Mathew vs Sebastian
2022 Latest Caselaw 7472 Ker

OP(C) No.1097/2022                            1/3

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM


                                           PRESENT


                              THE HONOURABLE MR.JUSTICE C.S.DIAS



                     Friday, the 24th day of June 2022 / 3rd Ashadha, 1944


                                    OP(C) NO. 1097 OF 2022


            EP 34/2019 IN O.S 155/2007 OF MUNSIFF COURT, THODUPUZHA, IDUKKI

   PETITIONER/ PETITIONER/ 1ST JUDGMENT DEBTOR/ 1ST DEFENDANT:

          MATHEW, AGED 68 YEARS, S/O.OUSEPH, VALIYAPAIKKATTU HOUSE, ULLANADU
          P.O., BHARANANGANAM VILLAGE, MEENACHIL TALUK, KOTTAYAM DISTRICT, PIN
          - 686651

   RESPONDENTS/ RESPONDENTS/ DECREE HOLDER AND JUDGMENT DEBTORS 2 AND 3/
   PLAINTIFF AND DEFENDANTS 2 AND 3:

      1. SEBASTIAN, AGED 65 YEARS, S/O.DEVASIA, PANACHANANICKAL HOUSE,
         KOTHAIKKUNNU P.O, THODUPUZHA, IDUKKI DISTRICT, PIN - 685 584.
      2. JOSE, AGED 54 YEARS S/O.JOSEPH, PULIMOOTTIL HOUSE, KAKOMP JUNCTION,
         MUTTOM P.O, THODUPUZHA, IDUKKI DISTRICT, PIN - 685587.
      3. DAISY, AGED 55 YEARS, W/O. SEBASTIAN, PANACHANANICKAL HOUSE,
         KOTHAIKKUNNU P.O., THODUPUZHA, IDUKKI DISTRICT, PIN - 685584.


        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. 34/2019 in O.S No. 155/2007 of Munsiff
   Court, Thodupuzha and to pass an ad interim order to that effect till the
   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. R.SREEHARI, Advocate for the petitioner, the court passed the
   following:




                                                                             (p.t.o)
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                                      O R D E R

Admitted.

Issue notice to the respondents.

On a consideration of the pleadings and materials on record especially Exhibit P7 order passed by the Execution Court, I am satisfied tat the petitioner has made out a prima facie case for an interim relief. Hence, I stay all further proceedings in EP 39/2019 in OS 155/2007 of the court of the Munsiff, Thodupuzha, for a period of one month.

                                                  Sd/- C.S.DIAS, JUDGE




24-06-2022                    /True Copy/                          Assistant Registrar
 OP(C) No.1097/2022                 3/3

                      APPENDIX OF OP(C) 1097/2022

Exhibit P7           CERTIFIED COPY OF THE ORDER PASSED BY THE MUNSIFF

COURT, THODUPUZHA IN E.P.NO.21/2009 IN O.S.NO.155/2007 DATED 29/07/2009