K.N.Sankara Pillai vs Rajamma
2024 Latest Caselaw 5969 Ker

Kerala High Court

K.N.Sankara Pillai vs Rajamma on 23 February, 2024

OP(C) No.479/2024                              1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                        THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
                Friday, the 23rd day of February 2024 / 4th Phalguna, 1945
                                   OP(C) NO. 479 OF 2024

                    OS 88/1997 OF MUNSIFF MAGISTRATE COURT, THODUPUZHA

   PETITIONER/PETITIONER/DECREE HOLDER:

          K.N.SANKARA PILLAI, AGED 57 YEARS, S/O.NARAYANA PILLAI, KAVALAYIL
          HOUSE, PURAPUZHA VILLAGE, PURAPUZHA P.O. THODUPUZHA TALUK, PIN - 685
          583, NOW RESIDING AT VAISHNAVAM, NORTH GATE, ETTUMANOOR.P.O, PIN -
          686631

   RESPONDENTS/RESPONDENTS/1ST JUDGMENT DEBTOR:

       1. RAJAMMA, W/O.PEETHAMBARAN, ERAPPANAL (H), PURAPUZHA VILLAGE,
          PURAPUZHA P.O, THODUPUZHA, PIN - 683583
       2. BIJU, S/O.PEETHAMBARAN, ERAPPANAL (H), PURAPUZHA VILLAGE, PURAPUZHA
          P.O, THODUPUZHA, PIN - 683583
       3. BINDU, D/O.PEETHAMBARAN, ERAPPANAL (H), PURAPUZHA VILLAGE, PURAPUZHA
          P.O, THODUPUZHA, PIN - 683583
       4. LOVELY, AGED 58 YEARS, W/O.CHACKO, MULAYANIKUNNEL, HOUSE, PURAPUZHA
          VILLAGE, PURAPUZHA P.O., THODUPUZHA TALUK, PIN - 683583


        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 operation of Ext.P7 order passed by the Munsiff's Court, Thodupuzha
   dated 11.01.2024 in EA No.90 of 2022 in EP No.1 of 2020 in OS No.88 of
   1997 during the pendency of the above original petition before the Hon'ble
   court.


        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.S.AMBILY, RUPA R. NAIR, RUBAN JOE TONIYO & MATHEW JOSEPH BALUMMEL,
   Advocates for the petitioner, the court passed the following:

                                           ORDER

Issue notice by speed post to respondents. Petitioner may also serve notice to the respondents through the counsel appearing in the trial court.

Post on 18.3.2024. In the meantime, all further proceedigns in EXt.P4 (EA No.36/2022) will stand stayed.

Sd/- C. JAYACHANDRAN, JUDGE

23-02-2024 /True Copy/ Assistant Registrar

APPENDIX OF OP(C) 479/2024

Exhibit P4 TRUE COPY OF THE EXECUTITON APPLICATION NO.36/2022 DATED 21.03.2022 FILED BY THE 4TH RESPONDENT

Exhibit P7 TRUE COPY OF THE ORDER DATED 11.01.2024 IN E.A.NO.90/2022 IN E.P.NO 1/2020 OF THE MUNISIFFS COURT THODUPUZHA