M.P.Prabhavathi vs P.M.Babu @ P.M.Babu Sajindran
2024 Latest Caselaw 14603 Ker

Kerala High Court

M.P.Prabhavathi vs P.M.Babu @ P.M.Babu Sajindran on 31 May, 2024

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR. JUSTICE G.GIRISH
              Friday, the 31st day of May 2024 / 10th Jyaishta, 1946

                      IA.NO.1/2020 IN FAO (RO) NO. 19 OF 2020



                   A.S.NO.150/2017 OF THE DISTRICT COURT,KOZHIKODE


              O.S.NO.741/2014 OF THE ADDITIONAL MUNSIFF-I,KOZHIKODE

                                        ---




PETITIONERS/APPELLANTS:


1. M.P.PRABHAVATHI, D/O. LATE BALAN,AGED 69 YEARS, RESIDING AT 'MELE


PULIYAKOTT' HOUSE, K.P.1/244, MAKKADA, KAKKODI POST, KOZHIKODE,


PINCODE-673 611.


AND OTHERS.


RESPONDENTS/RESPONDENTS:


1. P.M.BABU @ P.M.BABU SAJINDRAN, S/O. LATE P.K. MADHAVAN,AGED 70


YEARS, RESIDING AT 19, ANAAR, 10TH BLOCK NEAR E.B. OFFICE, J.J.


NAGAR, MOGAPPAIR EAST CHENNAI, NOW RESIDING AT 12, RKG AVENUE,


GANDHI STREET, CHERAN MAANAGAR, VILANKURICHI POST,


COIMBATORE,PIN-641 035.


AND OTHERS.
      Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the execution
of the judgment and decree dated 27.1.2020 in A.S.No.150/2017 of the Court
of the District Judge, Kozhikode filed against the decree and judgment
dated 27.02.2017 in O.S.NO.741/2014 on the files of the Additional
Munsiff-I, Kozhikode, till the disposal of this appeal, in the interest of
justice.


     This Application again coming on for orders upon perusing the
application and the affidavit filed in support thereof and this court's
order dated 07/03/2024 and upon hearing the arguments of M/S.SANTHARAM.P,
REKHA ARAVIND, PAUL P. ABRAHAM, P.G.GOKULNATH & E.SUBHASH, Advocates for
the petitioners and of M/S.T.K.SANDEEP, ARJUN SREEDHAR & ARUN KRISHNA DHAN
Advocates for the respondent 1 and counsel for respondent 2, the court
passed the following:
                                      G.GIRISH, J.
                                    ---------------
                             FAO (R.O) No.19 of 2020
                             ------------------------------
                           Dated this the 31st day of May, 2024

                                          ORDER

Service of notice as against respondent Nos.3 and 4 is not

complete. R1 and R2 represented by the learned counsel.

Post on 03.07.2024.

This application is filed by the appellants for paper publication

of notice as against R3 and R4.

2. Heard the learned counsel for the appellants.

3. The application stands allowed. Effect the paper

publication of notice as against R3 and R4 in the Coimbatore edition

of Hindu Daily, New Indian Express or Times of India (anyone).

The interim order passed in this case will stand revived and

extended till 03.07.2024.

Sd/-

G.GIRISH, JUDGE

vgd

31-05-2024 /True Copy/ Assistant Registrar