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Sreelatha.V.S vs Sajeevan.C
2022 Latest Caselaw 5620 Ker

Citation : 2022 Latest Caselaw 5620 Ker
Judgement Date : 26 May, 2022

Kerala High Court
Sreelatha.V.S vs Sajeevan.C on 26 May, 2022
Mat.Appeal No.336/2022                            1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                               &
                            THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
              Thursday, the 26th day of May 2022 / 5th Jyaishta, 1944
                     IA.NO.1/2022 IN MAT.APPEAL NO. 336 OF 2022
                 OP 714/2015 OF FAMILY COURT, KOTTARAKKARA, KOLLAM
   PETITIONER/APPELLANT:

           SREELATHA.V.S., AGED 42 YEARS, D/O SAROJINI, PADMASADANAM,
           THAZHAKAL, ANCHAL.P.O., KOLLAM- 691 306

   RESPONDENTS/RESPONDENTS:

       1. SAJEEVAN.C., S/O CHELLAPPAN, ASHRAF MANZIL, MANGALAPURAM,
          THONNACKAL.P.O., THIRUVANANTHAPURAM - 695317.
       2. CHELLAPPAN, S/O NARAYANAN, SATHEESH MANDIRAM, THAZHAMEL,
          ANCHAL.P.O., KOLLAM - 691306
       3. SATHEESH.C., S/O CHELLAPPAN, SATHEESH MANDIRAM, THAZHAMEL,
          ANCHAL.P.O., KOLLAM - 691306
       4. SHINYMOL, W/O SATHEESH, SATHEESH MANDIRAM, THAZHAMEL, ANCHAL.P.O.,
          KOLLAM- 691306

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to issue an order of
   attachment before judgment attaching the Schedule property for the OP
   claim of 6198280/- and communicate the order of attachment to the Village
   Officer, Anchal village and Sub Registrar Officer, Anchal.
        This Application coming on for orders, upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of M/S.A.RAJASIMHAN, VYKHARI.K.U and K.NIRMALAN, Advocates for the
   applicant, the court passed the following:
                                      ORDER

Order of attachment already passed by the Family court will continue.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

26-05-2022 /True Copy/ Assistant Registrar

 
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