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The State Of Kerala vs S.Santhakumari Amma
2021 Latest Caselaw 23525 Ker

Citation : 2021 Latest Caselaw 23525 Ker
Judgement Date : 25 November, 2021

Kerala High Court
The State Of Kerala vs S.Santhakumari Amma on 25 November, 2021
OP(C) No.2225/2021                            1/2

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT
                          THE HONOURABLE MR.JUSTICE V.G.ARUN
             Thursday, the 25th day of November 2021 / 4th Agrahayana, 1943

                                OP(C) NO. 2225 OF 2021


E.A NO 200/2021 IN E.P NO 9/2006 IN LAR 155/1984 OF SUB COURT / COMMERCIAL
COURT, PATHANAMTHITTA.

   PETITIONER/ JUDGMENT DEBTOR/ RESPONDENT:

          THE STATE OF KERALA, REPRESENTED BY THE DISTRICT COLLECTOR,
          COLLECTORATE, CIVIL STATION, PATHANAMTHITTA-689 645.

   RESPONDENT/ DECREE HOLDER/ CLAIMANT:

          S.SANTHAKUMARI AMMA, PODIKKALA PADINGITTETHIL, KURAMPALA MURI,
          THONALLOOR-689 501.


        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
   direct the Sub Court, Pathanamthitta to grant interim custody of BOLERO
   JEEP having Registration No. KL 03- W-7777 attached in EA No. 200/2021 in
   EP No. 09/2006 in LAR No. 155/1984 of Sub Court, Pathanamthitta to the
   petitioner herein and stay all further proceedings in the above case
   pending disposal of this Original Petition.


        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
   GOVERNMENT PLEADER. for the petitioners, the court passed the following:

                                        O R D E R

Admit.

Issue notice to the respondent through speed post.

The further proceedings, based on Exhibit P2 order in EP 09/2006 in LAR 155/1984 of Sub Court, Pathanamthitta will stand deferred for one month, subject to the petitioner depositing 25% of the balance amount shown in Exhibit P2 within the said period.

In view of this order, the vehicle of the Revenue Divisional Officer, Adoor, which is alleged to have been attached shall be released forthwith.



                                                    Sd/- V.G.ARUN JUDGE


25-11-2021                      /True Copy/                          Assistant Registrar
 OP(C) No.2225/2021                 2/2

                      APPENDIX OF OP(C) 2225/2021
Exhibit P2           THE TRUE COPY OF THE ORDER DATED 07.09.2021 IN EP

NO.09/2006 IN LAR NO.155/1984 OF SUB COURT, PATHANAMTHITTA.

 
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