Alexander @ Rajan vs Shobhana Rasiklal Thakrar
2021 Latest Caselaw 21814 Ker

OP(C) No.1368/2021                             1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                       THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
               Tuesday, the 2nd day of November 2021 / 11th Karthika, 1943

                                 OP(C) NO. 1368 OF 2021


             E.P.No:5/2003 in OS 77/1999 OF MUNSIFF COURT, PUNALUR, KOLLAM

   PETITIONER/JUDGMENT DEBTOR:

          ALEXANDER @ RAJAN, AGED 44 YEARS, S/O. MATHEW, CONDUCTING SHEEJA
          BAKERY, KACHERY ROAD, PUNALUR, FROM CHARUVILAPUTHEN VEEDU,
          SASTHAMKONAM, PUNALUR VILLAGE.

   RESPONDENTS/LEGAL HEIRS OF THE DECEASED 2ND DECREE HOLDER:

      1. SHOBHANA RASIKLAL THAKRAR, AGED 63 YEARS, W/O. DR. JOHN JOHNSON,
         VAISAKH BUNGALOW, (VANMILA CHARLSPURAM) KIZHAKKEMURI, PIRAVANTHOOR
         VILLAGE, PATHANAPURAM TALUK, NOW RESIDING AT NO.58, SAPTHAGIRI
         NILAYA, 1ST FLOOR, 10TH MAIN, 14TH CROSS, WILSON GARDEN, BANGALORE,
         KARNATAKA - 560030.

         and 2 others....


        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 execution proceedings in O.S 77/1999 before the Munsiff's
   Court, Punalur, until the disposal of this Orginal Petition.


        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of OP(C) and this court's order dated
   25.10.2021 and upon hearing the arguments of M/S B.KRISHNA MANI & DHANUJA
   M.S, Advocates for the petitioner and of MR.S.VIDYASAGAR, Advocate for the
   respondents, the court passed the following.

                                        O R D E R

Heard the learned counsel for the petitioner.

Interim order stands extended for a period of two weeks.

Sd/- A. BADHARUDEEN, JUDGE

02-11-2021 /True Copy/ Assistant Registrar