Rinchu vs Manappuram Asset Finance ...
2023 Latest Caselaw 3737 Ker

CRP No.84/2023                                   1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                            THE HONOURABLE MR.JUSTICE C.S.DIAS
                 Wednesday, the 29th day of March 2023 / 8th Chaithra, 1945

                                    CRP NO. 84 OF 2023

  EP NO.563/2017 IN ARC NO.127/2016 OF THE IIND ADDL. DISTRICT COURT, THRISSUR

   REVISION PETITIONERS/PETITIONER NO.1 AND 2/JUDGMENT DEBTOR 1 AND 2:

      1. RINCHU, AGED 38 YEARS, S/O JOHNSON, KANKAPADAN HOUSE,
         RAMAVARMAPURAM, P.O.THRISSUR - 680631
      2. REENA JOHNSON, AGED 57 YEARS, W/O JOHNSON, KANKAPADAN HOUSE,
         RAMAVARMAPURAM, THRISSUR - 680631


            BY ADVS.M/S.K.M.MUHAMMED HUSSAIN & K.V.SREE VINAYAKAN

   RESPONDENTS/RESPONDENT/DECREE HOLDER/PETITIONER NO.3 AND 4/JUDGMENT DEBTOR 3
   AND 4:

      1. MANAPPURAM ASSET FINANCE LTD.NO.111/106, OPPOSITE OF NATTIKA FARKA
         CO-OPERATIVE BANK, CHANDHAPADY, VALAPPAD THRISSUR DISTRICT - 680567,
         REP BY ITS FIELD OFFICER ANILKUMAR.
      2. JOHNSON, AGED 58 YEARS, S/O PORINCHU, KANKAPADAN HOUSE,
         RAMAVARMAPURAM P.O., THRISSUR, PIN - 680631
      3. LINTO, S/O. THOMAS, PULIPARAMBIL HOUSE, RAMAVARMAPURAM.P.O,
         THRISSUR, PIN - 680631




        This CRP having come up for orders on 29.03.2023, upon perusing the
   petition, the court on the same day passed the following;

                                            ORDER

The learned counsel for the petitioner shall serve copy of this revision petition to Sri.Sabu S.Kallaramoola. The court of the IInd Additional District Judge, Thrissur, is directed to defer further proceedings in EP No.563/2017 by a week.

Post on 31.03.2023.

Sd/- C.S.DIAS, JUDGE

29-03-2023 /True Copy/ Assistant Registrar