For Information Purpose Only vs Suseelan
2021 Latest Caselaw 7836 Ker

IA/3/2016 IN RFA 827/2008                 1/2



                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        Present:
                       THE HONOURABLE MRS. JUSTICE MARY JOSEPH

               Friday,the 5th day of March 2021/14th Phalguna, 1942
                      IA 1860/2016 (IA 3/2016) IN RFA 827/2008
                   OS No.11/2007 of the SUB COURT,NEYYATTINKARA

    For     information purpose only
PETITIONER/APPELLANT
     SUSEELAN, S/O. SANKARA PANICKER, N.S.P. AGENCIES,
      AMARAVILA, KOLLAYIL VILLAGE, NEYYATTINKARA TALUK
RESPONDENT/RESPONDENT
      VIJAYAKUMAR, S/O. KRISHNA PILLAI, EASWARA BHAVAN,
      PURAVOOR DESOM, PALUKAL VILLAGE


             Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to pass an order

lifting the attachment over 24 Cents and 453 square links of property

in Block No.77, R.S.No.20 (Old Sy.No.124/3B), 2 cents and 45 sq.links

of property in Block No.77, R.S.No.18 (Old Sy.No.124/3B) and 2 cents

and 99 sq.links of property in Block No.77, R.S.No.5(Old Sy. No.

124/3B) of Chengal Village, after permitting the petitioner to deposit

the E.P. amount.


             This application again coming on for orders upon perusing the

application and the affidavit filed in support thereof and this Court's

order     dated     11.12.2019    and   upon    hearing   the   arguments   of   M/S

P.B.KRISHNAN, P.B.SUBRAMANYAN, P.M.NEELAKANDAN, SABU GEORGE, S.NITHIN

ANCHAL, Advocates for the petitioner and of M/S AJIT G ANJARLEKAR,

GOVIND PADMANAABHAN, G.P.SHINOD, MANU V., RAM MOHAN.G., Advocates for

the respondent, the court passed the following:


 (P.T.O.)
 IA/3/2016 IN RFA 827/2008          2/2



                                O R D E R

It is submitted by the learned counsel for the respondent that money covered by the Fixed Deposit receipts produced are sufficient to form security. In that event, the court below is directed to accept the FD receipts as security and to lift the attachment before judgment passed by the trial court.

For information purpose only The trial court shall pass an order lifting the attachment within a period of one week from the date of receipt of the Fixed Deposit receipts.

05-03-2021 Sd/-

MARY JOSEPH,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR