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Catherin Joseph vs Laiju
2022 Latest Caselaw 6414 Ker

Citation : 2022 Latest Caselaw 6414 Ker
Judgement Date : 3 June, 2022

Kerala High Court
Catherin Joseph vs Laiju on 3 June, 2022
OP(C) No.864/2022                                1/2

                          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. 864 OF 2022


       EP 22/2021 IN OS 223/2014 OF PRINCIPAL MUNSIFF COURT, KOCHI, ERNAKULAM

                                A.S.2/2022 OF SUB COURT, KOCHI

   PETITIONER/ JUDGMENT DEBTOR:

       1. CATHERIN JOSEPH, AGED 74 YEARS, W/O LATE JOSEPH, PARODATH HOUSE,
          PAMBIMOOLA, EDAKOCHI.P.O., KOCHI-682010
       2. JOHNSON, AGED 43 YEARS, S/O LATE JOSEPH, PARODATH HOUSE,
          PAMBAIMOOLA, EDAKOCHI,P.O., KOCHI, PIN - 682010

   RESPONDENT/ DECREE HOLDER:

          LAIJU, AGED 51 YEARS, S/O ANTONY, MASON, RESIDING AT C.C.22/1635,
          PAZHAMPILLY HOUSE, PAMBIMOOLA, EDAKOCHI, KOCHI-682010, PIN - 882010


        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 further proceedings in EP No. 22/2021 in O.S No. 223/2014 till
   disposal of Exhibit P3 by the Hon'ble Sub Court, Kochi.


        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. ALEX ANTONY SEBASTIAN P.A, Advocate for the petitioners, the court
   passed the following:

                                           O R D E R

Issue notice before admission to the respondent by speed post. Petitioner shall simultaneoulsy serve a copy of the memorandum of Original Petition on the learned counsel appearing for the respondent before the execution court.

On a consideration of the pleadings and materials on record, I am satisfied that the petitioners are entitled for an interim order. Hence, I stay all further proceedings in EP No. 22/2021 in O.S No. 223/2014 of the Principal Munsiff Court, Kochi till 30-06-2022.


                                                       Sd/- C.S.DIAS, JUDGE

03-06-2022                         /True Copy/                          Assistant Registrar
 OP(C) No.864/2022                 2/2

                      APPENDIX OF OP(C) 864/2022

Exhibit P3          TRUE COPY OF THE STAY PETITION I.A.2/2022 IN A.S.2/2022

OF THE HONOURABLE SUB COURT, KOCHI DT.31/1/2022

 
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