BIJU SEBASTIAN Vs. T T THOMAS

JUDGEMENT

(1.) THE petitioner is the judgment debtor in E.P.No.36 of 2010 in O.S.No.88 of 2008 on the file of the Subordinate Judge, Kattappana. THE Execution Petition was filed for execution of the decree in terms of the award passed by the Lok Adalath (Ext.P2). In the Execution Proceedings, the bus bearing registration No.KL-17E-3173 belonging to the petitioner was attached, as per the order dated 6th January, 2011. It is stated that after attaching the vehicle, it was kept in the premises of the court.

(2.) THE learned counsel for the petitioner submitted that the bus was being plied on the route and if the bus is kept in the court premises, exposing it to sun and rain, nobody will get any benefit. THE learned counsel for the petitioner submitted that the bus may be released to the petitioner on appropriate conditions so that the interests of both the parties could be safeguarded.

(3.) ACCORDINGLY, the Original Petition is disposed of as follows: