DAYANANDAN Vs. PRAKASAN

JUDGEMENT

(1.) The petitioner who is the second respondent in a suit for partition (O.S.No.349/09) on the file of the 2 nd Additional Sub Court, Thrissur is before this court seeking the following reliefs :-

(2.) It is submitted by the learned counsel for the petitioner that, the final decree has become final and thereafter petition for execution of the final decree has been filed before the Principal Sub Court as E.P.No.25 of 2020. In the E.P notices have been served to all the parties before 24.03.2020 itself.

(3.) It is also submitted by the learned counsel for the petitioner that another E.P. Was filed by one of the share holder and that was allowed and he obtained his separate share by effecting delivery of his share. But this petitioner has not obtained delivery of his share though E.P.No.25 of 2020 (Ext.P3) is pending before the Execution Court for last more than five months.