K.K. Ramadevi vs Noushad
2024 Latest Caselaw 13696 Ker

Kerala High Court

K.K. Ramadevi vs Noushad on 27 May, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

OP(C) No.1103/2024                               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. 1103 OF 2024

     EA 544/2023 IN EP 121/2016 IN OS 324/1995 OF ADDL.SUB COURT-I, THRISSUR

   PETITIONERS/1ST AND 2ND JUDGMENT DEBTORS:

      1. K.K. RAMADEVI, AGED 56 YEARS, W/O. ARAVINDAKSHAN, P&T QUARTERS,
         AER, THEVARA PO, COCHIN, PIN - 682013
      2. JAGAJAN, AGED 54 YEARS, S/O.LATE KARTHIKEYAN, KODUVATHU HOUSE,
         NATTIKA VILLAGE, CHAVAKKAD TALUK, CHAVAKKAD, PIN - 680566

   RESPONDENT/DECREE HOLDER/PLAINTIFF:

          NOUSHAD, AGED 56 YEARS, S/O MUHAMMADALI HAJI PUTHIYAVEETTIL HOUSE
          NATTIKA PO CHAVAKKAD THRISSUR , PIN - 680566


        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
   all further proceedings and exercise of rights by 1st respondent/decree
   holder based on Ext.P10 pending disposal of the Original Petition.


        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.P.SATHISAN, JAVED HAIDER, ABHIRAM SUNISH, SHIBU B.S & BIJU P.PAUL,
    Advocates for the petitioners, the court passed the following:

                                             ORDER

Admit.

Issue notice to the respondent.

Post on 28.6.2024.

In the meanwhile, the building situated in the property delivered shall not be demolished, till the next posting date.

Sd/- DR. KAUSER EDAPPAGATH, JUDGE

27-05-2024 /True Copy/ Assistant Registrar

APPENDIX OF OP(C) 1103/2024

Exhibit P10 TRUE COPY OF THE DELIVERY RECEIPT IN E.A. NO.544 OF 2023 IN E.P. NO.121 OF 2016 IN O.S. NO.324 OF 1995 BEFORE THE SUBORDINATE JUDGE, THRISSUR