Kerala High Court
T.N.Sreekumara Sarma vs Rosamma Varghese on 24 February, 2022
Author: K. Babu
Bench: K. Babu
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
THURSDAY, THE 24TH DAY OF FEBRUARY 2022 / 5TH PHALGUNA,
1943
TR.P(C) NO. 184 OF 2021
IN OS 514/2019 OF PRINCIPAL MUNSIFF COURT , KOTTAYAM
PETITIONER/S:
T.N.SREEKUMARA SARMA
AGED 64 YEARS
S/O.NARAYANAN ELAYATH, THANNIYIL ILLOM,
MANARACADU P.O., KOTTAYAM - 686 019,
REPRESENTING THE IDOL OF MANARACADU BHAGAVATHY
DEVASWOM TEMPLE, IN HIS CAPACITY AS ORRALAN
(SHEBAIT) AND PRESIDENT OF THE DEVASWOM
ADMINISTRATION.
BY ADVS.
SEBASTIAN CHAMPAPPILLY
DR.ABRAHAM P.MEACHINKARA
SRI.GEORGE CLEETUS
SMT.MARGARET MAUREEN D ROSE
RESPONDENTS:
1 ROSAMMA VARGHESE
AGED 67 YEARS
W/O.LATE VARGHESE, PANAHCIYIL HOUSE, MANARCADU
KARA, MANARCADU VILLAGE, KOTTAYAM TALUK.
2 K.S.SUNIL KUMAR
AGED 42 YEARS
S/O.LATE SREEDHARAN PILLA, REPRESENTING
MANARCADU DEVASEOM, BHARANA SAMITHY,
MANARCADU KARA, MANARACADU VILLAGE,
KOTTAYAM TALUK.
3 K.S.SUNIL KUMAR
AGED 42 YEARS
S/O.LATE SREEDHARAN PILLA, CO-OPTED SECRETARY
OF MANARCADU DEVASEOM BHARANA SAMITHY,
MANARCADU KARA, MANARCADU VILLAGE, KOTTAYAM
Tr.P(C) Nos.184, 189 & 193/2021
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TALUK.
4 C.N.PRAKASH KUMAR
AGED 56 YEARS
TREASURER, MANARCADU DEVASEOM BHARANA SAMITHY,
MANARCADU KARA, MANARCADU VILLAGE,
KOTTAYAM TALUK.
5 M.N.NARAYANAN NAIR
AGED 72 YEARS
VICE PRESIDENT, MANARCADU DEVASEOM BHARANA
SAMITHY, MANARCADU KARA, MANARCADU VILLAGE,
KOTTAYAM TALUK.
6 REGIMON E.V.
AGED 46 YEARS
CO-OPTED JOINT SECRETARY, MANARCADU DEVASEOM
BHARANA SAMITHY, MANARCADU KARA, MANARCADU
VILLAGE, KOTTAYAM TALUK.
7 P.S.ANIL KUMAR
AGED 42 YEARS
S/O.SUKUMARAN NAIR, LAKSHMI NIVAS,
MANARCADU KARA, MANARCADU VILLAGE,
KOTTAYAM TALUK.
8 O.G.KARUNAKARA PANICKER
AGED 70 YEARS
S/O.LATE GOVINDHA PANICKER,
OLOOR PADINJARETHIL HOUSE, MANARCADU KARA,
MANARCADU VILLAGE, KOTTAYAM TALUK.
9 M.G.ABHILASH
AGED 37 YEARS
S/O.GOPALAN, MAILAPPILLIL HOUSE, MANARCADU KARA,
MANARCADU VILLAGE, KOTTAYAM TALUK, CO-OPTED
MEMBER OF THE MANARCADU DEVASEOM BHARANA
SAMITHY.
10 T.K.BABU
AGED 47 YEARS
S/O.KARUNKARAN, THEKKUMKUNNEL HOUSE, MANARCADU
KARA, MANARCADU VILLAGE, KOTTAYAM TALUK, CO-
OPTED MEMBER OF THE MANARCADU DEVASWOM BHARNA
SAMITHY.
