Kerala High Court
Padmavally vs Sathyapalan on 10 September, 2021
OP(C) No.1509/2021 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
Friday, the 10th day of September 2021 / 19th Bhadra, 1943
OP(C) NO. 1509 OF 2021
EA No.257/2017 IN E.P No.91/2005 in OS 160/1995 OF ADDITIONAL MUNSIFF
COURT,CHERTHALA, ALAPPUZHA
PETITIONER/DECREE HOLDER-PLAINTIFF:
PADMAVALLY, AGED 65 YEARS, W/O. DASAN, SANKARAMANGALATHU HOUSE,
THEVARVATTOM MURI, THYCATTUSSERY VILLAGE, MANAPPURAM P. O.,
ALAPPUZHA DISTIRCT - 688 558.
RESPONDENTS/JUDGMENT DEBTORS 1 & 2 - DEFENDANTS 1 & 2 AND PERSONS NOT PARTIES
IN THE SUIT AND EXECUTION PETITION:
1. SATHYAPALAN, AGED 58 YEARS, S/O. GOVINDAN, SANKARAMANGALAM HOUSE,
THEVARVATTOM MURI, THYCATTUSSERY VILLAGE, MANAPPURAM P. O.,
ALAPPUZHA DISTRICT - 688 558.
2. LATHIKA, AGED 46 YEARS, W/O. SATHYAPALAN, SANKARAMANGALAM HOUSE,
THEVARVATTOM MURI, THYCATTUSSERY VILLAGE, MANAPPURAM P. O.,
ALAPPUZHA DISTRICT - 688 558.
3. MENAKA, AGED 55 YEARS, D/O. NALINI, PONMATHARA HOUSE, VAIKOM,
VADAKKEMURI VILLAGE, UDAYANAPURAM KARA, VAIKOM TALUK, KOTTAYAM
DISTRICT - 686 143.
4. SARASWATHI, AGED 61 YEARS, D/O. NALINI, THUKILKUTHUMKADAVIL
SANKARAMANGALAM HOUSE, VAIKOM, VADAKKEMURI VILLAGE, UDAYANAPURAM
KARA, VAIKOM TALUK, KOTTAYAM DISTRICT - 686 143.
5. GEETHA,AGED 50 YEARS D/O. NALINI, VELAMVELI VEETTIL, VAIKOM,
VADAKKEMURI VILLAGE, UDAYANAPURAM KARA, VAIKOM TALUK, KOTTAYAM
DISTRICT - 686 143.
6. SHINOS, AGED 39 YEARS, S/O. DASAN, SANKARAMANGALATHU HOUSE,
THEVARVATTOM MURI, THYCATTUSSERY VILLAGE, MANAPPURAM P. O.,
ALAPPUZHA DISTRICT - 688558.
7. N. MANIKANTAN, AGED 62 YEARS, S/O. GOVINDAN, RESIDING AT FISHERMEN
COLONY, THEVARVATTOM MURI, THYCATTUSSERY VILLAGE, MANAPPURAM P. O.,
ALAPPUZHA DISTRICT - 688558.
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 stay
all further proceedings pursuant to Exhibit P17 and direct the Additional
Munsiff Court, Cherthala to effect delivery of property in Exhibit P1
execution proceedings at the earliest pending disposal of the above
Original Petition (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. V.N.SANKARJEE, V.N.MADHUSUDANAN, R.UDAYA JYOTHI, M.M.VINOD,
M.SUSEELA, KEERTHI B. CHANDRAN, VIJAYAN PILLAI P.K., C.PURUSHOTHAMAN NAIR
& NITHEESH.M, Advocates for the petitioners the court passed the
following:
OP(C) No.1509/2021 2/3
ORDER
Admit.
Issue notice on respondents through speed post.
Alternatively, the petitioner is permitted to serve notice on the
counsel appearing for the respondent before the court below and produce a
memo regarding such service.
Registry may call for a report from the Additional Munsiff's Court,
Cherthala regarding the present stage of E.P No.91/2005 in O.S No.160/1995
and the time required for finalising the execution proceedings. In the
meanwhile further proceedings in EA No.257/2017 shall be deferred by one
month.
Sd/- V.G.ARUN JUDGE
10-09-2021 /True Copy/ Assistant Registrar
OP(C) No.1509/2021 3/3
APPENDIX OF OP(C) 1509/2021
Exhibit P1 TRUE COPY OF THE EXECUTION PETITION DATED 04.02.2005 IN
E.P.NO.91/2005 IN O.S.NO.160/1995 ON THE FILE OF THE
ADDITIONAL MUNSIFF COURT, CHERTHALA.
Exhibit P17 TRUE COPY OF THE PETITION DATED 30.10.2017 IN
E.A.NO.257/2017 IN E.P.NO.91/2005 IN O.S.NO.160/1995.
