RAMAN NAIR Vs. P N GOPINATHAN NAIR

JUDGEMENT

(1.) The petitioner, who is the 1 st judgment debtor in E.P.No.68 of 2012 in O.S.No.435 of 2009 on the file of Principal Sub Court, Kottayam, has filed this Civil Revision Petition under Section 115 of the Code of Civil Procedure, 1908, seeking an order to set aside the order dated 30.6.2017 of the said court in that execution petition, whereby the prayer made by the 1 st respondent/decree holder for realisation of the decree debt in E.P.No.68 of 2012 in O.S.No.435 of 2009 by the arrest and detention of the petitioner/1 st judgment debtor stands allowed.

(2.) On 19.7.2017, this Court admitted this Civil Revision Petition on file and issued notice to the respondents by speed post. This Court has also granted interim stay of the operation of the order dated 30.6.2017 in E.P.No.68 of 2012 in O.S.No.435 of 2009 for a period of one month. The said interim order was extended until further orders on 24.8.2017.

(3.) Along with this Civil Revision Petition, the petitioner has filed I.A.No.1815 of 2017 seeking an order to accept certain additional documents. The 1 st respondent/decree holder has filed I.A.No.2649 of 2017, seeking an order to vacate the order of stay granted in I.A.No.1815 of 2017. To the said interlocutory application, a counter affidavit has been filed by the petitioner/1st judgment debtor.