Parameswaran vs Kuriland Privet Limited
2024 Latest Caselaw 33332 Ker

Kerala High Court

Parameswaran vs Kuriland Privet Limited on 15 November, 2024

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                    THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
           Friday, the 15th day of November 2024 / 24th Karthika, 1946
                              OP(C) NO. 2609 OF 2024
EP 1350/2020 IN OS 5017/2015 OF PRINCIPAL MUNSIFF COURT ,IRINJALAKUDA, THRISSUR
  PETITIONER/JUDGMENT DEBTOR NO.2/2ND DEFENDANT:

       PARAMESWARAN AGED 52 YEARS S/O RAMAN, VETTIYADAN HOUSE,
       VARANDARAPPILLY VILLAGE, THEKKUMURI DESOM, CHALAKUDY TALUK, THRISSUR
       DISTRICT, PIN - 680302

 RESPONDENT/DECREE HOLDER/PLAINTIFF & JUDGMENT DEBTOR NO.1,3,4/DEFENDANTS
 NO.1,3,4:

    1. KURILAND PRIVET LIMITED KURILAND TOWER, MARAR ROAD, THRISSUR
       VILLAGE, THRISSUR TALUK, THRISSUR: REPRESENTED BY ITS MANAGING
       DIRECTOR: E.A JONEY, PIN - 680001
    2. KAVYA PARAMESWARAN D/O.PARAMESWARAN, VETTIYADAN HOUSE,
       VARANDARAPPILLY VILLAGE, THEKKUMURI DESOM, CHALAKUDY TALUK, THRISSUR
       DISTRICT. , PIN - 680302
    3. MEBIL PARAMESWARAN W/O. PARAMESWARAN, VETTIYADAN HOUSE,
       VARANDARAPPILLY VILLAGE, THEKKUMURI DESOM, CHALAKUDY TALUK, THRISSUR
       DISTRICT., PIN - 680302
    4. RAMAKRISHNAN S/O.KARAPPAKKUTTY, KALLAYIL, CHERUVATHANI VILLAGE,
       CHERUVATHANI DESOM, THALAPPILLY TAKUK, THRISUR DISTRICT., PIN -
       680523

      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 in EP No.1350/2020 in TMC O.S No.5017/2015 on the
 file of Munsiff Court, Irinjalakuda, pending final disposal of this
 Original Petition Civil.
      This petition coming on for orders upon perusing the petition and
 the affidavit filed in support of OP(C) and upon hearing the arguments of
 SRI.RAJESH CHAKYAT, Advocate for the petitioner, the court passed the
 following:
                                         VIJU ABRAHAM, J.
                        .................................................................
                                    O.P (C) No.2609 of 2024
                        .................................................................
                        Dated this the 15th day of November, 2024


                                                   ORDER

It is seen that the property was put to sale and the auction was

confirmed in the name of the 1st respondent and now the case is posted for

delivery.

2. Learned counsel for the petitioner submits that the petitioner is

prepared to pay the amount due in instalments and if notice is issued to

the 1st respondent, there is a chance of settlement. Hence issue notice to

the 1st respondent by speed post. Notice may also be issued to the 1 st

respondent through the counsel appearing for the 1 st respondent in

E.P.No.1350 of 2020 in O.S.No.5017 of 2015 on the file of the Principal

Munsiff Court, Irinjalakuda.

There will be an interim order as prayed for, for a period of one

month on condition that the petitioner shall pay an amount of Rs.75,000/-

(Rupees seventyfive thousand only) before the execution court within a

period of three weeks from today.

Post on 12.12.2024.

Sd/-

VIJU ABRAHAM JUDGE

cks

15-11-2024 /True Copy/ Assistant Registrar