R. Vijayakumar vs Dr. P. Muhammad Jisheer
2024 Latest Caselaw 4309 Ker

Kerala High Court

R. Vijayakumar vs Dr. P. Muhammad Jisheer on 1 February, 2024

OP(C) No.263/2024                          1/3

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                       THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
                Thursday, the 1st day of February 2024 / 12th Magha, 1945

                                 OP(C) NO. 263 OF 2024

                           OS NO.362/2010 OF SUB COURT, TIRUR

                       EP 127/2017 OF ADDL. SUB COURT, KOTTAYAM

   PETITIONER/JUDGMENT DEBTOR:

          R. VIJAYAKUMAR, AGED 67 YEARS, S/O LATE RAGHAVAN PILLA,
          SHANMUGHAVILASAM HOUSE, PERUNNA WEST VILLAGE, CHANGANACHERY TALUK,
          KOTTAYAM DISTRICT., PIN - 686102

   RESPONDENT/DECREE HOLDER:

          DR. P. MUHAMMAD JISHEER, AGED 40 YEARS, S/O HAMEED, PUTHIYAKATH
          HOUSE, MANGAD P.O., THIRAMARUTHOOR DESOM, THIROOR TALUK, MALAPPURAM
          DISTRICT, REPRESENTED THROUGH POWER OF ATTORNEY HOLDER, HAMEED, AGED
          67, S/O BAVA, OTHUNODATH, CHEKUNARAKKARA, THIROOR TALUK,
          MALAPPURAM., PIN - 676101


        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 Execution of sale as per Exhibit P4 Notice till the final disposal of
   the Original Petition (Civil).


        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
   SMT.SHEEBA MARIAM. J., Advocate for the petitioner, the court passed the
   following:




                                                                            (P.T.O)
 OP(C) No.263/2024                              2/3




                               C. JAYACHANDRAN, J.
                               = = = = = = = = = =
                             O.P.(C) No.263 OF 2024
                    = = = = = = = = = = = = = = = = = = = =
                    Dated this the 01st day of February, 2024


                                       O R D E R

Issue notice by speed post to the respondent.

Petitioner may also serve the respondent through

the counsel appearing in the court below.

2. In view of the submission made by the

learned counsel for the petitioner that the

petitioner will pay off the entire dues within a

period of one month, the sale, if any, which is

scheduled to take place today, will be subject

to the outcome of this Original Petition.

Sd/-

C. JAYACHANDRAN JUDGE Skk//01.02.2024

01-02-2024 /True Copy/ Assistant Registrar

APPENDIX OF OP(C) 263/2024

Exhibit P4 THE TRUE COPY OF THE NOTICE DATED 4/1/2024 ISSUED TO THE PETITIONER FROM SUB COURT KOTTAYAM

01-02-2024 /True Copy/ Assistant Registrar