Kerala High Court
Ayyappan Pillai vs D. Raja Gopalan Pillai on 24 June, 2022
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. 1105 OF 2022
EP 46/2016 IN O.S.NO.228/2010 OF THE HON'BLE MUNSIFF COURT, MAVELIKKARA
A.S. NO. 182/2016 OF ADDITIONAL DISTRICT COURT-I, MAVELIKARA
PETITIONER/JUDGMENT DEBTOR NO.1/DEFENDANT NO.1:
AYYAPPAN PILLAI, AGED 58 YEARS, S/O GOPALA PILLAI, SARASWATHY
NILAYAM, UMBERNADU, THEKKEKKARA VILLAGE, KALLUMALA P.O, ALAPPUZHA
DISTRICT- 690 110.
RESPONDENTS/DECREE HOLDER/JUDGMENT DEBTOR NOS 2 TO 7/PLAINTIFF AND DEFENDANT
NOS. 2 TO 4 & 6 TO 9:
1. D. RAJA GOPALAN PILLAI, AGED 67 YEARS, SREERAJ NIVAS, UMBERNADU,
THEKKEKKARA, MAVELIKARA TALUK, KALLUMALA P.O ALAPPUZHA - 690 110.
2. VENUGOPAL, AGED 69 YEARS, S/O KOCHUKUNUJU, MAVULLATHIL HOUSE,
THEKKEKKARA VILLAGE, KALLUMALA P.O, ALAPPUZHA - 690 110.
3. SUDHAKARAN, AGED 69 YEARS, S/O KESAVAN, CHARUVATHUVILAYIL,
THEKKEKKARA VILLAGE, KALLUMALA P.O, ALAPPUZHA - 690 110.
4. SIVAKUMAR @ BIJU, AGED 49 YEARS, S/O MADHAVAN PILLAI, NADAPPALLIL
HOUSE, THEKKEKKARA VILLAGE, KALLUMALA P.O, ALAPPUZHA - 690 110.
5. ASOKAN, AGED 41 YEARS, KOTTALAYATH HOUSE, THEKKEKKARA VILLAGE,
KALLUMALA P.O, ALAPPUZHA - 690 110.
6. BRAHMADEVAN PILLAI @ BRAHMAN, AGED 54 YEARS, S/O CHELLAPPAN PILLAI,
THADATHIL HOUSE, THEKKEKKARA VILLAGE, KALLUMALA P.O, ALAPPUZHA - 690
110.
7. HARISH, AGED 42 YEARS, S/O RAVEENDRAN PILLAI, THADATHIL HOUSE,
THEKKEKKARA VILLAGE, KALLUMALA P.O, ALAPPUZHA - 690 110, PIN - 690110
8. CHANDRAN UNNITHAN, AGED 54 YEARS, S/O VASUDEVA THANKAL,
VADAKKEKARA THARAYIL THEKKEKKARA VILLAGE, KALLUMALA P.O, ALAPPUZHA
- 690 110.
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 issue an interim direction staying all
further proceedings in EP No.46/2016 in OS No.228/2010 on the file of the Hon'ble
Munsiff Court, Mavelikara, pending disposal of this 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.S.INDU &
S.SHANAVAS KHAN, Advocates for the petitioner, the court passed the following:
(P.T.O)
Exhibit P13:- TRUE COPY OF I.A. NO. 7/2022 IN I.A. NO. 846/2018 IN A.S. NO.
182/2016 FILED ON 21/05/2022 BEFORE THE HON'BLE ADDITIONAL DISTRICT COURT-I,
MAVELIKARA
EXHIBIT P14:- TRUE COPY OF IA 1/2022 IN IA 846/2018 IN AS 182/2016
PREFERRED BEFORE THE HON'BLE ADDITIONAL DISTRICT COURT-I, MAVELIKKARA
EXHIBIT P15:- TRUE COPY OF IA 8/2022 DATED 21.5.2022 IN IA
NO.845/2018 IN AS NO.182/2016 PREFERRED BEFORE THE HON'BLE ADDITIONAL
DISTRICT COURT-I, MAVELIKKARA
Exhibit P16:- TRUE COPY OF I.A. NO. 1/22 DATED 21/05/2022 IN I.A. NO. 845/2018
IN A.S. NO. 182/2016 PREFERRED BEFORE THE HON'BLE ADDITIONAL DISTRICT COURT-I,
MAVELIKARA
C.S.DIAS,J.
====================
O.P.(C)No.1105 of 2022
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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
Additional District Judge- I, Mavelikara, to ascertain the
status and reasonable time period required to dispose of
Ext.P13 to Ext.P16 applications.
On a consideration of the pleadings and materials on
record, I direct the Court of the Munsiff, Mavelikara to
defer further proceedings in E.P.No.46/2016 in
O.S.No.228/2010 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
