Kerala High Court
Rajeev vs P.D.Rajagopalan on 30 June, 2010
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
THURSDAY, THE 21ST DAY OF AUGUST 2014/30TH SRAVANA, 1936
OP(C).No. 168 of 2014 (O)
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EP.NO.716/2011 IN OS.NO.515/1997 OF SUB COURT, THRISSUR.
PETITIONER(S):
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RAJEEV, AGED 49 YEARS
S/O LATE PADINJAKARA VASUDEVAN, VALLATHOLE NAGAR
NEDUMPURA VILLAGE DESOM, TALAPPILLY TALUK
THRISSUR DISTRICT
BY ADV. SRI.G.SREEKUMAR (CHELUR)
RESPONDENT(S):
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1. P.D.RAJAGOPALAN,
S/O PADINJAKARA DEVAN VAIDYAR
NEDUMPURA VILLAGE DESOM
NOW RESIDING AT C/O SATHTADEVANH
CHIRANGARA VALAPIL HOUS, MEZHATHOOR P.O, THRITHALA
PALAKKAD 678001
2. JAYATHILAKAN,
S/O PADINJAKARA DEVAN VAIDYAR
NEDUMPURA VILLAGE DESOM, TALAPPILLY TALUK
THRISSUR DISTRICT 680001
3. E. KUTTISANKARAN,
KSEB, HOUSING COLONY, PAVANGAD P.O
PUTHIYANGADI, KOZHIKODE 673001
4. BINDHU,
D/O KUTISANKARAN, KSEB HOUSING COLONY, PAVANGAD P.O
PUTHIYANGADI, KOZHIKODE 673001
5. INDHU,
D/O KUTISANKARAN, KSEB HOUSING COLONY, PAVANGAD P.O
PUTHIYANGADI, KOZHIKODE 673001
R2 BY ADV. SRI.SAJU.S.A
R2 BY ADV. SMT.MEENA.A.
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 21-08-2014,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP(C).No. 168 of 2014 (O)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT P1 A TRUE COPY OF THE COMMON JUDGMENT IN OS NO 515 OF 97 AND
CONNECTED CASES DATED 30-06-2010 ON THE FILE OF THE PRL.
SUB COURT, THRISSUR
EXHIBIT P2 A TRUE COPY OF THE COMMISSIONER'S REPORT AND PLAN IN EXT P1
SUIT DATED 11-09-97
EXHIBIT P3 A TRUE COPY OF THE EP NO 716 OF 2011 IN OS NO 515 OF 97
DATED 24-11-2011 ON THE FILE OF THE SUB COURT, THRISSUR
EXHIBIT P4 TRUE COPY OF THE ORDER PASSED IN EP NO 716 OF 2011 IN OS NO
515 OF 97 DATED 15-10-2013 ON THE FILE OF THE IST ADDL. SUB
COURT, THRISSUR
EXHIBIT P5 A TRUE COPY OF THE ORDER PASSED IN EA NO 1729 OF 2013 IN EP
NO 716 OF 2011 IN OS NO 515 OF 97 ON THE FILE OF THE IST
ADDL. SUB COURT, THRISSUR DATED 06-12-2013
RESPONDENT(S)' EXHIBITS : NIL.
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//TRUE COPY//
P.S. TO JUDGE.
V.CHITAMBARESH, J.
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O.P (C) No.168 of 2014
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Dated this the 21st day of August, 2014
J U D G M E N T
The building has to be sliced into two if it falls in two plots alloted to different sharers. The Executing Court cannot go behind the decree if there is no reservation therein to retain the building. The impugned order directing the building to be retained as such therefore requires to be annulled. The building however shall not be demolished pending pronouncement of the judgment in the Appeal Suits. The Appeal Suits stem out of the final decree in the suit for partition.
The Original Petition is disposed of.
Sd/-
V.CHITAMBARESH, Judge.
nj.