Poulose @ Ponnanchan vs Jacob Johnson
2022 Latest Caselaw 6952 Ker

OP(C) No.950/2022                                 1/2

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                              THE HONOURABLE MR.JUSTICE C.S.DIAS
                    Tuesday, the 14th day of June 2022 / 24th Jyaishta, 1944

                                     OP(C) NO. 950 OF 2022

        EP NO. 34/2015 IN O.S NO. 431/2006 OF THE MUNSIFF COURT, ALAPPUZHA.

   PETITIONERS/ JUDGMENT DEBTORS:

       1. POULOSE @ PONNACHAN, AGED 68 YEARS, S/O LATE OUSO, RESIDING AT
          VAKKAYIL, KANJIRAM CHIRA WARD, KANJIRAMCHIRA MURI, ARYAD SOUTH
          VILLAGE, ALAPPUZHA, PIN - 688006
       2. NOBBY, AGED 42 YEARS, S/O POILOSE @ PONNACHAN, RESIDING AT VAKKAYIL,
          KANJIRAM CHIRA MURI, ARYAD SOUTH VILLAGE, ALAPPUZHA, PIN - 688006

   RESPONDENTS/ DECREE HOLDERS:

       1. JACOB JOHNSON, AGED 74 YEARS, S/O PUSTINE JOHNSON, POLLAYIL HOUSE,
          SOUTH ARYAD MURI, ARYAD SOUTH VILLAGE, ALAPPUZHA, PIN - 688006
       2. SAJI M.B, AGED 44 YEARS, S/O BASKARAN, MUNUCHIRAYIL, KANJIRAMCHIRA
          MURI, ARYAD SOUTH VILLAGE, KANJIRAMCHIRA PO ALAPPUZHA, PIN - 688006


        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 proceeding in the suit pursuant to the issuance Exhibit P3
   order pending disposal of the 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. ABDUL JALEEL. A, Advocate for the petitioners and of Sri. K.N
   VENUGOPALA PANICKER, Advocate for the respondents, the court passed the
   following:


                                            O R D E R

Sri. K.N. Venugopala panicker, enters appearance for the respondents. He prays for time to file counter affidavit to the original petition. In the said circumstances, the original petition is admitted.

All further proceedings pursuant to Exhibit P3 order passed by the court of the Principal Munsiff, Alappuzha in EP No. 34/2015 in O.S No. 431/2006 shall stand deferred for a period of one month.

                                                        Sd/- C.S.DIAS, JUDGE




14-06-2022                          /True Copy/                          Assistant Registrar
 OP(C) No.950/2022                2/2

                      APPENDIX OF OP(C) 950/2022

Exhibit P1          TRUE COPY OF EP NO.34/2015 FILED BEFORE THE LEARNED
                    MUNSIFF'S COURT ALAPPUZHA

Exhibit P3          TRUE COPY OF THE ORDER PASSED IN EXHIBIT P1 DATED
                    04/03/2022