11 P.N.MURALEEDHARAN
AGED 55 YEARS
S/O.NARAYANA PANICKER, KIZHUTHELLIL HOUSE,
PAYYAPADI KARA, VENNIMALA BHAGHOM, PUTHUPALLY
Tr.P(C) Nos.184, 189 & 193/2021
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VILLAGE, KOTTAYAM TALUK.
12 P.ANIL KUMAR
AGED 47 YEARS
S/O.PARAMESHWARA PANICKER, OLOOR HOUSE, CO-OPTED
MEMBER OF THE MANARCADU DEVASEOM BHARANA
SAMITHY.
13 M.N.SURESH KUMAR
AGED 52 YEARS
S/O.NARAYANAN, MANU VIHAR, MANARCADU KARA,
MANARCADU VILLAGE, KOTTAYAM TALUK.
14 V.R.BALAKRISHNA WARRIER
AGED 60 YEARS
S/O.LATE RAMA WARRIER, KRISHNAPURAM HOUSE,
MALLAM KARA, MANARCADU VILLAGE, KOTTAYAM TALUK,
MEMBER OF THE MANARCADU DEVASWOM BHARANA
SAMITHY.
15 K.SURESH
AGED 55 YEARS
S/O.KRISHNANKUTTY NAIR, SURESH BHAVAN,
VIJAYAPURAM KARA, MANARCADU VILLAGE, KOTTAYAM
TALUK.
16 T.S.SUKUMARAN NAIR
AGED 62 YEARS
S/O.LATE SHIVARAMA PILLA, THUMBEMATTATHIL HOUSE,
MALAM KARA, MANARCADU VILLAGE, KOTTAYAM TALUK.
17 P.P.MOHANAN
AGED 58 YEARS
PARAYIL HOUSE, MALAM KARA, MANARCADU VILLAGE,
KOTTAYAM TALUK, CO-OPTED MEMBER OF THE MANARCADU
DEVASEOM BHARANA SAMITHY.
18 P.K.SABU
AGED 58 YEARS
S/O.PACHU, VATHALLOOR THEKKETHIL HOUSE,
VIJAYAPURAM KARA, MANARCADU VILLAGE, KOTTAYAM
TALUK.
19 K.K.VIJAYA KUMARAN NAIR
AGED 64 YEARS
KAIPADA ANJALI BHAVAN, KUZXHIPURAYIDOM KARA,
MANARCADU VILLAGE, KOTTAYAM TALUK.
20 K.R.SABU
AGED 55 YEARS
KOLLAMKUZHIL HOUSE, VELLOOR KARA, PAMPADY
Tr.P(C) Nos.184, 189 & 193/2021
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,
VILLAGE, KOTTAYAM TALUK.
21 K.G.SASIKUMAR
AGED 67 YEARS
KALAPURACKAL HOUSE, AREEPARAM KARA, MANARCADU
VILLAGE, KOTTAYAM TALUK.
22 M.G.RAGHAVAN
AGED 77 YEARS
MUNDAPUZHA HOUSE, PAYYAPPADY KARA, PUTHUPALLY
VILLAGE, KOTTAYAM TALUK.
23 P.S.ANIL KUMAR
AGED 54 YEARS
PUTHENPURAYIL HOUSE, ERIKADU KARA, PUTHUPALLY
VILLAGE, KOTTAYAM TALUK.
24 K.M.PURUSHOTHAMAN PANICKER
AGED 65 YEARS
MANIMANDHIRAM HOUSE, VENNIMALA BHAGOM, PAYYAPADI
KARA, PUTHUPALLY VILLAGE,KOTTAYAM TALUK.
25 E.K.RAJU
AGED 60 YEARS
THAIKOODAM BHAGOM, AMAYANNOOR KARA, AYARKUNNAM
VILLAGE, KOTTAYAM TALUK.
26 SURESH M.
AGED 55 YEARS
MADUKANI VISHNU NIVAS, MANGANAM KARA,
MUTTAMBALAM VILLAGE, KOTTAYAM TALUK.
27 E.V.NARAYANAN NAIR
AGED 70 YEARS
MOLANTHANANTH KAROTT HOUSE, LAKATTOOR KARA,
KOOROPADA VILLAGE, KOTTAYAM TALUK.
28 K.R.RADHAKRISHNAN
AGED 55 YEARS
KALARIKKAL HOUSE, KUMARANELLOOR BHAGHOM,
PERUMBAYIKATTUSHERRY KARA, PERUMBAYIKADU
VILLAGE, KOTTAYAM TALUK.
29 M.G.MURALEEDHARAN NAIR
AGED 52 YEARS
MURALI SADHANAM, KOOROPADA KARA, KOOROPADA
VILLAGE, KOTTAYAM TALUK.
30 V.M.PURUSHOTHAMAN NAIR
AGED 68 YEARS
AMBADIYIL HOUSE, PANGADA KARA, KOOROPADA
VILLAGE, KOTTAYAM TALUK.
Tr.P(C) Nos.184, 189 & 193/2021
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31 V.N.SOMASHEKARAN NAIR
AGED 70 YEARS
SOMAVILASAM HOUSE, KOTHALA KARA, PAMPADY
VILLAGE, KOTTAYAM TALUK.
32 M.K.PURUSHOTHAMAN
AGED 69 YEARS
S/O.KUNJIKUTTAN, MADATHIL HOUSE, AARUMANOOR
KARA, AYARKUNNAM VILLAGE, KOTTAYAM TALUK.
33 T.S.ANIL KUMAR
AGED 47 YEARS
THARAPPEL HOUSE, PUNNATHURA KARA, AYARKUNNUM
VILLAGE, KOTTAYAM TALUK.
34 T.N.CHANDRAN
AGED 75 YEARS
CHANDRALAYAM HOUSE, VADAVATHOOR KARA,
VIJAYAPURAM VILLAGE, KOTTAYAM TALUK.
35 P.R.RAMAN NAIR
AGED 60 YEARS
PARAYIL HOUSE, KONGADOOR KARA, AYARKUNNUM
VILLAGE, KOTTAYAM TALUK.
36 O.K.MANIKUTTAN
AGED 44 YEARS
S/O.KARUNAKARA PANICKER, OLOOR PADINJARETHIL
HOUSE, MANARCADU VILLAGE, KOTTAYAM TALUK,
NOMINATED MEMBER OF THE BHARANA SAMITHY.
37 CHANDRIKA
AGED 65 YEARS
W/O.ANIYAN, EDAPPALLY HOUSE, MANARCADU KARA,
KOTTAYAM TALUK.
BY ADV B.KRISHNA MANI
THIS TRANSFER PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.02.2022, ALONG WITH Tr.P(C).189/2021,
193/2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Tr.P(C) Nos.184, 189 & 193/2021
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
THURSDAY, THE 24TH DAY OF FEBRUARY 2022 / 5TH PHALGUNA,
1943
TR.P(C) NO. 189 OF 2021
IN OS 699/2018 OF PRINCIPAL MUNSIFF COURT, KOTTAYAM
PETITIONERS:
1 MANARCADU BHAGAVATHY DEVASWOM
REP. BY ITS TRUSTEE T.N.SREEKUMARA SARMA,
AGED 64 YEARS, S/O.NARAYANAN ELAYATH, THANNIYIL
ILLOM, MANARCADU VILLAGE, MANARCADU P.O,
KOTTAYAM-686 019
2 T.N. SREEKUMARA SARMA,
AGED 64 YEARS
S/O. NARAYANAN ELAYATH,PRESIDENT OF MANARCADU
BHAGAVATHI DEVASWOM THANNIYIL ILLOM , MANARCADU
VILLAGE, MANARCADU P.O, KOTTAYAM 686 019
BY ADVS.
SEBASTIAN CHAMPAPPILLY
DR.ABRAHAM P.MEACHINKARA
SRI.GEORGE CLEETUS
SMT.MARGARET MAUREEN DROSE
RESPONDENTS:
1 KURIAN V.ABRAHAM
AGED 54 YEARS
S/O. K.K. ABRAHAM, VETTIKUNNEL ANUGRAHA HOUSE,
MANARCADU VILLAGE, MANARCADU P.O,
KOTTAYAM-686 019
2 MANARCADU BHAGAVATHI DEVASWOM BHARANASAMITHI,
MANARCADU KARA, MANARCADU VILLAGE, KOTTAYAM
TALUK,
Tr.P(C) Nos.184, 189 & 193/2021
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REP. BY ITS AUTHORISED SIGNATORY, R.
RAVIMANOHAR.
3 R. RAVIMANOHAR,
AGED 65 YEARS
S/O. RAMAN NAIR, VATTAPARAMBIL HOUSE, MANARCADU
KARA , MANARCADU VILLAGE, KOTTAYAM TALUK, AND
THE AUTHORISED SIGNATORY OF MANARCADU BHAGAVATHI
BHARANASAMITHI.
4 SUNIL KUMAR,
S/O. LATE SREEDHARAN NAIR, AGED 41 YEARS,
JOINT SECRETARY, MANARCADU DEVASWOM BHARANA
SAMITHY, RESIDING AT KIZHAKKEDATHU HOUSE,
MANARCADU KARA, MANARCADU VILLAGE, KOTTAYAM
TALUK.
BY ADVS.
SRI.HARISH ABRAHAM
SRI.JOSEPH ABRAHAM (KOTTAYAM)
THIS TRANSFER PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.02.2022, ALONG WITH Tr.P(C).184/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Tr.P(C) Nos.184, 189 & 193/2021
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
THURSDAY, THE 24TH DAY OF FEBRUARY 2022 / 5TH PHALGUNA,
1943
TR.P(C) NO. 193 OF 2021
IN OS 755/2019 OF PRINCIPAL MUNSIFF COURT , KOTTAYAM
PETITIONERS:
1 T.N.SREEKUMARA SARMA
AGED 64 YEARS
S/O.NARAYANAN ELAYATH, THANNIYIL ILLOM,
MANARCADU P.O., KOTTAYAM-686019.
2 MANARCADU BHAGAVATHI DEVASWOM-BHARANA SAMITHI,
MANARCADU SREE BHAGAVATHI TEMPLE, MANARCADU
P.O., KOTTAYAM-686019, REP. BY ITS PRESIDENT,
T.N.SREEKUMARA SARMA, AGED 64 YEARS,
S/O.NARAYANAN ELAYATH, THANNIYIL ILLOM,
MANARCADU P.O., KOTTAYAM-686019.
BY ADVS.
SEBASTIAN CHAMPAPPILLY
DR.ABRAHAM P.MEACHINKARA
SRI.GEORGE CLEETUS
SMT.MARGARET MAUREEN DROSE
RESPONDENTS:
1 SANEESH P.JOSEPH
AGED 37 YEARS
S/O.CHANDY JOSEPH, RESIDING AT VALAMPARAMBIL
HOUSE, KUMMANAM KARA, CHENGALAM SOUTH VILLAGE,
KUMMANAM PO., KOTTAYAM TALUK, KOTTAYAM DISTRICT,
PIN-686005.
2 RAVI MANOHAR,
S/O.RAMAN NAIR, RESIDING AT VATTAPARAMBIL HOUSE,
MANARCADU KARA, MANARCADU VILLAGE, MANARCADU
P.O., KOTTAYAM, PIN-686019.
Tr.P(C) Nos.184, 189 & 193/2021
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3 SUNIL KUMAR,
(FATHER'S NAME IS NOT KNOWN TO THE PETITIONERS),
RESIDING AT KIZHAKKEDATHU HOUSE, MANARCADU KARA,
MANARCADU VILLAGE, MANARCADU P.O., KOTTAYAM,
PIN-686019.
4 T.N.PRAKASH KUMAR,
(FATHER'S NAME IS NOT KNOWN TO THE PETITIONER),
RESIDING AT CHIRAKKAL HOUSE, MANARCADU KARA,
MANARCADU VILLAGE, MANARCADU P.O., KOTTAYAM,
PIN-686019.
5 P.R.RAMAN NAIR,
(FATHER'S NAME IS NOT KNOWN TO THE PETITIONERS),
RESIDING AT PARAYIL HOUSE, KIDANGOOR KARA,
KIDANGOOR VILLAGE, MEENACHIL TALUK, KOTTAYAM
DISTRICT, PIN-686572.
