Manikantan vs Narayana Pillai
2022 Latest Caselaw 4033 Ker

CRP No.305/2021                                   1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                          THE HONOURABLE MR.JUSTICE A.BADHARUDEEN

                  Tuesday, the 5th day of April 2022 / 15th Chaithra, 1944

                              IA 1/2021 in CRP NO. 305 OF 2021


   EP 34/2015 IN OS 144/2006 OF MUNSIFF-MAGISTRATE COURT, SASTHAMCOTTA, KOLLAM

   REVISION PETITIONER/JUDGMENT DEBTOR:

          MANIKANTAN, AALAYIL KIZHAKKATHIL VEEDU, MANAKKARA MURI, SASTAMCOTTA,
          KOLLAM DISTRICT, PIN-690521

   RESPONDENT/DECREE HOLDER:

          NARAYANA PILLAI, AGED 63 YEARS, S/O.VELAYUDHAN, AALAYIL KIZHAKKATHIL
          VEEDU, CHIRAYKKAM, VARAPPUZHA VILLAGE, PARAVOOR TALUK, ERNAKULAM
          DISTRICT, PIN-683517.


        Civil revision petition praying inter alia that in the circumstances
   stated in the affidavit filed along with the CRP the High Court be pleased
   to stay all further proceedings in E.P No.34/2015 in OS No.144/2006 of
   Munsiff-Magistrate Court, Sasthamcotta pending disposal of this Revision
   petition.


        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of CRP, and this court's order dated
   26.11.2021 and upon hearing the arguments of M/S V.PREMCHAND, SURYA MOHAN
   P, Advocates for the petitioner, and of SRI.K.NARAYANAN Advocate for the
   Respondent, the court passed the following:


                                             ORDER

Call for the Commission Report as well as the evidence of PWs 1 and 2 in the execution proceedings for hearing the matter in detail.

Post on 20.07.2022. Interim order shall stand extended till then.

Sd/-

A.BADHARUDEEN, JUDGE

05-04-2022 /True Copy/ Assistant Registrar