Kerala High Court
K.S.Varghese vs St. Peter'S And St. Paul'S Syrian on 6 June, 2012
Bench: T.R.Ramachandran Nair, P.R.Ramachandra Menon
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE T.R.RAMACHANDRAN NAIR
&
THE HONOURABLE MR.JUSTICE P.R.RAMACHANDRA MENON
WEDNESDAY, THE 6TH DAY OF JUNE 2012/16TH JYAISHTA 1934
RP.No. 734 of 2011
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[TO REVIEW THE ORDER OF THIS HONOURABLE COURT
DTD. 06/09/2011 IN R.F.A. NO. 589/2011]
...........
PETITIONER/APPELLANTS/PLAINTIFFS:
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1. K.S.VARGHESE,S/O. SCARIA,
KAVANACHOTTIL HOSE, PALACKAMATTOM KARA,
IKKARANADU SOUTH VILLAGE, KUNNATHUNADU TALUK.
2. V.M. GEORGE, S/O. MATHAI,
VEDANKULANGARA HOUSE, MANGATTOOR KARA,
IKKARANADU NORTH VILLAGE, KUNNATHUNADU TALUK.
3. C.K. THAMPI, S/O. KURIAKOSE,
CHUNDATHADATHIL HOUSE, VADAYAMPADI KARA,
AIKKARANADU SOUTH VILLAGE, KUNNATHUNADU TALUK.
BY SRI.N.SUKUMARAN, SENIOR ADVOCATE,
ADVS. SRI.S.SHYAM,
SRI.N.K.KARNIS.
RESPONDENTS/DEFENDANTS:
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1. ST. PETER'S AND ST. PAUL'S SYRIAN
ORTHODOX CHURCH, KOLENCHERRY,
REPRESENTED BY ITS VICAR REV.FR. VARGHESE EDUMARY,
EDUMARY HOUSE,KOLENCHERRY KARA,
AIKKARANADU SOUTH VILLAGE, KUNNATHUNADU TALUK.
PIN-682 311.
2. REV. FR.VARGHESE EDUMARY,
S/O. PAILY, VICAR, PETER'S AND ST. PAULS
SYRIAN ORTHODOM CHURCH, KOLENCHERRY KARA,
AIKKARANADU SOUTH VILLAGE, KUNNATHUNADU TALUK.
PIN-682 311.
R.P. NO.734/2011-E:
3. REV.FR. JACOB KURIAN S/O. KURIAN, PRIEST,
ST.PETERS AND ST.PAUL'S SYRIAN ORTHODOX CHURCH,
KOLENCHERRY KARA, IKKARANADU SOUTH VILLAGE,
KUNNATHUNADU TALUK., PIN-682 311.
4. P.M. GEORGE, S/O. LATE SRI. MATHULLA,
ELOOR, PANNIKUZHIYIL HOUSE, ELAMKULAM KARA,
AIKKARANADU SOUTH VILLAGE (DIED).
5. K.A. THAMPI, S/O. ABRAHAM,
KUNNATHUKULATHUKATTIL HOUSE, KINGINIMATTOM KARA,
IKKARANADU SOUTH VILLAGE-682 311.
6. T.V. PURAVATHU, S/O. VARKEY,
THAMARACHALIL HOUSE, ELAMKULAM KARA
IKKARANADU SOUTH VILLAGE, KUNNATHUNADU TALUK.
PIN-682 311.
7. C.V. PAILY, S/O. VARKEY,
KOCHIPUTHENPURAYIL, KARUKAPPILLY KARA,
IKKARANADU SOUTH VILLAGE, KUNNATHUNADU TALUK.(DIED
8. P.P.THOMAS, POOKKOLAYIL HOUSE,
KOLENCHERYKARA, IKKARANADU SOUTH VILLAGE,
KUNNATHUNADU TALUK., PIN-682 311.
9. A.V. PATHROSE, S/O. VARKEY,
ATHIKKUZHIYIL HOUSE, MANGATTOOR KARA,
AIKKARANADU NORTH VILLAGE,KUNNATHUNADU TALUK,
PIN-682 311.
10.THOMAS M.ALIAS, S/O. ALIAS,
MUNDAYIL HOUSE, PERINGLA KARA,
AIKKARANADU NORTH VILLAGE, KOLENCHERRY,
KUNNATHUNADU TALUK-682 311.
