Kerala High Court
Pushkaran Nair vs Padmanabhan Nadar on 5 November, 1997
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE K.ABRAHAM MATHEW
WEDNESDAY, THE 16TH DAYOF MARCH 2016/26TH PHALGUNA, 1937
WP(C).No. 31422 of 2008 (N)
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PETITIONER(S)/PETITIONER/3RD DEFENDANT :
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PUSHKARAN NAIR, AGED 67 YEARS,
S/O.RAGHAVAN PILLAI, SARASWATHI VILASOM BUNGLOW,
KARUMNNOOR DESOM, PARASSALA.
BY ADVS. SRI.R.T.PRADEEP
SRI.V.VIJULAL
RESPONDENT(S)/COUNTER PETITIONER/PLAINTIFFS & DEFENDANTS :
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1. PADMANABHAN NADAR, S/O.GOVINDAN NADAR,
PADMAVILASOM BUNGLOW, PAZHAVOOR VILAKOM,
KARUMANOOR DESOM, PARASALA PAKUTHY.
2. SIVANANDAN, S/O.PADMANABHAN,
THIRUVETTAKKATHU VEEDU, DO. DESOM.
3. AMMUKUTTY AMMA, D/O.GOURI AMMA,
ATTINKARA VEEDU, THEKKETHERUVU BHOOTHAOANDI VILLAGE,
THOVALA TALUK, KANYAKUMARI DISTRICT.
4. GOPALA PILLA, S/O.AMMUKUTTY AMMA,
RESIDING AT DO. DO.
5. N.K.MOHANAN, S/O.KRISHNA PILLAI,
PERSONAL CLERK TO DISTRICT COLLECTOR,
KANYAKUMARI, RESIDING AT DO.
6. K.S.KUMARI VANAJA, D/O.SUMATHI AMMA,
KUNJU VEEDU, ITTIYODUKONAM, KARAKONAM,
NEYYATTINKARA TALUK.
7. K.S.KUMARI SHYLAJA, D/O.SUMATHY AMMA,
JUNIOR ASSISTANT, KOTTAR GOVERNMENT TRAINING SCHOOL
FROM DAVID LODGE COMPOUND, RAJAKKAMANGALAM ROAD,
RAMAN PUTHUR NAGERCOIL, KANYAKUMARI DISTRICT.
..2/-
..2..
WP(C).No. 31422 of 2008 (N)
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8. K.S.KUMARI GIRIJA, D/O.SUMATHI AMMA,
DAVID LODGE, COMPOUND, OF DO.
9. POULOSE, S/O.SAMUEL,
PAZHAVOORVILAKOM PURAYIDOM KARUMANOOR DESOM,
PARASSALA PAKUTHY.
10. SOOSAMMA, D/O.NESAM,
RESIDING AT DO.
11. DANIEL, S/O.JOSEPH,
RESIDING AT DO.
12. MANIYAN, S/O.CHELLAPPAN,
RESIDING AT DO.
13. KUTTAPPAN, S/O.CHELLAPPAN,
RESIDING AT DO.
14. THANKAPPAN, S/O.CHELLAPPAN, OF DO.
15. LEKSHMI BHAI, W/O.GOPI,
PAZHAVOOR VILAKOM PURAYIDOM KARUMANOOR DESOM
FROM, PUTHUVAL PUTHEN VEEDU, KUZHINJANVILA,
PARASSALA DESOM, DO PAKUTHY.
16. PANKAJAKSHI, D/O.MANDHAKINI,
THIRUVETTAKKAKATHU PUTHEN VEEDU, PARASSALA DESOM,
DO. VILLAGE.
17. VIJAYAN, S/O.BHASKARA PANICKER,
SUMATHI BHAVAN, OF DO.
18. GOPINATHAN, S/O.BHASKARA PANICKER,
SINDHU BHAVAN, OF DO.
19. VASANTHI, D/O.PANKAJAM,
GOPI NIVAS, OF DO.
20. INDIRA, D/O.PANKAJAM,
ACHUTHA BHAVAN, OF DO.
21. SASIDHARAN, S/O.BHASKARA PANICKER,
SIJDHU BHAVAN, RESIDING AT DO.
22. RAVEENDRAN, S/O.BHASKARA PANICKER,
THIRUVETTAKKAKATHU VEEDU, DO. DO.
..3/-
..3..
