Citation : 2021 Latest Caselaw 10902 Ker
Judgement Date : 31 March, 2021
Ex.SA 9/2010 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
Wednesday,the 31st day of March 2021/10th Chaithra, 1943
Ex.SA No.9/2010
For information purpose only
AS No.47/2008 of SUB COURT,VADAKARA.
E.A 140/2008 in E.P 76/2008 in RCP No.35/2007 of MUNSIFF COURT,VATAKARA
APPELLANTS/APPELLANTS/CLAIM PETITIONERS
1.KALYANI AMMA,W/O KUNHIRAMAN VYDIAR
68 YEARS, VATTAPARAMBATH, VELLUR AMSOM AND DESOM, VATAKARA
TALUK, KOZHIKODE DISTRICT, KERALA.
2.RAMACHANDRAN S/O KUNHIRAMAN VYDIAR
48 YEARS, VATTAPARAMBATH, VELLUR AMSOM AND DESOM, VATAKARA
TALUK, KOZHIKODE DISTRICT, KERALA.
3.PREMARAJAN S/O KUNHIRAMAN VYDIAR
38 YEARS, VATTAPARAMBATH, VELLUR AMSOM AND DESOM, VATAKARA
TALUK, KOZHIKODE DISTRICT, KERALA.
BY ADV
SRI.V.J.JAMES
SRI.K.A.HAZAN
RESPONDENTS/DECREE HOLDER/JUDGMENT DEBTOR
1.ANANTHOTH KUNHIKKANNAN, S/O CHATHUKUTTY,
79 YEARS, ADVOCATE, KUMMANKODE AMSOM,, NADAPURAM DESOM,
VATAKARA TALUK,, KOZHIKODE DISTRICT, KERALA.
2.VENGOYIL V.M.ANIL KUMAR, S/O RAGHAVAN,
34 YEARS, BUSINESS, THONDARNAD AMSOM AND DESOM,
MANANTHAVADI TALUK, WYNAD DIST., KERALA STATE.
R2 by SRI.KALEESWARAM RAJ
R1 by SRI.B.KRISHNAN & SRI.R.PARTHASARATHY
This Execution Second Appeal again coming on for orders upon perusing the appeal
memorandum, and this Court's order dated 16-03-2021 , the court on the same day passed the
Ex.SA 9/2010 2/2
following:-
ORDER
Post on 27-05-2021. In the meanwhile, in continuation of the order dated 16-03-2021, delivery proceedings if any,stands adjourned.
For information purpose only 31-03-2021 Sd/-
N.ANIL KUMAR,JUDGE
/true copy/ Sd/-
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