Ramachandran vs N.Saraswathy Brahmaniyamma
2022 Latest Caselaw 5959 Ker

OP(C) No.901/2022                             1/3

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                           PRESENT
                              THE HONOURABLE MR.JUSTICE C.S.DIAS
                    Tuesday, the 31st day of May 2022 / 10th Jyaishta, 1944

                                    OP(C) NO. 901 OF 2022


       EP 3218/2016 IN O.S 99/2010 OF III ADDITIONAL MUNSIFF COURT, THRISSUR.

   PETITIONERS/ 1ST & 2ND JUDGMENT DEBTORS/ DEFENDANTS 1 & 2:

       1. RAMACHANDRAN     AGED 69 YEARS,S/O GANAPATHY, PANOKKI HOUSE,
          CHEMMAPILLY,     VADAKKUMURI, THRISSUR DISTRICT., PIN - 680570
       2. SUNANDA AGED     64 YEARS W/O.RAMACHANDRAN, PANOKKI HOUSE, CHEMMAPILLY,
          VADAKKUMURI,     THRISSUR DISTRICT., PIN - 680570

   RESPONDENST/ DECREE HOLDRS & 3RD AND 4TH JUDGMENT DEBTORS/ PLAINTIFFS &
   DEFENDANTS 3 & 4:

       1. N.SARASWATHY BRAHMANIYAMMA AGED 74 YEARS,W/O.PADINJARE PATTATH
          VASUDEVAN NAMBIAR ANTHIKKAD VILLAGE AND DESOM, THRISSUR TALUK,
          THRISSUR DISTRICT., PIN - 680641
       2. P.V.VASUDEVAN AGED 50 YEARS S/O.PADINJARE PATTATH VASUDEVAN NAMBIAR
          ANTHIKKAD VILLAGE & DESOM, THRISSUR TALUK, THRISSUR DISTRICT., PIN -
          680641
       3. DR.P.V.GEETHAKUMARI, AGED 43 YEARS, W/O.V.K.VARIYAMKANDI RAM
          MANOHAR, ANTHIKKAD VILLAGE & DESOM, THRISSUR TALUK, THRISSUR
          DISTRICT., PIN - 680641
       4. MANILAL AGED 35 YEARS S/O.PANOKKY GANAPATHY, CHEMMAPILLY DESOM,
          VADAKKUMURI VILLAGE, THRISSUR TALUK, THRISSUR DISTRICT., PIN -
          680570
       5. PRIYA, AGED 38 YEARS, W/O.NABETTY VEETIL SANTHOSH, CHEMMAPILLY
          DESOM, VADAKKUMURI VILLAGE, THRISSUR TALUK, THRISSUR DISTRICT., PIN
          - 680570


        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
   Exhibit P4 order and all further proceedings pursuant to the same, pending
   disposal of the Original Petition.


        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 LINDONS C.DAVIS, E.U.DHANYA & SWATHY A.P, Advocates for the
   petitioners, the court passed the following:

                                                                              (p.t.o)
 OP(C) No.901/2022                           2/3




                                      O R D E R

Issue notice before admission by special messenger to the respondents. The special messenger is also authorised to affix the notice in the addresses of the respondents, if they are not served in the ordinary way.

There shall be no coercive proceedings, pursuant to Exhibit P4 till the date of next hearing.

Post on 6/6/2022.

                                                  Sd/- C.S.DIAS JUDGE




31-05-2022                    /True Copy/                          Assistant Registrar
 OP(C) No.901/2022                 3/3

                      APPENDIX OF OP(C) 901/2022

Exhibit P4          A COPY OF THE ORDER DATED 18.3.2022 IN E.P.NO.3218/2016

IN O.S.NO.99/2010 OF THE IIIRD ADDITIONAL MUNSIFF COURT, THRISSUR.