Makkolil Moly vs Kattakkayathil Joseph
2022 Latest Caselaw 7524 Ker

                 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. 1112 OF 2022


    EP 53/2021 IN OS 100/2015 OF MUNCIFF MAGISTRATE COURT, MANANTHAVADY

                CMA 10/2021 OF SUB COURT, SULTHAN BATHERI

PETITIONERS/JUDGMENT DEBTORS 1,3 & 4/DEFENDANTS 2,4 & 5:

  1. MAKKOLIL MOLY, AGED 60 YEARS, W/O. LATE, KURIAN, AMARAKKUNI POST,
     PADICHIRA VILLAGE, SULTHAN BATHERY TALUK, WAYANAD DISTRICT., PIN -
     673579
  2. MAKKOLIL SMILTY, AGED 36 YEARS, D/O. LATE KURIAN, AMARAKKUNI POST,
     PADICHIRA VILLAGE, SULTHAN BATHERY TALUK, WAYANAD DISTRICT., PIN -
     673579
  3. ABIN.M.K, AGED 29 YEARS, S/O. LATE KURIAN, AMARAKKUNI POST,
     PADICHIRA VILLAGE, SULTHAN BATHERY TALUK, WAYANAD DISTRICT, PIN -
     673579

RESPONDENTS/DECREE HOLDER/PLAINTIFF & 2ND JUDGMENT DEBTOR/3RD DEFENDANT:

  1. KATTAKKAYATHIL JOSEPH, AGED 80 YEARS, S/O. PHILIPPOSE,
     KATTAKAYATHIL HOUSE, MANANTHAWADY POST, VEMOM AMSOM, MANANTHAWADY
     TALUK, WAYANAD, PIN - 670645
  2. MAKKOLIL SONIA, AGED 36 YEARS, D/O. LATE KURIAN, AMARAKKUNI POST,
     PADICHIRA VILLAGE SULTHAN BATHERY TALUK, WAYANAD DISTRICT., PIN -
     670645


     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.53/2021 of Munsiff-Magistrate Court,
Mananthavady and stay all further proceedings there pending 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
M/S.M.B.SHYNI, R.RAJESH KUMAR, V.R.ANILKUMAR, RAMEES P.K., ERFANA
PARAMBADAN & SUBITHA SUBRAMANIYAN , Advocates for the petitioners, the
court passed the following:




                                                                   (P.T.O)
                                   C.S.DIAS,J.
             ====================
                           O.P.(C)No.1112 of 2022
             ------------------------------------ ---------
                     Dated this the 24th day of June, 2022.

                                     ORDER

Issue notice before admission to the respondents. The

petitioner is also simultaneously permitted to serve a copy

of the memorandum of original petition on the learned

counsel appearing for the respondents before the court

below and file a memo to the effect. The Registry is directed

to call for a report from the Court of the Subordinate Judge,

Sulthan Bathery, to ascertain the status and reasonable time

period required to dispose of I.A.Nos.1 and 2 of 2021 in

CMA No.10/2021.

On a consideration of the pleadings and materials on

record, I direct the Court of the Munsiff, Mananthawady to

defer further proceedings in E.P.No.53/2021 in

O.S.No.100/2015 of the Court of the Munsiff,

Mananthawady, for a period of four weeks.

Post on 12.07.2022.

SD/-

C.S.DIAS,JUDGE

DST/24.06.22

24-06-2022 /True Copy/ Assistant Registrar