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Kerala High Court

P.X. Antony vs P.X. Louis on 30 July, 1998

       

  

  

 
 
                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                                  PRESENT:

                    THE HONOURABLE MR.JUSTICE V.CHITAMBARESH

            MONDAY, THE 31ST DAYOF MARCH 2014/10TH CHAITHRA, 1936

                                    OP(C).No. 921 of 2014 (O)
                                     ----------------------------------
                            OS 144/2013 OF SUB COURT, ERNAKULAM
                                   ................................................
PETITIONER(S):
--------------------------

           P.X. ANTONY, AGED 57 YEARS
           S/O LATE FRANCIS XAVIER & LATE MARY XAVIER
           RETD KSRTC EMPLOYEE, ORION VILLA, MARIAKUTTY JOHN ROAD
           KOCHI 682018, PRESENTLY RESIDING ATC.C. NO 1/1551
           SOUTH THAMARAPARAMBU, K.B. JACOB'S ROAD
           FORT KOCHI 682001

           BY ADVS.SRI.M.P.RAMNATH
                        SRI.P.RAJESH (KOTTAKKAL)
                        SEI.M.VARGHESE VARGHESE
                        SMT.UMA R.KAMATH
                        SMT.S.SANDHYA
                        SRI.BEPIN PAUL
                        SRI.SHALU VARGHESE

RESPONDENT(S):
----------------------------

       1. P.X. LOUIS, AGED 65 YEARS
           S/O LATE FRANCIS XAVIER & LATE MARY XAVIER, BUSINESS
           PRESENTLY RESIDING ATNO 17
           ANUGRAHA RESIDENCE ASSOCIATION
           OPPOSITE PULICKAL ENTERPRISES (SAWMILL)
           K.K. PADMANABHAN ROAD, ERNAKULAM VILLAGE
           KANAYANNUR TALUK, KOCHI 682018

       2. P.X.JAMES, AGED 63 YEARS
           S/O LATE FRANCIS XAVIER & LATE MARY XAVIER, BUSINESS
           RESIDING AT 'AVITTOM'
           OPPOSITE ST ANTONY'S CHURCH (BEHIND ALL
           INDIA RADIO STATION) KAKKANAD
           KANAYANNUR TALUK, KOCHI 682030

       3. STELLA,, AGED 62 YEARS
           D/O. LATE FRANCIS XAVIER & LATE MARY XAVIER AND W/O PAILEE
           RETD. HEADMISTRESS, PULIPARAMBIL HOUSE, MUNDAMVELI P.O
           RAMESWARAM, VILLAGE, KOCHI TALUK KOCHI 682007


DCS

OP(C).No. 921 of 2014 (O)


    4. P.X. SEBASTIAN, AGED 59 YEARS
       S/O LATE FRANCIS XAVIER & LATE MARY XAVIER
       BIO MEDICAL ENGINEER
       PRESENTLY RESIDING ATORION VILLA
       MARIAKUTTY JOHN ROAD, ERNAKULAM VILLAGE
       KANAYANNUR TALUK, KOCHI 682018

    5. ALICE, AGED 54 YEARS
       D/O LATE FRANCIS XAVIER & MARY XAVIER AND W/O JOCKY @ EGIN
       SCHOOL HEADMISTRESS, KANAKKASSERY HOUSE
       OCHANTHURUTHU P.O, VYPIN KOCHI TALUK 682508

    6. SHEELA., AGED 53 YEARS
       D/O LATE FRANCIS XAVIER & LATE MARY
       XAVIER AND W/O ANTONY A.J
       (ANJATTUPARAMBIL), TEACHER, FACT (COCHIN DIVISION)
       QUARTERS NO 401/4 NEAR POST OFFICE, AMBALAMEDU P.O
       KANAYANNUR TALUK, KOCHI 682303

       THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 31-03-2014,
       THE COURT ON THE SAME DAYDELIVERED THE FOLLOWING:




DCS

OP(C).No. 921 of 2014 (O)
-----------------------------------

                                          APPENDIX

PETITIONER(S)' EXHIBITS
-------------------------------------

EXHIBIT P1 TRUE PHOTO COPY OF THE PLAINT FILED BY THE PETITIONER
                    IN OS NO 144/2013 BEFORE THE HON'BLE CUB COURT,
                    ERNAKULAM

EXHIBIT P2 TRUE PHOTO COPY OF THE WILL DATED 30-07-1998 REGISTERED
                    AS DOCUMENT NO 175/1998 SRO ERNAKULAM EXECUTED BY
                    MARY XAVIER

EXHIBIT P3 TRUE PHOTOCOPY OF THE ADVOCATE COMMISSIONER'S
                    REPORT DATED 04-03-2013 IN I.A NO1131/2013 IN OS NO 144/2013
                    BEFORE THE HON'BLE SUB COURT, ERNAKULAM

EXHIBIT P4 TRUE PHOTOCOPY OF THE IA NO 1811/2013 FILED BY THE
                    PETITIONER/ PLAINTIFF IN O.S NO 144/2013 FOR DIRECTION TO
                    ADVOCATE COMMISSIONER TO AGAIN CONDUCT INSPECTION
                    AND PRODUCE ORIGINAL WILL BEFORE COURT TO BE KEPT IN
                    SAFE CUSTODY

EXHIBIT P5 PHOTO COPY OF THE WRITTEN STATEMENT FILED BY THE
                    DEFENDANTS 1,3,5 AND 6

EXHIBIT P6 TRUE PHOTOCOPY OF THE ORDER DATED 16-12-2013 IN I.A. NO
                    1811/2013 IN OS NO 144/2013 OF SUB JUDGE, ERNAKULAM

RESPONDENT(S)' EXHIBITS:- NIL
---------------------------------------




                                                      /TRUE COPY/




                                                     P.A. TO JUDGE




DCS



                       V.CHITAMBARESH,J.
                      -------------------------------
                     O.P.(C) No. 921 of 2014
                -----------------------------------------
            Dated this the 31st day of March, 2014


                         J U D G M E N T

The prayer in the application for deputing a Commissioner is to ransack the Almirah and bring the original Will to the Court. The petitioner/plaintiff can very well apply for directing the defendant in whose custody the Will is kept (the custodian of Almirah) and produce it in Court. The Court can otherwise insist on affidavit and draw adverse inference depending on the facts and circumstances of the case. The prayer to seize the original Will and produce the same by the Advocate Commissioner has rightly been turned down by the Court below by the order impugned.

The Original Petition is dismissed subject to the above observation.

V.CHITAMBARESH JUDGE DCS