Kerala High Court
Pakiteeri @ Mecheri Pathumma vs Pakiteeri @ Mecheri Mariyumma on 9 October, 2014
Author: V.Chitambaresh
Bench: V.Chitambaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
THURSDAY, THE 9TH DAY OF OCTOBER 2014/17TH ASWINA, 1936
OP(C).No. 505 of 2013 (O)
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OS 59/1991 OF SUB COURT, MANJERI.
....
PETITIONER(S):
----------------------
PAKITEERI @ MECHERI PATHUMMA,
D/O.VEERVUNNI @ VEERANKUTTY,53 YEARS,
THUVUR AMSOM AND DESOM, ERNAD TALUK,
MALAPPURAM DISTRICT.
BY ADVS.SRI.V.T.RAGHUNATH
SMT.C.V.RAJALAKSHMI
RESPONDENT(S):
-------------------------
1. PAKITEERI @ MECHERI MARIYUMMA,
D/O.UNNIMOIDEEN, 87 YEARS,
THUVUR AMSOM, ERNAD TALUK,
MALAPPURAM DISRICT-679327.
2. PAKITEERI @ MECHERI PATHUMMAKUTTY UMMA,
D/O.UNNIMOIDEEN, 80 YEARS,
CHEMBASSERY AMSOM AND DESOM,
ERNAD TALUK, MALAPPURAM DIST.,PIN 679327.
*ADDL. R3 TO R45 IMPLEADED
PAKITEERI @ MECHERI UNNIMOIDEEN'S CHILDREN
3. PAKITEERI KADIYUMMA, 80 YEARS, THUVUR,
ERNAD TALUK, MALAPPURAM DIST.
4. PAKITEERI UNNIPATHUMMA, D/O.MELETHIL MOIDEENKUTTY,
THUVUR AMSOM AND DESOM, ERNAD TALUK, MALAPPURAM DIST.
5. KADUKKAKUNNUMMAL NABEESA UMMA, 80 YEARS,
D/O.KOYA, PATTUPARA, PERINTHALMANNA, MALAPPURAM DIST.
6. MELETHIL PATHUKUTTY, D/O. 60 YEARS SAIDALAVI,
PATTUPARA, PERINTHALMANNA, MALAPPURAM DIST.
7. SUB COLLECTOR, PERINTHALMANNA, MALAPPURAM DIST.
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OP(C).No. 505 of 2013 (O)
------------------------------------
CHERIYA KUNHAYAMUHAJI'S CHILDREN
8. PAKITEERI MUHAMMAD, EDATHATTA, PERINTHALMANNA,
MALAPPURAM DIST.
9. PAKITEERI ABDULLA, EDATHATTA, PERINTHALMANNA,
MALAPPURAM DIST.
10.PAKITEERI IBRAHIM, EDATHATTA, KARUVARAKUNDU
KARUVARAKKUNDU, MALAPPURAM DIST.
11.PAKITEERI SAINABA KARUVARAKKUNDU,
KARUVARAKKUNDU, MALAPPURAM DIST.
12.ANAPPATTATH ABDULHAJI, S/O.PUTHUKKUDI MUHAMMED,
CHEMBASSERY AMSOM AND DESOM, ERNAD TALUK,
MALAPPURAM DIST.
13.MECHERI PAKIDIYIL KUNHUMUHAMMAD, S/O.UNNYALI,
CHEMBASSERY AMSOM AND DESOM, ERNAD TALUK,
MALAPPURAM DIST.
14.KUTTASSERY MUHAMMAD, S/O.ABDULLA,
KORATHITHODIKA MASJIDUL HUDA PALLI COMMITTEE SECRETARY,
MALAPPURAM DIST.
15.KUTTASSERY ALAVIKUTTY,S/O.KOYAKUTTY,
CHEMBASSERY AMSOM AND DESOM, ERNAD TALUK,
MALAPPURAM DIST.
16. KUNHIMOHAMMAD, S/O.KUTTASSERY ITHIKUTTY,
CHEMBASSERY AMSOM AND DESOM, ERNAD TALUK,
MALAPPURAM DIST.
17.PAKITEERI @ MECHERI MUHAMMAD, S/O.ABDULLAKUTTY,
CHEMBASSERY AMSOM AND DESOM, ERNAD TALUK,
MALAPPURAM DIST.
18. PAKITEERI @ MECHERI KOYAKUTTY,
S/O.MUHAMMAD BAPUHAJI, CHEMBASSERY AMSOM AND DESOM,
ERNAD TALUK, MALAPPURAM DIST.
