For Information Purpose Only vs Ravikumar
2021 Latest Caselaw 8001 Ker

OP(C) 614/2021                       1/2



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

             Monday,the 8th day of March 2021/17th Phalguna, 1942
                             OP(C) No.614/2021

    For information purpose only
EP 231/2019 in OS No.339/2013 of the PRINCIPAL MUNSIFF COURT, NEYYATTINKARA
CMA NO 4/2021 & IA NO.2/2021 in CMA No 5/2021 of the SUBCOURT NEYYATTINKARA
PETITIONER/ PLAINTIFF/ COUNTER CLAIM DEFENDANT/ JUDGMENT DEBTOR


      RAVIKUMAR, AGED 62 YEARS
      S/O. RAJESEKHARAN, SIVALAYAM, OTTATHERUVU,
      BALARAMAPURAM P.O, ATHIYANNOOR DESOM, NEYYATTINKARA
      TALUK, THIRUVANANTHAPURAM DISTRICT-695 501
RESPONDENT/ DEFENDANT/ COUNTER CLAIM PLAINTIFF/ COUNTER CLAIM DECREE

HOLDER


      SIVATHANU,AGED 83 YEARS
      S/O. ARUNACHALAM, NARAYANI VILASOM, VARUVILAKATHU
      VEEDU, OTTATHERUVU, BALARAMAPURAM P.O, ATHIYANNOOR
      VILLAGE, THIRUVANANTHAPURAM DISTRICT-695 501

   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 pass an
order staying the further proceedings in EP No. 231/2019 in OS 339/2013
on the file of the Principal Munsiff Court, Neyyattinkara pending disposal
of the above Original Petition.


  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. THIRUMALA P.K.MANI, Advocate for the petitioner, the court passed
the following
                                  ORDER

Not admitted.

Issue notice by speed post to the respondent. The Registry will call for a report from Sub Court, Neyyattinkara, as to the present status of C.M.A Nos. 4 & 5 of 2021 and I.A No. 2/2021 in CMA No. 5/2021 as well as the time frame within which the stay petition OP(C) 614/2021 2/2

can be disposed of. The report shall reach this court within a period of 10 days.

Post on 24-03-2021 It is made clear that execution proceedings in EP No. 231/2019 in O.S No. 339/2013 on the file of the Principal Munsiff Court, Neyyattinkara, shall be deferred till then.

08-03-2021

For information purpose only Sd/-

T.V.ANILKUMAR,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR