K.S.UMMER Vs. VIDYAS KALESAN

JUDGEMENT

(1.) THE petitioner is the judgment debtor in E.P No.509 of 2012 in R.C.P No.67 of 2011 on the files of the Principal Munsiff Court, Ernakulam. This Original Petition is filed with two prayers mainly, to keep in abeyance the execution proceedings in the said E.P till orders are passed by the IIIrd Additional Munsiff/Rent Controller, Ernakulam, in I.A Nos.1780 of 2013, 1781 of 2012, 1782 of 2012, 1783 of 2012 & 2874 of 2013, and to set aside the execution proceedings in E.P No.509 of 2012.

(2.) HEARD the learned counsel for the petitioner and the first respondent.

(3.) IN the light of the arguments made on the previous occasion by the learned counsel appearing on both sides, this Court had called for reports from the learned Principal Munsiff as well as the learned IIIrd Additional Munsiff/ Rent Controller. Going by the report submitted by the learned Munsiff, it is seen that the case stands adjourned to 5.7.2013. In the report submitted by the IIIrd Additional Munsiff, it is stated that notices have been issued in all the four applications and the application filed as I.A No.2874 of 2013 for an order dispensing with notice to respondent Nos.3 to 8 has been dismissed. The second respondent has entered appearance through her counsel. Notice to respondent Nos.3 to 6 have not been served. Notice has been served to the 7th respondent in I.A Nos.1781 and 1783 of 2012, but has not appeared. The petitioner has not taken proper steps for repeating notice to 8th respondent and the petitioner has been directed to take steps for repeating notice in the above applications. It is clear from the report that all the applications are posted to 20.6.2013 for return of notice of respondent Nos.3 to 6.