Jacob John vs Sebastian John
2023 Latest Caselaw 268 Ker

OP(C) No.10/2023                                1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                             THE HONOURABLE MR.JUSTICE C.S.DIAS
                   Friday, the 6th day of January 2023 / 16th Pousha, 1944
                                     OP(C) NO. 10 OF 2023

           EP 101/2020 IN OS 705/2007 OF PRINCIPAL MUNSIFF COURT, CHERTHALA


   PETITIONER/ JUDGMENT DEBTOR:


           JACOB JOHN, AGED 51 YEARS, SON OF LATE DEVASSYA JOHN, KURAVANVELIYIL
           HOUSE, CMC 18/140, CHERTHALA SOUTH MURI, CHERTHALA SOUTH VILLAGE,
           CHERTHALA P.O., ALAPPUZHA DISTRICT., PIN - 688524


   RESPONDENT/ DECREE HOLDER:


           SEBASTIAN JOHN, AGED 70 YEARS, SON OF LATE DEVASSYA JOHN, PARK VIEW
           BUNGALOW, MARUTHORVATTOM P.O., KOKKOTHAMANGALAM VILLAGE, CHERTHALA
           TALUK, MARUTHORVATTOM P.O. CHERTHALA, ALAPPUZHA DISTRICT, PIN -
           688539


        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 Exhibit P6, order dated 13-10-2022 in E.P No.
   101 of 2020 in O.S No. 705 of 2017 of the court of Principal Munsiff,
   Cherthala, till the 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 ANIL PRASAD, C.N.SREEKUMAR, SABU P.JOSEPH, MANJU PAUL, TONY GEORGE
   THOMAS & ARYA K.K, Advocates for the petitioner, the court passed the
   following:
                                    O R D E R

Admitted.

Issue notice to the respondent by speed post.

On a consideration of the pleadings and materials on record and after perusing Exhibit P6 order, I am satisfied that the petitioner has made out a prima facie case for an interim order. Hence I stay the operation of Exhibit P6 order and all further proceedings in EP No. 101/2020 in O.S No. 705/2017 of the Court of the Principal Munsiff, Chertala, for a period of one month.

                                                      Sd/- C.S.DIAS, JUDGE




06-01-2023                        /True Copy/                          Assistant Registrar
 OP(C) No.10/2023                 2/2

                     APPENDIX OF OP(C) 10/2023
Exhibit P6         TRUE COPY OF THE ORDER ORDER DATED 13-10-2022 IN E.P.

NO. 101 OF 2020 IN O.S. NO. 705 OF 2017 OF THE COURT OF PRINCIPAL MUNSIFF AT CHERTHALA