Bipin Roy vs Lekshmi
2022 Latest Caselaw 5936 Ker

OP (FC) No.301/2022                           1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                            &
                         THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
              Tuesday, the 31st day of May 2022 / 10th Jyaishta, 1944
                             OP (FC) NO. 301 OF 2022(R)
                     OP.NO. 223/2019 OF FAMILY COURT, CHAVARA.
   PETITIONERS/RESPONDENTS/JUDGMENT DEBTORS 1 TO 4:

       1. BIPIN ROY, AGED 34 YEARS, S/O SADASIVAN, SURYA HOUSE, KESHAVAPURAM,
          AYANYVELYKULANGARA, KARUNAGAPPALLY P.O., KOLLAM DISTRICT-690 518.
       2. SADASIVAN, AGED 60 YEARS, SURYA HOUSE, KESHAVAPURAM,
          AYANYVELYKULANGARA, KARUNAGAPPALLY P.O., KOLLAM DISTRICT-690 518.
       3. SUJATHA, AGED 58 YEARS, W/O SADASIVAN, SURYA HOUSE, KESHAVAPURAM,
          AYANYVELYKULANGARA, KARUNAGAPPALLY P.O., KOLLAM DISTRICT-690 518.
       4. ARUN ROY, AGED 32 YEARS, S/O SADASIVAN, SURYA HOUSE, KESHAVAPURAM,
          AYANYVELYKULANGARA, KARUNAGAPPALLY P.O., KOLLAM DISTRICT-690 518.

   RESPONDENT/PETITIONER/DECREE HOLDER:

           LEKSHMI, AGED 24 YEARS, D/O. AJITHA, PULIMOOTTIL HOUSE,
           VADAKKUMTAHLA EAST P.O., KARUNAGAPALLY, KOLLAM-690 536.

        OP (Family Court) praying inter alia that in the circumstances
   stated in the affidavit filed along with the OP (FC) the High Court be
   pleased to stay Exhibit P6 proclamation for sale and all further
   proceedings pursuant to E.P. No.7/2020 in OP No.223/2019 on the file of
   the Family Court, Chavara, pending disposal of the above Original Petition
   (Family Court).
        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of OP (FC) and upon hearing the arguments
   of SRI.ARUN MATHEW VADAKKAN, Advocate for the petitioners, the court
   passed the following:
                                      ORDER

Notice before admission to the respondent by speed post.

Simultaneously, the petitioner shall serve notice to the respondent

through her counsel appearing before the Family Court. The confirmation

of the sale be deferred for one month.

Post on 22/06/2022.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

31-05-2022 /True Copy/ Assistant Registrar OP (FC) No.301/2022 2/2

APPENDIX OF OP (FC) 301/2022 Exhibit P6 TRUE COPY OF THE PROCLAMATION OF SALE UNDER ORDER 21 RULE OF CPC IN EP 7/2020 IN OP 223/2019.