Kerala High Court
C.Nagamma vs Saraswathy Purushothaman on 18 December, 2012
Author: V.Chitambaresh
Bench: V.Chitambaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
TUESDAY, THE 18TH DAY OF DECEMBER 2012/27TH AGRAHAYANA 1934
OP(C).No. 4342 of 2012 (O)
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EA.NO.389/2009 IN OS.NO.159/1972 of SUB COURT,NEYYATTINKARA
.......
PETITIONER(S):
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1. C.NAGAMMA,
W/O. KUMARA SWAMI PILLAI,
OOTTUKUZHI VILAKOM PURAYIDOM, KUNNATHUKAL VILLAGE,
CERIAKOLLA DESOM, VELLARADA PANCHAYAT.
2. RAJA RAJESWARI,
D/O. NAGAMMA OF -DO- -DO-,
OOTTUKUZHI VILAKOM PURAYIDOM, KUNNATHUKAL VILLAGE,
CERIAKOLLA DESOM, VELLARADA PANCHAYAT.
3. BHUVANESWARI,
D/O. NAGAMMA OF -DO- -DO-
4. AMBIKA,
D/O. NAGAMMA OF -D0- -DO-
5. CHANDRIKA,
D/O. NAGAMMA OF -DO- -DO-
6. SREEMURUKAN,
S/O. KUMARA SWAMI PILLAI OF -DO- -DO-
7. GOPAKUMAR,
S/O. KUMARA SWAMI PILLAI OF -DO- -DO-
BY ADV. SRI.R.GOPAN
RESPONDENT(S):
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1. SARASWATHY PURUSHOTHAMAN,
IRINJALAKUDA KEEZHARA VEEDU, IRINGALAKUADA VILLAGE,
MUKUNDAPURAM TALUK.
2. DR. LEKSHMI S.PURUSHOTHAMAN, DO. -DO- -DO-
Kss ..2/-
...2....
OP(C) NO.4342 /2012 O
3. MALU NAGAMMA (DIED)
OOTTUKUZHIVILAKAM PURAYIDOM, CHERIYAKOLLA DESOM,
KUNNATHUKAL VILLAGE, VELLARADA PANCHAYAT.
4. MALU CHINNAMMA, DO. -DO- -DO-
5. MALU ESAKKI, DO. -DO- -DO-
6. VELAYUDHAN PILLAI (DIED)
KEEZHARUKU EZAKI MANGALATHU VEEDU, NAGERCOIL,
KANYAKUMARI DISTRICT.
7. GANESAN PILLAI, DO. -DO- -DO-
8. PANDARA PILLAI KUMARASWAMI PILLAI,
OOTTUKUZHI VILAKOM PURAYIDAM, CHERIYAKOLLA DESOM,
KUNNATHUKAL VILLAGE.
9. CHINNAMMA KOLAMMA, DO. -DO- -DO-
10. MEENAKSHI CHELLAMMA, DO. DO.
11. VELAYUDHAN PILLAI SHIVATHANU PILLAI, OF -DO- -DO-
12. VELAYUDHAN PILLAI SWARNAMUTHU PILLAI, OF -DO- -DO-
13. VELAYUDHAN PILLAI MUTHUKRISHNA PILLAI, OF -DO- -DO-
14. CHELLAMMA MUTHAMMA, OF -DO- -DO-
15. CHELLAPPAN PILLAI NADARAJA PILLAI, OF -DO- -DO-
16. KOLAMMA CHANDRIKA, OF -DO- -DO-
17. KOLAMMA THANKOM, OF -DO- -DO-
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION
ON 18-12-2012, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
Kss
OP(C) NO.4342/2012 O
APPENDIX
PETITIONER'S EXHIBITS:
EXT.P1:- PHOTOCOPY OF THE PLAN AND DECREE IN OS NO 159/72 DTD.
30/6/1980 OF THE SUB COURT, THIRUVANANTHAPURAM.
EXT.P2:- PHOTOCOPY OF THE REPORT OF VILLAGE OFFICER, DTD 2/4/2007.
EXT.P3:- PHOTOCOPY OF THE JUDGMENT IN WPC NO.21750/2007 DTD
16/7/2007 OF THIS HON'BLE COURT.
EXT.P4:- PHOTOCOPY OF THE COMMISSION REPORT AND PLAN DTD
22/10/2007 IN OS NO 159/1972.
EXT.P5:- PHOTOCOPY OF THE OBJECTION IN EA NO. 199/2007 DTD 14/6/2007
FILED BY THE IST RESPONDENT,
EXT.P6:- PHOTOCOPY OF THE EA NO. 446/2007 DTD 20/11/2007 FILED BY THE
PETITIONER.
EXT.P7:- PHOTOGRAPH OF THE FAMILY HOUSE OF THE PETITIONERS.
EXT.P8:- PHOTOCOPY OF THE ORDER IN EA. NO. 446/2007 IN EP. 7/94 IN OS.
159/1972 DTD 20/1/2008 OF SUB COURT , NEYYATTINKARA.
EXT.P9:- PHOTOCOPY OF THE JUDGMENT IN WPC NO. 3935/08 DTD.01/02/2008
OF THIS HON'BL E COURT.
