LUKOSE Vs. GIRIKUMARAN NAIR

JUDGEMENT

(1.) The above original petition is filed seeking to set aside Ext.P2 order dtd. 6/2/2024 passed by the First Additional Sub Court, Thiruvananthapuram in EA No.84/2024 in EP No.465/2022 in OS No.107/2002. The petitioner also sought for stay of all further proceedings of Ext.P3 auction sale report dtd. 6/2/2024 on the file of the First Additional Sub Court, Thiruvananthapuram in EP No.465/2022 is OS No.107/2002.

(2.) The brief facts necessary for the disposal of the original petition are as follows:

(3.) The learned counsel for the petitioner submits that the procedure now undertaken by the court is in clear violation of Rule 41, Rule 33 and Rule 333 of the Civil Rules of Practice, Kerala.