Kerala High Court
Jose vs Chakkoru @ Jacob on 23 June, 1981
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
FRIDAY, THE 20TH DAY OF JANUARY 2017/30TH POUSHA, 1938
OP(C).No. 1748 of 2016 (O)
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IA 1375/2016 IN IA 1807/1999 IN OS 140/1978 OF I ADDITIONAL
SUB COURT, THRISSUR
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PETITIONER(S):
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1. JOSE,
S/O. LATE PALU, CHALISSERY HOUSE, KIZHAKKEKOTTA
VATHUKKAL, THRISSUR VILLAGE,
THRISSUR TALUK, PIN-680026.
2. JOHN ,
S/O. LATE PALU, CHALISSERY HOUSE, KIZHAKKEKOTTA
VATHUKKAL,THRISSUR VILLAGE, THRISSUR TALUK, PIN-680026.
3. KOCHU MARY,
D/O. LATE PALU, CHALISSERY HOUSE, KIZHAKKEKOTTA
VATHUKKAL,THRISSUR VILLAGE, THRISSUR TALUK, PIN-680026.
4. THRESSIAMMA,
D/O. LATE PALU, CHALISSERY HOUSE, KIZHAKKEKOTTA
VATHUKKAL,THRISSUR VILLAGE, THRISSUR TALUK, PIN-680026.
5. BENNY,
S/O. LATE PALU, CHALISSERY HOUSE, KIZHAKKEKOTTA
VATHUKKAL,THRISSUR VILLAGE, THRISSUR TALUK, PIN-680026.
6. SHEENA,
D/O. LATE PALU, CHALISSERY HOUSE, KIZHAKKEKOTTA
VATHUKKAL,THRISSUR VILLAGE, THRISSUR TALUK, PIN-680026.
BY ADVS.SRI.LINDONS C.DAVIS
SMT.E.U.DHANYA
RESPONDENT(S):
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1. CHAKKORU @ JACOB,
S/O. CHALISSERY VETTAN LONAPPAN, HILL GARDEN,
KUTTANELLUR, VIYYUR, THRISSUR, PIN-680014.
2. KURIAKOSE,
S/O. CHALISSERY VETTAN LONAPPAN, GARDEN,
VIYYUR, THRISSUR, PIN-680010.
R1 BY ADVS. M/S.VARGHESE & JACOB
SRI.P.JACOB VARGHESE (SR.)
SRI.VIVEK VARGHESE P.J.
SRI.VARUGHESE M EASO
THIS OP (CIVIL) HAVING BEEN FINALLY HEARD ON 20-01-2017,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
K.V.
OP(C).No. 1748 of 2016 (O)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT P1 TRUE COPY OF THE PRELIMINARY DECREE IN
O.S.NO. 140/1978, ON THE FILE OF THE SUB COURT,
THRISSUR DATED 23-6-1981.
EXHIBIT P2 TRUE COPY OF THE REPORT FILED BY THE ADVOCATE
COMMISSIONER IN I.A.NO. 1807/1999 IN O.S.NO. 140/1978
ON THE FILE OF SUB COURT, THRISSUR DATED 4-2-2004.
EXHIBIT P3 TRUE COPY OF THE JUDGMENT IN R.F.A.NO. 80/2012 BY THIS
HONOURABLE COURT DATED 27-5-2014.
EXHIBIT P4 TRUE COPY OF THE ORDER IN CRP NO. 2953/1979 ON THE
FILE OF THIS HONOURABLE COURT DATED 15-07-1985.
EXHIBIT P5 TRUE COPY OF THE JUDGMENT ASSED BY THIS HONOURABLE
COURT IN A.S.NO. 47/1982 DATED 14-12-1989.
EXHIBIT P6 TRUE COPY OF THE COMMON ORDER IN OP.NO. 2166/2014 AND
OP.NO. 2181/2014 OF THIS HONOURABLE COURT
DATED 16-10-2014.
EXHIBIT P7 TRUE COPY OF THE I.A.NO.2458/2015 IN I.A.NO. 1807/1999
IN O.S.NO. 140/1978 BEFORE THE 1ST ADDITIONAL SUB
COURT, THRISSUR DATED 7-6-2015.
P8 TRUE COPY OF THE COPY OF I.A.NO. 2459/2015 IN
I.A.NO. 1807/1999 IN O.S.NO. 140/1978 ON THE FILE 1ST
ADDITIONAL SUB COURT, THRISSUR DATED 7-6-2015.
P9 TRUE COPY OF THE ORDER IN OP.NO. 2606/2015 OF THIS
HONOURABLE COURT DATED 21-12-2015.
P10 TRUE COPY OF THE REPLY GIVEN BY THE PUBLIC INFORMATION
OFFICER, OFFICE OF PWD DATED NIL.
P11 TRUE COPY OF THE I.A.NO. 660/2016 IN I.A.NO. 2458/2015
IN I.A.NO. 1807/1999 IN O.S.NO. 140/1978
DATED 5-02-2016.
P12 TRUE COPY OF THE ORDER IN I.A.NO. 660/2016 IN
I.A.NO. 2458/2015 IN I.A.NO. 1807/1999 IN
O.S.NO. 140/1978 DATED 16-6-2016.
P13 TRUE COPY OF THE OP NO. 726/2016 ON THE FILE OF THIS
HONOURABLE COURT DATED 8-3-2016. WITH OUT EXHIBITS.
P14 TRUE COPY OF THE I.A.NO. 1375/2016 IN
I.A.NO. 1807/1999 IN O.S.NO. 140/1978 ON THE FILE OF
THE 1ST ADDITIONAL SUB COURT, THRISSUR
DATED 29-3-2016.
RESPONDENT(S)' EXHIBITS NIL
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/TRUE COPY/
K.V. P.A.TO JUDGE
A. MUHAMED MUSTAQUE, J.
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O.P.(C) No. 1748 of 2016
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Dated this the 20th day of January, 2017
J U D G M E N T
1.This original petition is filed seeking the following reliefs;
"i) to issue an order or direction commanding the 1st Additional Sub Court, Thrissur, Court below to consider Ext.P14 and pass appropriate orders on the same before executing any document as concerning item no 3 of A schedule of Exhibit P2 in the interest of justice.
ii) to issue an order or direction commanding the 1st Additional Sub Court, Thrissur to make a clarification as sought in Ext.P14 before executing any document as concerning item no 3 of A schedule of Exhibit P2 in the interest of justice."
2.The petitioners' case is that before executing any document concerning item no.3 of A schedule, Ext.P14 objection shall be considered.
3.Learned counsel for the 1st respondent submits that the objection raised in Ext.P14 has already been considered in OP(C) No.2606/2015.
4.This Court is of the view that after adverting to the judgment of this Court in OP(C) No.2606/2015 and O.P.(C) No. 1748 of 2016 ..2..
other judgment, the court below shall take pass appropriate orders as expeditiously as possible, at any rate, within a period of one month from the date of receipt of a copy of this judgment.
5.The original petition is disposed of as above.
Sd/-
A. MUHAMED MUSTAQUE JUDGE bka/-