Saidalavi K.T vs Fathima Rahman
2021 Latest Caselaw 21820 Ker

                 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. 1978 OF 2021

                  E.P No.164/2020 of MUNSIFF COURT, TIRUR

                  OS 1581/2017 OF MUNSIFF COURT,CHAVAKKAD

PETITIONER/JUDGMENT DEBTOR:

     SAIDALAVI K.T, AGED 60 YEARS, S/O KUNCHIKOYA MASTER, KUNNATHODI
     HOUSE, PUTHOOR P.O, KOTTAKKAL, MALAPPURAM DISTRICT-679503.

     BY ADV. MR.A.HAROON RASHEED




RESPONDENT/DECREE HOLDER:

     FATHIMA RAHMAN, AGED 59 YEARS, W/O MUHAMMED ABDURAHMAN, NARANATH,
     VAILATHOOR P.O, CHAVAKKAD TALUK, THRISSUR DISTRICT-679563.



     This OP(C) having come up for admission on 02-11-2021 upon perusing
the petition, the court on the same day passed the following:




                                                                      (P.T.O)
                              A. BADHARUDEEN, J.
                    ================================
                              O.P.(C) No.1978 of 2021
                    ================================
                      Dated this the 2nd day of November, 2021


                                            ORDER

Heard. O.P. is admitted. Issue notice to the respondent by

speed post.

2. The matter in dispute involves execution of ex-parte

decree in O.S.NO.1581/2017 and it is submitted by the learned

counsel for the petitioner that the E.P. is posted for sale on

08.11.2021. The subject matter of this O.P. would indicate that the

petitions filed as I.A.No.1/2021 and 2/2021 by the petitioner who is

the judgment debtor are under consideration of the Munsiff and in

the event of petitions happened to be allowed there is likelihood of

setting aside the ex-parte decree, which is under execution.

Considering the above aspect, the proceedings in E.P.No.164/2020

pending before the Munsiff Court, Tirur is stayed for a period of two

weeks.

Post the matter after completion of service.

Sd/-

A. BADHARUDEEN, JUDGE

SCS

02-11-2021 /True Copy/ Assistant Registrar