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K P John vs John Puthiyakunnel And Ors Etc on 19 April, 2018

Bench: Arun Mishra, Uday Umesh Lalit

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                                    IN THE SUPREME COURT OF INDIA
                                    CIVIL APPELLATE    JURISDICTION

                               CIVIL APPEAL No(s).                     OF 2018
                         (Arising out of SLP(C ) Nos.            33156-33159/2014)



     K P JOHN & ANR.                                              Petitioner(s)


                                              VERSUS



     JOHN PUTHIYAKUNNEL AND ORS. ETC.                              Respondent(s)



                                            O R D E R

Leave granted.

As the controversy in question has been finally decided in the case of K.S. Verghese vs. St. Peter’s & Paul’s Syrian Orth. & Ors. in C.A. NO. 3674 of 2015 etc. decided on 3rd July, 2017 [2017 (15) SCC 333], in which it has been laid down that 1934 Constitution holds the field, nothing further survives in the matters for adjudication. Consequently, the appeals stand disposed of in terms Signature Not Verified Digitally signed by NEELAM GULATI Date: 2018.04.26 16:40:54 IST Reason: of the above judgment.

Let all the concerned courts and authorities act in terms of the judgment. Let there be no multiplicity of the litigation on this aspect any more in the various courts. The decision rendered in representative suit is binding on all.

................J. (ARUN MISHRA) ................J. (UDAY UMESH LALIT) NEW DELHI;

APRIL 19, 2018
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ITEM NO.13                 COURT NO.10                  SECTION XI-A

                S U P R E M E C O U R T O F        I N D I A
                        RECORD OF PROCEEDINGS

Petition(s) for Special Leave to Appeal (C)     No(s).    33156-
33159/2014

(Arising out of impugned final judgment and order dated 03-09-2014 in RP No. 664/2013 RFA Nos. 524, 596 & 604/2013 passed by the High Court Of Kerala At Ernakulam) K P JOHN & ANR. Petitioner(s) VERSUS JOHN PUTHIYAKUNNEL AND ORS ETC Respondent(s) (and IA No.31503/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS ) Date : 19-04-2018 These petitions were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE UDAY UMESH LALIT For Petitioner(s) Mr. C.U. Singh, Sr. Adv.

Mr. E. M. S. Anam, AOR Mr. Karan Lahiri, Adv.

For Respondent(s) Mr. C.U. Singh, Sr. Adv.

Mr. Paul Kuriakose, Adv. Mr. P. S. Sudheer, AOR Mr. Rishi Maheshwari, Adv. Mr. Bharat Sood, Adv.

Ms. Shruti Jose, Adv.

Mr. Vikas Singh, Sr. Adv. Mr. Mohan Parasaran, Sr. Adv. Mr. A. Raghunath, AOR Mr. K.J. Kuriachan, Adv. Mr. Vishnu Kumar, Adv.

Mr. Kuriakose Varghese, Adv. Mr. V. Shyamohan, Adv. Mr. Deepak Grover, Adv.

Mr. Vishnu Sharma, AOR Mr. P. K. Manohar, AOR  4 UPON hearing the counsel the Court made the following O R D E R Leave granted.

The appeals are disposed of in terms of the signed order.

Pending application, if any, also stand disposed of.

(NEELAM GULATI) (JAGDISH CHANDER) COURT MASTER (SH) BRANCH OFFICER (SIGNED ORDER IS PLACED ON THE FILE)