Citation : 2021 Latest Caselaw 8760 Ker
Judgement Date : 16 March, 2021
OP(C) 680/2021 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR
Tuesday,the 16th day of March 2021/25th Phalguna, 1942
OP(C) No.680/2021
EP No.197/2018 in OS No.84/2015of the PRINCIPAL MUNSIFF COURT -I KOZHIKODE
For information purpose only
PETITIONER/JUDGMENT DEBTOR
PUTHANJERI NANGOLATH RAJESH KUMAR,AGED 48 YEARS
S/O.PUTHANJERI NANGOLATH RAMACHANDRAN NAIR, KOZHIKODE TALUK,
NELLIKKODU VILLAGE, KOVOOR DESOM.
RESPONDENT/DECREE HOLDER
BEENA T.C., AGED 49 YEARS,
W/O.VETTUKUZHIYIL SIVADASAN, VETTUKUZHIYIL HOUSE, SULTHAN BATHERY
TALUK, PURAKKATTIRI AMSOM, MENIKKAVU DESOM, P.O.MEENANGADI-673591.
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 all further proceedings in E.P No.197/2018 on the Principal
Munsiff -1, Kozhikode till the final 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.M.PROMODH KUMAR & MAYA CHANDRAN,
Advocates for the petitioner, the court passed the following;
ORDER
Not admitted.
Issue notice by speed post to respondent. All proceedings pursuant to Ext.P3 order dated 17.02.2021 are stayed for a period of eight weeks, subject to the petitioner depositing an amount of Rs.1,00,000/- (Rupees One lakh only) before the court below within 10 days from today. It is made clear that if the petitioner fails to deposit the amount as aforesaid, the execution court will be at liberty to carry forward the execution proceedings. Post after vacation.
16-03-2021 Sd/-
T.V.ANILKUMAR,JUDGE
/true copy/ Sd/-
ASSISTANT REGISTRAR OP(C) 680/2021 2/2
Exhibit P3:- true copy of the order E.P No.197/2018 of Principal Munsiff Court Kozhikode dated 17.02.2021.
For information purpose only
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