WP(C).No. 31422 of 2008 (N)
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23. GEETHA, D/O.PANKAJAM,
CHANDRA VILASOM VEEDU DO.
24. D.DEVAKI, W/O.PADMANABHAN NADAR,
PADMAVILASOM BUNGLOW, PAZHAVOOR VILAKOM,
KARUMANOOR DESOM, PARASSALA.
25. PADMAKUMARI, D/O.DEVAKI,
RESIDING AT DO.
26. GOPALAKRISHNAN, S/O.PADMANABHAN NADAR,
DO.
27. RAJAGOPAL, S/O.PADMANABHAN NADAR,
OF DO.
28. D.VIJAYAKUMARI, OF DO.
29. D.JAYAKUMARI, OF DO.
30. D.RADHAKUMARI, OF DO.
31. SASIKUMAR, S/O.PADMANABHAN,
OF DO.
32. JAYAKUMAR, S/O.PADMANABHAN,
OF DO.
33. GOPINATHAN NAIR, ATTINKARA VEEDU,
BHOOTHAPANDI P.O., KANYAKUMARI DISTRICT.
34. P.BALAKRISHNA PILLAI,
RESIDING AT DO. DO.
35. SUKUMARI AMMA, OF DO.
36. GOURI AMMA, OF DO.
37. RAJESWARI AMMA, OF DO.
38. JAGADAMMA, RESIDING AT DO. DO.
..4/-
..4..
WP(C).No. 31422 of 2008 (N)
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39. USHA, KURUKKARA VEEDU, MANGALAM,
PONNMANA, KANYAKUMARI DISTRICT.
40. G.SABU, GOPAL NIVAS,
IRATTAYALUVILA, PARASSALA DESOM, DO. VILLAGE.
41. G.SAJITH, RESIDING AT DO.
42. SMITHA PRASAD OF DO.
R17 TO R19, R21 TO R23,R40 & R42 BY ADV. SRI.G.S.REGHUNATH
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 16-03-2016, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
Msd.
WP(C).No. 31422 of 2008 (N)
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APPENDIX
PETITIONER(S)' EXHIBITS :
EXHIBIT P1: TRUE COPY OF JUDGMENT IN O.S.NO.202/1974 OF II ADDITIONAL
MUNSIFF'S COURT, NEYYATTINKARA.
EXHIBIT P2: TRUE COPY OF I.A.NO.5624/1997 IN O.S.NO.202/74
DATED 05.11.1997.
EXHIBIT P3: TRUE COPY OF ORDER IN I.A.NO.5624/1997 IN O.S.NO.202/74 OF
THE COURT OF ADDITIONAL M.C. NEYYATTINKARA.
EXHIBIT P4: TRUE COPY OF ORDER IN C.M.A.NO.10/2055 SUB COURT,
NEYYATTINKARA DATED 06.08.2008.
RESPONDENT(S)' EXHIBITS :
NIL
//TRUE COPY//
P.S.TOJUDGE.
Msd.
K.ABRAHAM MATHEW J.
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W.P.(C)No.31422 of 2008
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Dated this the 16th day of March, 2016
JUDGMENT
Petitioner was the third defendant in O.S.No.202 of 1974 of II Additional Munsiff Court, Neyyattinkara. The suit was for redemption and partition. A preliminary decree was passed on 26.9.1994. The petitioner filed an application for passing a supplementary preliminary decree allotting his share in the plaint schedule property. By Ext P3 order the learned Munsiff dismissed it. That has been confirmed by Ext P4 order in CMA No.10 of 2005. This is challenged.
2. Heard learned counsel for the petitioner.
3. Issue No.2 in the suit was as follows:"Is the plaintiff is entitled to the partition and redemption prayed for? The judgment shows that the said issue was found in favour of the plaintiff. But the decretal portion does not contain a direction for partition of the property. A perusal of the judgment shows that the claim for partition of the property was not even considered by the learned Munsiff. In these circumstances, the petition to pass a supplementary preliminary decree cannot be entertained. At the same time, it should be noted that the petitioner had allegedly paid court fees for separation of his share. The judgment is incomplete. If the petitioner is so advised he may file appropriate application before the court below. W.P.(C)No.31422 of 2008 2
In the result, this Writ Petition is disposed of allowing the petitioner to file appropriate application before the trial court as mentioned above.
Sd/-
K.ABRAHAM MATHEW
JUDGE
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/True copy/ P.S.to Judge