Kalyani Amma vs Ananthoth Kunhikkannan
2021 Latest Caselaw 8776 Ker

Ex.SA 9/2010                            1/2



                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      Present:
                 THE HONOURABLE MR.JUSTICE N.ANIL KUMAR

               Tuesday,the 16th day of March 2021/25th Phalguna, 1942
                                 Ex.SA No.9/2010

    For information purpose only
AS No.47/2008 OF THE SUB COURT, VADAKARA.
EA.NO.140/2008 IN EP.NO.76/2008 IN RCP No.35/2007 OF THE MUNSIFF
COURT, VATAKARA.
APPELLANTS/APPELLANTS/CLAIM PETITIONERS:
1. KALYANI AMMA ,W/O.KUNHIRAMAN VYDIAR,
     68 YEARS, VATTAPARAMBATH, VELLUR AMSOM, AND DESOM,
     VATAKARA TALUK, KOZHIKODE DISTRICT, KERALA.

2. RAMACHANDRAN, S/O.KUNHIRAMAN VYDIAR
     48 YEARS, VATTAPARAMBATH, VELLUR AMSOM, AND DESOM,
     VATAKARA TALUK, KOZHIKODE DISTRICT,, KERALA.

3. PREMARAJAN, S/O.KUNHIRAMAN VYDIER
     38 YEARS, VATTAPARAMBATH, VELLUR AMSOM, AND DESOM,
     VATAKARA TALUK, KOZHIKODE DISTRICT,, KERALA.

      BY ADV.M/S.V.J.JAMES & K.A.HAZAN
RESPONDENTS/DECREE HOLDER/JUDGMENT DEBTOR:
1. ANANTHOTH KUNHIKKANNAN,S/O.CHATHUKUTTY,
     79 YEARS, ADVOCATE, KUMMANKODE AMSOM, NADAPURAM DESOM,
     VATAKARA TALUK, KOZHIKODE DISTRICT, KERALA.

2. VENGOYIL V.M.ANIL KUMAR, S/O RAGHAVAN
     34 YEARS, BUSINESS, THONDARNAD AMSOM AND DESOM,
     MANANTHAVADI TALUK, WYNAD DIST. KERALA STATE.

      R1 BY ADV.M/S.B.KRISHNAN & R.PARTHASARATHY
      R2 BY ADV.SRI.KALEESWARAM RAJ

  This Execution Second Appeal having come up for orders on 16.03.2021, the
court on the same day passed the following:-
 Ex.SA 9/2010                            2/2




                                    ORDER

The learned counsel for the appellants submits that during the pendency of this EXSA, the Executing Court is taking hasty steps to deliver the decree schedule shop room. The stay was in force right from the very begining.Responding to the submission, the learned counsel for the respondents submits that being an For information purpose only execution appeal of the year 2010, the matter may be heard and disposed of on merits rather than extending the stay indefinitely. The learned counsel for the respondents further submits that in the meanwhile, the respondents that no delivery shall be effected. In view of the submission,the delivery proceedings,if any, shall stand adjourned for a period of two weeks. Post on 25.03.2021.

16-03-2021 Sd/-

N.ANIL KUMAR,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR