Omana Yohannan vs Unknown
2021 Latest Caselaw 9148 Ker

IA/1/2021 IN AS 264/2002                        1/2



                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             Present:
                      THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                                   th                      th
               Thursday,the 18          day of March 2021/27    Phalguna, 1942
                                 IA.1/2021 IN AS NO.264/2002
OS No.19/1999 of the SUB COURT, THIRUVALLA


1.
            For information purpose only
PETITIONERS/ ADDITIONAL APPELLANTS 2 TO 5:
        OMANA YOHANNAN, AGED 74,
        W/O.THE        LATE P.C.YOHANNAN, PALLIPARAMBIL HOUSE, NEAR CROSS
        JUNCTION, TIRUVALLA, PATHANAMTHITTA DISTRICT, PIN-689101
2.      RAICHAL SAM,AGED 51,
        D/O. THE LATE P.C. YOHANNAN, MALAYATTU HOUSE, CHERRUKOLPUZHA,
        AYROOR SOURTH, PATHANAMTHITTA DISTRICT, PIN-689612
3.      SUSAN GIJI @ SUSAN JOHN, AGED 40,
        D/O THE LATE P.C. YOHANNAN, PUTHENVEETTIL HOUSE, MANTHUKA, KULANADA
        P.O., PATHANAMTHITTA DISTRICT, PIN-689503.
4.      JACOB JOHN,AGED 32,
        S/O THE LATE P.C.YOHANNAN, PALLIPARAMBIL HOUSE, NEAR CROSS
        JUNCTION, TIRUVALLA, PATHANAMTHITTA DISTRICT, PIN-689101
RESPONDENT/ RESPONDENT

ROY A. PHILIP, S/O ABRAHAM, AGED 74 YEARS, PUTHETHU VEEDU, KOTTATHOOR MURI, AYIROOR VILLAGE, RANNI TALUK, PATHANAMTHITTA PIN

-689614.

Application praying that in the circumstances stated in the affidavit filed therewith the High Court be pleased to pass an order enlarging the payment of time in making the payment as per clause 1 of the memorandum of agreement.

This application coming on for orders upon perusing the application and the affidavit filed in support thereof, and this court's judgment dated 28/02/2020 and upon hearing the arguments of M/S T.KRISHNAN UNNI (SR.), VINOD RAVINDRANATH, MEENA.A, & M.R.MINI, Advocates for the petitioners and of M/S P.V. GEORGE ONAKKOOR, & REJI GEORGE, Advocates for the respondent, the court passed the following IA/1/2021 IN AS 264/2002 2/2

OR D E R Adjourned to 19/05/2021 leaving liberty to the petitioner to move the

For information purpose only Execution Court contending that EP is not maintainable because the respondent has already accepted the amount under the settlement. 18-03-2021 Sd/-

DEVAN RAMACHANDRAN,JUDGE true copy/

Sd/-

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