Kottukal Grama ... vs Sanal Kumar
2024 Latest Caselaw 13627 Ker

Kerala High Court

Kottukal Grama ... vs Sanal Kumar on 27 May, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

OP(C) No.1105/2024                               1/2

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                         THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
                     Monday, the 27th day of May 2024 / 6th Jyaishta, 1946

                                    OP(C) NO. 1105 OF 2024

        RP 31/2024       & EP 161/2020 IN OS 812/2015 OF PRINCIPAL MUNSIFF COURT,
                                        NEYYATTINKARA

   PETITIONER/JUDGMENT DEBTOR NO.1/DEFENDANT NO.1:

          KOTTUKAL GRAMA PANCHAYATH,REPRESENTED BY ITS SECRETARY, AGED 53
          YEARS KOTTUKAL GRAMA PANCHAYATH, KOTTUKAL P.O., NEYYATTINKARA,
          THIRUVANANTHAPURAM, PIN - 695501

   RESPONDENTS/DECREE HOLDERS/PLAINTIFFS/DEFENDAN NO.2:

      1. SANAL KUMAR, AGED 59 YEARS, S/O KUNJUKRISHNAN, KAVITHA BHAVAN,
         NELLIKKAKUZHI, KANJIRAMKULAM, NEYYATTINKARA, THIRIVANANTHAPURAM, PIN
         - 695524
      2. JAYAN, AGED 60 YEARS, S/O RAVEENDRAN, R.V. COTTAGE, KOTTUKAL,
         NEYYATTINKARA, THIRUVANANTHAPURAM, PIN - 695501
      3. K.B.SIVAKUMAR, AGED 59 YEARS, FORMER PRESIDENT, KOTTUKAL GRAMA
         PANCHAYATH, KOTTUKAL P.O., NEYYATTINKARA, THIRUVANANTHAPURAM, PIN -
         695501


        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 all further proceedings in EP No.161/2020 in OS No.812/2015 til the
   disposal of Ext.P2 & P3


        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.M.R.SASITH & ANJANA SURESH.E, Advocates for the petitioner, the court
   passed the following:

                                             ORDER

Admit.

Issue notice to the respondents as well as to the learned counsel appearing for the respondents at the trial court.

Post on 13.6.2024.

till then, the vehicle belonging to the panchayath shall not be attached on condition that the petitioner remits a sum of Rs.1,00,000/- (Rupees One lakh only) towards decree debt within a week.

Sd/- DR. KAUSER EDAPPAGATH, JUDGE

27-05-2024 /True Copy/ Assistant Registrar

APPENDIX OF OP(C) 1105/2024

Exhibit P2 THE TRUE COPY OF THE R.P.NO.31/2024 IN O.S.NO.812/2015 BEFORE THE HON'BLE PRINCIPAL MUNSIFF COURT, NEYYATTINKARA FILED BY THE PETITIONER

Exhibit P3 THE TRUE COPY OF THE I.A.1/2024 IN R.P.31/2024 IN O.S.812/2015 BEFORE THE SAME COURT