V A SIVADASAN Vs. V P MURALEEDHARAN

JUDGEMENT

(1.) The grievance of the petitioner is that even though C.A.No.907/2018 was filed before the court below for obtaining certified copies of the judgment and decree, so far no certified copy has been issued.

(2.) The facts in a nut shell is that:

(3.) Surely, the Execution Petition will be filed in respect of the decree allowing the claim. The petitioner got a case that, already RFA No. 232 of 2018 filed before the appellate court. If any stay obtained therein, the execution proceedings will not be proceeded. Under such circumstances, there is no merit in the above submission.