Kerala High Court
Devi (Diety) vs Anil on 4 January, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
Thursday, the 4th day of January 2024 / 14th Pousha, 1945
RSA NO. 678 OF 2023
AS 417/2016 OF DISTRICT COURT,THIRUVANANTHAPURAM
OS 65/2008 OF SUB COURT,ATTINGAL
APPELLANTS/RESPONDENTS 1 & 2/PLAINTIFFS 1 & 2:
1. DEVI (DIETY) ANAKKODU DEVI KSHETHRAM,MELETHONAKKAL VILLAGE,
ATTINGAL,REPRESENTED BY THE 2ND APPELLANT KRISHNAN SASIDHARAN.
2. KRISHNAN SASIDHARAN, KALA BHAVAN,POTHENCODE DESOM,ANDOORKONAM
VILLAGE,ATTINGAL,THIRUVANANTHAPURAM,PIN-695101.
BY ADV. G.S.REGHUNATH
RESPONDENTS/APPELLANTS & RESPONDENTS 3 TO 4 & 6 & ADDL.RESPONDENTS 7 TO
10/DEFENDANTS 2 AND 5 TO 9,3RD PLAINTIFF,D3,D10,AND LEGAL HEIRS OF DECEASED
4TH DEFENDANT:
1. ANIL, S/O.NATESAN,KAVUVILA VEEDU, T.B.JUNCTION,CHITTATTINKARA
DESOM,AVANAVANCHERI VILLAGE,ATTINGAL,THIRUVANANTHAPURAM,PIN-695101.
2. KANCHANA, W/O.GOPINATHAN,ANAKKODU VALIYAVEETIL,KALLOORU
MURI,MELETHONAKKAL VILLAGE,ATTINGAL,THIRUVANANTHAPURAM,PIN-695101.
3. SHIBU KUMAR, S/O.GOPINATHAN,ANAKKODU VALIYAVEETIL,KALLOORU
MURI,MELETHONAKKAL VILLAGE,ATTINGAL,,THIRUVANANTHAPURAM,PIN-695101.
4. SHIJI SAMPATH, D/O.GOPINATHAN,ANAKKODU VALIYAVEETIL,KALLOORU
MURI,MELETHONAKKAL VILLAGE,ATTINGAL,THIRUVANANTHAPURAM,PIN-695101.
5. SHEEJA KUMARI, D/O.GOPINATHAN,ANAKKODU VALIYAVEETIL,KALLOORU
MURI,MELETHONAKKAL VILLAGE,ATTINGAL,THIRUVANANTHAPURAM,PIN-695101.
6. VISHNU, S/O.ANIL,ANAKKODU VALIYAVEETIL,KALLOORU MURI,MELETHONAKKAL
VILLAGE,ATTINGAL,THIRUVANANTHAPURAM,PIN-695101.
7. ANIL KUMAR, S/O.SUKUMARAN,ELLUVILA VEEDU,VAVARAMBALAM,THONNAKKAL
VILLAGE,ATTINGAL,THIRUVANANTHAPURAM,PIN-695101
8. PARVATHY THANKAMANI, PUTHUVAL PUTHEN VEEDU,KALLOORU
MURI,MELETHONAKKAL VILLAGE,ATTINGAL,THIRUVANANTHAPURAM,PIN-695101.
9. MUHAMMED RAFI, S/O.MUHAMMED MUSTAPHA,RASIN NIVAS,PATTATHU
MURI,MELETHONAKKAL VILLAGE,ATTINGAL,THIRUVANANTHAPURAM,PIN-695101.
10. SAIRANDHRI, W/O.LATE KRISHNAN,PANTHADIVILA VEEDU,PULLIVETTU
MURI,KEEZHTHONNAKKAL VILLAGE,ATTINGAL,THIRUVANANTHAPURAM,PIN-695101.
11. CHANDRA BABU, S/O.LATE KRISHNAN,PANTHADIVILA VEEDU,PULLIVETTU
MURI,KEEZHTHONNAKKAL VILLAGE,ATTINGAL,THIRUVANANTHAPURAM,PIN-695101.
12. ANIL, S/O.LATE KRISHNAN,PANTHADIVILA VEEDU,PULLIVETTU
MURI,KEEZHTHONNAKKAL VILLAGE,ATTINGAL,THIRUVANANTHAPURAM,PIN-695101.
13. CHANDRA LEKHA, D/O.LATE KRISHNAN,PANTHADIVILA VEEDU,PULLIVETTU
MURI,KEEZHTHONNAKKAL VILLAGE,ATTINGAL,THIRUVANANTHAPURAM,PIN-695101.
This Regular second appeal having come up for orders on
04.01.2024,upon perusing the appeal, the court on the same day passed the
following:
A. BADHARUDEEN, J.
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R.S.A. No.678 of 2023
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Dated this the 4th day of January, 2024
ORDER
Heard the learned counsel for the appellants on admission. This regular second appeal stands admitted raising the following substantial question of law:
1. Whether the First Appellate Court is justified in finding that the suit is bad under Order I Rule 8 of the Code of Civil Procedure, since the suit is one filed by the President, Anakkode Devi Kshethram, in a representative capacity representing deity of the temple?
2. Issue notice to respondents by registered post as well as by serving copy of this appeal memorandum to Adv.V.Suresh, who appeared for the respondents before the First Appellate Court and file memo within twelve days.
Post on 31.01.2024 for return of notice.
Sd/-
A. BADHARUDEEN JUDGE SK 04-01-2024 /True Copy/ Assistant Registrar