Kerala High Court
T.N.Reghunathan vs Shaji J. Kannikkattu on 17 December, 2015
Author: Alexander Thomas
Bench: Alexander Thomas
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
THURSDAY, THE 18TH DAY OF JANUARY 2018 / 28TH POUSHA, 1939
OP(C).No. 146 of 2018
OS 473/2015 of MUNSIFF COURT,KATTAPPANA
PETITIONER:
T.N.REGHUNATHAN,
AGED 49 YEARS, S/O.NARAYANAN NAIR, THANDAPPALLI HOUSE,
KARITHODU KARA, UDUMBANCHOLA VILLAGE, UDUMBANCHOLA
TALUK,IDUKKI DISTRICT, PIN-685554.
BY ADV.SRI.V.A.AJAI KUMAR
RESPONDENT(S):
SHAJI J. KANNIKKATTU
AGED 53 YEARS, S/O.JOHN KANNIKKATTU, KANNIKKATTU HOUSE,
KALLOORKKADU KARA, KALLOORKKADU VILLAGE,
KALLOORKKADU P.O., MUVATTUPUZHA TALUK,
ERNAKULAM DISTRICT, PIN-686668.
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 18-01-2018,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
PBS
OP(C).No. 146 of 2018 (O)
APPENDIX
PETITIONER(S)' EXHIBITS
EXHIBIT P1 TRUE COPY OF THE PLAINT DATED 17-12-2015 FILED BY
THE RESPONDENT AGAINST THE PETITIONER IN
O.S.NO.473/2015 ON THE FILE OF MUNSIFF COURT
KATTAPPANA.
EXHIBIT P2 TRUE COPY OF THE WRITTEN STATEMENT DATED
14-06-2016 FILED BY THE PETITIONER/DEFENDANT IN
O.S.NO.473/2015 ON THE FILE OF MUNSIFF COURT,
KATTAPPANA.
EXHIBIT P3 TRUE COPY OF PROOF AFFIDAVIT DATED 11-12-2017
FILED BY THE PLAINTIFF IN O.S.NO.473/2015 ON THE FILE
OF MUNSIFF COURT KATTAPPANA.
EXHIBIT P4 TRUE COPY OF I.A.1989/2017 DATED 19-12-2017 AND THE
AFFIDAVIT FILED IN SUPPORT OF THE INTERLOCUTORY
APPLICATION.
EXHIBIT P5 TRUE COPY OF THE OBJECTION DATED 20-12-2017 FILED
BY THE PETITIONER/DEFENDANT TO I.A.NO.1989/2017.
EXHIBIT P6 TRUE COPY OF THE CREDIT INVOICE NO.8KA/1379
DATED 09-06-2014 PRODUCED BY PLAINTIFF ALONG
WITH I.A.NO.1989/2017.
EXHIBIT P7 TRUE COPY OF THE ORDER DATED 03-01-2018
PRONOUNCED BY THE MUNSIFF COURT, KATTAPPANA
IN I.A.NO.1989/2017 IN O.S.NO.473/2015.
RESPONDENT'S EXHIBIT NIL
/TRUE COPY/
PA TO JUDGE
PBS
ALEXANDER THOMAS, J.
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O.P.(C) No. 146 of 2018
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Dated this the 18th day of January, 2018
JUDGMENT
The prayers in this Original Petition (Civil) filed under the enabling provisions of Article 227 of the Constitution of India are as follows :
b