Kerala High Court
P.K Varghese vs Babu Joseph on 17 December, 2012
Author: V.Chitambaresh
Bench: V.Chitambaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
MONDAY, THE 17TH DAY OF DECEMBER 2012/26TH AGRAHAYANA 1934
OP(C).No. 4394 of 2012 (O)
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IA.NO.430/2003 IN OS.6/1998 of SUB COURT, PATHANAMTHITTA
PETITIONER(S)/PETITIONER/LEGAL HEIR OF DECEASED IST PLAINTIFF:
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P.K VARGHESE, AGED 43 YEARS
PADINJATTETHIL HOUSE, S/O.GEE VARGHESE KURIYAN
KARIAMPLAVU, ANGADI MURI, ANGADI VILLAGE
PATHANAMTHITTA DISTRICT. PIN-689 674.
BY ADVS.SRI.PRASAD CHANDRAN
SRI.JOSEPH GEORGE
RESPONDENT(S)/RESPONDENTS AND PETITIONERS 2 TO 6:
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1. BABU JOSEPH
S/O.JOSEPH, PUTHENPURAYIL, KIDANGARA MURI
VELIYANAD, KUTTANAD, ALLEPPEY DISTRICT.PIN-689 590.
2. THOMAS JOSEPH,
S/O.JOSEPH, PUTHENPURAYIL, KIDANGARA MURI
VELIYANAD, KUTTANAD, ALLEPPEY DISTRICT.PIN-689 590.
3. ALEXANDER JOSEPH,
S/O.JOSEPH, PUTHENPURAYIL, KIDANGARA MURI
VELIYANAD, KUTTANAD, ALLEPPEY DISTRICT.PIN-689 590.
4. THRESSIAMMA JOSEPH,
D/O.MARIAMMA JOSEPH, PERISSERY VEEDU, PULINKUNNU
KUTTANAD, ALLEPPEY DISTRICT. PIN688 504.
5. MARIAMMA JOSEPH,
D/O.MARIAMMA JOSEPH, PUTHENPURAYIL, KIDANGARA MURI
VELIYANAD, KUTTANAD, ALLEPPEY DISTRICT.PIN-689 590.
6. PHILIPOSE,
PARAYADIYIL HOUSE, KATTUR MURI, CHERUKOL VILLAGE
RANNI TALUK, REP. BY P.O.A HOLDER, OMANA PHILIP
PARAYADIYIL HOUSE, KATTUR MURI, CHERUKOL VILLAGE
RANNI TALUK, PIN-689 650.
7. VALSA THOMAS,
D/O.P.T.THOMAS, RESIDING AT A-6, ASWINI APARTMENTS
17-OUDH ROAD, KIRKEE, PUNE
MAHARASHTRA STATE, PIN-411 020.
8. THOMAS P.THOMAS,
S/O.P.T.THOMAS, PUTHIYATH VEEDU, KATTUR
CHERUKOL VILLAGE, RANNI TALUK, PIN-689 650.
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 17-12-2012,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
APPENDIX IN O.P.(C) NO.4394 OF 2012
PETITIONER(S) EXHIBITS
EXT.P1- PHOTOCOPY OF PRELIMINARY DECREE IN O.S.6/1998 OF SUB COURT,
PATHANAMTHITTA.
EXT.P2- PHOTOCOPY OF I.A.430/2003 IN O.S.6/1998 OF SUB COURT, PATHANAMTHITTA.
EXT.P3- PHOTOCOPY OF I.A.432/2003 IN O.S.6/1998 OF SUB COURT, PATHANAMTHITTA.
EXT.P4- PHOTOCOPY OF I.A.1004/2011 IN O.S.6/1998 OF SUB COURT, PATHANAMTHITTA.
//TRUE COPY//
P.S. TO JUDGE.
V.CHITAMBARESH, J.
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O.P.(C) No. 4394 of 2012
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Dated this the 17th day of December, 2012
J U D G M E N T
The only prayer urged at the time of hearing is for a direction to the court below to consider an interlocutory application filed to pass a supplementary preliminary decree and another interlocutory application for impleading. The petitioner contends that a supplementary preliminary decree requires to be passed consequent on the death of some of the sharers after the original preliminary decree.
2. I direct the court of the Subordinate Judge of Pathanamthitta to consider I.A.Nos.432/2003 and 1004/2011 in O.S.No.6/1998 within a period of two months from the date of receipt of a copy of this judgment.
No further directions are warranted and the original petition is disposed of.
V.CHITAMBARESH, Judge.
nj.
"I.A.No.1004/2011" occurring in line 2 of 2nd paragraph of the judgment dated 17.12.2012 in O.P.(C) No.4394/2012 is corrected and substituted as "I.A.No.430/2003", as per order dated 08.01.2013 in I.A.No.244/2013 in O.P.(C) No.4394/2012.
Sd/-
Registrar (Judicial)