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Ep No.5/2020 In Os No.39/2016 Of ... vs Reena Lawrence
2021 Latest Caselaw 9773 Ker

Citation : 2021 Latest Caselaw 9773 Ker
Judgement Date : 23 March, 2021

Kerala High Court
Ep No.5/2020 In Os No.39/2016 Of ... vs Reena Lawrence on 23 March, 2021
OP(C) 742/2021                               1/3



                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          Present:

                   THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR

                    Tuesday,the 23rd day of March 2021/2nd Chaithra, 1943

                                     OP(C) No.742/2021

EP No.5/2020 in OS No.39/2016 of the SUB COURT,      SULTHAN BATHERY
            For information purpose only
PETITIONER/RESPONDENT NO.2/JUDGMENT DEBTOR NO.2
       REENA LAWRENCE, 48 YEARS,
       W/O. LAWWERENCE, METHICHERI VEEDU, RESIDING AT KALPETTA EMILY,
       KALPETTA AMSOM DESOM AND POST, VYTHIRI TALUK
RESPONDENTS/PETITIONER/DECREE HOLDER/JUDGMENT DEBTORS 1 & 3 TO 10
1.     JOSE, AGED 50 YEARS,
       S/O. IPPE, MATHEKKAL VEEDU, RESIDING AT THURKKY, KALPETTA P.O AND
       AMSOM DESOM, VYTHIRI TALUK, WAYANAD DISTRICT 673 576.

2.     DALI PAUL, W/O. PAUL,,AGED 51 YEARS,
       KANNANANIKKAL VEEDU, RESIDING AT CHUNDAKARA, PALLIKKUNNU P.O,
       KANIYAMBETTA AMSOM DESOM, VYTHIRI TALUK 673 576.

3.     REJI FRANCIS, AGED 47 YEARS,
       W/O. FRANCIS, KUZHIKANDATHIL VEEDU, RESIDING AT KALPETTA, KALPETTA
       AMSOM DESOM, VYTHIRI TALUK 673 576.

4.     BIJI SHAJI, AGED 43 YEARS,
       W/O. SHAJI, PULLAMBRA VEEDU, RESIDING AT AKKADVALAVIL, PADICHIRA P.O
       AND AMSOM DESOM, SULTHANBATHERY TALUK 673 592.

5.     SIJI ROY, AGED 41 YEARS,
       W/O. ROY, PULAYANPARAMBIL VEEDU, RESIDING AT PUTHUPPADI,
       KODANCHERI P.O, PUTHUPPADI DESOM, THAMARASSERI TALUK, KOZHIKODE
       DISTRICT 673 573.

6.     SINU K THOMAS, AGED 40 YEARS,
       S/O. THOMAS, AVANI STREET, PLOT NO. 163, MAKKARDAM GARDEN , RESIDING
       AT KOLATHUUL, CHENNAI AMSOM, DESOM, CHENNAI, TAMILNADU 600 006.

7.     SUJAI T JACOB, AGED 37 YEARS,
       THATTUPARABIL VEEDU, RESIDING AT KELAKAM, KELAKAM P.O, KELAKAM
       AMSOM DESOM, IRITTY TALUK, KANNUR DISTRICT 670 703.
 OP(C) 742/2021                                   2/3




8.     K.I THOMAS, AGED 66 YEARS,
       S/O. ISSAC, ERANAD VEEDU, RESIDING AT THENERI, KAKKAVAYAL P.O AND
            For information purpose only
       AMSOM DESOM, SULTHAN BATHERY TALUK 673 592.

9.     P.J THANKACHAN, AGED 48 YEARS,
       S/O. JOSEPH, KUNNATHARA VEEDU, RESIDING AT NEAR MUNDERI WAREHOUSE,
       KALPETTA P.O, KALPETTA P.O AND AMSOM DESOM, VYTHIRI TALUK 673 576.

10.   K.M DEVASSIA, AGED 65 YEARS,
       S/O. MATHEW, CHEMPAKASSERY VEEDU, 16TH MILE, PADINHARATHARA,
       RESIDING AT OPPOSITE OF KRISHI BHAVAN, PADINHARATHARA P.O AND
       AMSOM DESOM, VYTHIRI TALUK 673 576,


        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 of E.P No.05/2020 in O.S.

No.39/2016 of the Sub Court, Sulthan Bathery, pending final disposal of the Original Petition (C).


        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 SMT.CELINE JOSEPH, Advocate for the

petitioner, the court passed the following;




                                                                                            (P.T.O)
                       T.V. ANILKUMAR, J
            -------------------------------------------
                    O.P.(C) No.742 of 2021
          ----------------------------------------------
              Dated this the 23rd March of 2021

                              ORDER

For information purpose only Not. Admitted.

Issue notice to respondents by speed post.

The learned counsel for the petitioner/judgment debtor

No.2 submits that the party would deposit an amount of

Rs.2,00,000/- (Rupees Two Lakhs only) before the court below

within a period of seven days from today. The further

proceedings in E.P.No.05/2020 in O.S.No.39/2016 of the Sub

Court, Sulthan Bathery, are stayed for a period of two weeks. It

is made clear that, if the amount aforesaid is not deposited,

the execution court will be at liberty to proceed with the

execution proceedings.

Post on 07-04-2021.

Sd/-

T.V. ANILKUMAR JUDGE SMF

/true copy/ Sd/- ASSISTANT REGISTRAR

 
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