Kerala High Court
Vasudevan vs Shailaja on 9 June, 2022
OP(C) No.985/2022 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
Thursday, the 9th day of June 2022 / 19th Jyaishta, 1944
OP(C) NO. 985 OF 2022
E.P. NO.666/2014 IN OS 1068/2005 OF I ADDITIONAL SUB COURT, THRISSUR
PETITIONERS/JUDGMENT DEBTORS 2,3,4:
1. VASUDEVAN, AGED 56 YEARS, S/O NANGOOR VEETTIL LATE RAMAN, MANNUR
DESOM, MULAYAM VILLAGE, PO: MULAYAM: 680751, THRISSUR TALUK,
THRISSUR DISTRICT.
2. UNNIKRISHNAN, AGED 47 YEARS, S/O NANGOOR VEETTIL LATE RAMAN, MANNUR
DESOM, MULAYAM VILLAGE, PO: MULAYAM: 680751, THRISSUR TALUK,
THRISSUR DISTRICT.
3. PUSHPAN, AGED 59 YEARS, S/O NANGOOR VEETTIL LATE RAMAN, MANNUR
DESOM, MULAYAM VILLAGE, PO: MULAYAM: 680751, THRISSUR TALUK,
THRISSUR DISTRICT - NOW RESIDING AT SANTHI NAGAR, PONNUKKARA PO:
680306, THRISSUR DISTRICT.
RESPONDENTS/DECREE HOLDERS AND JUDGMENT DEBTORS 1,4,6,7:
1. SHAILAJA, AGED 57 YEAR,S D/O KURULIVEETTIL LATE VELAYUDHAN & W/O
NAGOORVEETTIL LATE RAVI, NOW RESIDING AT PONNUKKARA DESOM, PUTHOOR
VILLAGE, PONNUKKARA PO: 680306, THRISSUR DISTRICT (EARLIER ADDRESS AT
NANGOORVEETIL, MANNUR DESOM, MULAYAM VILLAGE, PO: 680751, THRISSUR
DISTRICT,)
2. KRISHNADAS, AGED ABOUT 33 YEARS, S/O 1ST RESPONDENT AND
NAGOORVEETTIL LATE RAVI, NOW RESIDING AT PONNUKKARA DESOM, PUTHOOR
VILLAGE, PONNUKKARA PO: 680306, THRISSUR DISTRICT (EARLIER ADDRESS AT
NANGOORVEETIL, MANNUR DESOM, MULAYAM VILLAGE, PO: 680751, THRISSUR
DISTRICT),
3. PRAKASAN, AGED 54 YEARS, S/O CHETTPARAMBIL SUBRAMANIAN, NOW
RESIDING AT CHETTUPARAMBIL HOUSE, KURIACHIRA PO: 680006, CHIYYARAM
VILLAGE, THRISSUR TALUK/DISTRICT,
4. VALSALA, AGED 62 YEARS, W/O VIJAYAN, THRIPPAKKAL HOUSE,
ERAVIMANGALAM PO: 680751, NADATHARA VILLAGE, THRISSUR
TALUK/DISTRICT,
5. KUMARI, AGED 54 YEARS, W/O SURESH, VYLOPPILLY HOUSE, PADINJATTUMURI,
PONNUKKARA VILLAGE, PONNUKKARA PO: 680306, THRISSUR DISTRICT,
6. OMANA, AGED 52 YEARS, W/O PRAKASAN, CHETTUPARAMBIL HOUSE,
KURIACHIRA PO: 680006, CHIYYARAM VILLAGE, THRISSUR TALUK/DISTRICT.
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 grant an interim order staying all
proceedings EP 666/2014 in OS 1068/2005 in the Court of the 1st Additional
Subordinate Judge, Thrissur, pending disposal of the OP.
OP(C) No.985/2022 2/2
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.K.G.BALASUBRAMANIAN & AMBILY (PREMKUMAR), Advocates for the petitioners,
the court passed the following:
ORDER
Issue notice before admission to the respondents. Post after service is
complete.
On a consideration of the pleadings and materials on record, I am satisfied that
the petitioners have made out a prima facie case to pass an interim order. Hence, I
stay all further proceedings as against the petitioners in E.P No.666/2014 in O.S.
No.1068/2005 of the Court of the First Addl. Subordinate Judge, Thrissur for a period of
one month.
Sd/- C.S.DIAS, JUDGE
09-06-2022 /True Copy/ Assistant Registrar
