Kerala High Court
Kootumonvilakom Bhagavathi Temple vs Surendran
Author: K.Abraham Mathew
Bench: K.Abraham Mathew
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE K.ABRAHAM MATHEW
TUESDAY,THE 8TH DAY OF MARCH 2016/18TH PHALGUNA, 1937
OP(C).No. 677 of 2016 (O)
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IA.NO.2862/15IN OS.NO.628/2015 OF MUNSIFF COURT, ATTINGAL.
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PETITIONER(S):
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1. KOOTUMONVILAKOM BHAGAVATHI TEMPLE
REPRESENTED SECRETARY OF AD HOC COMMITTEE,
SUGATHAN, AGED 59 YEARS, S/O.LAKSHMI, MULLIYIL,
AVANAVANCHERY, ATTINGAL.
2. SATHYADASAN, AGED 75 YEARS, S/O.JANAKI,
PULLUTHOTTATHIL, ERIMKULAM KADAVILA,
ATTINGAL, THIRUVANANTHAPURAM.
3. INDIRA,AGED 37 YEARS, D/O.JANAKI, ASWAMALIKA,
P.V.6 A2, TB JUNCTION, ATTINGAL.
4. SHEELA, AGED 35 YEARS, D/O.ANANDAVALLI,
PERAKONATHU, ELAMBA, ATTINGAL,
THIRUVANANTHAPURAM.
5. SURENDRAN, AGED 58 YEARS, REMANI NIVAS,
KADAVILA, VANCHIYOOR P.O, ALAMCODE, ATTINGAL,
THIRUVANANTHAPURAM.
6. BAHULEYAN, AGED 68 YEARS, KARTHIKA,
VANCHIYOOR P.O, ALAMCODE, ATTINGAL,
THIRUVANANTHAPURAM.
7. C.K. RAVI, AGED 74 YEARS, BITHINVAS, ELAMBA P.O,
ATTINGAL, THIRUVANANTHAPURAM.
BY ADVS.SMT.M.SANTHI (K/868/2011)
SRI.G.RANJU MOHAN
RESPONDENT(S):
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1. SURENDRAN, AGED 55 YEARS, S/O.SAHADEVAN,
SUJITH BHAVAN, AISWARYA NAGAR, ELAMPA PO,
ATTINGAL, THIRUVANANTHAPURAM-695102.
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OP(C).No. 677 of 2016 (O)
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2. MOHANDAS @ MOHAN, AGED 54 YEARS,
S/O.BHARGAVAN, THIRUVATHIRA, OORUPOIKA PO,
ATTINGAL, THIRUVANANTHAPURAM - 695 104.
3. JAYAKUMAR,
(AGE AND FATHER'S NAME NOT KNOWN) JAYA NIVAS,
ELAMBA PO, ATTINGAL, THIRUVANANTHAPURAM - 695 102.
4. AKASHBABU,
(AGE AND FATHER'S NAME NOT KNOWN) PUSHPA VILASAM,
ELAMBA P.O, ATTINGAL, THIRUVANANTHAPURAM - 695 102.
5. VISHNU,
(AGE AND FATHER'S NAME NOT KNOWN)'PUNARTHAM'
ELAMBA P.O, AISWARYA NAGAR, ATTINGAL,
THIRUVANANTHAPURAM - 695 102.
6. SUJITH, AGED 25 YEARS, S/O.SURENDRAN,
SUJITH BHAVAN, AISWARYA NAGAR, ELAMBA.P.O.,
ATTINGAL, THIRUVANANTHAPURAM - 695 102.
7. CHANDRANANDAN, AGED 52 YEARS, PRANAVAM,
ELAMBA P.O, ATTINGAL,THIRUVANANTHAPURAM-695 102.
8. ABHAYAN, AGED 52 YEARS, S/O.KRISHNAN, CHIRAYIL,
TOLL JN., ELAMPA P.O, ATTINGAL,
THIRUVANANTHAPURAM -695 102.
BY ADV. SRI.P.ANOOP (MULAVANA)
THIS OP (CIVIL) HAVING BEEN FINALLY HEARD ON 08-03-2016,
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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OP(C).No. 677 of 2016 (O)
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APPENDIX
PETITIONER(S)' EXHIBITS:
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P1 - THE TRUE COPY OF THE PARTITION DEED (NO.4461 OF 1102 ME) ALONG
WITH THE TAX RECEIPT.
P2 - TRUE COPY OF THE ORDER DATED 28.07.2015 IN OS 584/1999 BY THE
HON'BLE MUNSIFFS COURT, ATTINGAL.
P3 - TRUE COPY OF THE MINUTES BOOK DATED 10.05.2015.
P4 - TRUE COPY OF THE MINUTES BOOK DATED FROM 20.05.2015.
P5 - TRUE COPY OF THE O.S.NO.628/2015.
P6 - TRUE COPY OF THE ORDER IN OPC 3048/2015 DATED 11.12.2015.
P7 - TRUE COPY OF THE NOTICE PUBLISHED AND DISTRIBUTED BY THE
PETITIONERS.
P8 - TRUE COPY OF THE PAPER PUBLICATION BY THE RESPONDENTS.
P9 - TRUE COPY OF THE NOTICE PUBLISHED AND DISTRIBUTED BY THE
RESPONDENTS.
P10 - TRUE COPY OF THE CMP FILED AGAINST THESE RESPONDENTS BEFORE
THE HON'BLE JFMC ATTINGAL.
P11 - THE TRUE COPY OF THE FIR NO.0442/16 DATED 27.02.2016.
RESPONDENT(S)' EXHIBITS: NIL
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//TRUE COPY//
P.S.TO JUDGE
mbr/
K.ABRAHAM MATHEW, J.
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O.P.(C) No.677 of 2016
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Dated this the 8th day of March, 2016
JUDGMENT
Petitioners are the plaintiffs in O.S No.628 of 2015 of Munsiff Court, Attingal. Two prayers have been made in this original petition. The second prayer has become infructuous. The prayer for a direction to dispose of the suit and I.A No.2862 of 2015 can be allowed. It is submitted by the learned counsel for the petitioners that the parties have reached an agreement at the instance of the Deputy Superintendent of Police, Attingal. The parties can proceed with the agreement notwithstanding the disposal of this original petition.
In the result, this original petition is disposed of directing the trial court to dispose of I.A No.2862 of 2015 and O.S No.628 of 2015 as early as possible.
K.ABRAHAMSd/-MATHEW, JUDGE vdv/09/03/16