Remani vs Nadarajan
2022 Latest Caselaw 8612 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                    THE HONOURABLE MR.JUSTICE C.S.DIAS
          Wednesday, the 6th day of July 2022 / 15th Ashadha, 1944

                          OP(C) NO. 1191 OF 2022

                A.S.21/2022 OF THE SUB COURT, KOTTARAKARA

EP No.24 of 2008 in OS No.256 of 1998 of THE MUNSIFF'S COURT, KOTTARAKKARA

PETITIONER/APPLICANT/APPELLENT/CLAIM PETITIONER:

     REMANI, AGED 60 YEARS, D/O CHINNAMMA, KIZHAKKEVILA PADINJATTATHIL
     VEEDU, NEAR GANDHI NAGAR, KOTTARAKKARA P.O., KOTTRARAKKARA, KOLLAM,
     PIN - 691506.

RESPONDENTS/RESPONDENTS/JUDGMENT DEBTOR AND DECREE HOLDER:

  1. NADARAJAN, AGED 62, S/O RAGHAVAN, FROM KIZHAKKEVILA PADINJATTATHIL
     VEEDU, NEAR GANDHI NAGAR, KOTTRAKKARA P.O, NOW RESIDING AT PLAPPALLI
     CHANGAYIL VEEDU, THRIKANNAMANGAL, PLAPPALLI P.O., KOTTARAKKARA,
     KOLLAM., PIN - 689662
  2. PRASAD @ SALU, S/O JAINAMMA, SALU BHAVAN, KARAVELI MURI, EZHUKONE
     VILLAGE, KOTTARAKKARA, KOLLAM, PIN - 691505.

     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 pass
an order staying all further proceedings in EP No.24 of 2008 in OS No.256
of 1998 on the file of the Munsiff's Court, Kottarakkara pending disposal
of the above original petition.
     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.SABU GEORGE, P.B.KRISHNAN, B.S.PRASAD GANDHI, P.B.SUBRAMANYAN & MANU
VYASAN PETER, Advocates for the petitioner, the court passed the
following:




                                                                     (P.T.O)
                                         C.S DIAS,J.
                                   ---------------------------
                                O.P. (C)No.1191 of 2022
                                   -----------------------------
                               Dated this the 6th July, 2022.

                                                 ORDER

Issue notice before admission to the respondents.

The petitioner is also simultaneously permitted to

serve a copy of the memorandum of original petition on

the learned counsel appearing for the respondents

before the Appellate Court and file a memo to the effect.

The Registry is directed to call for a report from the

Court of the Subordinate Judge, Kottarakkara, to

ascertain the status and time period required to dispose

of I.A No.3 of 2022 in A.S.No.21/2022. On a

consideration of the pleadings and materials on record, I

direct the Court of the Munsiff, to defer all further

proceedings in E.P.No.24/2008 in O.S.No.256/1998 for a

period of two weeks. Post on 13.07.2022.

             ma/06.07.2022                             Sd/-     C.S.DIAS, JUDGE




06-07-2022                         /True Copy/                        Assistant Registrar