulted on or before 8.4.2021, the execution court will be at liberty to go ahead with the execution proceedings. Post on 28.5.2021.

31-03-2021 Sd/-

T.V.ANILKUMAR,JUDGE

/true copy/ Sd/-

                                                                                   ASSISTANT REGISTRAR
 OP(C) 840/2021                                      2/2

Exhibit P9:- The true copy of the proclamation of sale dated 23/3/2021 in E.P. No. 71/2019 in O.S.No. 97/2018 on the ﬁles of the Munsiﬀ's Court, Haripad.

For information purpose only