Subair vs Anver
2022 Latest Caselaw 9516 Ker

FAO No.103/2022                               1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                        THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                             &
                         THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
                  Thursday, the 25th day of August 2022 / 3rd Bhadra, 1944
                                     FAO NO. 103 OF 2022

E.A.NO.106/2022 IN E.P.NO.19/2019 IN OS NO. 809/2010 OF THE SUB COURT, CHAVAKKAD

                                           ---

   APPELLANTS/PETITIONERS/DEFENDANTS 2 AND 3/JUDGMENT DEBTORS 2 AND 3:

      1. SUBAIR, AGED 52 ,S/O MUHAMMADALI, RESIDING IN THE ADDRESS ANDATHOTT
         CHALIL HOUSE, BABY ROAD,THIRUVATHRA DESOM,MANATHALA AMSOM, CHAVAKKAD
         TALUK, THIRUVATHRA P.O., THRISSUR DISTRICT-680516.
      2. AMEER, AGED 50,S/O MUHAMMADALI, RESIDING IN THE ADDRESS ANDATHOTTIL
         CHALIL HOUSE, BABY ROAD, TIRUVATHRA DESOM, MANATHALA AMSOM,
         CHAVAKKAD TALUK, THIRUVATHRA P.O, THRISSUR DISTRICT-680516.

        BY ADV.SRI. G.SREEKUMAR CHELUR

   RESPONDENTS/RESPONDENTS 2 TO 4/LEGAL HEIRS OF ORIGINAL PLAINTIFF/

   LEGAL HEIRS OF THE DECREE HOLDER SINCE THE ORIGINAL DECREE HOLDER IS SINCE
   DECEASED:


      1. ANVER,AGED 41,S/O HASSAN, RESIDING IN THE ADDRESS KOPPARARAVEETTIL
         HOUSE, MANATHALA VILLAGE DESOM, CHAVAKKAD TALUK,CHAVAKKAD P.O,
         THRISSUR DISTRICT, PIN CODE-680506.
      2. HAFSAL, AGED 37,S/O HASSAN, RESIDING AT THE ADDRESS KOPPARAVEETTIL
         HOUSE, MANATHALA VILLAGE DESOM, CHAVAKKAD TALUK, CHAVAKKAD.P.O,
         THRISSUR DISTRICT-PINCODE-680506.
      3. FOUSIYA, AGED 34 ,D/O HASSAN, RESIDING AT THE ADDRESS KOPPARAVEETTIL
         HOUSE, MANATHALA VILLAGE DESOM, CHAVAKKAD TALUK, CHAVAKKAD.P.O,
         THRISSUR DISTRICT-PINCODE-680506.


        This First appeal from orders having come up for orders on
   25.08.2022, upon perusing the appeal memorandum, the court on the same day
   passed the following:

                                                                             P.T.O.
 FAO No.103/2022                                 2/2




                                           ORDER

Admit.

Issue notice to the respondents.

The learned counsel for the appellants is permitted to take out notice to the respondents through their counsel before the Sub Court, Chavakkad, where E.P.No.19 of 2019 in O.S.No.809 of 2010 is pending consideration. List on 01.09.2022.

25/08/2022 Sd/-ANIL K.NARENDRAN,JUDGE

Sd/-P.G.AJITHKUMAR,JUDGE

25-08-2022 /True Copy/ Assistant Registrar