Kerala High Court
Manakkatt Mohammed Niyas vs Methukeyil Veetil Ummer on 24 February, 2022
Author: C.S.Dias
Bench: C.S.Dias
CMCP No.30/2021 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
Thursday, the 24th day of Februay 2022 / 5th Phalguna, 1943
I.A.NO.1/2021 IN RFA NO. 176/2021(INDIGENT)
OS 162/2012 OF SUB COURT, TIRUR, MALAPPURAM
PETITIONER/APPELLANT/PLAINTIFF:
MANAKKATT MOHAMMED NIYAS, AGED 44, S/O MARAKKAR UMMER, NHALAKAM
KARA, THRIKKAKARA NORTH, KANAYANNUR TALUK, HMT COLONY P.O.,ERNAKULAM
DISTRICT.
RESPONDENTS/RESPONDENTS/DEFENDANTS:
1. METHUKAYIL VEETIL UMMER, AGED 46, S/O MOHAMMEDALI, ATTATHODU
MADRASSAPPADI, PARIYAPURM AMSOM, PANANGATTOOR DESOM, TIRUR TALUK,
PIN -676302.
2. CHEVIDIKUNNAN VEETTIL SHIHABUDHEEN, AGED 40, S/O MOIDEEN,
IRINGALLOOR AMSOM, KUZHIPPURAM DESOM, THIRURANGADI TALUK, PIN-
676306
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to issue an order
calling upon the respondents to show cause why they shall not be called
upon to furnish security for the amount of Rs.55,30,000/- and in the
meanwhile, issue an order of interim conditional attachment, attaching the
properties described more fully in the schedule filed hereunder, coming
with the TANUR SRO , Thanur Village and Malappuram District.
This application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the
arguments of SRI.DINESH R.SHENOY, SRI.EBIN MATHEW, & SRI. P.ROHIT
PREMANANDAN , Advocates for the petitoner and of SRI.SAYEED MANZOOR,
SRI.AJITH VISWANATHAN, Advocates for R1, the court passed the following.
ORDER
The interim conditional attachment is extended by three months.
Sd/-C.S.DIAS, JUDGE 24-02-2022 /True Copy/ Assistant Registrar