Kerala High Court
Dayarachankadi Andru vs Raoof Dhayarachankandi on 14 November, 2019
Author: B.Sudheendra Kumar
Bench: B.Sudheendra Kumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR
THURSDAY, THE 14TH DAY OF NOVEMBER 2019 / 23RD KARTHIKA,
1941
OP(C).No.1438 OF 2018(O)
AGAINST THE ORDER IN IA NO.2/2018 IN OS 30/2017 OF
MUNSIFF COURT, NADAPURAM
PETITIONER/S:
DAYARACHANKADI ANDRU
AGED 63 YEARS, S/O AVULLA MONDYOTTUMMAL,
NARIPPATTA AMSOM, THINAYOOR DESOM, VATAKARA
TALUK, KOZHIKODE DISTRICT.
BY ADVS.
SRI.P.V.KUNHIKRISHNAN
SRI.P.V.ANOOP
SRI.M.P.PRIYESHKUMAR
RESPONDENT/S:
1 RAOOF DHAYARACHANKANDI
VALLILTHARA, 9KUNHAMI'S HOUSE) NARIPPATTA
AMSOM, THINYOOR DESOM VATAKARA TALUK,
KOZHIJKODE DISTRICT - 673101.
2 MOOSSA CHAKKITTANKANDI
AGED 65 YEARS, THANNERPANATHAL ,
THANNEERPANTHAL (PO), VATAKARA TALUK,
KOZHIKODE DISTRICT, PIN- 673101.
3 JAMEL DHAYARACHANKANDI AGED 41 YEARS SO MOIDU
KAIVELI NARIPPATA AMSOM
THINAYOOR DESOM, VATAKARA TALUK, KOZHIKODE
DISTRICT, PIN-673101.
OP(C).No.1438 OF 2018(O)
..2..
4 KUNHAMMAD DHAYARACHANKANDI AGED 36 YEARS SO
SOOPPY KAIVELI NARIPPATTA AMSOM THINAYOOR
DESOM VAT
5 RASEENA CHAKKITTANKANDI AGED 25 YEARS DO
MOOSSA
VALLITHARA, (KUNHAMI'S HOUSE)NARIPPATTA AMSOM,
THINAYOOR DESOM VATAKARA TALUK, KOZHIKODE
DISTRICT, PIN-673101.
R1-2 BY ADV. SRI.P.S.APPU
R1 BY ADV. SRI.AKHIL S.VISHNU
R1 BY ADV. SRI.P.N.SUKUMARAN
THIS OP (CIVIL) HAVING BEEN FINALLY HEARD ON
14.11.2019, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
OP(C).No.1438 OF 2018(O)
..3..
JUDGMENT
The order under challenge in this OP(C) is Ext.P5, which is appealable under Order XLIII Rule 1(r) CPC. Since there is provision for appeal, I am not inclined to entertain this OP(C).
Accordingly, this OP(C) stands closed. Needless to say that the petitioner shall be at liberty to request the appellate court concerned for protection under Section 14 of the Limitation Act.
Sd/-
B.SUDHEENDRA KUMAR JUDGE Bka/14.11.2019 OP(C).No.1438 OF 2018(O) ..4..
APPENDIX PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE I.A NO. 159/2017 IN O.S NO. 30/2017 ON THE FILE OF MUNSIFF COURT, NADAPPURAM.
EXHIBIT P2 TRUE COPY OF THE PETITION FILED BY THE PETITIONER AS I.A NO. 2/2018 IN O.S NO. 30/2017 ON THE FILE OF MUNSIFF COURT, NADAPPURAM.
EXHIBIT P3 TRUE COPY O THE I.A NO. 611/2017 IN O.S NO. 30 2017 ON THE FILE OF MUNSIF COURT, NADAPPURAM EXHIBIT P4 TRUE COPY OF THE JUDGMENT DATED 28/03/2018 IN O.P (CIVIL) NO. 933/2018.
EXHIBIT P5 TRUE COPY OF THE ORDER DATED 9/4/2018 IN I.A NO. 611/2017 AND I.A NO. 2/2018 IN O.S NO. 30/2017 ON THE FILE OF THE MUNSIFF OF NADAPURAM.