Kunjappan K.K vs Sasi M.G
2023 Latest Caselaw 1889 Ker

OP(C) No.143/2022                               1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT
                           THE HONOURABLE MR.JUSTICE C.S.DIAS
                Wednesday, the 1st day of February 2023 / 12th Magha, 1944
                                   OP(C) NO. 143 OF 2022

          EP 63/2019 IN OS 324/2018 OF MUNSIFF COURT, PERUMBAVOOR, ERNAKULAM

   PETITIONER/ JUDGMENT DEBTOR:

       1. KUNJAPPAN K.K, AGED 60 YEAR, S/O. KANNAN, KIZHAKKEKKUDY HOUSE,
          METHALA KARA, METHALA P.O., ASAMANNOOR VILLAGE, KUNNATHUNAD TALUK,
          ERNAKULAM DISTRICT, PIN-683545.
       2. SUJA KUNJAPPAN, W/O.KUNJAPPAN K K, AGED 54 YEARS, RESIDING AT
          KIZHAKKEKKUDY HOUSE, METHALA KARA, METHALA P.O., ASAMANNOOR VILLAGE,
          KUNNATHUNAD TALUK, ERNAKULAM DISTRICT, PIN-683545.
       3. SONIYAMOL K K, D/O. LATE KUNJAPPAN K K, AGED 35 YEARS, RESIDING AT
          KIZHAKKEKKUDY HOUSE, METHALA KARA, METHALA P.O., ASAMANNOOR VILLAGE,
          KUNNATHUNAD TALUK, ERNAKULAM DISTRICT, PIN-683545.
       4. SUDHEESHKUMAR K K, S/O.KUNJAPPAN K K, RESIDING AT KIZHAKKEKKUDY
          HOUSE, METHALA KARA, METHALA P.O., ASAMANNOOR VILLAGE, KUNNATHUNAD
          TALUK, ERNAKULAM DISTRICT, PIN-683545.      (ADDL P2 TO P4 IMPLEADED
          AS LR'S OF P1 VIDE ORDER DTD 1.2.23 IN IA 3/23)

   RESPONDENT/ DECREE HOLDER:

          SASI M.G., AGED 60 YEARS, S/O. GOPALAN, MANJASSERRIL HOUSE, METHALA
          KARA, METHALA P.O., ASAMANNOOR VILLAGE, KUNNATHUNAD TALUK, ERNAKULAM
          DISTRICT, PIN-683545.


        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, in pursuant to the issuance of notice under Rule
   66 of CPC, in E.P No.63 of 2019 in OS 324/2018 of the Munsiff Court at
   Perumbavoor, till the disposal of this OP(C), in the interest of justice.

        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
   02-03-2022 and upon hearing the arguments of SRI.P.S.SUJETH, Advocate for
   the petitioner, and M/S.LEGI ABRAHAM & JIMMY P ANTONY, Advocates for the
   respondent, the court passed the following:

                                       O R D E R

The interim order dated 21-01-2022 is revived and extended by one week provided that the petitioner has complied with the above dated order.

Post on 03-02-2023.

Sd/- C.S.DIAS, JUDGE

01-02-2023 /True Copy/ Assistant Registrar