Cheriyakaran Bindu vs M.K. Shaji
2024 Latest Caselaw 32516 Ker

Kerala High Court

Cheriyakaran Bindu vs M.K. Shaji on 8 November, 2024

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT
                  THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
         Friday, the 8th day of November 2024 / 17th Karthika, 1946

                          OP(C) NO. 2543 OF 2024

AS 12/2024, ASSISTANT SESSIONS COURT/PRINCIPAL SUB COURT/ COMMERCIAL COURT,
                                 THALASSERY

                  OS 416/2023, MUNSIFF COURT, THALASSERY

PETITIONER/APPPELLANT:

     CHERIYAKARAN BINDU AGED 56 YEARS D/O RAMDAS, NO OCCUPATION, RESIDING
     AT KOTTAMMAL HOUSE, EDAKKAD AMSOM, KANNURKARAR DESOM, P.O. KADALAYI,
     KANNUR , PIN - 670007

RESPONDENT/RESPONDENT:

     M.K. SHAJI AGED 53 YEARS S/O NARAYANAN, DREAM PARK, KOTTAMMAL,
     EDAKKAD AMSOM, KANNURKARAR DESOM, P.O. KADALAYI, KANNUR- , PIN -
     670007

     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 keep
in abeyance the execution of the Decree and Judgment dated 30.10.2019
passed in OS 416/2013 on the file of the Munsiff Court, Thalassery
(including the delivery in EP No.205/2023) till the disposal of the Delay
condonation petition, IA 02/2024 in AS 12/2024 on the file of the
Principal Subordinate Judge Court, Thalassery.
     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
SRI.K.RAJESH SUKUMARAN, Advocate for the petitioner, the court passed the
following:



                                                                      (P.T.O)
                             VIJU ABRAHAM,J
                         --------------------
                        OP(C) No.2543 of 2024
                     ----------------------------
               Dated this the 8th day of November, 2024

                                  ORDER

Admit. Issue Notice to the respondent by speed

post. Notice may also be served on the respondent

through the counsel appearing in As No.12 of 2024

pending before the Principal Sub Court, Thalassery.

The learned counsel for the petitioner submits that

petition seeking to condone the delay in filing the

appeal is posted to 14.11.2024.

Post on 15.11.2024.

There will be an interim order as prayed for,

till 15.11.2024.

sd/-

VIJU ABRAHAM,JUDGE

pm

08-11-2024 /True Copy/ Assistant Registrar