Jolychen P. Joseph vs Joseph Sebastian
2024 Latest Caselaw 32523 Ker

Kerala High Court

Jolychen P. Joseph vs Joseph Sebastian on 8 November, 2024

OP(C) No.1561/2024                            1/1

                       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. 1561 OF 2024

        EP 1/2021 IN OS 5/2017 OF SUB COURT/COMMERCIAL COURT, PALA, KOTTAYAM

   PETITIONERS/JUDGMENT DEBTORS/DEFENDANTS:

      1. JOLYCHEN P. JOSEPH, AGED 54 YEARS, S/O. JOSEPH,PULIMOOTTIL HOUSE,
         THALAPPALAM KARA,ERATTUPETTA VILLAGE, KOTTAYAM DISTRICT, PIN -
         686122
      2. USHA JOLYCHEN, AGED 49 YEARS, W/O. JOLYCHENPULIMOOTTIL HOUSE,
         THALAPPALAM KARA,ERATTUPETTA VILLAGE, KOTTAYAM DISTRICT, PIN -
         686122

   RESPONDENT/DECREE HOLDER/PLAINTIFF:

          JOSEPH SEBASTIAN, AGED 71 YEARS S/O. SEBASTIAN, UPPOOTTIL HOUSE,
          PONADU KARA, LALAMVILLAGE, MEENACHIL TALUK, KAROOR P.O., KOTTAYAM
          DISTRICT, PIN - 686575


          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 pursuant to Ext.P9 order in EP No.1/2021 in the
   court of Sub Judge, Pala in OS 5/2017, pending disposal of the above
   Original Petition (C).


          This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of OP(C) and this court's order dated
   28.10.2024 and upon hearing the arguments of M/S.BABY THOMAS, GEORGE T.J,
   INDRAJITH S KAIMAL, ALICIA JOSE, AISWARYARAJ & JOHNY GEORGE, Advocates for
   the petitioners and of M/S.P.C.HARIDAS & V.ARJUN, Advocate for Respondent,
   the court passed the following:

                                         ORDER

The learned counsel for the respondent submits that the direction for depositing an amount of Rs.15 lakhs before the Execution Court as per order dated 22.7.2024 has not been complied with.

Therefore, the interim order stands vacated.

Post for hearing.

Sd/- VIJU ABRAHAM, JUDGE

08-11-2024 /True Copy/ Assistant Registrar