Methukayil Hamzakutty vs Kunnathara Rajan
2024 Latest Caselaw 29284 Ker

Kerala High Court

Methukayil Hamzakutty vs Kunnathara Rajan on 10 October, 2024

OP(C) No.2253/2024                           1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
            Thursday, the 10th day of October 2024 / 18th Aswina, 1946
                              OP(C) NO. 2253 OF 2024
      EA 6/2024 IN EP 376/2019 OF MUNSIFF COURT ,PARAPPANANGADI, MALAPPURAM
   PETITIONER(S)PETITIONER/JUDGMENT DEBTOR:

          METHUKAYIL HAMZAKUTTY, AGED 63 YEARS, S/O METHUKAYIL KUHAMMED
          KUTTY, PARIYAPURAM AMSOM, PANANGATTOOR DESOM, TIRUR, MALAPURAM, PIN
          - 676302

   RESPONDENT(S)RESPONDENT/DECREE HOLDER :

          KUNNATHARA RAJAN, AGED 42 YEARS, S/O NAYADI, PANDIKUTTAM,
          PANDIREYI, NANNAMBRA AMSOM DESOM, THEYYALINGAL POST, TIRURANGADI,
          MALAPPURAM, PIN - 676320

        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
   further proceedings in E.P.NO. 376/2019 pending before the Hon'ble Court
   of Munsiff, Parappanangadi, pending disposal of this original petition
   (civil)
        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
   THAREEQ ANVER K., K.C.KHAMARUNNISA, K.SALMA JENNATH, K.SHAMSUDHEEN, ARUN
   CHAND, RASSAL JANARDHANAN A. Advocates for the petitioners the court
   passed the following:
                                      ORDER

Admit.

Issue notice to the respondents by speed post. Notice may also be served through the counsel appearing for the respondant in E.P.NO. 376/2019 before the Munsiff's Court, parappanangadi.

There will be an interim order as prayed for on condition that the petitioner deposits an amount of Rs. 20,000/-(Rupees Twenty thousand only) before the execution court within a period of one week.

On depositing the amount as directed above, the same shall be released to the respondant.

Sd/- VIJU ABRAHAM JUDGE

10-10-2024 /True Copy/ Assistant Registrar