Kerala High Court
Puthan Punathil Valsala vs Puthan Punathil Vasudevan on 16 July, 2012
Author: K.Vinod Chandran
Bench: Thottathil B.Radhakrishnan, K.Vinod Chandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE THOTTATHIL B.RADHAKRISHNAN
&
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
MONDAY, THE 16TH DAY OF JULY 2012/25TH ASHADHA 1934
AS.No. 17 of 1999 ( F )
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OS.163/1993 of SUB COURT, VADAKARA
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APPELLANTS/PLAINTIFFS:
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1. PUTHAN PUNATHIL VALSALA, D/O.NANU,
RESIING AT GOKULAM, P.O. MOKERI,
VIA. KAKKATTIL, VDAKARA TALUK.
2. PUTHAN PUNATHIL PRASANNA, D/O.DO.
RESIDING AT NARIKALATHIL, PALAYAD AMSOM, DESOM,
VDAKARA TALUK.
3. PUTHAN PUNATHIL RENUKA D/O. DO
RESIDING AT RAM NIVAS, THRIKKOTTUR AMSOM,
PALUR DESOM, THIKKODI P.O. KOYILANDY TALUK.
BY ADVS.SRI.S.V.BALAKRISHNA IYER (SR.)
SRI.P.B.KRISHNAN
THEYYOTHAMKAADY AYISSU&5OTHERSPARTY INPE
RESPONDENTS/DEFENDANTS 1 TO 19, 21, 22 AND 24 TO 36 IN THE SUIT:
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1. PUTHAN PUNATHIL VASUDEVAN,
S/O.KUNHIKANNAN, RESIDING AT VALAYAM AMSOM,
CHERUMOTH DESOM, VADAKARA TALUK
2. SODARI, W/O.SREEDHARAN, IN DO. DO.
3. SREESAN, S/O.DO. IN DO. DO.
(WRONGLY STATED AS "SREEJAN" IN THE
JUDGMENT AND DECREE OF THE COURT BELOW).
4. NISH, D/O. DO. IN DO. DO.
5. SANTHOSH, S/O. DO. IN DO.
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AS.No. 17 of 1999 ( F )
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6. LAKSHMI, W/O.NANU,
RESIDING AT CHANTHA PARAMBATH, IN DO. DO.
7. SANTHA, D/O. DO. RESIDING AT SANTHI NIVAS,
PAZHAMKAVU, VADAKARA AMSOM, DESOM, VADAKARA TALUK.
8. SURENDRAN, S/O. DO.
RESIDING AT MELEPPALAKKAD HOUSE,
TRADER, P.O. RAMANATTUKARA, MALAPPURAM DISTRICT.
9. STATE OF KERALA, TRIVANDRUM.
10. THE CHAIRMAN, TALUK LAND BOARD, KOZHIKODE.
11. THE TAHSILDAR, VADAKARA TALUK, VADAKARA.
12. SREENARAYANA DHARMA PARIPALANA SANGHA YOGAM,
REGN. NO.2505 OF SREE MAHAGANAPATHI KSHETHRAM,
THROUGH THE PRESIDENT MEETHALE, ERAYINDAVIDA CHATHU,
S/O.ANDY, RESIDING AT MUTTUNGAL AMSOM, DESOM, VADAKARA TALUK.
13. SECRETARY, KIZHAKKE MOTTAMAL BALAN, S/O.KUNHIRAMAN, IN DO. DO.
14. CHAMAPARAMBATH KUNHIRAMAN, RESIDING AT KALLACHI P.O.,
VATAKARA.
15. MADHUSOODANAN, S/O.VASUDEVAN, VATAKKAYIL HOUSE,
VALAYAM AMSOM, CHERUMOTH DESOM, VATAKARA TALUK.
16. BIRITHIRAMATH AYANKI USMAN HAJI,
RESIDING AT VALAYAM AMSOM, CHERUMOTH DESOM, VADAKARA TALUK.
17. PUTHIYOTTIL KUMARAN, IN DO. DO.
18. PUTHIYOTTIL KALLYANI, IN DO. DO.
19. CHAMAVALIYA PARAMBATH KANARAN, IN DO.
20. KURINHEENTAVIDA HASEENA,
W/O.POCKER, RESIDING AT CHEKKYAD, VATAKARA.
21. VINAYAKRISHNAN, S/O.VASUDEVAN,
RESIDING AT VATAKKAYIL HOUSE, CHERUMOTH P.O., VATAKARA TALUK.
22. MAMI, CHERUVATHAMKANDY KATHYAN KUNHALI,
RESIDING IN VALAYAM P.O., VATAKARA TALUK.
23. POTHIYULLATHIL KAKKADAN AYISSU,
D/O.IBRAYI, RESIDING AT VALAYAM, VATAKARA TALUK.
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AS.No. 17 of 1999 ( F )
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24. KURUNGOT MARIYAM, W/O.LATE KURUNGOT AVULLA,
RESIDING AT VALAYAM AMSOM, CHERUMOTH DESOM, VATAKARA.
25. KOOLIPPOYIL AMAD, S/O. DO. RESIDNG AT VELLIYODE AMSOM,
DESOM, KALLACHI VADAKARA TALUK.
26. AYISSU, D/O. DO. IN DO.
27. PARAPPUMMAL PATHU, W/O.ABDULLA,
RESIDING AT KAYAKKODI P.O., VADAKARA TALUK.
28. KURUNGOT MOOTHAN,
S/O.DO. RESIDING AT VALAYAM AMSOM,
CHERUMOTH DESOM, VADAKARA TALUK.
29. MOIDU, S/O.MOOTHAN, IN DO. DO.
30. THEYYOTHAMKANDY AYISSU,
W/O.KUTTIALI RESIDING AT CHEKKAYAD AMSOM, VADAKARA TALUK
31. IBRAHIM, SON OF DO. RESIDING IN DO. D0.
32. MAMI, D/O. DO. IN DO. D.
33. KUNHI PATHU, D/O. DO. IN DO.
34. MARIYAM, D/O. DO. RESIDING IN DO.
R1, R14, TO R16, R21, R30, R32 TO 34 BY ADV. SRI.R.PARTHASARATHY
R2 TO R5 BY ADV. SRI.P.G.RAJAGOPALAN
R9, TO R11 BY ADV. GOVERNMENT PLEADER
R12, R13 BY ADV. SRI.V.K.RAVINDRAN
R24 TO R29 BY ADV. SRI.C.VATHSALAN
BY ADV. SRI.T.P.KELU NAMBIAR (SR.)
BY ADV. SRI.M.GOPIKRISHNAN NAMBIAR
BY ADV. SRI.SHIRAZ ABDULLA
THIS APPEAL SUITS HAVING BEEN FINALLY HEARD ON 16-07-2012,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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THOTTATHIL B.RADHAKRISHNAN
&
K.VINOD CHANDRAN, JJ.
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A.S.No.17 of 1999
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Dated this the 16th day of July, 2012
JUDGMENT
Thottathil B.Radhakrishnan,J.
Respondents 14 and 16 were reported dead. On 13.6.2012, three weeks' time was granted to take steps for impleading the Legal Representatives of the 14th respondent. No steps were taken. The memo recorded on that day was to the effect that the 14th respondent died on 16.8.2008. 16th respondent died on 14.12.2008 and the memo filed to that effect enumerates the legal representatives of the 16th respondent.
The suit is one for partition. Death of the 14th respondent results in abatement of the appeal as a whole. Hence the appeal is closed as abated.
Sd/-
THOTTATHIL B.RADHAKRISHNAN Judge.
Sd/-
K.VINOD CHANDRAN Judge.
kkb.19/7.