Shihabudheen vs P.K.C. Fruits
2024 Latest Caselaw 6037 Ker

Kerala High Court

Shihabudheen vs P.K.C. Fruits on 23 February, 2024

Author: Anil K. Narendran

Bench: Anil K.Narendran

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                     &
                    THE HONOURABLE MR. JUSTICE G.GIRISH
         Friday, the 23rd day of February 2024 / 4th Phalguna, 1945
               IA.NO.1/2023 IN RFA NO. 175 OF 2023(INDIGENT)
                 OS 40/2015 OF SUB COURT/TIRUR, MALAPPURAM
PETITIONERS/APPELLANTS:

  1. SHIHABUDHEEN,42 YEARS S/O.IBRAHIM, MARIPARAMBIL HOUSE, KUMARANELLOOR
     AMSOM, VELLALOOR DESOM, OTTAPPALAM TALUK, PALAKKAD DISTRICT
  2. PARAMBIL IBRAHIM,76 YEARS S/O. ABOOBACKER, MARIPARAMBIL HOUSE,
     KUMARANALLOOR AMSOM, VELLALOOR DESOM, OTTAPPALAM TALUK, PALAKKAD

RESPONDENTS/RESPONDENTS

  1. P.K.C. FRUITS, M.M. ALI ROAD, PALAYAM, CALICUT,      REP. BY
MANAGING PARTNER,      MAJEED K.P., AGED 61 YEARS,      S/O. MOIDEEN,
FOUJI VILLA,      POOVATUPARAMBU P.O., PERUVAYAL AMSOM,
 POOVATUPARAMBA DESOM, KOZHIKODE       PIN - 673008

2.   SAKKEER,51 YEARS,S/O.PAREED,KALLUMPADATH HOUSE,

     EDAPPAL AMSOM,UDINIKKARA DESOM,PONNANI TALUK - 679 577




     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the operation
of the judgment and decree in O.S.No.40/2015 dated 30.3.2023 on the file
the Sub Court,Tirur as well as all further execution steps in pursuance
thereof against the petitioners herin pending disposal of the appeal and
to pass an ad interim order to that effect to avail till the disposal of
this application.
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of M/S K.I.MAYANKUTTY MATHER,     T.K.SREEKALA,    KALLIYANI KRISHNA B.,
Advocates for the petitioners and of M/S A.PARVATHI MENON, P.SANJAY, BIJU
MEENATTOOR, INDIRA.K.P., PAUL VARGHESE (PALLATH), P.A.MOHAMMED ASLAM,
KIRAN NARAYANAN, RAHUL RAJ P., MUHAMMED BILAL.V.A, MEERA R. MENON, AMRUTHA
M. NAIR Advocates for R1, M.A.VAHEEDA BABU, BABU KARUKAPADATH, P.U.VINOD
KUMAR, ARYA RAGHUNATH, VAISAKHI V., T.M.MUHAMMED MUSTHAQ, AJWIN P LALSON,
P.LAKSHMI, AYSHA E.M., SHIFANA KAISE, DENNIS BIJU Advocates for R2, the
court passed the following:
                                   ORDER

ANIL K. NARENDRAN & G. GIRISH, JJ.

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Dated this the 23rd day of February, 2024

ORDER

Anil K. Narendran, J.

Admit.

Respondents 1 and 2 enter appearance through Adv. A.

Parvathi Menon and Adv. Arya Raghunath.

List on 22.03.2024.

There will be an interim stay as prayed for on condition that

the appellants shall furnish sufficient security for the entire

decree debt to the satisfaction of the execution court, within a

period of one month. It would be open to the appellants to offer

as security the property already under attachment.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

G. GIRISH, JUDGE

MIN

23-02-2024 /True Copy/ Assistant Registrar