LAWS(KER)-2022-8-34

FASALUDDIN K.S. Vs. SHAHEER

Decided On August 19, 2022
Fasaluddin K.S. Appellant
V/S
Shaheer Respondents

JUDGEMENT

(1.) This is an appeal filed under Order XLIII, Rule 1(j) of the Code of Civil Procedure, 1908.

(2.) The appellants filed E.A.No.109 of 2018 in E.P.No.133 of 2014 in O.S.No.125 of 2011 under Order XXI, Rule 90 of the Code. That petition was dismissed by the Sub Court, Kochi (Execution Court), as per the order dtd. 10/1/2019. The said order is under challenge in this appeal.

(3.) The appeal was admitted to file on 13/2/2019. Further proceedings in the execution petition were stayed as well.