SUSHMA PRAKASH Vs. ANJU PRAKASH

JUDGEMENT

(1.) The petitioner is the 2nd judgment debtor in E.P.No.17 of 2015 in O.P.No.1443 on the file of the Family Court, Chavara. He has filed E.A.No.79 of 2022 for a relief of lifting the attachment in respect of his property on accepting the deposit of Rs.15.00 lakhs and fixed deposit receipts for the remainder of the decree debt. The Family Court dismissed the said application as per Ext.P7 order dtd. 11/10/2022. The petitioner challenges the said order in this Original Petition filed under Article 227 of the Constitution of India.

(2.) On 28/10/2022, notice on admission was directed to be served on the respondent. The respondent entered appearance through her counsel.

(3.) Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondent.