M. Prasanna vs C.K. Pavithran
2023 Latest Caselaw 1908 Ker

CRP No.31/2023                                   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
                             IA.NO.1/2023 IN CRP NO. 31 OF 2023

                         OS 363/2016 OF MUNSIF COURT, KUTHUPARAMBA

   APPLICANTS/PETITIONERS:

      1. M. PRASANNA, AGED 66, W/O C.K. BHASKARAN, PARAMBATH HOUSE,
         KUTHUPARAMBA AMSOM, NARAVOOR DESOM, KUTHUPARAMBA (PO), THALASSERY
         TALUK, KANNUR DISTRICT - 670643
      2. C.K. BHASKARAN, AGED 76, S/O KUNHIKANNAN NAMBIAR, PARAMBATH HOUSE,
         KUTHUPARAMBA AMSOM, NARAVOOR DESOM, KUTHUPARAMBA (PO), THALASSERY
         TALUK, KANNUR DISTRICT - 670643

   RESPONDENTS/RESPONDENTS:

      1. C.K. PAVITHRAN, AGED 61 YEARS, S/O CHATHUKUTTY, TEACHER, SANDRAM,
         ANCHUKUNNU AMSOM, EACHOM DESOM, (PO) EACHOM, WAYANAD DISTRICT, PIN -
         670721
      2. A.J. ALICE, AGED 56, W/O C.K. PAVITHRAN, TEACHER, SANDRAM,
         ANCHUKUNNU AMSOM, EACHOM DESOM,(PO) EACHOM, WAYANAD DISTRICT, PIN -
         670721


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to Pass an order of
   stay of all execution proceedings pursuant to the Judgement dated
   17.10.2022 in OS No.363 of 2016 on the file of the Munsiff's Court,
   Kuthuparamba, pending disposal of the above Civil Revision Petitiion.


        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.SABU GEORGE, P.B.KRISHNAN, P.B.SUBRAMANYAN, DOMSON J.VATTAKUZHY &
   MANU VYASAN PETER, Advocates for the petitioners, and of SRI.R.SURENDRAN,
   Advocate for the respondents, the court passed the following:

                                            ORDER

On a consideration in the averments in the affidavit filed in support of the application, perusing the impugned common judgment and taking note of Sec.44 of the Transfer of property Act 1882, I am satisfied that the petitioners have made out a prima facie case for an interim order. Hence, I stay the operation of the judgment in OS No.363/2016 of the Court of the Munsiff, Kuthuparamba and all further proceedings persuant to it, for a period of three months.

                                                       Sd/- C.S.DIAS, JUDGE




01-02-2023                         /True Copy/                                Assistant Registrar