BY ADV SRI.V.A.VINOD
THIS TRANSFER PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.02.2022, ALONG WITH Tr.P(C).184/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Tr.P(C) Nos.184, 189 & 193/2021
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ORDER
[Tr.P(C) Nos.184/2021, 189/2021, 193/2021] The petitioner in Tr.P(C) No.184/2021 is defendant No.1 in O.S.No.514 of 2019 on the file of the Principal Munsiff's Court - I, Kottayam. The respondents are the plaintiff and defendant Nos. 2 to 37 in the suit,.
2. Petitioners in Tr.P(C) No.189/2021 are defendant Nos.1 and 3 in O.S.No.699 of 2018 on the file of the Principal Munsiff's Court -I, Kottayam. The respondents are the plaintiff and defendant Nos. 2, 4 and 5 therein.
3. The petitioners in Tr.P(C) No.193/2021 are defendant Nos.1 and 6 in O.S.No.755 of 2019 on the file of the Principal Munsiff's Court - I, Kottayam. The respondents are plaintiff and defendant Nos. 2, 3, 4 and
5.
4. All the above referred original suits were filed Tr.P(C) Nos.184, 189 & 193/2021 ..11..
, by the plaintiffs seeking permanent prohibitory injunction against the defendants.
5. The petitioner No.1 in Tr.P.(C) Nos. 184 and 193 of 2021 (petitioner No.2 in Tr.P.(C) No.189/2021) claims that he is the present 'Ooralan' of Manarcadu Bhagavathi Devaswom that belongs to Thanniyil Illom of Manarcadu in Kottayam District. He has derived his title as 'Ooralan' by a chain of succession. It is the knowledge of petitioner No.1 that his father Narayanan Elayath was the 'Ooralan' of the Devaswom from the year, 1920 till his death in the year, 1977 and he was succeeded by his elder son T.N. Vasudevan Elayath from 1977 till his death in the year, 2014. Thereupon, as per the custom, his younger brother Narayanan Elayath succeeded as 'Ooralan' and he continued till his death in the year, 2016. Thereafter, as per the custom, petitioner No.1 became the 'Ooralan' of the temple. Petitioner No.1, in his capacity as Ooralan, is the President of the Manarcadu Devaswom Bharana Samithy, an association, formed and registered in the Tr.P(C) Nos.184, 189 & 193/2021 ..12..
, year 1990, by the then Ooralan, under the Travancore Cochin Literary, Scientific and Charitiable Societies Registration Act, 1955 for giving a participation and association in running the day-to-day affairs of the temple. The immovable properties surrounding the temple and located nearby the temple were alienated by his predecessors. Other members of the Bharana Samithi resolved to take steps for recovering the properties of the Devaswom. Some of the assignees of the alienated properties and purchasers of some of the properties from the assignees instituted suits against the present 'Ooralan' and some members of the Bharana Samithi.
6. O.S.Nos. 514/2019, 699/2018, 755/2019, 722/2018 and 726/2018, instituted by the above mentioned assignees/subsequent purchasers of the property against the petitioners herein and some of the members of the Bharanasamithi, are pending before the Principal Munsiff's Court - I, Kottayam and O.S.Nos. 640/2018, 427/2019, 536/2019, 3/2020 and 46/2020 are Tr.P(C) Nos.184, 189 & 193/2021 ..13..
, pending before the Additional Munsiff's Court -II, Kottayam.
7. The petitioners submit that the main question to be decided in all these cases is whether the 'Ooralan' of Manarcadu Bhagavathy Devaswom was entitled to alienate the property of the Devaswom. It is further submitted that the documents to be produced and the witnesses to be examined in all these cases are one and the same and separate trial may lead to conflicting decisions. It is further submitted that no prejudice would be caused to any of parties in the litigation, if the original suits pending before one of the Courts are transferred to the other Court for getting them tried jointly.
8. On 10.03.2021, this Court issued notice to respondents. Notices were duly served on the respondents.
9. The learned counsel for respondent No.1 in Tr.P. (C) No.193 of 2021 submitted that O.S.No.755/2019 which is sought to be transferred need not be tried along Tr.P(C) Nos.184, 189 & 193/2021 ..14..
