Dipin vs Arun
2023 Latest Caselaw 7425 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM


                                       PRESENT


                  THE HONOURABLE MR. JUSTICE P.SOMARAJAN


                             th
           Tuesday, the 27        day of June 2023 / 6th Ashadha, 1945


                              OP(C) NO. 784 OF 2023


     EP 197/2016 IN OS 307/2013 OF PRINCIPAL MUNSIFF COURT, ERNAKULAM.



PETITIONER/ JUDGMENT DEBTOR:

     DIPIN, AGED 32 YEARS, S/O. DASAN, PULPARA HOUSE, NEAR SNDP
     TEMPLE, PANANGAD. P.O., ERNAKULAM, PIN - 682 506.



RESPONDENT/ DECREE HOLDER:


     ARUN, AGED 35 YEARS, S/O. MUKUNDAN, SMITHA BHAVAN @
     CHERIYAPARAMBIL, KANJOOR DESOM, VADAKUMBHAGAOM VILLAGE, ALUVA TALUK,
     ERNAKULAM, PIN - 683 111.


     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
the further proceedings in EP 197/2016 in O.S. 307/2013 of Principal
Munsiff's Court, Ernakulam till pending dispsoal of this 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
09-06-2023 and upon hearing the arguments of A. ABDUL JALEEL @ A.A.
JALEEL, M.A.SULFIA, ABDUL JALEEL.A & B.R. MURALEEDHARAN, Advocates for the
petitioner, the court passed the following:


                                                                         [pto]
                               P. SOMARAJAN, J.
                       ---------------------------------------
                             OP(C)No.784/2023
                       ----------------------------------------
                     Dated this the 27th day of June, 2023

                                     ORDER

When the matter came up for hearing the

learned counsel for the petitioner fairly

submitted that he will direct the party concerned

to surrender the vehicle mentioned in the E.P.

which was found not traceable when the decree was

sought to be executed. Hence, time granted up to

04/07/2023.

Post on 05/07/2023.

Sd/-

P. SOMARAJAN

JUDGE

rkr

27-06-2023 /True Copy/ Assistant Registrar