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Judgment
5 paragraphs · 142 wordsA. Badharudeen, J.
In this Original Petition filed under under Article 227 of the Constitution of India, the petitioner, who is the judgment debtor in E.P.No.234/2019 in O.S.No.1157/2017 on the file of Munsiff Court, Ernakulam, sought permission to deposit the decree debt as a whole before the Munsiff Court, Ernakulam, during summer vacation. However, notice was issued to the other side.
Since vacation is over and the Munsiff Court, Ernakulam, started regular sitting, the grievance of the petitioner in this Original Petition is of no much significance.
Advocate Resmi Nandanan appeared for the respondent/decree holder.
This Original Petition is accordingly disposed of directing the petitioner to deposit the decree debt as offered within 3 days before the execution court and balance, if any, shall be decided by the execution court in the execution proceedings pending, after hearing both sides.