Sree Munnodi Devaswam Manava Seva ... vs M. Purushothaman
2022 Latest Caselaw 6401 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

                      RP NO. 260 IN OP(C)4515 OF 2013


                   OS 9/2009 OF MUNSIFF COURT, ALAPPUZHA

REVIEW PETITIONER/ PETITIONER:

     SREE MUNNODI DEVASWAM MANAVA SEVA TRUST, REG. NO.491/01,
     KANJIRAMCHIRA, REP.BY ITS PRESIDENT T.G. SHAJI.

    BY ADV SRI.B.PRAMOD

RESPONDENTS/ RESPONDENTS:

     M. PURUSHOTHAMAN, KARUVELIL VEETTIL, PARAVOOR P.O., ALAPPUZHA- 688
     501.


     This Review Petition having come up for admission on 03.06.2022,
upon perusing the petition and this court's judgment dated 08-09-2016 in
the OP(C), the court on the same day passed the following:


                                                                    [PTO]
                                      C.S DIAS,J.
                                ---------------------------
                               R.P. No.260 of 2018
                                -----------------------------
                           Dated this the 3rd June, 2022.

                                           ORDER

Admitted. Service complete.

On a consideration of the pleadings and materials on

record, there will be an interim order staying the delivery of

the property involved in E.P. No.37/2011 in O.S No.9/2009 of

the Court of the Munsiff, Alappuzha, on condition that the

petitioner deposits an amount of Rs.75,000/- before the

Execution Court within a period of two weeks from today.

The respondent would be at liberty to move the Execution

Court for withdrawal of the deposited amount.

Post on 24.6.2022.

Sd/-

             ma/03.06.2022                           C.S.DIAS, JUDGE

                                       /True copy/




03-06-2022                   /True Copy/                      Assistant Registrar