EXT.P10:- TYPED COPY OF DEPOSITION OF JDW-2 IN EP. NO 7/1994 IN OS NO.
159/1972 DTD 4/2/2008.
EXT.P11:- TYPED COPY OF DEPOSITION OF JDW-1 IN EP NO. 7/1994 IN OS NO.
159/1972.
EXT.P12:- TYPED COPY OF DEPOSITION OF JDW-3 IN EP NO. 7/1994 IN OS NO.
159/1972
EXT.P13:- TYPED COPY OF DEPOSITION OF JDW-4 IN EP NO. 7/1994 IN OS NO.
159/1972
EXT.P14:- TYPED COPY OF DEPOSITION OF JDW-6 IN EP NO. 7/1994 IN OS NO.
159/1972
EXT.P15:- TYPED COPY OF DEPOSITION OF JDW-5 IN EP NO. 7/1994 IN OS NO.
159/1972
EXT.P16:- PHOTOCOPY OF THE SURVEY PLAN.
Kss ..2/-
..2....
OP(C) NO.4342/2012 O
EXT.P17:- PHOTOCOPY OF THE ORDER DTD 15/12/2008 IN EA NO. 446/2007 IN EP
NO. 7/94 IN OS NO 159/1972.
EXT.P18:- PHOTOCOPYO F THE ORDER DTD 14/7/2009 IN WPC. NO 5233/2009 OF
THIS HON'BLE COURT.
EXT.P19:- PHOTOCOPY OF THE INTERIM ORDER DTD 26/10/2009 IN SLP NO.
26208/2009 OF THE HONOURABLE SUPREME COURT.
EXT.P20:- PHTOCOPY OF THE ORDER DTD 16/11/2010 IN SLP NO 26208/2009 OF
THE HONOURABLE SUPREME COURT OF INDIA
EXT.P21:- PHOTOCOPY OF THE AGREEMENT EXECUTED BETWEEN THE
DECREE HOLDER PURUSHOTHAMAN AND THE PETITIOENRS DTD 22/10/2009.
EXT.P22:- PHOTOCOPY OF THE ORDER DTD 18/2/2011 IN EA NO 389/2009 IN EP
NO. 7/1994 IN OS NO. 159/1972 OF THE SUB COURT, NEYYATTINKARA.
EXT.P23:- PHOTOCOPY OF THE JUDGMENT IN CRP NO. 183/2011 OF THIS
HONOURABLE COURT DTD 3/10/2012.
EXT.P24:- PHOTOCOPY OF THE ADDITIONAL OBJECTION FILED BY THE
PETITIONERS IN EA NO 389/2009 IN EP NO 7/1994 IN OS NO 159/1972 DTD 20/11/2012.
EXT.P5:- PHOTOCOPY OF THE OBJECTION FILED BY THE 2ND RESPONDENT
TO THE ADDITIONAL COUNTER FILED BY THE PETITIONER IN IA NO 389/2009 IN EP
NO 7/1994 IN OS NO 159/1972 DTD 23/11/2012.
EXT.P26:_ PHOTOCOPY OF THE EA NO. 208/2012 IN EP NO 7/1994 IN OA NO.
159/1972 FILED BY THE PETITIONERS DTD 20/11/2012.
EXT.P27:- PHOTOCOPY OF THE OBJECTION FILED BY THE 2ND RESPONDENT
TO THE EA NO. 208/2012 IN EP NO 7/1994 IN OS NO 159/1972.
EXT.P28:- PHOTOCOPY OF THE IA NO 1446/2012 IN OS NO 159/1972 OF THE SUB
COURT, NEYYATTINKARA DTD 5/11/2012.
EXT.P29:- PHOTOCOPY OF THE COMMON ORDER IN EA NO 389/2009 & EA NO
208/2012 IN EP NO 7/1994 IN OS NO 159/1972 OF THE SUB COURT, NEYYATTINKARA
DTD 29/11/2012.
RESPONDENTS' EXHIBITS: N I L
/TRUE COPY/
P.S.TO JUDGE
Kss
V.CHITAMBARESH, J.
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O.P.(C) No.4342 of 2012
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Dated this the 18th day of December, 2012
J U D G M E N T
The grievance of the decree holder in E.A.No.389/2009 in E.P.No.7/1994 is that there was deficit delivery in execution of the final decree for partition in O.S.No.159/1972 on the file of the court of the Subordinate Judge of Neyyattinkara. The court below has by the order impugned allowed E.A.No.389/2009 and restored E.P.No.7/1994 to file after an enquiry conducted in terms of Section 47 of the Code of Civil Procedure in accordance with the order in C.R.P.No.183/2011.
2. The execution court is yet to dispose of E.P.No.7/1994 finally wherein the question of identification and delivery of the property after demolition of the structure occupied by defendant No.21 will be considered. The execution court shall depute a team of persons comprising of the Advocate Commissioner appointed in the suit and also the Taluk Surveyor to accompany the Amin at the time of identification.
3. Nothing said in this judgment will affect the right, if any, of the petitioners to sue on the basis of the agreement O.P.(C) No.4342/2012 2 dated 22.10.2009 for realisation of money if it is permissible in law.
The order of the court below is affirmed subject to the above clarification. The original petition is disposed of.
V.CHITAMBARESH, Judge.
nj.