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M.V.Karunakaran vs Krishnan
2021 Latest Caselaw 23474 Ker

Citation : 2021 Latest Caselaw 23474 Ker
Judgement Date : 25 November, 2021

Kerala High Court
M.V.Karunakaran vs Krishnan on 25 November, 2021
ESA No.4/1983                                     1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT
                           THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
                Thursday, the 25th day of November 2021 / 4th Agrahayana, 1943

                              IA.NO.1/2021 IN ESA NO. 4 OF 1983

                         AS.61/1980 OF II ADDL.SUB COURT, ERNAKULAM.

      EA.NO.95/1972 IN OS.NO.523/1964 OF PRINCIPAL MUNSIFF COURT, ERNAKULAM.

   PETITIONER/STRANGER:

          SHINU K.S., AGED 43 YEARS, S/O. K.K. SUKUMARAN, RESIDING AT
          KRISHNALAYAM, SABARMATHI ROAD, PALARIVATTOM P.O, POONITHURA VILLAGE,
          KANAYANNUR TALUK, ERNAKULAM DIST. PIN- 682025.




          Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to issue the certified
   copies of the Paper Book / Memorandum of Execution Second Appeal in
   ESA.No.4/1983 before this Hon'ble Court along with the copies of the
   impugned judgments / orders passed by the courts below filed by the
   appellant        therein   as   well   as   the     judgment   dated   10.10.1988   in
   ESA.No.4/1983 before this Hon'ble Court.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of S. RANJIT (KOTTAYAM), GOKUL DAS V. V. H. Advocates for the
   Petitioner/Stranger, the court passed the following:

                                               ORDER

This application is filed to issue certified copies of the paper book/memorandum of Execution Second Appeal in ESA.No.4/1983 before this Court along with the copies of the impugned judgments/orders passed by the courts below as well as the judgment dated 10.10.1988 in ESA.No.4/1983 of this Court.

Registry reported that the following records only are traced out from the General Records Section of this Court:

1.Two sets of RSA.No.4/1983;

2.Original judgment in ESA.No.4/1983:

3.Certified copy of the order dated 09.10.1979 in EA.No.95/1972:

4.Certified copy of the judgment dated 23.02.1982 in AS.No.61/1980.

ESA No.4/1983 2/2

5.Certified copy of the decree in AS.No.61/1980.

Other records are not traced out. Registry to trace out the records within three weeks.

Sd/- N.ANIL KUMAR JUDGE

25-11-2021 /True Copy/ Assistant Registrar

 
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