JAFFER KUTHUPARAKKAT Vs. SECRETARY, THENNALA SERVICE CO

JUDGEMENT

(1.) Heard the learned counsel for the petitioner in all the cases.

(2.) Petitioner is the Judgment Debtor in various arbitration cases under the provisions of the Kerala Co-operative Societies Act. Various awards have been passed and they are sought to be executed through the Court of Munsiff, Parappanangadi.

(3.) Learned counsel for the petitioner submitted that he has no means to pay the decree debt. In the first round of litigation, the petitioner challenged the order passed by the executing court before this Court and Ext.P2 judgment was passed by a learned Single Judge. The operative portion of the judgment reads thus: