Roby Thomas vs Santhosh Chandran
2024 Latest Caselaw 5336 Ker

Kerala High Court

Roby Thomas vs Santhosh Chandran on 15 February, 2024

OP(C) No.380/2024                              1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                        THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
                Thursday, the 15th day of February 2024 / 26th Magha, 1945
                                   OP(C) NO. 380 OF 2024

                EP 6/2022 IN OS 122/2021 OF MUNSIFF COURT, PALA, KOTTAYAM

   PETITIONER/JUDGMENT DEBTOR:

          ROBY THOMAS,   AGED 33 YEARS, S/O THOMAS, OODUPUZHAYIL HOUSE,
          RAMAPURAM KARA, RAMAPURAM VILLAGE, MEENACHIL TALUK, KOTTAYAM
          DISTRICT, PIN - 686576

   RESPONDENT/DECREE HOLDER:

          SANTHOSH CHANDRAN,   S/O CHANDRAN, THADIYIL HOUSE, PERUMTHANAM KARA,
          UZHAVOOR VILLAGE, MEENACHIL TALUK, KOTTAYAM DISTRICT, PIN - 686634


        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 EP 6/2022 in OS No.122/2021 of the Munsiff's
   Court Pala dated 25.11.2023 until the disposal of the above OP(C).


        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.BOBBY GEORGE, JOY C. PAUL, ELDHOSE JOY, BABY SIMON & NOBLE GEORGE,
   Advocates for the petitioner, the court passed the following:

                                           ORDER

Issue notice by speed post to the respondent.

Petitioner may also serve notice to the respondent through the counsel appearing in the trial court.

Post after two weeks. In the meantime, direction to detain the petitioner in civil prison vide Ext.P6 order will stand stayed.

Sd/- C. JAYACHANDRAN JUDGE

15-02-2024 /True Copy/ Assistant Registrar

APPENDIX OF OP(C) 380/2024

Exhibit P6 THE TRUE COPY OF THE ORDER PASSED IN E P 6/2022 IN OS 122/2021 OF THE MUNSIFF'S COURT PALA DATED 25/11/2023