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For Information Purpose Only vs Jolly Paul
2021 Latest Caselaw 8135 Ker

Citation : 2021 Latest Caselaw 8135 Ker
Judgement Date : 9 March, 2021

Kerala High Court
For Information Purpose Only vs Jolly Paul on 9 March, 2021
OP(C) 596/2021                        1/2



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

             Tuesday,the 9th day of March 2021/18th Phalguna, 1942
                              OP(C) No.596/2021

    For information purpose only
CMA No.22/2019 of the SUB COURT, MUVATTUPUZHA
OS No.134/2017 of the MUNSIFF COURT, MUVATTUPUZHA
PETITIONER/ RESPONDENT/ PETITIONER/ PLAINTIFF
      JOLLY PAUL, AGED 53 YEARS
      S/O. PAUL, PUTHUMANA HOUSE, ALAPURAM KARA, ELANJI P.O.,
      ELANJI VILLAGE, MUVATTUPUZHA TALUK, REP. BY HIS POWER OF
      ATTORNEY HOLDER JOSE SEBASTIAN, S/O.DEVASIA, AGED 60
      YEARS, MANNAPARAMBIL @ MATTATHIL HOUSE, NECHIPUZHA
      KARA, LALAM VILLAGE, MEENACHIL TALUK, KOTTAYAM
      DISTRICT.
RESPONDENTS/ APPELLANTS/ RESPONDENTS/ DEFENDANTS
1. SHERRY PAUL, AGED ABOUT 52 YEARS,
    S/O. PAUL, PUTHUMANA HOUSE, ALAPURAM KARA, ELANJI P.O.,
    ELANJI VILLAGE, MUVATTUPUZHA TALUK, PIN-686 665.

2. MINI SHERLY, AGED ABOUT 50 YEARS
    W/O. SHERRY PAUL, PUTHUMANA HOUSE, ALAPURAM KARA,
    ELANJI P.O., ELANJI VILLAGE, MUVATTUPUZHA TALUK,
    PIN-686665.

   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 Exhibit P15 judgment passed in CMA No. 22/2019 by the
Hon'ble Sub Court Muvattupuzha till the disposal of this 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
M/S T.K.RADHAKRISHNAN & ALEXANDER GEORGE, Advocates for the
petitioner, the court passed the following
 OP(C) 596/2021                     2/2




                               ORDER

Parties on either side are restrained from committing any acts of waste in the property. The respondent is restrained from pulling down the southern bounday wall of the property until further orders. Post after vacation.

For information purpose only 09-03-2021 Sd/-

T.V.ANILKUMAR,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR

EXHIBIT P15 - THE TRUE COPY OF THE JUDGMENT PASSED IN CMA NO. 22/2019 BY THE SUB COURT ON 24.2.2021.

 
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