Malathiamma vs Balamaniamma
2021 Latest Caselaw 18922 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                     &
                     THE HONOURABLE MR.JUSTICE K. BABU
         Friday, the 10th day of September 2021 / 19th Bhadra, 1943
                    IA.NO.1/2020 IN FAO NO. 122 OF 2020

  E.A.NO.805/2019 IN E.P.NO.157/2014 IN OS 999/2007 OF II ADDITIONAL SUB
                             COURT,THRISSUR.

                                   ---

PETITIONER/APPELLANT:

MALATHIAMMA,AGED 85,W/O.PALLIYATH PRABHAKARAN NAIR,

VELLARKKAD VILLAGE DESOM, TALAPPILLY TALUK,

THRISSUR DISTRICT - 680 584.

RESPONDENTS/RESPONDENTS:

1.BALAMANIAMMA,AGED 78,W/O.AKAVALAPPIL LATE GOVINDHAN NAIR,

  KADANGOD VILLAGE, THEKUMMURI DESOM, KADUNGODE P.O.,

  TALAPPILY TALUK, THRISSUR DISTRICT - 680 584.

AND OTHERS.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay all further
proceedings in EP No.157 of 2014 in O S No.999 of 2007 on the file of the
2nd Addl. Sub Court, Thrissur including the attempted delivery of the
property in question pending consideration of the above appeal, in the
interest of justice.


     This Application again coming on for orders upon perusing the
application and the affidavit filed in support thereof and this Court's
order dated 06.08.2021 and upon hearing the arguments of SRI.SREEKUMAR
G.CHELUR, Advocate for the petitioner and of M/S.SAIJO HASSAN, BENOJ C
AUGUSTINE, RAFEEK V.K., PARVATHY P., AATHIRA SUNNY, MANAS P HAMEED,
ELDHO.N.MONCY & SINDHU CHERIYAN, ADVOCATES for the respondents 1 & 7, the
court passed the following:


                                                                      P.T.O.
                      ANIL K. NARENDRAN & K. BABU, JJ.
                ---------------------------------------------------
                  I.A.No.1 of 2020 & F.A.O.No.122 of 2020
               ------------------------------------------------------
                 Dated this the 10th day of September, 2021

                                     ORDER

Anil K. Narendran, J.

I.A.No.1 of 2020

The learned counsel for appellant/judgment debtor would

submit that in terms of the order of this Court dated 06.08.2021,

the judgment debtor has already deposited the sum of

Rs.2,00,000/- before the Execution Court in E.P.No.157 of 2014,

vide Treasury Receipt No.799011900000027 dated 07.09.2021.

In such circumstances, we deem it appropriate to permit the

legal heirs of the decree holder to withdraw the said amount.

Interim order will stand extended by two weeks.

F.A.O.No.122 of 2020

As requested by the learned counsel on both sides, list this

matter on 20.09.2021, for disposal.

Sd/-

ANIL K. NARENDRAN, Judge

Sd/-

K. BABU, Judge AV/10/9

10-09-2021 /True Copy/ Assistant Registrar