Kerala High Court
Sherly Mathai vs Susamma Mathai on 10 April, 2017
Author: A. Muhamed Mustaque
Bench: A.Muhamed Mustaque
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
MONDAY, THE 10TH DAY OF APRIL 2017/20TH CHAITHRA, 1939
OP(C).No. 1446 of 2017 (O)
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OS 26/2016 OF SUB COURT AT PUNALUR.
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PETITIONERS:
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1. SHERLY MATHAI, AGED 38,
D/O.LATE P.C.MATHAI,
CHIRAYIL PARAVUKKAL, CHEKAM,
KIZHAKKE MURI, PIRAVANTHOOR VILLAGE,
PATHANAPURAM TALUK, KOLLAM DISTRICT,
REP. BY POWER OF ATTORNEY HOLDER,
ANNAMMA THOMAS, AGED 77, W/O.G.THOMAS,
GREEN LAND, KADAIKKADU MURI,
CHERIYANADU VILLAGE, KOLLAKADAVU.P.O.,
CHENGANNUR TALUK, ALAPPUZHA, PIN - 690509.
2. SHEENA MATHAI, AGED 36, D/O.LATE P.C.MATHAI,
CHIRAYIL PARAVUKKAL, CHEKAM, KIZHAKKE MURI,
PIRAVANTHOOR VILLAGE, PATHANAPURAM TALUK,
KOLLAM DISTRICT, REP. BY POWER OF ATTORNEY
HOLDER, ANNAMMA THOMAS, AGED 77, W/O.G.THOMAS,
GREEN LAND, KADAIKKADU MURI, CHERIYANADU VILLAGE,
KOLLAKADAVU.P.O., CHENGANNUR TALUK,
ALAPPUZHA, PIN - 690509.
BY ADV. SRI.VARGHESE C.KURIAKOSE
RESPONDENT:
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SUSAMMA MATHAI, AGED 57,
W/O.LATE P.C.MATHAI, CHIRAYIL PARUVAKKAL,
CHEKAM, PIRAVANTHOOR VILLAGE,
PATHANAPURAM TALUK, KOLLAM DISTRICT.
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION
ON 10-04-2017, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
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OP(C).No. 1446 of 2017 (O)
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APPENDIX
PETITIONERS' EXHIBITS:
EXHIBIT P1: TRUE PHOTOSTAT COPY OF THE PLAINT IN
OS.NO.26/2016 ON THE FILES OF SUB COURT,
PUNALUR.
EXHIBIT P2: TRUE PHOTOSTAT COPY OF THE WRITTEN STATEMENT
RAISING COUNTER CLAIM IN OS.NO.26/2016 ON THE
FILES OF SUB COURT, PUNALUR FILED BY THE
PETITIONERS.
EXHIBIT P3: TRUE PHOTOSTAT COPY OF THE WRITTEN STATEMENT
FILED RAISING COUNTER CLAIM IN O.S.NO.26/2016 ON
THE FILES OF SUB COURT, PUNALUR FILED BY THE
RESPONDENT.
EXHIBIT P4: TRUE PHOTOSTAT COPY OF THE I.A.NO.216/2017
SEEKING REFERENCE CONTEMPLATED UNDER ORDER 46
RULE 1, RULE 4A SECTION 113 AND 151 OF THE CODE
OF CIVIL PROCEDURE FILED BY THE PETITIONERS.
EXHIBIT P5: TRUE PHOTOSTAT COPY OF THE IA.NO.239/2017
SEEKING TIME BY TWO MONTHS TO ADDRESS ARGUMENTS.
RESPONDENTS' EXHIBITS: NIL.
//TRUE COPY//
P.S. TO JUDGE
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A. MUHAMED MUSTAQUE, J.
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O.P.(C) No. 1446 of 2017
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Dated this the 10th day of April, 2017
J U D G M E N T
1.Considering the facts and circumstances, the following directions are issued;
7 The Sub Court, Punalur is directed to issue copy of the order in IA No.216/2017 in OS No.26/2016 to the petitioner within a period of one month. 7 To enable the petitioner to work out alternative remedy, all further proceedings in OS No.26/2016 shall be kept in abeyance for a period of two months.
2.The original petition is disposed of, as above.
Sd/-
A. MUHAMED MUSTAQUE JUDGE bka/-