Kerala High Court
Alathankandy Katheesa vs Nil on 10 March, 2015
Author: B.Kemal Pasha
Bench: B.Kemal Pasha
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE B.KEMAL PASHA
FRIDAY, THE 5TH DAY OF JUNE 2015/15TH JYAISHTA, 1937
OP(C).No. 993 of 2015 (O)
--------------------------
OS 191/2014 of MUNSIFF COURT, NADAPURAM
PETITIONERS/RESPONDENTS 11 TO 14/DEFENDANTS 11 TO 14 :
------------------------------------------------------
1. ALATHANKANDY KATHEESA, AGED 36 YEARS,
D/O. MOIDEEN, SWASTHAM, VANIMEL AMSOM,
PERKKADAVU DESOM, VATAKARA TALUK, KOZHIKODE DISTRICT.
2. PUTHIYOTTIL PONNANDI SUMAYYA,
AGED 35 YEARS, D/O. AALI HAJI, SWASTHAM,
VELLIYODE AMSOM DESOM, VATAKARA TALUK,
KOZHIKODE DISTRICT.
3. PUTHIYOTTIL PONNANDI FOUSIYA, AGED 33 YEARS,
D/O. AALI HAJI, SWASTHAM, VELLIYODE AMSOM DESOM,
VATAKARA TALUK, KOZHIKODE DISTRICT.
4. PUTHIYOTTIL PONNANDI SAMEERA, AGED 31 YEARS,
D/O.AALI HAJI, SWASTHAM, VELLIYODE AMSOM DESOM,
VATAKARA TALUK, KOZHIKODE DISTRICT.
BY ADV. SRI.R.K.MURALEEDHARAN
RESPONDENTS/PETITIONERS & RESPONDENTS 1 TO 10/PLAINTIFFS &
DEFENDANTS 1 TO 10:
----------------------------------------------------------
1. MANNAMBATH AMMAD,
AGED 62 YEARS, S/O.KALANTHAN, BUSINESS,
VELLIYODE AMSOM DESOM, VATAKARA TALUK,
KOZHIKODE DISTRICT 673506.
2. ETAKKANDY PATHU, AGED 65 YEARS,
D/O.KALANTHAN, SWASTHAM, VELLIYODE AMSOM DESOM,
VATAKARA TALUK, KOZHIKODE DISTRICT 673506.
OP(C).No. 993 of 2015 (O)
--------------------------
3. MANNAMBATH AALI, AGED 56 YEARS,
S/O.KALANTHAN, BUSINESS, VELLIYODE AMSOM DESOM,
VATAKARA TALUK, KOZHIKODE DISTRICT 673506.
4. MANNAMBATH THARUVAYI, AGED 45 YEARS,
S/O.KALANTHAN, VELLIYODE AMSOM DESOM,
VATAKARA TALUK, KOZHIKODE DISTRICT 673506.
5. MATHATH THARUVEYI HAJI, AGED 68 YEARS,
S/O. ALI, BUSINESS, BUSINESS,
VELLIYODE AMSOM DESOM, VATAKARA TALUK,
KOZHIKODE DISTRICT 673506.
6. MATHATH KUNHAMMI HAJJUMMA, AGED 72 YEARS,
D/O.AALI, SWASTHAM, VELLIYODE AMSOM DESOM,
VATAKARA TALUK, KOZHIKODE DISTRICT 673506.
7. MATHATH BIYYATHU HAJJUMMA,
AGED 65 YEARS, D/O. AALI, SWASTHAM,
VELLIYODE AMSOM DESOM,
VATAKARA TALUK, KOZHIKODE DISTRICT 673506.
8. MATHATH ALIYUMMA HAJJUMMA,
AGED 62 YEARS, D/O. AALI, SWASTHAM,
VELLIYODE AMSOM DESOM,
VATAKARA TALUK, KOZHIKODE DISTRICT 673506.
9. MANNAMBATH SOOPY, AGED 58 YEARS,
S/O.KALANTHAN, BUSINESS, VELLIYODE AMSOM DESOM,
VATAKARA TALUK, KOZHIKODE DISTRICT -673506.
10. KAKKATAN VEETTIL ALIYUMMA, AGED 65 YEARS,
D/O.AMMAD, SWASTHAM, VATAYAM AMSOM DESOM,
VATAKARA TALUK, KOZHIAKODE DISTRICT-673101.
11. VELUTHANKANDY BASHEER, AGED 38 YEARS,
S/O.AMMAD, BUSINESS, VELLIYODE AMSOM DESOM
VATAKARA TALUK, KOZHIKODE DISTRICT-673506.
12. CHAMNKANDI BEEKKUTTY, AGED 75 YEARS,
D/O.MOIDEEN, SWASTHAM, CHEKKIAD AMSOM,
PULIYAVU DESOM, VATAKARA TALUK,
KOZHIKODE DISTRICT-673101.
13. EROTH ALIYUMMA, AGED 70 YEARS,
D/O. MOIDEEN, SWASTHAM, VELLIYODE AMSOM DESOM,
VATAKARA TALUK, KOZHIKODE DISTRICT-673506.
OP(C).No. 993 of 2015 (O)
--------------------------
14. KANGANNIRAVUMMAL AYISSU,
D/O.MOIDEEM, SWASTHAM, VELLIYODE AMSOM DESOM,
VATAKARA TALUK, KOZHIKODE DISTRICT-673506.
R1 TO R4 BY ADV. SRI.P.A.AUGUSTINE(AREEKATTEL)
THIS OP (CIVIL) HAVING BEEN FINALLY HEARD
ON 05-06-2015, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
OP(C).No. 993 of 2015 (O)
--------------------------
APPENDIX
PETITIONERS' EXHIBITS :
-----------------------
EXT.P1: COPY OF THE PLAINT IN O.S.191/2014.
EXT.P2: COPY OF THE PETITION ALONG WITH THE AFFIDAVIT IN
IA.5/2015.
EXT.P3: COPY OF THE COUNTER FILED BY THE PETITIONERS IN
IA.5/2015.
EXT.P4: COPY OF THE ORDER IN IA.676/2015 IN CRP(WAKF)
NO.102/2015 DATED 10/03/2015.
EXT.P5: COPY OF THE ORDER IN IA.5/2015 IN O.S.191/2014 DATED
07/03/2015.
RESPONDENTS' EXHIBITS :
------------------------
NIL
// True Copy //
P.A. To Judge
DSV/6/6/15
B.KEMAL PASHA, J.
====================
O.P.(C). No.993 of 2015
=====================
Dated this the 5th day of June, 2015
J U D G M E N T
A Commission application was filed as I.A.No.5 of 2015 in O.S.No.191 of 2014 by the plaintiff, seeking the appointment of a Commissioner, for collecting yield and selling it off, for a period of one year. Income from the property is solely from cashew trees. Season in this year is presently over. The court below has gone beyond through Exhibit P5 order by appointing a Commissioner for identifying the property with the aid of a Surveyor. The same was never contemplated. In the I.A. filed by the petitioner, the identity of the property was not at all raised, and the same was not requested to be done. Matters being O.P.(C). No.993 of 2015 2 so, Exhibit P5 is liable to be set aside.
In the result, this Original Petition (Civil) is disposed of setting aside Exhibit P5 order. If the parties want to file a fresh Commission application, of course, they can do it.
Sd/-
B.KEMAL PASHA JUDGE DSV/5/6/15