19.THECHIYODAN AYISHA, D/O.UMMER HAJI,
CHEMBASSERY AMSOM AND DESOM, ERNAD TALUK,
MALAPPURAM DIST.
20.KATTEKKADAN MARIYA, D/O.MOIDEEN,
CHEMBASSERY AMSOM AND DESOM, ERNAD TALUK,
MALAPPURAM DIST.
21.KATTEKKADAN PATHUMMA, D/O.MOIDEEN,
CHEMBASSERY AMSOM AND DESOM, MALAPPURAM DIST.
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OP(C).No. 505 of 2013 (O)
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22.MANJERI MUHAMMAD KURIKKAL, S/O.KURIKKAL VEERANKUTTY,
CHEMBASSERY AMSOM AND DESOM, MALAPPURAM DIST.
23. MANJERI ALI KURIKKAL, S/O.KURIKKAL VEERANKUTTY,
CHEMBASSERY AMSOM AND DESOM, MALAPPURAM DIST.
24.MANJERI HAMZA KURIKKAL, S/O.KURIKKAL VEERANKUTTY,
CHEMBASSERY AMSOM AND DESOM, MALAPPURAM DIST.
25.MANJERI ABOOBACKER KURIKKAL, S/O.KURIKKAL VEERANKUTTY,
CHEMBASSERY AMSOM AND DESOM, MALAPPURAM DIST.
26.MANJERI PATHUMMA, S/O.KURIKKAL VEERANKUTTY,
CHEMBASSERY AMSOM AND DESOM, MALAPPURAM DIST.
27. KATTEKKADAN KASALI, S/O.MOIDEEN,
CHEMBASSERY AMSOM AND DESOM, MALAPPURAM DIST.
28.KATTEKKADAN MUHAMMAD, S/O.MOIDEEN,
CHEMBASSERY AMSOM AND DESOM, MALAPPURAM DIST.
29.KATTEKKADAN AYISHA, S/O.MOIDEN,
CHEMBASSERY AMSOM AND DESOM, MALAPPURAM DIST.
30.PAKITEERI ABDUL KAREEM, S/O.ABDUL KHADER,
CHEMBASSERY AMSOM AND DESOM, MALAPPURAM DIST.
31.THECHIYODAN CHEKKUTTY, S/O.KUNHIMOHAMMAD,
CHEMBASSERY AMSOM AND DESOM, MALAPPURAM DIST.
32.THECHIYODAN ABDUL MAJEED, S/O.CHEKUTTY,
CHEMBASSERY AMSOM AND DESOM, MALAPPURAM DIST.
POOVATHAN PARAMBAN RAYIN'S CHILDREN.
33.POOVATHAN PARAMBAN ABDUL KADER,
CHEMBASSERY AMSOM AND DESOM, MALAPPURAM DIST.
34.POOVATHAN PARAMBAN UNNIMOIDEEN,
CHEMBASSERY AMSOM AND DESOM, MALAPPURAM DIST.
35.POOVATHAN PARAMBAN ABDULLA,
CHEMBASSERY AMSOM AND DESOM, MALAPPURAM DIST.
36. POOVATHAN PARAMBAN ABDUL ASEES,
CHEMBASSERY AMSOM AND DESOM, MALAPPURAM DIST.
37.POOVATHAN PARAMBAN SUBAIDA,
PORUR AMSOM AND DESOM, MALAPPURAM DIST.
38. POOVATHAN PARAMBAN SULAIKA,
THUVUR AMSOM AND DESOM, MALAPPURAM DIST.
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OP(C).No. 505 of 2013 (O)
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39.POOVATHAN PARAMBAN RELMATH,
CHEMBASSERY AMSOM AND DESOM, MALAPPURAM DIST.
40.POOVATHAN PARAMBAN FATHIMA SUHRA,
CHEMBASSERY AMSOM AND DESOM, MALAPPURAM DIST.
41.UNNIMOIDEN, 48 YEARS, THUVUR AMSOM AND DESOM,
ERNAD TALUK, MALAPPURAM DIST.
42.KHADEEJA, 49 YEARS, THUVUR AMSOM AND DESOM,
ERNAD TALUK, MALAPPURAM DIST.
43.NABEESA, 47 YEARS, D/O. THUVUR AMSOM AND DESOM,
ERNAD TALUK, MALAPPURAM DIST.
