Christudas vs Karunakaran Nadar
2024 Latest Caselaw 5592 Ker

Kerala High Court

Christudas vs Karunakaran Nadar on 16 February, 2024

OP(C) No.417/2024                                       1/2

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM


                                                   PRESENT


                           THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN


                                     th
                    Friday, the 16        day of February 2024 / 27th Magha, 1945


                                           OP(C) NO. 417 OF 2024

                EP 134/2021 OF I ADDITIONAL MUNSIFF COURT, NEYYATTINKARA.

               O.S 124/2010 OF I ADDITIONAL MUNSIFF COURT, NEYYATTINKARA

   PETITIONER(S)/ COUNTER PETITIONER/ 3RD JUDGMENT DEBTOR:

          CHRISTUDAS, AGED 53 YEARS, S/O THANKAYYAN NADAR,RODARIKATHU PUTHUVAL
          PUTHEN VEEDU, EERATTINPURAM, VELIYAMCODE, PERUMPAZHUTHOOR VILLAGE,
          NEYYATTINKARA TALUK, THIRUVANANTHAPURAM, PIN - 695512

   RESPONDENT(S)/ PETITIONER/ DECREE HOLDER:

          KARUNAKARAN NADAR, AGED 85 YEARS, S/O NARAYANAN NADAR, KUZHIVILA
          THEKKE PUTHEN VEEDU, PERUMKADAVILA DESOM, PERUMKADAVILA VILLAGE,
          NEYYATTINKARA TALUK, THIRUVANANTHAPURAM, PIN - 695124


        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 No. 134 of 2021 in O.S No. 124 of 2010 on
   the files of the First Additional Munsiff Court, Neyyattinkara pending
   disposal of this 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
   M/S V.G.ARUN, V.JAYA RAGI, R.HARIKRISHNAN (KAMBISSERIL) & NEERAJ NARAYAN,
   Advocates for the petitioner, the court passed the following:

                                                  O R D E R

Issue notice by speed post.

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

Exhibit P11 order, insofar as it directs the petitioner to be detained in Civil Prison and also the payment of Rs. 78,000/- will stand stayed for a period of three weeks.

Post after three weeks.

Sd/- C. JAYACHANDRAN, JUDGE

16-02-2024 /True Copy/ Assistant Registrar

APPENDIX OF OP(C) 417/2024 Exhibit P11 THE TRUE COPY OF THE ORDER OF THE FIRST ADDITIONAL MUNSIFF, NEYYATTINKARA IN EA NO. 2/2021 AND EA NO. 7/2023 IN EP NO. 134 OF 2021 IN OS NO. 124 OF 2010 DATED 27.01.2024