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Kerala High Court

Sreejith vs Mannur Swaroopam Temple Trust on 24 January, 2024

CRP No.37/2024                                  1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                        THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
                 Wednesday, the 24th day of January 2024 / 4th Magha, 1945
                            IA.NO.1/2024 IN CRP NO. 37 OF 2024

            EP 32/2023 IN OS 405/2019 OF PRINCIPAL MUNSIFF COURT, PALAKKAD

   APPLICANTS/REVISION PETITIONERS/JUDGMENT DEBTORS NO.3 & 4/DEFENDANTS NO.3 & 4:

      1. SREEJITH, AGED 38 YEARS, S/O VASUDEVAN, SANTHI NIVAS, KALARIKKAL
         HOUSE, MANNUR POST, PALAKKAD TALUK AND DISTRICT., PIN - 678642
      2. MANJU, AGED 34 YEARS, W/O SREEJITH, SANTHI NIVAS, KALARIKKAL HOUSE,
         MANNUR POST, PALAKKAD TALUK AND DISTRICT., PIN - 678642

   RESPONDENTS/RESPONDENTS/DECREE HOLDER AND JUDGMENT DEBTORS NO.1 & 2/PLAINTIFF
   AND DEFENDANTS NO.1 & 2:

      1. MANNUR SWAROOPAM TEMPLE TRUST, REP. BY THE MANAGING TRUSTEE,
         RAVEENDRANUNNI, AGED ABOUT 70 YEARS, S/O M VISHNU NAMBOOTHIRI,
         VISHNU BHAVANAM, AMBALAPPARA POST, PALAKKAD DISTRICT., PIN - 679512
      2. GIRISH, AGED 67 YEARS, S/O BHASKARA MENON, SANTHI NIVAS, ALATH
         VEEDU, MANNUR POST, PALAKKAD TALUK AND DISTRICT., PIN - 678642
      3. SHAILAJA, AGED 56 YEARS, W/O SASIDHARAN, PRANAVAM HOUSE, MANNUR
         POST, PALAKKAD TALUK AND DISTRICT., PIN - 678642


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay all further
   proceedings in furtherance to the order dated 16.01.2024 passed in EP
   No.32/2023 in OS No.405/2019 on the file of Principal Munsiff Court,
   Palakkad pending disposal of the above Civil revision petition


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of M/S.SAJAN VARGHEESE K. & LIJU. M.P, Advocates for the petitioners, the
   court passed the following:

                                           ORDER

Notice by speed post to the respondents.

Petitioners may also serve the respondents through the counsel in the court below.

Post after ten days.

In the meantime, execution of the order dated 16.1.2024 in EP No.32/2023 in OS No.405/2019 will stand stayed for the said period.

Sd/- C. JAYACHANDRAN, JUDGE 24-01-2024 /True Copy/ Assistant Registrar