Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Kerala High Court

Sreekumar.M.K vs Ramadasan

Author: V.K.Mohanan

Bench: P.N.Ravindran, Devan Ramachandran, V.K.Mohanan

        

 
IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT:

              THE HONOURABLE MR.JUSTICE P.N.RAVINDRAN
                                  &
           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

        MONDAY, THE 19TH DAY OF JUNE 2017/29TH JYAISHTA, 1939

                      RFA.No. 530 of 2007 ( )
                      ------------------------
      AGAINST THE JUDGMENT IN OS 117/2005 of SUB COURT, TIRUR
                           ----------

APPELLANT:
---------

            SREEKUMAR.M.K., S/O.M.NARAYANAN NAIR,'SAISREE'
            THENHIPALAM, TIRURANGADI.

            BY ADV. SRI.P.V.JYOTHI PRASAD

RESPONDENT(S):
--------------

          1. RAMADASAN, THENHIPALAM,AMSOM, DESOM,
            CHENGOTT KOTTEKKAT, THIRURANGADI.

          2. VELAYUDHAN,  THENHIPALAM,AMSOM, DESOM,
            CHENGOTT KOTTAKKAT , THIRURANGADI.

            BY ADV. SRI.K.RAMACHANDRAN

       THIS REGULAR FIRST APPEAL  HAVING COME UP FOR ADMISSION
       ON  19-06-2017, THE COURT ON THE SAME DAY DELIVERED THE
       FOLLOWING:
K.V.

RFA.No. 530 of 2007 ( )
----------------------


                            APPENDIX

PETITIONERS ANNEXURES:
---------------------

A1;   CERTIFIED COPY OF DECREE IN OS NO 311/08 DATED 27/10/11 OF THE
     FILES OF MUNSIFF COURT PARAPPANANADI.

A2;  CERTIFIED COPY OF COMMISSION REPORT AND SKETCH DATED 5/1/09 IN
     OS NO 311/08 OF THE FILES OF MUNSIFF COURT PARAPPANANGADI.

A3;   CERTIFIED COPY COMMISSION REPORT AND SKETCH DATED 11/6/09 IN
     OS NO 311/08 OF THE FILES OF MUNSIFF COURT PARAPPANANGADI.

A4;  CERTIFIED COPY OF COMMISSION REPORT AND SKETCH DATED 12.10.09
     IN OS NO 311/08 OF THE FILES OF MUNSIFF COURT PARAPPANANGADI.

A5:  CERTIFIED COPY OF COMMISSION REPORT AND SKETCH DATED 4.7.11 IN
     OS NO 311/08 OF THE FILES OF MUNSIFF COURT PARAPPANANGADI.

RESPONDENT(S)' EXHIBITS  NIL
-----------------------



                                              /TRUE COPY/


                                              P.S.TO JUDGE
K.V.



                    P.R.RAMAN & V.K.MOHANAN,JJ
              ----------------------------------------------
                           I.A.3935 OF 2007
                         R.F.A.NO.530 OF 2007
              ----------------------------------------------
                      Dated, 29th October 2007.

                                  order


     When this petition came up for extension of interim order, a

counter affidavit is seen    filed by the Ist respondent wherein it is

stated that the respondents have no intention to alienate the

property in question.       Hence the       respondents      will not be

prejudicially affected by the order of injunction.      The interim order

is extended until further orders. However, in case        occasion arises

to sell the property, it is open to the respondents to move this Court

for appropriate modification in the order.




                                                      P.R.Raman, Judge.




                                                    V.K.Mohanan, Judge.




kvm/-




Hand over the order

CR    2




           V.K.MOHANAN, J.

No....

Judgment/Order Dated: