Sreeja vs Karuvanthiruthi Service Co-Operative ...
2024 Latest Caselaw 12760 Ker

Kerala High Court

Sreeja vs Karuvanthiruthi Service Co-Operative ... on 21 May, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

CRP No.176/2024                                   1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT
                       THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

                  Tuesday, the 21st day of May 2024 / 31st Vaisakha, 1946

                            IA.NO.1/2024 IN CRP NO. 176 OF 2024


         EP 452/2022 in ARC 5508/2018 OF I ADDITIONAL SUB COURT, KOZHIKODE.

   APPLICANT/ REVISION PETITIONER/ PETITIONER/ JUDGMENT DEBTOR:

      1. SREEJA, AGED 50 YEARS, W/O. SUBRAMANIAN, KANDIYIL HOUSE, MAYANAD
         P.O, KOZHIKODE, PIN - 673008

            AND 3 OTHERS

   RESPONDENT/ RESPONDENT/ RESPONDENT/ DECREE HOLDER:

          KARUVANTHIRUTHI SERVICE CO-OPERATIVE BANK LIMITED NO.D 2638,
          KARUVANTHIRUTHI, FEROKE, KERALA, REPRESENTED BY SECRETARY, PIN -
          673631


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the entire
   proceedings in E.P No.452/2022 in A.R.C No.5508/2018 on the file of 1st
   Additional Subordinate Judge, Kozhikode, till the disposal of this Civil
   Revision Petition.


        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof, and this court's
   order dated 8.4.2024 and upon hearing the arguments of M/S T.D.SUSMITH
   KUMAR, T.O.DEEPA, JAYKAR.K.S & C.SIVADAS, Advocates for the petitioners,
   the court passed the following:

                                          O R D E R

It is submitted that the interim direction has not been complied with and out of Rs.10 lakhs, only Rs.3 lakhs has been paid.

The learned counsel for the petitioner seeks some more time.

Having heard both sides, the petitioner is given one month time, to pay the balance amount of Rs.7 lakhs. Out of Rs.7 lakhs, Rs.3 lakhs shall be paid within 15 days from today, and Rs.4 lakhs shall be paid within 15 days thereafter.

Post on 5.6.2024.

Sd/- DR. KAUSER EDAPPAGATH, JUDGE

21-05-2024 /True Copy/ Assistant Registrar