Kerala High Court
Thazhavila Devi Temple Trust vs Sakthi Devi
Author: V. Chitambaresh
Bench: V.Chitambaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
TUESDAY, THE 11TH DAY OF SEPTEMBER 2012/20TH BHADRA 1934
OP(C).No. 2931 of 2012 (O)
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OS.85/1977 of I ADDL.MUNSIFF COURT, NEYYATTINKARA
PETITIONER(S):
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THAZHAVILA DEVI TEMPLE TRUST
REPRESENTED BY ITS SECRETARY, N.K.JAYAN
KARODE DESOM KARODE VILLAGE.
BY ADVS.SRI.R.T.PRADEEP
SRI.P.BIJIMON
RESPONDENT(S):
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1. SAKTHI DEVI
D/O.VASUMATHI, SASIVILASOM BUNGALOW, MANCHAMKUZHI
KEEZHKOLLA DESOM, CHENKAL POST, CHENKAL VILLAGE
TRIVANDRUM 695 132.
2. SASIMATHI
D/O.VASUMATHI, SASIVILASOM BUNGALOW, MANCHAMKUZHI
KEEZHKOLLA DESOM, CHENKAL POST, CHENKAL VILLAGE
TRIVANDRUM 695 132.
3. SASIKUMAR
S/O.BALAKRISHNA PANICKER, SASIVILASOM BUNGALOW
MANCHAMKUZHI, KEEZHKOLLA DESOM, CHENKAL POST
CHENKAL VILLAGE, TRIVANDRUM 695 132.
4. SYAMA PRASAD
S/O.BALAKRISHNA PANICKER, SASIVILASOM BUNGALOW
MANCHAMKUZHI, KEEZHKOLLA DESOM, CHENKAL POST
CHENKAL VILLAGE, TRIVANDRUM 695 132.
5. SOORYAKUMARI
D/O.VASUMATHI,SASIVILASOM BUNGALOW, MANCHAMKUZHI
KEEZHKOLLA DESOM, CHENKAL POST, CHENKAL VILLAGE
TRIVANDRUM 695 132.
6. SATHYAVARTHAN
S/O.BALAKRISHNA PANICKER, SASIVILASOM BUNGALOW
MANCHAMKUZHI, KEEZHKOLLA DESOM, CHENKAL POST
CHENKAL VILLAGE, TRIVANDRUM 695 132.
OP(C) NO. 2931/2012
7. SANAL KUMAR
S/O.BALAKRISHNA PANICKER,SASIVILASOM BUNGALOW
MANCHAMKUZHI, KEEZHKOLLA DESOM, CHENKAL POST
CHENKAL VILLAGE, TRIVANDRUM 695 132.
8. CHITHRA LEKHA
D/O.VASUMATHI, SASIVILASOM BUNGALOW, MANCHAMKUZHI
KEEZHKOLLA DESOM, CHENKAL POST, CHENKAL VILLAGE
TRIVANDRUM 695 132.
9. VASUMATHI SREEKALA
SASIVILASOM BUNGALOW, MANCHAMKUZHI, KEEZHKOLLA DESOM
CHENKAL POST, CHENKAL VILLAGE, TRIVANDRUM 695 132.
10. PRATHIBHA
D/O.SARIKA DEVI, SASIVILASOM BUNGALOW, MANCHAMKUZHI
KEEZHKOLLA DESOM, CHENKAL POST, CHENKAL VILLAGE
TRIVANDRUM 695 132.
11. BHASKARA PANICKER PRAVEESH
SASIVILASOM BUNGALOW, MANCHAMKUZHI, KEEZHKOLLA DESOM
CHENKAL POST, CHENKAL VILLAGE, TRIVANDRUM 695 132.
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 11-09-2012, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
OP(C)NO. 2931/2012
APPENDIX
PETITIONER(S) EXHIBITS
EXHIBIT P1. THE TRUE COPY OF THE JUDGMENT DATED 29.11.1986 IN OS 85/1977 BY
THE COURT OF PRINCIPAL MUNSIFF, NEYYATTINKARA.
EXHIBIT P2. TRUE COPY OF THE JUDGMENT DATED 31.7.2000 IN IA NO.160/1998 IN OS
85/1977 BY THE COURT OF PRINCIPAL MUNSIFF, NEYYATTINKARA.
EXHIBIT P3. TRUE COPY OF THE FINAL DECREE 31.7.2000 IN OS 85/1977 BY THE
COURT OF PRINCIPAL MUNSIFF, NEYYATTINKARA.
EXHIBIT P4. TRUE COPY OF THE E.P NO.19/2009 WHICH DATED NIL FILED BEFORE
THE COURT OF PRINCIPAL MUNSIFF, NEYYATTINKARA.
EXHIBIT P5. TRUE COPY OF THE EA NO.517/2010 IN EP NO.19/2009 OF COURT OF
FIRST ADDITIONAL MUNSIFFS NEYYATTINKARA WHICH IS NIL DATED.
EXHIBIT P6. THE TRUE COPY OF THE ORDER DATED 12.3.2012 IN EA NO.517/2010 IN
EP NO.19/2009 IN OS 85/1977 by the COURT OF ADDITIONAL MUNSIFFS
COURT NEYYATINKARA.
EXHIBIT P7. TRUE COPY OF THE AS 53/2012 DATED 11.6.2012 BEFORE THE SUB
COURT, NEYYATTINKARA.
EXHIBIT P8. TURE COPY OF THE IA 799/2012 DATED 11.6.2012 IN AS 53/20-12 BEFORE
THE SUB COURT NEYYATTINKARA.
EXHIBIT P9. TRUE COPY OF THE JUDGMENT DATED 26.6.2012 IN OPC NO.2000/2012 OF
THIS HONOURABLE COURT.
EXHIBIT P10. TRUE COPY OF THE ORDER DATED 23.7.2012 IN IA NO.799/2012 IN AS
53/2012 BY THE COURT OF SUB JUDGE NEYYATTINKARA.
RESPONDENTS' EXHIBITS : NIL
/TRUE COPY/
P.A. TO JUDGE.
V. CHITAMBARESH, J
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OP(C) NO. 2931 OF 2012
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Dated this the 11th day of September, 2012
JUDGMENT
An order declining stay in an appeal filed against an order dismissing the claim petition for default is under challenge. The appellate court was perfectly justified in holding that the remedy if any is to move under Order XXI Rule 106 of the Code of Civil Procedure.
2. It is open to the petitioner to move under Order XXI Rule 106 of the Code of Civil Procedure for restoration or file a fresh suit seeking injunctive relief. The court of the I Additional Munsiff of Neyyattinkara shall defer the proceedings in E.P. No. 19/2009 in O.S. No. 85/1977 for a period of two weeks to enable the petitioner to work out his remedies.
The Original Petition is disposed of.
V. CHITAMBARESH JUDGE ncd