D. N. RENJEEVAN Vs. POURNAMI RAJ

JUDGEMENT

(1.) Ext.P8 is the order dtd. 6/12/2021 of the Family Court, Kollam in E.A.No.101 of 2021 in E.P.No.2 of 2020 in O.S.No.230 of 2003. The petitioners have filed the said execution application seeking to dismiss the execution petition as not maintainable. The Family Court dismissed that application. Feeling aggrieved thereof, the petitioners have filed this Original Petition under Article 227 of the Constitution of India.

(2.) On 12/1/2022, this Original Petition was admitted and notice was directed to be served on the respondents. Operation of the judgment in O.S.No.230 of 2003 was stayed, to the extent it relates to the recovery of value of the gold ornaments on the condition of deposit of Rs.3,60,000.00 within a period of two weeks.

(3.) Heard the learned counsel appearing for the petitioners and the learned counsel appearing for the respondents.