Biju Paramu vs Krishnamma
2024 Latest Caselaw 16266 Ker

Kerala High Court

Biju Paramu vs Krishnamma on 10 June, 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 HARISANKAR V. MENON
             Monday, the 10th day of June 2024 / 20th Jyaishta, 1946

                                EX.SA NO. 21 OF 2021

E.A.No.313/2019 in E.P.No.202/2016 in O.S.No.1298/2014 OF PRINCIPAL MUNSIFF
COURT, ERNAKULAM

A.S.No.11/2020 OF ADDITIONAL DISTRICT COURT - VII, ERNAKULAM.

  APPELLANT/APPELLANT/OBSTRUCTOR:

     1. BIJU PARAMU, AGED 43 YEARS, S/O. PARAMU, PALLIYODE KIZHAKKETHIL
        VEEDU, S.R.P. MARKET P.O., THAZHAVA VILLAGE, KOLLAM DISTRICT,
        PIN-690 539.

      BY ADV.SRI.N.K.MOHANLAL

  RESPONDENTS/RESPONDENTS/RESPONDENTS/DECREE HOLDER NO.1/JUDGMENT DEBTORS 2 & 3:


     1. KRISHNAMMA, AGED 65 YEARS, W/O. V. THULASEEDHARAN PILLAI, KRISHNA
        THULASI, DIVINE NAGAR, SOUTH CHITTOOR, CHERANELOORE VILLAGE,
        ERNAKULAM DISTRICT, PIN-682 027.
     2. CHANDRIKA, AGED 56 YEARS, W/O. MOHANAN, CHERUVELIL ILLATH HOUSE,
        SOUTH CHITTOOR P.O., CHERANELLORE VILLAGE, ERNAKULAM DISTRICT,
        PIN-682 027.
     3. MOHANAN, AGED 65 YEARS, S/O. KRISHNAKUTTY MENON, CHERUVELIL ILLATHU
        HOUSE, SOUTH CHITTOOR P.O., CHERANELLORE VILLAGE, ERNAKULAM
        DISTRICT, PIN-682 027.

    BY ADV.K.J.KURIACHAN FOR R1. (CAVEATOR)


       This Execution second appeal having come up for            orders   on
  10.06.2024, the court on the same day passed the following:
            ANIL K. NARENDRAN & HARISANKAR V. MENON, JJ.
        -------------------------------------------------------------------
         F.A.O.No.138 of 2019, CMCP No.19 of 2020 in R.F.A.No.78 of
                         2020, Ex.SA No.21 of 2021
             ----------------------------------------------------------------
                       Dated this the 10th day of June, 2024

                                         ORDER

Harisankar V. Menon, J.

Heard the learned counsel for the appellant-defendant, the

learned counsel for the 1st respondent-plaintiff and also the learned

counsel for the 3rd respondent in F.A.O.No.138 of 2019.

Reserved for judgment.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

HARISANKAR V. MENON, JUDGE MIN

10-06-2024 /True Copy/ Assistant Registrar