Bhanumathi vs K. Abdurahiman Haji
2022 Latest Caselaw 6288 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT
                       THE HONOURABLE MR.JUSTICE C.S.DIAS
             Friday, the 3rd day of June 2022 / 13th Jyaishta, 1944

                             OP(C) NO. 942 OF 2022

EA 446/2022 IN EP 191 OF 2019 IN FDIA NO. 1702 OF 2017 IN O.S 16/2016 OF THE
ADDITIONAL SUB COURT- I, KOZHIKODE.

  PETITIONERS/ JUDMENT DEBTORS NOS. 1 & 2:

       BHANUMATHI, AGED 59 YEARS D/O. MARAKKAR THOTTUMMAL APPUTTY, KASABA
       VILLAGE, KALATHINIKUNNU DESOM, KOZHIKODE - 673002 .

  RESPONDENTS/ DECREE HOLDERS AND JUDGMENT DEBTORS NOS. 3 TO 6:

     1. K. ABDURAHIMAN HAJI, AGED 61 YEARS, S/O. TV MAMMUHAJI, VIYYOOR
        AMSOM, KOLLAM DESOM, KOYILANDI TALUK, KOZHIKODE - , PIN - 673306
     2. T. VISHWANATHAN, AGED 64 YEARS, S/O. MARAKKAR THOTTUMMAL APPUTTY,
        KASABA VILLAGE, KALATHINIKUNNU DESOM, KOZHIKODE , PIN - 673002
     3. T. SUMATHI, AGED 62 YEARS, D/O. MARAKKAR THOTTUMMAL APPUTTY, KASABA
        VILLAGE, KALATHINIKUNNU DESOM, KOZHIKODE , PIN - 673002
     4. T. VIJAYARAGHAVAN, AGED 56 YEARS, S/O. MARAKKAR THOTTUMMAL APPUTTY,
        KASABA VILLAGE, KALATHINIKUNNU DESOM, KOZHIKODE , PIN - 673002
     5. T. VASUMATHI, AGED 58 YEARS, D/O. MARAKKAR THOTTUMMAL APPUTTY,
        KASABA VILLAGE, KALATHINIKUNNU DESOM, KOZHIKODE , PIN - 673002


       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 proceedings in EP No. 191 of 2019 in F.D.I.A. No. 1702 of 2017 in OS
  No. 16 of 2016 on the files of Additional Sub Court- I, Kozhikode 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
  Sri. K.M.FIROZ, Advocate for the petitioner, the court passed the
  following:


                                                                       [PTO]
                                      C.S DIAS,J.
                                ---------------------------
                             O.P (C) No 942 of 2022
                                -----------------------------
                           Dated this the 3rd June, 2022.

                                              ORDER

Admitted.

Issue notice to the respondents by speed post.

On a consideration of the pleadings and materials on

record and taking note of the law laid down by the Hon'ble

Supreme Court in Ghantesher Ghosh v. Madan Mohan

Ghosh and others [(1996)11 SCC 446], I am satisfied that

the petitioners have made out a prima facie case to pass an

interim relief. Hence, I stay all further proceedings in E.P.

No.191/2019 in F.D.I.A No.1702 of 2017 in O.S. No. 16/2016

of the Court of the Additional Subordinate Judge-I,

Kozhikode, for a period of one month.

Post along with O.P. 588/2022.

Sd/-

             ma/03.06.2022                                  C.S.DIAS, JUDGE




03-06-2022                      /True Copy/                        Assistant Registrar