Kerala High Court
Radhamani vs State Of Kerala Rep. By District ... on 7 April, 2015
Author: P.Bhavadasan
Bench: P.Bhavadasan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE P.BHAVADASAN
TUESDAY, THE 7TH DAY OF APRIL 2015/17TH CHAITHRA, 1937
OP(C).No. 998 of 2015 (O)
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(OS 346/2013 of MUNSIFF COURT, ERNAKULAM)
PETITIONERS:
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1. RADHAMANI, AGED 70 YRS,
D/O. JANAKI, MAHAMVELIYIL,
UDAYAMPEROOR P.O.,
UDAYAMPEROOR, ERNAKULAM.
2. KUMARI, AGED 56 YEARS,
W/O. GOPI, MAHAMVELIYIL,
UDAYAMPEROOR P.O., UDAYAMPEROOR,
ERNAKULAM.
3. RAJAN P.P., AGED 55 YEARS,
S/O. PARAMESWARA (LATE)
MATHAMVELIYIL, UDAYAMPEROOR P.O.,
UDAYAMPEROOR, ERNAKULAM.
4. AMBILI P.P., AGED 52 YEARS,
W/O. T.M. BABU, AMAL BHAVAN, PUNNAYKKAVELI,
SOUTH PAROOR P.O.,
UDAYAMPEROOR, ERNAKULAM.
5. ULLAS P.P., AGED 47 YEARS,
S/O. PARAMESWARA (LATE)
MATHAMVELIYIL, UDAYAMPEROOR P.O.,
UDAYAMPEROOR, ERNAKULAM.
6. SIMI GOPI, AGED 34 YEARS,
W/O. PRASHANTH PRAHLADAN,
KALYANI NILAYAM
(PAZHOOPPARAMBU), TRIPUNITHURA P.O.,
ERNAKULAM.
7. GINISH GOPI, AGED 32 YEARS,
S/O.GOPI (LATE)
MATHAMVELIYIL, UDAYAMPEROOR P.O.,
UDAYAMPEROOR, ERNAKULAM.
OP(C).No. 998/2015 (O)
8. GIBI GOPI, AGED 30 YEARS,
W/O. ANANDAKKUTTAN,
MULLAYKKAL PUTHENVEETTIL,
KARAZHMA KIZHAKKEMURI,
VALYAKULANGARA P.O., MAVELIKKARA.
BY ADV. SRI.C.N.SAMEER
RESPONDENTS:
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1. STATE OF KERALA REP. BY DISTRICT COLLECTOR,
COLLECTORATE, KAKKANAD,
ERNAKULAM - 682 320.
2. UDAYAMPEROOR GRAMA PANCHAYATH REP. BY
SECRETARY, UDAYAMPEROOR P.O.,
UDAYAMPEROOR - 682 307.
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
07-04-2015, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
O.P.(C) 998/2015
A P P E N D I X
PETITIONER'S EXHIBITS:
EXT. P1 : COPY OF PLAINT FILED BY PETITIONERS DTD.11.4.15.
EXT. P2 : COPY OF WRITTEN STATEMENT FILED BY RESPONDENT
No.2 DTD. 7.10.13.
EXT. P3 : COPY OF ORDER OF STATUS QUO IN I.A.2389 OF 2013
DTD.24.5.13.
EXT. P4 : COPY OF I.A.2830/2015 DTD.24.3.15 FILED BY
PETITIONERS.
EXT. P5 : I.A.2866 OF 2015 FILED UNDER ORDER Xli Rule 5(2) a
and SECTION 151 BY THE PETITIONERS.
RESPONDENT'S EXHIBITS: NIL.
// True Copy //
P.A to Judge.
smp
P.BHAVADASAN, J.
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Original Petition (Civil) No.998 OF 2015
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Dated this the 7th day of April, 2015.
J U D G M E N T
The petitioners instituted O.S.No.346/2013 before the 2nd Additional Munsiff Court, Ernakulam. The suit was one for permanent prohibitory injunction. After trial, suit was dismissed.
2. According to the petitioners, they have not obtained a copy of the order dismissing the suit so far. In the meanwhile, the petitioners apprehend that the defendants may interfere with the right of the petitioners in the property. They therefore prayed that there may be a direction to the court below to issue certified copy of the judgment and decree in O.S.No.346/2013 so as to enable the petitioners to take further steps in the matter.
This original petition is disposed of directing the Munsiff Court, Ernakulam to issue certified copy of the judgment and decree in O.S.No.346/2013 within a period of two weeks from the date of reopening of the court after summer vacation. Till then Ext.P3 order, that is the order passed by the Munsiff Court in O.P.(C) No.998/2015 2 I.A.No.2389/2013 in O.S.No.346/2013 dated 24.05.2013, shall be kept in abeyance.
Sd/-
P.BHAVADASAN JUDGE smp