Kerala High Court
Sameena C.P vs Arakkal Naseena on 15 February, 2022
OP(C) No.260/2022 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
Tuesday, the 15th day of February 2022 / 26th Magha, 1943
OP(C) NO. 260 OF 2022
OS 8/2018 OF SUB COURT, VADAKARA, KOZHIKODE
PETITIONER/3RD RESPONDENT/NOT A PARTY TO THE SUIT:
SAMEENA C.P., AGED 51 YEARS, W/O.LATE KUNHAMMAD HAJI, MUKKATH,
KUTTIADY VILLAGE, THONDIPOYIL DESOM, VATAKARA TALUK, KOZHIKODE
DISTRICT, PIN-673508.
RESPONDENTS/PETITIONER AND RESPONDENTS 1,2,4 TO 9/PLAINTIFF & DEFENDANTS 1 AND
2 AND NOT PARTIES TO THE SUIT:
1. ARAKKAL NASEENA, AGED 40 YEARS, W/O. K.P.SANOJ, ARAKKAL HOUSE,
SWASTHAM, KUTTIADY VILLAGE, THONDIPOYIL DESOM, VATAKARA TALUK,
KOZHIKODE DISTRICT, PIN-673508.
2. MUKKATH KOLLANDY AALIKUTTY, AGED 72 YEARS, S/O. KUNHABDULLA HAJI,
MUKKATH KOLLANDY HOUSE, KUTTIADY VILLAGE, THONDIPOYIL DESOM,
VATAKARA TALUK, KOZHIKODE DISTRICT, PIN-673508.
3. MUKKATH FASIL, AGED 32 YEARS, S/O.HUSAIN, MUKKATH HOUSE, KUTTIADY
VILLAGE, THONDIPOYIL DESOM, VATAKARA TALUK, KOZHIKODE DISTRICT,
PIN-673508.
4. SITHARA, AGED 33 YEARS, D/O. KUNHAMMAD HSJI, MUKKATH HOUSE,
KUTTIADY VILLAGE, THONDIPOYIL DESOM, VATAKARA TALUK, KOZHIKODE
DISTRICT, PIN-673508.
5. SISTER LULU, AGED 30 YEARS, D/O. KUNHAMMAD HAJI, MUKKATH HOUSE,
KUTTIADY VILLAGE, THONDIPOYIL DESOM, VATAKARA TALUK, KOZHIKODE
DISTRICT, PIN-673508.
6. BROTHER SANOD, AGED 29 YEARS, S/O. KUNHAMMAD HAJI, MUKKATH HOUSE,
KUTTIADY VILLAGE, THONDIPOYIL DESOM, VATAKARA TALUK, KOZHIKODE
DISTRICT, PIN-673508.
7. SISTER FATHIMA, AGED 27 YEARS, D/O. KUNHAMMAD HAJI, MUKKATH HOUSE,
KUTTIADY VILLAGE, THONDIPOYIL DESOM, VATAKARA TALUK, KOZHIKODE
DISTRICT, PIN-673508.
8. SISTER AYISHA, AGED 24 YEARS, D/O. KUNHAMMAD HAJI, KUTTIADY
VILLAGE, THONDIPOYIL DESOM, VATAKARA TALUK, KOZHIKODE DISTRICT,
PIN-673508.
9. K.P.SANOJ ARAKKAL, AGED 44 YEARS, S/O. LATE MOIDU, SWASTHAM,
KUTTIADY VILLAGE, THONDIPOYIL DESOM, VATAKARA TALUK, KOZHIKODE
DISTRICT, PIN-673508.
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 pass
an order staying the operation of Exhibit P7 Order, pending disposal of
the above 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 SRI.T.KRISHNANUNNI (SENIOR ADVOCATE) ALONG WITH M/S.VINOD RAVINDRANATH,
MEENA.A., ASHWIN SATHYANATH & THAREEQ ANVER K., Advocates for the
OP(C) No.260/2022 2/3
petitioner, the court passed the following:
ORDER
Heard. Admit.
Issue notice to the respondents.
There shall be an order of stay in executing the sale, if no sale deed executed, till this time.(12.25 p.m today) Post on 10.03.2022 .
Sd/- A. BADHARUDEEN JUDGE 15-02-2022 /True Copy/ Assistant Registrar OP(C) No.260/2022 3/3 APPENDIX OF OP(C) 260/2022 Exhibit P7 TRUE COPY OF THE ORDER DATED 15.1.2022 IN I.A.2/2022 IN O.S.8/2018 ON THE FILES OF THE SUB COURT, VATAKARA.