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For Information Purpose Only vs Sumol
2021 Latest Caselaw 8772 Ker

Citation : 2021 Latest Caselaw 8772 Ker
Judgement Date : 16 March, 2021

Kerala High Court
For Information Purpose Only vs Sumol on 16 March, 2021
OP(C) 643/2021                       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.643/2021

    For information purpose only
PLP No.400/2014 of the MUNSIFF COURT, MUVATTUPUZHA
PETITIONER/ PETITIONER/ JUDGMENT DEBTOR

      SUMOL, AGED 54 YEARS,
      W/O BINOY, KURUVELI (KOCHUPURAKKAL) HOUSE, AAYATHUPADI
      KARA, KOOVAPPADI VILLAGE, KUNNATHUNADU TALUK,
      KOOVAPPADI P.O, ERNAKULAM DISTRICT, PIN-683 544.

RESPONDENTS/ RESPONDENTS/ DECREE HOLDER.
1. AMMINI ISSAC, AGED 75 YEARS
    W/O ISSAC, KALAPPURAYIL HOUSE, PALAKKUZHA KARA,
    PALAKKUZHA VILLAGE, MUVATTUPUZHA TALUK, PALAKKUZHA
    P.O, ERNAKULAM DISTRICT, PIN-686 662.

2. SEEMOL BENNY, AGED 46 YEARS
    W.O BENNY, AREEKKAL HOUSE, MAROTTICHUVADU, KALADY,
    PERUMBAVOOR, MATTOOR P.O, ERNAKULAM DISTRICT, PIN-683
    574.

   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 issue an
order directing the respondents not to alienate, encumber or committing
any waste upon the properties covered under Exhibit P3 award passed in
P.L.P No. 400 of 2014 on the file of the Taluk Legal Services Committee,
Muvattupuzha, pending final disposal of the above Original Petition
(Civil).


  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 ABU MATHEW, ROY THOMAS (MUVATTUPUZHA), SHINE JACOB
& AJU MATHEW, Advocates for the petitioner, the court passed the
 OP(C) 643/2021                    2/2

following.




                              ORDER

Issue notice to respondents by speed post. The respondents are restrained from encumberring or alienating the For information purpose only property until further orders. Post after vacation.

16-03-2021 Sd/-

T.V.ANILKUMAR,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR

EXHIBIT P3 - TRUE COPY OF THE AWARD DATED 06.12.2014 IN PLP NO. 400 OF 2014 PASSED IN THE LOK ADALAT.

 
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