JACOB @ CHACKACHAN Vs. ST. PETERS CHURCH KUMBALANGHI, REPRESENTED BY ITS PARISH PRIEST, RESIDING AT PAROCHIAL HOUSE, ST. PETERS CHURCH, KUMBALANGHI P.O., KOCHI

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) Petitioner has approached this Court for following reliefs:

(3.) Petitioner is the defendant in a suit for eviction. The suit was decreed against the petitioner and the decree holders/plaintiffs put the decree in execution as per Ext.P1 petition. The petitioner filed an appeal against the decree before the lower appellate court with a petition under Section 5 of the Limitation Act to condone delay. That matter is pending. It is the grievance of the petitioner that pending consideration of the appeal, the decree is sought to be executed.