George vs C.R.Ramachandran
2023 Latest Caselaw 10456 Ker

Ex.FA No.17/2021                              1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                       THE HONOURABLE MR.JUSTICE BASANT BALAJI
            Saturday, the 30th day of September 2023 / 8th Aswina, 1945
                                EX.FA NO. 17 OF 2021
    E.A.NO.950/2009 IN E.P.NO 22/1988 IN O.S.NO.179/1982 OF II ADDITIONAL SUB
                                   COURT,THRISSUR
   APPELLANT IN EX.FA- RESPONDENT NO.1 IN E.A./DECREE HOLDER IN E.P.:

           GEORGE, AGED 70 YEARS, S/O. KUNNATHUPARAMBIL THOMAS, OLLUR DESOM,
           OLLUR VILLAGE, THRISSUR TALUK, THRISSUR DISTRICT, PIN - 680 306

        BY ADVS.P.B.KRISHNAN, P.B.SUBRAMANYAN, SABU GEORGE, B.ANUSREE AND MANU
        VYASAN PETER
   RESPONDENT IN EX.FA.- CLAIM PETITIONER AND RESPONDENTS 2 TO 5 IN E.A.(LEGAL
   HEIRS OF JUDGMENT DEBTOR IN E.P.):

       1. C.R.RAMACHANDRAN, AGED ABOUT 58 YEARS, S/O. CHALIPPATT RAMANUNNY,
          POOTHOLE DESOM, ARANATTUKARA VILLAGE, THRISSUR TALUK, THRISSUR
          DISTRICT, PIN - 680 618
       2. SATHYASEELA, AGED 76 YEARS, W/O. LATE C.A RAJAN, CHULLIYIL,
          PULLAZHY DESOM, PULLAZHY VILLAGE, THRISSUR TALUK, THRISSUR DISTRICT,
          PIN -680 012
       3. RAJI, AGED ABOUT 46 YEARS, D/O. LATE C.A RAJAN, CHULLIYIL, PULLAZHY
          DESOM, PULLAZHY VILLAGE, THRISSUR TALUK, THRISSUR DISTRICT, PIN -
          680 012
       4. REJI SANTHOSH, AGED ABOUT 42 YEARS, D/O. LATE C.A RAJAN, CHULLIYIL,
          PULLAZHY DESOM, PULLAZHY VILLAGE, THRISSUR TALUK, THRISSUR DISTRICT,
          PIN - 680 012
       5. RAJESH, AGED ABOUT 45 YEARS, S/O. LATE C.A RAJAN, CHULLIYIL,
          PULLAZHY DESOM, PULLAZHY VILLAGE, THRISSUR TALUK, THRISSUR DISTRICT,
          PIN - 680 012

         BY ADV. BINOY VASUDEVAN FOR R1
        This Execution first appeal having come up for orders on 30.09.2023,
   the court on the same day passed the following:
                                      ORDER

As directed by this Court, paper publication has been effected for respondents 2 to 5 in Deepika daily. The same is produced along with a memo.

Therefore, service of notice on respondents 2 to 5 is declared as complete.

Call for LCRs.

Sd/- BASANT BALAJI JUDGE

30-09-2023 /True Copy/ Assistant Registrar