, with other cases, as it has no direct connection with the subject matters in the other cases. The learned Counsel further submitted that he has no objection in transferring O.S.No.755/2019 to the Additional Munsiff Court - II, provided the question of joint trial is left to be decided by the Trial Court. The learned counsel for the respondents in Tr.P.(C) No.184 of 2021 submitted that he has only a formal objection in allowing the reliefs sought.
10. Having regard to the averments in the Transfer Petitions, this Court is satisfied that a direction to transfer the cases as sought for can be granted.
11. In the result, the Transfer Petitions are allowed. O.S.Nos. 514/2019, 699/2018, 755/2019 are withdrawn from the file of the Principal Munsiff's Court -I, Kottayam and transferred to the Additional Munsiff's Court - II, Kottayam. The Principal Munsiff's Court - I, Kottayam is directed to transmit the records of O.S.Nos. 514/2019, 699/2018, 755/2019 to the Additional Munsiff's Court - II, Tr.P(C) Nos.184, 189 & 193/2021 ..15..
, Kottayam.
12. It is made clear that the question of joint trial of the transferred suits with the suits already pending before it, is left to be decided by the Additional Munsiff's Court - II, Kottayam.
Transfer Petitions are allowed accordingly.
Sd/-
K. BABU, JUDGE kkj Tr.P(C) Nos.184, 189 & 193/2021 ..16..
, APPENDIX OF TR.P(C) 189/2021 PETITIONER ANNEXURES ANNEXURE 1 (TRUE COPY OF THE PLAINT IN O.S. NO.
699 OF 2018 PENDING ON THE FILE OF THE PRINCIPAL MUNSIFF COURT (COURT I), KOTTAYAM DATED 15.10.2018.
ANNEXURE 2 (TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE PETITIONERS AS DEFENDANT NO.1 AND 3 ON THE FILE OF THE PRICIPAL MUNSIFF COURT (COURT I), KOTTAYAM, DATED 05.02.2020).
ANNEXURE 3 (TRUE COPY OF I.A. NO. 6 /2021 FILD IN O.S NO. 699/2018 BEFORE THE PRINCIPAL MUNSIFF COURT, (COURT I), KOTTAYAM DATED 26.02.2021).
Tr.P(C) Nos.184, 189 & 193/2021 ..17..
, APPENDIX OF TR.P(C) 193/2021 PETITIONER ANNEXURES ANNEXURE 1 TRUE COPY OF THE PLAINT IN O.S.NO.755 OF 2019 PENDING ON THE FILE OF THE PRINCIPAL MUNSIFF COURT (COURT I), KOTTAYAM, DATED 04.12.2019.
ANNEXURE 2 TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE PETITIONER AS DEFENDANT NOS.1 AND 6 ON THE FILE OF THE PRINCIPAL MUNSIFF COURT (COURT I), KOTTAYAM, DATED 05.02.2020.
ANNEXURE 3 TRUE COPY OF I.A.NO.1 OF 2021 FILE IN O.S.NO.755 OF 2019 BEFORE THE PRINCIAPL MUNSIFF COURT (COURT I) KOTTAYAM ON 26.02.2021.
Tr.P(C) Nos.184, 189 & 193/2021 ..18..
, APPENDIX OF TR.P(C) 184/2021 PETITIONER ANNEXURES ANNEXURE 1 TRUE COPY OF THE PLAINT IN O.S.NO.514 OF 2019 PENDING ON THE FILE OF THE PRINCIPAL MUNSIFF COURT, KOTTAYAM, DATED 19/08/2019).
ANNEXURE 2 TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE PETITIONER AS DEFENDANT NO.I ON THE FILE OF THE PRINCIPAL MUNSIFF COURT (COURT I), KOTTAYAM DATED 05/02/2020.
ANNEXURE 3 TRUE COPY OF THE PLAINT IN O.S.NO.536 OF 2019 PENDING ON THE FILE OF THE ADDITIONAL MUNSIFF COURT (COURT II) KOTTAYAM, DATED 2/9/2019.
ANNEXURE 4 TRUE COPY OF I.A.NO.2 OF 2021 FILED IN O.S.NO.514 OF 2019 BEFORE THE PRINCIPAL MUNSIFF COURT (COURT I) KOTTAYAM DATED 26/02/2021.