Paul Joseph vs Shaju Francis
2022 Latest Caselaw 5717 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                     &
                 THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
            Friday, the 27th day of May 2022 / 6th Jyaishta, 1944
                      IA.NO.1/2022 IN RFA NO. 96 OF 2022
               OS 52/2017 OF SUB COURT, PERUMBAVOOR, ERNAKULAM
PETITIONERS/APPELLANTS/DEFENDANTS:

  1. PAUL JOSEPH, AGED 45 YEARS, SON OF JOSEPH, KUNNAPPILLY HOUSE,
     MUHAMMA POST, THANNEERMUKKAM VILLAGE, ALAPPUZHA DISTRICT, PIN -
     688525
  2. LALI PAUL, AGED 42 YEARS, WIFE OF PAUL JOSEPH, KUNNAPPILLY HOUSE,
     MUHAMMA POST, THANNEERMUKKAM VILLAGE, ALAPPUZHA DISTRICT, PIN
     688525

RESPONDENT/RESPONDENT:

     SHAJU FRANCIS, AGED 54 YEARS, SON OF FRANCIS, PAYYAPPILLY HOUSE,
     KORATTY EAST, MUKUNDAPURAM TALUK, THRISSUR DISTRICT, PIN - 680308


     Application praying that in the circumstances stated           in the
affidavit filed therewith the High Court be pleased to stay all     further
proceedings in judgment and decree dated 21.12.2019 in O.S.No.52    of 2017
of the court of the Sub Judge,Perumbavoor during the pendency        of the
appeal.


     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.ANIL PRASAD, SABU P.JOSEPH, C.N.SREEKUMAR, MANJU PAUL, ARYA RAPHI,
Advocates for the petitioners, the court passed the following:




                                                                     p.t.o.
                   ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
               -----------------------------------------------------------
                                 R.F.A.No.96 of 2022
               -----------------------------------------------------------
                        Dated this the 27th day of May, 2022

                                       ORDER

Ajithkumar, J.

Admit.

Issue notice by speed post to the respondent,

returnable in three weeks.

I.A.No.1 of 2022

The execution of the decree in O.S.No.52 of 2017 of

the Sub Court, Perumbavoor, is stayed on condition that the

appellants shall furnish security for the due satisfaction of

the decree. The Court below may consider whether the

property attached during the pendency of the suit can be

accepted as sufficient security.

Sd/-

ANIL K. NARENDRAN, JUDGE Sd/-

P.G. AJITHKUMAR, JUDGE dkr

27-05-2022 /True Copy/ Assistant Registrar