44.ALAVI, 45 YEARS, THUVUR AMSOM AND DESOM,
ERNAD TALUK, MALAPPURAM DIST.
45.SULAIKHA, 21 YEARS, THUVUR AMSOM AND DESOM,
ERNAD TALUK, MALAPPURAM DIST.
*ADDL. R3 TO R45 ARE IMPLEADED AS PER ORDER DATED 09.10.2014 IN
IA.10559/2013.
R2 BY ADV. SRI.BIJU ABRAHAM
ADDL.R16 BY ADVS. SRI.BIJU ABRAHAM
SRI.B.G.BHASKAR
THIS OP (CIVIL) HAVING BEEN FINALLY HEARD ON 09-10-2014,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
mbr/
OP(C).No. 505 of 2013 (O)
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APPENDIX
PETITIONER(S)' EXHIBITS:
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P1: COPY OF THE PLLAINT IN OS.59/91 OF SUB COURT, MANJERI.
P2: COPY OF THE AMENDMENT PETITION IN OS.59/91.
P3: COPY OF THE COUNTER STATEMENT OF R5, 7 & 8 IN IA.119/12 IN OS.59/91.
P4: COPY OF THE ORDER IN IA.119/12 IN OS.59/91 DT.06.03.12.
P5: COPY OF THE TREASURY RECEIPT DT. 10.12.12 FOR DEPOSIT OF RS.25,000/-.
RESPONDENT(S)' EXHIBITS:
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EXT.R2(A): ATRUE COPY OF THE KYCHIT EXECUTED BY UNNIMOIDEEN TO THE
SWAROOPAM DATED 21.11.1951 AS PER DOCUMENT NO.2844/1951 OF
S.R.O. WANDOOR.
EXT.R2(B): ATRUE COPY OF THE JUDGMENT IN O.S.755/1965 DATED 18.11.1969 ON
THE FILES OF MUNSIFF COURT, MANJERI.
EXT.R2(C): ATRUE COPY OF THE JUDGMENT IN O.S.150/1988 DATED 05.01.1991 ON
THE FILES OF SUB COURT MANJERI.
EXT.R16(A):A TRUE COPY OF THE KYCHIT NO.2844 OF 1951 OF S.R.O VANDOOR
EXECUTED BY UNNIMOIDEEN TO THE SWAROOPAM DATED 21.11.1951.
EXT.R16(B):TRUE COPY OF THE FINAL DECREE IN O.S.NO.755 OF 1965
DATED 29.11.1971 OF MUNSIFF COURT MANJERI.
EXT.R16(C):A TRUE COPY OF THE REPORT BY THE ADVOCATE COMMISSIONER IN
O.S.NO.308 OF 1952 DATED 09.01.1954 OF MUNSIFF COURT, MANJERY.
EXT.R16(D):A TRUE COPY OF THE JUDGMENT IN O.S.NO.150 OF 1988
DATED 05.01.1991 OF SUB COURT, MANJERY.
/TRUE COPY/
P.S. TO JUDGE
mbr/
V.CHITAMBARESH, J.
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O.P (C) No.505 of 2013
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Dated this the 9th day of October, 2014
J U D G M E N T
The suit is one to set aside the decree for partition in O.S.No.755/1965 and for recovery of possession of the plaint 'C' Schedule property. There is also an alternative prayer for partition in the event of the property being found partible. The plaintiffs filed I.A.No.119/2012 to amend the plaint seeking to incorporate two items of property in the plaint 'C' schedule property. This application has been dismissed by the court below mainly on the ground of delay.
2. True it is that there is some delay on the part of the plaintiffs in applying for amendment which can be condoned on terms. All that the plaintiffs wanted was to incorporate two items of property additionally in the plaint 'C' Schedule property. Whether relief could be granted in respect of these two items of properties additionally included is a matter to be decided in the suit finally. The very purpose of the amendment is to determine the real questions in controversy between the parties.
OP (C) No.505/2013 2
3. I set aside the impugned order and allow I.A.No.119/2012 in O.S.No.59/1991 on the file of the court of the Subordinate Judge of Manjeri. This is subject to the condition that the petitioner/1st plaintiff pays a sum of ` 10,000/- as costs to Mr.Biju Abraham appearing for the second respondent and additional 16th respondent. The costs shall be paid within one month from today failing which the impugned order will remain intact. The court below will endeavour to dispose of the suit within a period of four months in the event of the above condition being complied with in time.
The Original Petition is disposed of.
Sd/-
V.CHITAMBARESH, Judge.
nj.