Manilal vs Dr.Afsal A. Sathar
2021 Latest Caselaw 20025 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 24th day of September 2021 / 2nd Aswina, 1943
                           OP (RC) NO. 95 OF 2021

  EP NO.16/2020 IN RC[OP] 2/2019 OF MUNSIFF COURT, KARUNAGAPPALLY, KOLLAM

PETITIONER/ JUDGMENT DEBTOR:

     MANILAL, AGED 46 YEARS, S/O KARTHIKEYAN, KURUPPASSERIL PUTHEN VEEDU,
     PUNNAKULAM SOUTH MURI, ADINADU VILLAGE, KARUNAGAPPALLY, KOLLAM
     DISTRICT-690 544.

RESPONDENTS/ DECREE HOLDERS:

  1. DR.AFSAL A SATHAR, AGED 28 YEARS, S/O ABDUL SATHAR, PANICKA VEEDU,
     ADINADU, SOUTH MURI, KARUNAGAPPALLY., PIN - 690518.

  2. NAFEESAKUNJU, AGED 50 YEARS, W/O LATE ABDUL SATHAR, PANICKA VEEDU,
     ADINADU SOUTH MURI, KARUNAGAPPALLY, KOLLAM DISTRICT, PIN-690 518


     OP (Rent Control) praying inter alia that in the circumstances
stated in the affidavit filed along with the OP (RC) the High Court be
pleased to stay all proceedings pursuant to Exhibit P1 including the
delivery of property in E.P No. 16/2020 in R.C OP No. 2/2019 on the files
of Hon'ble Rent Control court, and Munsiff Court Karunagapally during the
period of 6 months to pay the arrears of rent, in the interest of justice.


     This petition coming on for admission upon perusing the petition and
the affidavit filed in support of OP (RC) and upon hearing the arguments
of M/S DEEPA SREENIVASAN, P.H.ABDUL KALAM, M.J.MANOJ & SANUJU R.,
Advocates, for the petitioner, the court passed the following:


                                                                     [PTO]
 Exhibit P1: True copy of the order dated 26-08-2021
                 ANIL K. NARENDRAN &
                       K. BABU, JJ.
       -----------------------------------------------
                O.P.(R.C.) No.95 of 2021
       -----------------------------------------------
             Dated this the 24th day of September, 2021

                          ORDER

Anil K. Narendran, J.

Issue urgent notice on admission by Special

Messenger to respondents 1 and 2 returnable within

04.10.2021.

The question of maintainability of this original

petition will be decided with a notice to the respondents.

Having considered the pleadings and materials on

record and also the submissions made by the learned

counsel for the petitioner, we deem it appropriate to grant

an interim order to defer the delivery of property in

E.P.No.16 of 2020 in R.C.(O.P.) No.2 of 2019 on the file of

the Munsiff Court, Karunagapally, for a period of one

week, on condition that the petitioner/judgment debtor

deposits a sum of Rs.5,00,000/- (Rupees Five Lakhs Only)

before the Execution Court, tomorrow (25.09.2021), O.P.(R.C.) No.95 of 2021

which shall be permitted to be withdrawn by the

respondents/decree holders.

List on 04.10.2021.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

K. BABU, JUDGE AS

24-09-2021 /True Copy/ Assistant Registrar