MINI THOMAS Vs. SHAJU P.A.

JUDGEMENT

(1.) The petitioner is the judgment debtor in E.P. No.19 of 2022 in O.P.No.1563 of 2015 on the files of the Family Court, Thrissur. Aggrieved by Ext.P12 order dtd. 18/3/2023 in the said Execution Petition, he filed this Original Petition under Article 227 of the Constitution of India.

(2.) When this matter came up for admission on 12/4/2023, we heard the learned counsel appearing for the petitioner in detail. Ext.P12 reads as follows;

(3.) E.P. No.19 of 2022 was filed by the respondent seeking enforcement of the order dtd. 14/6/2017, the operative part of the order dtd. 14/6/2017, a copy of which is Ext.P1, reads as follows;