Kerala High Court
Jose Joseph vs M/S.Traders Tower Constructions on 21 June, 2015
Author: K.Harilal
Bench: K.Harilal
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.HARILAL
MONDAY, THE 20TH DAY OF JUNE 2016/30TH JYAISHTA, 1938
OP(C).No. 765 of 2016 (O)
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O.S.NO.589/2011 OF IIND ADDITIONAL SUB COURT, KOZHIKODE.
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PETITIONER(S):
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1. JOSE JOSEPH, AGED 55 YEARS,
S/O.THOMMAN JOSEPH,KOCHUPURACKAL,
28/173,CHEVARAMBALAM PO, NELLIKKODE,
KOZHIKODE TALUK.
2. C.P.USMAN, AGED 57 YEARS,
S/O.KUNUTTY, SHAMANAS HOUSE,
PANNIYAMKARA, KALLAI PO, KOZHIKODE.
BY ADV. SRI.LAL GEORGE
RESPONDENT(S):
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1.M/S.TRADERS TOWER CONSTRUCTIONS
PROPERTY DEVELOPERS PRIVATE LIMITED
REPRESENTED BY MANAGING DIRECTOR,
B.RAVEENDRAN PILLAI, DOOR NO.5/2486,
"SWARACHITHRA", BANK ROAD,
KALATHINKUNNU AMSOM,
KOZHIKODE TALUK-673 001.
2.APPACHAN @ P.D.ABRAHAM,
S/O.DEVASSIA, AGED 60 YEARS,
"SWARGACHITHRA", BANK ROAD,
KALATHIKUNNU AMSOM,
KOZHIKODE TALUK - 673 001.
3.P.A.SANEESH, AGED 38 YEARS,
S/O.P.D.ABRAHAM, "SWARGACHITTARA",
BANK ROAD, KALATHIKUNNATHU AMSOM,
KOZHIKODE TALUK - 673 001.
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OP(C).No. 765 of 2016 (O)
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4.MANEESH ABRAHAM, AGED 36 YEARS,
S/O.P.D.ABRAHAM, "SWARGACHITTARA",
BANK ROAD, KALATHIKUNNATHU AMSOM,
KOZHIKODE TALUK - 673 001.
5.KOCHIN SMART CITY PROPERTIES(PVT) LTD.,
"PEEVEES", TRITAN, MARINE DRIVE,
KOCHI -31,
REPRESENTED BY ITS MANAGING DIRECTOR,
P.P.JOSE, CONVENT ROAD, KORATTI P.O.
R1 BY ADVS.SRI.M.GOPIKRISHNAN NAMBIAR
SRI.P.GOPINATH
SRI.P.BENNY THOMAS
SRI.K.JOHN MATHAI
SRI.JOSON MANAVALAN
SRI.KURYAN THOMAS
R5 BY ADVS.SRI.SHYAM PADMAN
SRI.C.M.ANDREWS
SMT.BOBY M.SEKHAR
THIS OP (CIVIL) HAVING BEEN FINALLY HEARD
ON 20-06-2016, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
mbr/
OP(C).No. 765 of 2016 (O)
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APPENDIX
PETITIONER(S)' EXHIBITS:
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P1- TRUE PHOTOSTAT COPY OF THE BUILDING PERMIT.
P2- TRUE PHOTOSTAT COPY OF THE LETTER DATED 21.6.2015
P2A- TRUE PHOTOSTAT COPY OF REPLY LETTER DATED 30.1.2016
P3- TRUE PHOTOSTAT COPY OF PLAINT IN OS NO.589/2011.
P4- TRUE PHOTOSTAT COPY OF WRITTEN STATEMENT FILED BY
RESPONDENTS 1 TO 4.
P5- TRUE PHOTOSTAT COPY OF FINAL REPORT DATED 1.3.2015 IN
CRIME NO.435/2013.
P6- TRUE PHOTOSTAT COPY OF THE JUDGMENT DATED 27.9.2013 IN
CC NO.388/2012.
P7- TRUE PHOTOSTAT COPY OF THE ATTACHMENT ORDER DATED 1.3.2014
IN OS NO.33/2014.
P8- TRUE PHOTOSTAT COPY OF THE AFFIDAVIT FILED IN SUPPORT OF
IA NO.4610/20115.
P9- TRUE PHOTOSTAT COPY OF THE COUNTER STATEMENT BY RESPONDENTS
1 TO 4.
P10- ORIGINAL OF ORDER DATED PASSED IN 9.2.2016 IN
IA NO.4610/2015.
RESPONDENT(S)' EXHIBITS: NIL
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//TRUE COPY//
P.S. TO JUDGE
mbr/
K.HARILAL, J.
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O.P.(C). No.765 of 2016
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Dated this the 20th day of June, 2016
JUDGMENT
~ ~ ~ ~ ~ The petitioners are the plaintiffs in O.S.No.589/11 on the files of the II Additional Sub Court, Kozhikode as well as the petitioners in I.A. No.4610/15 filed therein. The suit is one for specific performance and I.A. No.4610/15 is filed by the petitioners herein under Order XI Rule 1 of the Code of Civil Procedure seeking leave to serve interrogatories to the defendants 1 to
4. After considering the objection raised by the respondents, the court below dismissed the said application on a finding that the application is filed without bona fides and the questions are irrelevant. The legality and propriety of the reasonings, whereby the court below dismissed the said application, are under challenge in this original petition.
2. The learned counsel for the respondents OP(C).765/16 :2:
submit that they are ready to give answer to the interrogatories, notwithstanding the order rejecting the request of the petitioners.
3. In view of the above submission, Ext.P10 will stand set aside and the leave is granted as prayed for. The court below shall proceed further under Order XI Rule 1 of the C.P.C.
This original petition is disposed of accordingly.
Sd/-
K. HARILAL, JUDGE okb/21.6