Manasi Chammanattil vs Calicut City Service Co-Operative Bank ...
2024 Latest Caselaw 31535 Ker

Kerala High Court

Manasi Chammanattil vs Calicut City Service Co-Operative Bank ... on 5 November, 2024

O.P.(C) No.1600 of 2024           1


                                                   2024:KER:82326

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

  TUESDAY, THE 5TH DAY OF NOVEMBER 2024 / 14TH KARTHIKA, 1946

                          OP(C) NO. 1600 OF 2024

          AGAINST THE ORDER DATED 29.06.2024 IN EP NO.730/2022 IN

ARC NO.1326 OF 2018 OF ASSISTANT SESSIONS COURT/I ADDITIONAL

SUB COURT, KOZHIKODE


PETITIONERS/JUDGMENT DEBTORS IN EP/DEFENDANT IN ARC:

      1       MANASI CHAMMANATTIL,AGED 32 YEARS
              D/O. SIVADASAN, RESIDING AT WINGS, FEROKE AMSOM,
              NALLOOR DESOM, KOZHIKODE, PIN - 673631

      2       KANJANA PALAKKAL, AGED 59 YEARS
              W/O. SIVADASAN, RESIDING AT WINGS, FEROKE AMSOM,
              NALLOOR DESOM, KOZHIKODE, PIN - 673631


              BY ADVS.
              R.SUDHISH
              M.MANJU



RESPONDENT/DECREE HOLDER IN EP/PLAINTIFF IN ARC:

              CALICUT CITY SERVICE CO-OPERATIVE BANK LIMITED NO.
              D-2777
              REPRESENTED BY ITS GENERAL MANAGER, CHALAPPURAM
              POST,     KASABA AMSOM, DESOM, KOZHIKODE, PIN -
              673002


              BY ADVS.
              SWATHI KUMAR B.S.
              HARISANKAR N UNNI(K/256/2016)
              ANITHA RAVINDRAN(K/296/1990)



          THIS OP (CIVIL) HAVING BEEN FINALLY HEARD ON 05.11.2024,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(C) No.1600 of 2024                      2


                                                                               2024:KER:82326




                                  VIJU ABRAHAM, J.
                  .................................................................
                              O.P.(C) No.1600 of 2024
                  .................................................................
                  Dated this the 5th day of November, 2024

                                        JUDGMENT

When the matter was taken up for consideration, both sides

submit that the matter has been settled in mediation. Accordingly the

original petition is closed.

Sd/-

VIJU ABRAHAM JUDGE

cks

2024:KER:82326

APPENDIX OF OP(C) 1600/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE EXECUTION PETITION E.P. NO. 730 OF 2022 IN A.R.C. NO. 1326 OF 2018 ON THE FILE OF THE 1ST ADDITIONAL SUB COURT, KOZHIKODE DATED SEPTEMBER 2022 RECEIVED BY THE EXECUTION COURT ON 10.6.2023

Exhibit P2 TRUE COPY OF THE OBJECTION FILED BY THE PETITIONER FOR THE NOTICE UNDER ORDER 21, RULE 66 DATED 12.6.2024 IN IN E.P. NO. 730 OF 2022 IN A.R.C. NO. 1326 OF 2018 ON THE FILE OF THE 1ST ADDITIONAL SUBORDINATE JUDGE, KOZHIKODE

Exhibit P3 TRUE COPY OF THE SALE PROCLAMATION DATED 5.4.2024 IN E.P. NO. 730 OF 2022 IN A.R.C. NO. 1326 OF 2018 ON THE FILE OF THE 1ST ADDITIONAL SUBORDINATE JUDGE, KOZHIKODE

Exhibit P4 TRUE COPY OF THE ORDER DATED 29.6.2024 IN E.P. NO. 730 OF 2022 IN A.R.C. NO. 1326 OF 2018 ON THE FILE OF THE 1ST ADDITIONAL SUBORDINATE JUDGE, KOZHIKODE