Kerala High Court
K K Rajan vs Poulose (Died) on 13 October, 2014
Author: P.Bhavadasan
Bench: P.Bhavadasan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE P.BHAVADASAN
THURSDAY, THE 12TH DAY OF FEBRUARY 2015/23RD MAGHA, 1936
OP(C).No. 2626 of 2014 (O)
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E.A. NO. 639/2014 IN EP NO. 520/1988 IN OS. NO. 50/1984 OF SUB COURT,
NORTH PARAVUR DATED 13/10/2014
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PETITIONER/PETITIONER/2ND JUDGMENT DEBTOR :
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K K RAJAN
S/O.KESAVAN,
KOLAPURATH VEETTIL,
AYYAMPILLY KARA
KUZHUPILLY VILLAGE,
KOCHI TALUK.
BY ADV. SRI.B.N.SHIV SHANKER
RESPONDENTS/RESPONDENTS/DECREE HOLDERS :
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1. POULOSE (DIED)
S/O.KORATH KOCHAKKAN,
KAVUNGAL, AYYAMPILLY KARA
KUZHUPILLY VILLAGE.
2. MOHANAN K. MARICUS
S/O.MARICUS, NANDIDURGH ROAD,
BANGALORE 560 046.
3. RAVI JACOB
S/O.MARICUS, 218 NANDIDURGH ROAD
MUNIMARAPPA CROSS ROAD, BANGALORE 560 046.
4. MAJOR GEN. RTD. E.J.KOCHAKKAN
S/O.JACOB, 33 SYRIAN GREEN YAPRAL, SECUNDERABAD
ANDRAPRADESH (DIED).
5. SUSHEELA IYPE
D/O.K.K.JACOB, 440, MM LAYOUT
4TH B CROSS, DEVALBYRARANDHA, R.J NAGAR
BANGALORE - 560 032.
...2/-
OP(C).No. 2626 of 2014 (O) -2-
6. MRS. THANKAMMA JACOB
W/O.K.K.JACOB, C/O.MAJOR GEN. RTD. E.J.KOCHAKKAN
33, SYRIAN GREEN YAPRAL, SECUNDERABAD
ANDRAPRADESH 500 087.
7. MRS. SUSAN
D/O.K.K.ABRAHAM, 19 NOBEL KIRKLAND T.Q MONTREL
CANANDA.
8. VARGHESE ABRAHAM
S/O.K.K.ABRAHAM, B, 301 UKN ESPERIA
PHUPERAHALLI, PARATHUR ROAD, BANGALORE- 66.
9. MRS. ELSY ABRAHAM
W/O.K.K.ABRAHAM, C/O.KORATH ABRAHAM, B, 301 UKN ESPREIA
PHUPERAHALLI, PARATHUR ROAD, BANGALORE 66.
10. SARO EAPAN KOCHAKKAN
W/O.E.J.KOCHAKKAN, 33 SYRIAN GREEN YAPRAL
SECUNDERABAD, ANDHRAPRADESH - 500 087.
11. AEAN EAPEN KOCHAKKAN
D/O.E.J.KOCHAKKAN, 33 SYRIAN GREEN YAPRAL
SECUNDERABAD, ANDHRAPRADESH - 500 087.
12. JACOB EAPEN KOCHAKKAN
S/O.E.J.KOCHAKKAN, 33 SYRIAN GREEN YAPRAL
SECUNDERABAD, ANDHRAPRADESH - 500 087.
13. DHANALAKSHMI BANK LTD.,
KUCHUPILLY, REPRESENTED BY ITS BRANCH MANAGER.
*ADDL. 14 IMPLEADED
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*ADDL.R14. K.K. GEORGE JACOB
AGED 64 YEARS, S/O. K.K. GEORGE
KAVUNGAL HOUSE, AYYAMPILLY - 682 501.
*IS IMPLEADED AS ADDL. R14 AS PER ORDER DATED 12/2/15 IN
IA NO. 15621/2014.
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OP(C).No. 2626 of 2014 (O) -3-
*ADDL. 15 IMPLEADED
---------------------------------
*ADDL.R15. ELIKKUTTY VARGHESE
AGED 90 YEARS
D/O. K.I. KORATH
KOCHAKKAN HOUSE
KUZHUPILLY VILLAGE,
KUZUPILLY KARA
KOCHI TALUK,
ERNAKULAM DISTRICT.
*IS IMPLEADED AS ADDL. R15 AS PER ORDER DATED 12/2/15 IN
IA NO. 17148/2014.
R13 BY ADV. SMT.A.SREEKALA
ADDL.R14 BY ADVS. SRI.SHAIJAN C.GEORGE
SMT.S.REKHA KUMARI
SRI.M.T.AJITH
SMT.SAJITHA GEORGE
THIS OP (CIVIL) HAVING BEEN FINALLY HEARD ON 12-02-2015, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
Mn
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OP(C).No. 2626 of 2014 (O)
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APPENDIX
PETITIONERS' EXHIBITS :
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EXHIBIT P1. COPY OF THE CERTIFIED COPY OF EA NO.426/11.
EXHIBIT P2. COPY OF THE COUNTER FILED IN EA 426/11.
EXHIBIT P3. COPY OF THE CERTIFIED COPY OF EA 389/2010.
EXHIBIT P4. COPY OF THE CERTIFIED COPY OF EA 1013/10.
EXHIBIT P5. COPY OF THE CERTIFIED COPY OF EA NO.65/13.
EXHIBIT P6. COPY OF THE REVIEW APPLICATION EA 639/14.
EXHIBIT P7. COPY OF THE COUNTER FILED IN EA 639/14.
EXHIBIT P8. COPY OF THE ORDER IN EA 639/14 IN EP 520/88 IN OS 50/84 OF
HON'BLE SUBORDINATE JUDGES COURT, NORTH PARAVUR DATED
13.10.14.
RESPONDENT(S)' EXHIBITS : NIL
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//TRUE COPY//
P.S. TO JUDGE
Mn
P.BHAVADASAN, J.
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O.P.(C) No. 2626 of 2014
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Dated this the 12th day of February, 2015
J U D G M E N T
The grievance of the petitioner is that the order in E.A.No.639/2014 in E.P.No. 520/1998 in O.S.No. 50/1984 which was filed to review the order passed in E.A.No.1013/2010, E.A.No.65/2013 was disposed of without notice to the petitioner herein. It is also contended that it was without hearing the petitioner that the order has been passed. He claims to be considerably aggrieved by the said order.
2. This petition can be disposed of on a short ground. If as a matter of fact, the petitioner has not been heard, it is a procedural irregularity.
For the above reason, this petition is allowed and the order of review passed on E.A.No.1013/2010 and E.A.No.65/2013 is set aside and the matter is remanded to the execution court. The execution court is directed to O.P.(C) No. 2626 of 2014 -2- dispose of the matter afresh in accordance with law, after hearing the parties, within a period of one month from today.
Sd/-
P.BHAVADASAN JUDGE ds //True copy// P.A. to Judge