CHEEMENKAI LAKSHMI Vs. P.V. SUMESH

JUDGEMENT

(1.) The prayers in this Original Petition (Civil) filed under the enabling provisions contained in Article 227 of the Constitution of India, are as follows:

(2.) Heard Sri. A. Arunkumar, learned counsel appearing for the petitioner/judgment debtor and Sri. Mathew Kuriakose, learned counsel appearing for the respondent/decree holder.

(3.) The operative portion of the impugned Ext.P5 order commencing from paragraph 3 thereof reads thus: