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The Peninsula Chits Pvt. Ltd vs Sasi
2021 Latest Caselaw 21433 Ker

Citation : 2021 Latest Caselaw 21433 Ker
Judgement Date : 29 October, 2021

Kerala High Court
The Peninsula Chits Pvt. Ltd vs Sasi on 29 October, 2021
                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                    THE HONOURABLE MR.JUSTICE V.G.ARUN
         FRIDAY, THE 29TH DAY OF OCTOBER 2021 / 7TH KARTHIKA, 1943
                            OP(C) NO. 1774 OF 2021
 AGAINST THE ORDER/JUDGMENT IN IA 1/2021 IN AS 28/2021 OF ADDITIONAL SUB
                         COURT, IRINJALAKUDA, THRISSUR


PETITIONER/PETITIONER:

            THE PENINSULA CHITS PVT. LTD.
            DOOR NO.XII/376, IRINJALAKKUDA MUNICIPALITY, CHRIST COLLEGE
            JUNCTION, MUKUNDAPURAM TALUK, IRINJALAKKUDA P.O., PIN-680
            121, REPRESENTED BY MANAGING DIRECTOR, FRANCIS P.P., S/O.
            PAUL, AGED 64 YEARS, THALAPPILLY PARAMEL HOUSE, MURINGOOR
            THEKKUMMURI VILLAGE, KHANNA NAGAR P.O., KORATTY.

            BY ADV BIJU ABRAHAM


RESPONDENTS/RESPONDENTS:

     1      SASI
            AGED 60 YEARS
            S/O. THADATHIL KUTTAPPAN @ VELAYUDHAR, ANNANAD DESOM,
            ANNAMANADA P.O., PIN-680 741, KALLUR VADAKKUMURY VILLAGE,
            CHALAKKUDY TALUK.

     2      USHA
            AGED 66 YEARS
            W/O. THEKKOOTT BHAGEERADHAN, KURUVILASSERY DESOM,
            KURUVILASSERY P.O., PIN-680 732, KURUVILASSERY VILLAGE,
            CHALAKKUDY TALUK.


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 29.10.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 1774 OF 2021
                                     2




                             JUDGMENT

Dated this the 29th day of October, 2021

Learned Counsel for the petitioner submitted

that the Original Petition is not pressed.

This is recorded and the Original Petition is

dismissed as not pressed.

Sd/-

V.G.ARUN

JUDGE NB/29-10 OP(C) NO. 1774 OF 2021

APPENDIX OF OP(C) 1774/2021

PETITIONER'S EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE MORTGAGE DEED EXECUTED BY 2ND RESPONDENT IN FAVOUR OF PETITIONER DATED 27.5.2011.

EXHIBIT P2 A TRUE COPY OF THE CLAIM PETITION FILED BY THE PETITIONER AS E.A.NO.144/2021 IN E.P.NO.567/2019 IN O.S.NO.740/2018 ON THE FILES OF MUNSIFF COURT CHALAKKUDY.

EXHIBIT P3 A TRUE COPY OF THE ORDER DATED 5.8.2021 IN E.A.NO.144/2021 IN E.P.NO.567/2019 IN O.S.NO.740/2018 ON THE FILES OF MUNSIFF COURT, CHALAKKUDY.

EXHIBIT P4 A TRUE COPY OF THE APPEAL MEMORANDUM IN AS NO.28/2021 ON THE FILES OF ADDITIONAL SUB COURT IRINJALAKKUDA.

EXHIBIT P5 A TRUE COPY OF THE STAY PETITION FILED AS I.A.NO.1/2021 IN AS NO.28/2021 ON THE FILES OF ADDITIONAL SUB COURT IRINJALAKKUDA.

EXHIBIT P6 A TRUE COPY OF THE RESOLUTION DATED 30.9.2021 OF THE PETITIONER.

RESPONDENT'S EXHIBITS: NIL

True Copy

P.A to Judge

 
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