SUDHEER Vs. THAHAKUNJU

JUDGEMENT

(1.) After several rounds of litigation the respondent/decree holder in E.P.No.59/2013 has taken delivery of the decree schedule property pursuant to an order dated 17.7.2020 in E.A .No 146/2019. The said order is under challenge in this petition by the judgment debtor.

(2.) Heard the learned counsel for the petitioner and the learned counsel for the respondent.

(3.) Admittedly, the decree holder has obtained an award in his favour on 22.7.2011 in the Lok Adalath conducted by the Legal Services Authority, Karunagappally. Thereafter, the judgment debtor/the petitioner herein has filed O.P(C)No.2886 and 2887 of 2014 (Ext.P2) challenging an order of the court below in E.A.No.10/2014 in E.P.60/2013. By an order dated 05.01.2015 the said petition was dismissed by this court directing the petitioner to vacate the premises and time was granted till 30.4.2015. But he did not vacate the premises and hence, on 07.12.2015 the respondent herein filed a petition to permit him to break open the lock and handover possession of the premises.