Biju Paramu vs Krishnamma
2021 Latest Caselaw 20784 Ker

Ex.SA No.21/2021                                  1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                           THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
                   Tuesday, the 5th day of October 2021 / 13th Aswina, 1943

                                    EX.SA NO. 21 OF 2021

E.A.No.313/2019 in E.P.No.202/2016 in O.S.No.1298/2014 OF PRINCIPAL MUNSIFF
COURT, ERNAKULAM

A.S.No.11/2020 OF ADDITIONAL DISTRICT COURT - VII, ERNAKULAM.

   APPELLANT/APPELLANT/OBSTRUCTOR:

           BIJU PARAMU, AGED 43 YEARS, S/O. PARAMU, PALLIYODE KIZHAKKETHIL
           VEEDU, S.R.P. MARKET P.O., THAZHAVA VILLAGE, KOLLAM DISTRICT,
           PIN-690 539.

         BY ADV.SRI.N.K.MOHANLAL

   RESPONDENTS/RESPONDENTS/RESPONDENTS/DECREE HOLDER NO.1/JUDGMENT DEBTORS 2 & 3:


       1. KRISHNAMMA, AGED 65 YEARS, W/O. V. THULASEEDHARAN PILLAI, KRISHNA
          THULASI, DIVINE NAGAR, SOUTH CHITTOOR, CHERANELOORE VILLAGE,
          ERNAKULAM DISTRICT, PIN-682 027.
       2. CHANDRIKA, AGED 56 YEARS, W/O. MOHANAN, CHERUVELIL ILLATH HOUSE,
          SOUTH CHITTOOR P.O., CHERANELLORE VILLAGE, ERNAKULAM DISTRICT,
          PIN-682 027.
       3. MOHANAN, AGED 65 YEARS, S/O. KRISHNAKUTTY MENON, CHERUVELIL ILLATHU
          HOUSE, SOUTH CHITTOOR P.O., CHERANELLORE VILLAGE, ERNAKULAM
          DISTRICT, PIN-682 027.


        This Execution second appeal having come up for                        orders    on
   05.10.2021, the court on the same day passed the following:

                                             ORDER

Heard the learned counsel for the appellant and the learned counsel for R1.

Post after ten days along with FAO.NO.138/2019.

In the meanwhile, delivery shall not be taken against the appellant/obstructor.

Sd/- N.ANIL KUMAR JUDGE

05-10-2021 /True Copy/ Assistant Registrar