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Kerala High Court

Thayyil Nanu vs Saajitha on 25 August, 2023

Author: Sathish Ninan

Bench: Sathish Ninan

RFA No.205/2023                              1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                        THE HONOURABLE MR. JUSTICE SATHISH NINAN
                  Friday, the 25th day of August 2023 / 3rd Bhadra, 1945
                           IA.NO.1/2023 IN RFA NO. 205 OF 2023

                            OS 28/2018 OF SUB COURT, VATAKARA

   PETITIONER/APPELLANT:

          THAYYIL NANU,S/O. KUNHIRAMAN, AGED 74 YEARS, RESIDING AT
          'SREENILAYAM' HOUSE, VALAYAM AMSOM DESOM, VATAKARA TALUK, KOZHIKODE
          DISTRICT, PIN - 673517

   RESPONDENTS/RESPONDENTS:

      1. SAAJITHA, W/O. LATE T.C. KUNHABDULLA, AGED 45 YEARS, 'DREAM HOUSE'.
         VM 16/294 A, PUTHUPPANAM AMSOM DESOM, VATAKARA TALUK, KOZHIKODE
         DISTRICT, PIN - 673105.
      2. AADHIL, S/O. T.C. KUNHABDULLA, AGED 25 YEARS, 'DREAM HOUSE'. VM
         16/294 A, PUTHUPPANAM AMSOM DESOM, VATAKARA TALUK, KOZHIKODE
         DISTRICT, PIN - 673105.
      3. SHAMIL ABDULLLA, S/O. T.C. KUNHABDULLA, AGED 20 YEARS, 'DREAM
         HOUSE'. PUTHUPPANAM AMSOM DESM, VATAKARA TALUK, KOZHIKODE DISTRICT,
         PIN - 673105.
      4. MINNU @ HADIYA ABDULLA, D/O. T.C. KUNHABDULLA, AGED 11 YEARS, REP.
         BY HER MOTHER NEXT FRIEND SAAJITHA, W/O. LATE T.C. KUNHABDULLA, AGED
         45 YEARS, 'DREAM HOUSE', PUTHUPPANAM AMSOM DESOM, VATAKARA
         TALUK, KOZHIKODE DISTRICT, PIN - 673105.
      5. T.C. MOIDU HAJI, S/O. KUNHABDULLA, AGED 80 YEARS, THAZHE CHANTHAM
         KANDIYIL, AYANCHERI AMSOM, KADAMERI DESON, VATAKARA TALUK, KOZHIKODE
         DISTRICT, KERALA STATE, PIN - 673105.
      6. T.C. KUNHAMI, W/O. MOIDU HAJI, AGED 63 YEARS, THAZHE CHANTHAM
         KANDIYIL, AYANCHERI AMSOM, KADAMERI DESOM, VATAKARA TALUK, KOZHIKODE
         DISTRICT, KERALA STATE, PIN - 673105.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to pass order of
   conditional attachment of an amount of Rs.40 lakhs in the hands of the
   Special Tahsildar L.A.(NHAI)Vatakara LAC No.201 (XIII) Ndk and to direct
   the respondents to furnish security failing which the conditional order of
   attachment be made absolute.

        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of SRI.M.NARENDRA KUMAR, SRI.B.RAJESH (KOTTAYAM), SRI. HARSHADEV M.,
   Advocates for the petitioner, the court passed the following:
 RFA No.205/2023                             2/2

                                       ORDER

There will be an interim order of attachment of an amount of Rs.40 lakhs lying before the Special Tahsildar L.A (NHAI)Vatakara LAC No.201 (XIII) Ndk, for a period of one month.

Sd/- SATHISH NINAN, JUDGE 25-08-2023 /True Copy/ Assistant Registrar