Koshy Valiyapadeettathil Chona ... vs Muthoot Vehicle And Asset Finance ...
2021 Latest Caselaw 21134 Ker

OP(C) No.1828/2021                         1/3

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                           THE HONOURABLE MR.JUSTICE V.G.ARUN
               Wednesday, the 20th day of October 2021 / 28th Aswina, 1943

                                 OP(C) NO. 1828 OF 2021


E.P NO.159/2019 IN AR 759/2018 OF ADDITIONAL DISTRICT COURT-I, MAVELIKKARA,
ALAPPUZHA

   PETITIONER/ JUDGMENT DEBTOR:

      1. KOSHY VALIYAPADEETTATHIL CHONA JOHN AGED 81 YEARS S/O. CHONA JOHN,
         VALIYAPADEETTATHIL HOUSE, KALLIMEL, KALLIMEL P.O, ALAPPUZHA 690
         509.
      2. SARAMMA KOSHY AGED 74 YEARS W/O. KOSHY VALIYAPADEETTATHIL CHONA
         JOHN, VALIYAPADEETTATHIL HOUSE, KALLIMEL, KALLIMEL P.O, ALAPPUZHA
         690 509

   RESPONDENT/ DECREE HOLDER:

          MUTHOOT VEHICLE AND ASSET FINANCE LIMITED MUTHOOT CHAMBERS, KURIAN
          TOWERS, BANERJI ROAD, ERNAKULAM, KOCHI 18, NOW AT 6TH FLOOR, MIDHUN
          TOWER, K.P VALLON ROAD, KADAVANTHARA, ERNAKULAM 682 020 REPRESENTED
          BY ITS ASST. LEGAL OFFICER/POWER OF ATTORNEY HOLDER MR. RENEESH K.P,
          KOLLAMTHADATHIL HOUSE, KUIAYATTIKARA P.O, ERNAKULAM 682 315


        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 pass
   an interim order staying the operation and implementation of Exhibit P3,
   and all further proceedings thereon, pending consideration and disposal of
   this O.P (Civil).


        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
   M/S ASWIN GOPAKUMAR, ANWIN GOPAKUMAR, P.T.HAKIM, KANDAMPULLY VIKRAM,
   NIRANJAN SUDHIR, NIKITHA SUSAN PAULSON & AKHIL BINOY, Advocates for the
   petitioners and of Sri. SABU S. KALLARAMOOLA, takes notice for respondent,
   the court passed the following:
 OP(C) No.1828/2021                          2/3




                                      O R D E R

Admit.

Adv. Sabu S. Kallaramoola, takes notice for the respondent.

There shall be an interim stay of further proceedings in EP No. 159/2019 in AR No. 759/2018 of Additional District Court 1, Mavelikkara, subject to the petitioner remitting an amount of Rs. 1,00,000/- (Rupees one lakh only) on or before 15-11-2021.

                                                  Sd/- V.G.ARUN JUDGE




20-10-2021                    /True Copy/                          Assistant Registrar
 OP(C) No.1828/2021                 3/3

                      APPENDIX OF OP(C) 1828/2021
Exhibit P3           TRUE COPY OF THE PROCLAMATION NOTICE UNDER THE ORDER
                     XXI AND RULE 66, DATED 17-09-2021.