P.V.Madhava Prasad vs Jisha Sudheer
2021 Latest Caselaw 18182 Ker

RSA No.832/2020                            1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
             Friday, the 3rd day of September 2021 / 12th Bhadra, 1943
                        IA.NO.1/2020 IN RSA NO. 832 OF 2020
                  OS 242/2013 OF PRINCIPAL MUNSIFF COURT, PALAKKAD
                AS 188/2016 OF V ADDITIONAL DISTRICT COURT,PALAKKAD
   PETITIONERS/APPELLANTS:

      1. P.V.MADHAVA PRASAD S/O P.M. VASUDEVAN,AGED 40 YEARS, PUTHAN VEEDU,
         MANNATHUKAVU, THANNISSERI AMSOM, THANNISSERI POST-678 501, PALAKKAD
         TALUK, PALAKKAD DISTRICT
      2. K.A.BALARAMAN, S/O LATE APPUKUTTAN,AGED 78 YEARS, KUNNUKKADU HOUSE,
         THENKURISSI AMSOM, THENKURISSI POST-678 671, ALATHUR TALUK, PALAKKAD
         DISTRICT
      3. S. CHANDRAN, AGED 75 YEARS MOOCHIKKAL HOUSE, MOOTHANTHARA POST-678
         012, KODUVAYUR AMSOM, CHITTUR TALUK, PALAKKAD DISTRICT.
      4. KODUVAYUR SREEKRISHNA FINANCE, PALAKKAD ROAD, KODUVAYUR POST-678
         501, CHITTUR TALUK, PALAKKAD DISTRICT,REPRESENTED BY ITS MANAGING
         PARTNER.P.V.MADHAVA PRASAD
      5. P.V.MADHAVA PRASAD S/O P.M. VASUDEVAN, AGED 40 YEARS, PUTHAN VEEDU,
         MANNATHUKAVU, THANNISSERI AMSOM , THANNISSERI POST-678 501, PALAKKAD
         TALUK, PALAKKAD DISTRICT . MANAGING PARTNER, KODUVAYUR SREEKRISHNA
         FINANCE, PALAKKAD ROAD, KODUVAUR POST-678 501, CHITTUR TALUK
         PALAKKAD DISTRICT.
      6. K.A BALARAMAN, S/O LATE APPUKUTTAN,AGED 78 YEARS KUNNUKKADU HOUSE,
         THENKURISSI AMSOM, THENKURISSI POST-678 671, ALATHUR TALUK, PALAKKAD
         DISTRICT . PARTNER, KODUVAYUR SREEKIRSHNA FINANCE, PALAKKAD ROAD,
         KODUVAYUR POST-678 501, CHITTUR TALUK, PALAKKAD DISTRICT
      7. B. PRASEEJA, W/O P.V.MADHAVA PRASAD,AGED 35 YEARS PUTHAN VEEDU,
         MANNATHUKAVU, THANNISSERI AMSOM, THANNISSERI POST-678 501, PALAKKAD
         TALUK, PALAKKAD DISTRICT . PARTNER, KODUVAYUR SREEKRISHNA FINANCE,
         PALAKKAD ROAD, KODUVAYUR POST-678 501, CHITTUR TALUK, PALAKKAD
         DISTRICT
      8. L. SATHYABHAMA, W/O P.M. VASUDEVAN,AGED 59 YEARS PUTHAN VEEDU,
         MANNATHUKAVU, THANNISSERI AMSOM, THANNISSERI POST-678 501, PALAKKAD
         TALUK, PALAKKAD DISTRICT . MANAGING PARTNER, KODUVAYUR SREEKRISHNA
         FINANCE, PALAKKAD ROAD, KODUVAYUR POST-678 501, CHITTUR TALUK,
         PALAKKAD DISTRICT
      9. B.GOPAN, S/O BALAKRISHNAN, MOOCHIKKAL HOUSE,AGED 39 YEARS
         MOOTHANTHARA POST-678 012, KODUVAYUR AMSOM, CHITTUR TALUK, PALAKKAD
         DISTRICT . PARTNER, KODUVAYUR SREEKRISHNA FINANCE, PALAKKAD ROAD,
         KODUVAYUR POST-678 501, CHITTUR TALUK, PALAKKAD DISTRICT

   RESPONDENT/RESPONDENT/PLAINTIFF:

          JISHA SUDHEER W/O SUDHEER KUMAR,AGED 42 YEARS, SNEHA SAIKRIPA
          MANNATHUKAVU THANNISSERI AMSOM, THANNISSERI POST-678 501, PALAKKAD
          TALUK, PALAKKAD DISTRICT

          Application praying that in the circumstances stated in the
 RSA No.832/2020                                     2/2

   affidavit filed therewith the High Court be pleased to stay all further
   proceedings pursuant to the Judgment and decree in AS.No.188/2016 before
   the Additional District Court-V, Palakkad dated 13.01.2020 and the
   judgment and decree in OS.No.242/2013 before the Principal Munsiff
   Court,Palakkad dated 29.02.2016, pending disposal of the Regular Second
   Appeal.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of O.RAMACHANDRAN NAMBIAR, SRI.GEEN T.MATHEW, Advocates for the
   petitioners and of SRI.U.BALAGANGADHARAN Advocates for the respondent, the
   court passed the following:
                                      ORDER

Heard the learned counsel for the petitioners/appellants and the learned counsel for the respondent.

All further proceedings pursuant to the judgment and decree in AS.No.188/2016 of the Additional District Court-V, Palakkad dated 13.01.2020 confirming the judgment and decree in OS.No.242/2013 of the Principal Munsiff Court,Palakkad dated 29.02.2016 stand stayed for a period of three months on the following conditions.

1.The petitioners/appellants shall furnish sufficient security for the decree amount with interest and costs within a period of 30 days from the date of this order to the satisfaction of the executing court concerned.

2. In case of non-compliance, the interim stay shall stand vacated without any formal orders from this Court.

Post after three months.

                                                          Sd/- N.ANIL KUMAR JUDGE




03-09-2021                           /True Copy/                                      Assistant Registrar