11.JOGI GEORGE, S/O. C.M. GEORGE,
CHOLATTU HOUSE, PUTHENCRUZ KARA,
AIKKARANADU NORTH VILLAGE, VADAYAMPADY.P.O,
KUNNATHUNADU TALUK, PIN-682 311.
12.BABU PAUL, S/O. LATE P.,M. PAILY PILLA,
PERUMPILLIL HOUSE, ELAMKULAM KARA,
AIKKARANADU SOUTH VILLAGE, KOLENCHERY.P.O,
KUNNATHUNADU TALUK.PIN-682 311.
13.MATHEW YOHANNAN, S/O. MATHEW VALLIKATHIL,
AIKKARANADU NORTH VILLAGE, MANGATTOOR -682 311.
14.SUNIL MATHEW, S/O. MATHEW,
NJARUTHOZHIYIL, ELAMKULAM KARA,
KOLENCHERRY -682 311.
R.P. NO.734/2011-E:
15.K.M. GEORGE, S/O. MATHAI, KODIYATTU,
MAHUVANNOOR VILLAGE,
EZHUPRAM, SOUTH MAZHUVANNOOR- 682 311.
16.PAUL.P.KUNNATH,
S/O. POULOSE, KUNNATH, PERINGODE,
AIKKARANADU NORTH, KOLENCHERRY-682 311.
BY ADV. SRI MARTIN JOSE.
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
06-06-2012, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
R.P. NO.734/2011-E:
APPENDIX
PETITIONERS' ANNEXURES:
ANNEXURE A1: COPY OF THE ORDER DT. 18/08/2011 IN I.A. NO.4011/2011 IN O.S.
NO.43/2007 ON THE FILES OF THE 1ST ADDL. COURT,
ERNAKULAM.
ANNEXURE A2: COPY OF THE ORDER DTD. 02/09/2011 IN O.(C).NO.2911/2011 OF
THE HON'BLE HIGH COURT OF KERALA.
ANNEXURE A3: COPY OF THE ORDER DTD. 24/09/2010 IN R.F.A. 625/2010 OF THE
HON'BLE HIGH COURT OF KERALA.
RESPONDENTS' ANNEXURES: NIL.
//TRUE COPY//
P.A. TO JUDGE.
Prv.
T.R. RAMACHANDRAN NAIR & P.R.RAMACHANDRA MENON JJ.
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Review Petition No.734/2011
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Dated this the 6th day of June, 2012
O R D E R
RAMACHANDRA MENON, J.
This Review Petition arises from the interim order dated 06/09/2011 in R.F.A.No.589/2011 whereby, the prayer made by the petitioners- appellants for continuance of status quo was declined.
2. The main ground for review is that the appeal itself having not been admitted, it was not correct or proper for the Court to have passed the impugned order, which is stated as an error apparent on the face of the record.
3. We have gone through the Review Petition and the materials on record; particularly, the impugned order, the subsequent order dated 20/09/2011 and the latest order dated 30/09/2011. Going through the materials as above, it is seen that the question of granting the interim relief was considered by this Court on pressing for such relief by the petitioners- appellants, at the time of Admission.
4. True the word "Admit" is not there in the order passed on 06/09/2011, when the appeal was moved and argued on admission. This obviously, is an inadvertent omission; which by itself cannot confer any vested right to the petitioners, other than to get the appeal admitted. The situation however has been taken care of and rectified by the Bench Review Petition No.734/2011 -:2:- subsequently, on 20/09/2011, whereby the appeal has been formerly ordered as admitted. Further proceedings on 30/09/2011 also reveal that the matter has advanced much, including the exploration to have an amicable settlement through trained mediators, though the same did not turn to be fruitful. It has also been brought to the notice of this Court today, by Mr.Sreekumar the learned Senior Counsel appearing for the concerned respondents, that the appeal itself has been boarded for final hearing and the regular Bench is about to hear and finalise the matter.
In the above circumstances, this Court does not find any reason to call for interference. The Review Petition is, therefore, closed without prejudice to either side, to move the regular Bench.
Sd/-
(T.R. Ramachandran Nair, Judge.) Sd/-
(P.R.Ramachandra Menon, Judge) ms