Purushothaman vs P.H. Mohammed Kutty
2022 Latest Caselaw 10781 Ker

OP(C) No.1408/2022                              1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT

                           THE HONOURABLE MR.JUSTICE C.S.DIAS

              Friday, the 21st day of October 2022 / 29th Aswina, 1944        T

                                  OP(C) NO. 1408 OF 2022


         EP 60/2017 IN O.S 181/2011 OF MUNSIF COURT, KANJIRAPPALLY, KOTTAYAM

   PETITIONERS/ JUDGMENT DEBTORS 1 TO 6, 8 & 9.:

      1. PURUSHOTHAMAN, AGED 54 YEARS, S/O KUTTAPPAN, ILLICKAMURIYIL,
         EDAKKUNNAM KARA, EDAKKUNNAM VILLAGE, KOTTAYAM, PIN - 686 512.


                and 7 others...

   RESPONDENTS/ DECREE HOLDER AND JUDGEMENT DEBTORS 7, 10 TO 14:

      1. P.H.MOHAMMED KUTTY, AGED 76 YEARS, S/O HASSAN RAWTHER,
         PUTHUKOTTU, EDAKKUNNAM KARA, EDAKKUNNAM VILLAGE, KOTTAYAM, PIN -
         686512

            and 6 others....


        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
   all further proceedings pursuant to Exhibit P7 order in EP No. 60/2017 in
   O.S No. 181/2011 on the files of Munsiff's Court, Kanjirappally pending
   dispsoal of the Original Petition (Civil).


        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of OP(C) and this court's order dated
   29.09.2022 and upon hearing the arguments of M/S PHILIP T. VARGHESE,
   THOMAS T.VARGHESE, ACHU SUBHA ABRAHAM, V.T.LITHA & K.R.MONISHA, Advocates
   for the petitioners, and of M/S LIJI J.VADAKKEDOM, REXY ELIZABETH THOMAS
   & TOM E. JACOB, Advocates for R1 the court passed the following:



                                         O R D E R

The interim order dated 03.08.2022 will stand extended by one month.

Post on 09.11.2022.

Sd/- C.S.DIAS, JUDGE

21-10-2022 /True Copy/ Assistant Registrar