Krishnan vs Beevi [email protected]
2021 Latest Caselaw 21192 Ker

OP (FC) No.485/2021                        1/3

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                            &
                         THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
            Wednesday, the 20th day of October 2021 / 28th Aswina, 1943
                            OP (FC) NO. 485 OF 2021(R)
   PETITIONER/CLAIM PETITIONER:

           KRISHNAN, AGED 51 YEARS, S/O.PONNU, VADAKKEKALATHIL,
           MANGALAMDAM VILLAGE, ALATHUR TALUK, PALAKKAD DISTRICT-678 682.

   RESPONDENTS/DECREE HOLDER & LEGAL HEIRS OF JUDGMENT DEBTOR:

       1. BEEVI HAMSA @ RUKKIYABEEVI, AGED 61 YEARS, W/O.MOIDHU HAMSA, R/A
          KARUPPAM VEEDU, KODALI DESOM, MATTATHUR VILLAGE, MUKUNDAPURAM TALUK,
          THRISSUR DISTRICT-680 683.
       2. FATHIMA, W/O.LATE O.P. HAMSA, OLIPARAMBIL HOUSE, PAYYANADAM P.O.,
          PALAKKAD-678 583.
       3. SHAMILNAJ, S/O.LATE O.P.HAMSA, OLIPARAMBIL HOUSE, PAYYANADAM P.O.,
          PALAKKAD-678 583.
       4. JUMAILA, D/O.LATE O.P. HAMSA, OLIPARAMBIL HOUSE, PAYYANADAM P.O.,
          PALAKKAD-678 583.

        OP (Family Court) praying inter alia that in the circumstances
   stated in the affidavit filed along with the OP (FC) the High Court be
   pleased to stay all further proceedings pursuant to Exhibit P2 pending
   disposal of the above original petition.

        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of OP (FC) and upon hearing the arguments
   of M/S. SAIBY JOSE KIDANGOOR, BENNY ANTONY PAREL, PARVATHY VIJAYAN,
   SANJUNA GOPINATH, KRISHNAPRIYA A.R., SAFARIYA A SAMAD, IRINE MATHEW,
   ADITHYA KIRAN V.E & S.SIBHA, Advocates for the petitioner, the court
   passed the following:

                                                                 P.T.O.
 OP (FC) No.485/2021                           2/3




                                          ORDER

The petitioner undertakes that he will deposit the entire decree

amount.

In the light of the submission as above, we defer the execution

proceedings for a period of one week.

Registry is directed to verify whether there is any appearance for

respondents.

Post on 25/10/2021.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

20-10-2021 /True Copy/ Assistant Registrar OP (FC) No.485/2021 3/3

APPENDIX OF OP (FC) 485/2021 Exhibit P2 THE TRUE COPY OF THE SALE PROCLAMATION DATED NIL