Kerala High Court
Defendant Nos. 15 vs Petitioner & on 17 June, 1993
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
&
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
TUESDAY, THE 29TH DAY OF NOVEMBER 2016/8TH AGRAHAYANA, 1938
AS.No. 143 of 1994 (Y)
-----------------------
AGAINST THE COMMON ORDER DATED 17.6.1993 PASSED IN FINAL DECREE
PROCEEDINGS IN I.A.NO.1413/1979, I.A.NO.860/1990 AND I.A.NO.60/1993 IN
O.S.NO.1/1964 of SUB COURT, VADAKARA
APPELLANT(S): DEFENDANT Nos. 15, 17, 42,43,66, 10 (deceased)
LRs. of 10, 19 (deceased) , LRs. of 19, 22,26, 29, 36 (deceased)
LRs. 36, 99, 40, 41, 45, 47, 54 to 57, 59, 61 to 64, 70 to 72,
80 (deceased) LRs of 80, 81, 83, 89, 108/
RESPONDENT Nos. 7, 8, 1, 2, 4, 6 ((deceased)
LRs of 6, 9 (deceased) LRs. of 9, 11, 14, 17, 18 (deceased)
LRs OF 18, 19 to 23, 29, 30 to 37, 39, 40, 41, 44 (deceased)
LRs of 44, 45, 47, 49, 53, 64 to 69, 83, 86, 137 to 142, 144, 145,
149, 152, 153, 169, 171).
1. E.K.RAMA VARMA RAJA, ALIAS APPU THAMPURAN,
THE VALIYA RAJA OF KADATHANAD, PUTHENKOVILAKAM,
PURAMERI - 673 503.
2. E.K.KRISHNA VARMA RAJA ALIAS KUNJAMBU THAMPURAN,
THE ELAYA RAJA OF KADATHANAD, C/O.E.K.RAMAVARMA RAJA,
ALIAS APPU THAMPURAN, DO. DO.
* 3. E.K.KAMALA THAMPURATTY,
C/O. DO. DO.
(Deleted and transposed as respondents)
* 4. E.K.PADMAVATHY THAMPURATTY,
C/O. DO. DO.
(Deleted and transposed as respondents)
* 5. E.K.SHYAMALA THAMPURATTY,
C/O. DO. DO.
(Deleted and transposed as respondents)
6. E.K.KRISHNA VARMA RAJA, ALIAS KUNJI KRISHNAN THAMPURAN,
C/O. DO. DO. (DECEASED)
(a) T.V.ANNA KETTILAMMA, W/O.KUNJI KRISHNAN THAMPURAN
C/O. DO. DO.
(b) T.V.VIJAYALAKSHMI, D/O.KUNJI KRISHNAN THAMPURAN
C/O. DO. DO.
(c) T.V.SARASWATHY, D/O.KUNJI KRISHNAN THAMPURAN
C/O. DO. DO.
AS.NO.143/1994
: 2 :
7. E.K.KRISHNA VARMA RAJA,
C/O. DO. DO.
a) P. RUGMINI AMMA, W/O.E.K.KRISHNA VARMA RAJA,
C/O. DO. DO.
b) P.PANKAJAKSHY, D/O.E.K.KRISHNA VARMA RAJA,
C/O. DO. DO.
c) P.USHA, D/O.E.K.KRISHNA VARMA RAJA,
C/O. DO. DO.
d) P.MADHAVAN, S/O.E.K.KRISHNA VARMA RAJA,
C/O. DO. DO.
e) P.HARI, S/O.E.K.KRISHNA VARMA RAJA,
C/O. DO. DO.
f) P.AMMINI, D/O.E.K.KRISHNA VARMA RAJA,
C/O. DO. DO.
g) P.REMA, D/O.E.K.KRISHNA VARMA RAJA,
C/O. DO. DO.
8. E.K.KRISHNA VARMA RAJA ALIAS BALAN THAMPURAN,
C/O. DO. DO.
9. E.K.RAMA VARMA RAJA, ALIAS PRABHAKARAN THAMPURAN,
C/O. DO. DO.
10. E.K.SANKARA VARMA RAJA ALIAS KUNJIKUTTAN THAMPURAN,
C/O. DO. DO.
11. E.K.THANKA THAMPURATTY (DECEASED)
C/O. DO. DO.
(a) E.K.LEENA THAMURATTY, D/O.E.K.THANKA THAMPURATTY
C/O. DO. DO.
12. E.K.SARADA THAMPURATTY,
C/O. DO. DO.
13. E.K.RADHA THAMPURATTY,
C/O. DO. DO.
14. E.K.SINNAMMU THAMPURATTY,
C/O. DO. DO.
* 15. E.K.THANKAMANI THAMPURATTY,
C/O. DO. DO.
(Deleted and transposed as respondents)
AS.NO.143/1994
: 3 :
16. E.K.SUBHADRA THAMPURATTY,
C/O. DO. DO.
17. E.K.SEKHARAN THAMPURAN,
C/O. DO. DO.
18. E.K.PANKAJAKSHY THAMPURATTY,
C/O. DO. DO.
19. E.K.BALAKRISHNAN THAMPURAN,
C/O. DO. DO.
20. E.K.AMBUJAKSHAN THAMPURAN,
C/O. DO. DO.
21. E.K.RAMAKRISHNAN THAMPURAN,
C/O. DO. DO.
22. E.K.NIRMALA THAMPURATTY,
C/O. DO. DO.
23. E.K.RADHA THAMPURATTY,
C/O. DO. DO.
24. E.K.GIRIJA THAMPURATTY,
C/O. DO. DO.
25. E.K.LAKSHMIKUTTY THAMPURATTY,
C/O. DO. DO.
* 26. E.K.DHANANJAYAN THAMPURAN,
C/O. DO. DO.
(Deleted and transposed as respondents)
* 27. E.K.KUMARI THAMPURATTY,
C/O. DO. DO.
(Deleted and transposed as respondents)
* 28. E.K.SAVITHRI THAMPURATTY,
C/O. DO. DO.
(Deleted and transposed as respondents)
29. A.K.CHERIYA SANKARA VARMA RAJA,
C/O. DO. DO. (DECEASED)
a) V.C.MAHAPRABHA THAMPURATTY,
W/O.A.K.CHERIYA SHANKARA VARMA RAJA,
C/O. DO. DO.
b) V.C.DURGA, D/O.A.K.CHERIYA SHANKARA VARMA RAJA,
C/O. DO. DO.
c) V.C.KRISHNA VARMA RAJA, S/O.A.K.CHERIYA
SHANKARA VARMA RAJA,
C/O. DO. DO.
AS.NO.143/1994
: 4 :
30. A.K.UDAYA VARMA RAJA,
C/O. DO. DO.
31. A.K.VIJAYA KRISHNA VARMA RAJA,
C/O. DO. DO.
32. A.K.LEELA THAMPURATY,
C/O. DO. DO.
33. E.K.GOKULAN THAMPURAN,
C/O. DO. DO.
34. MALATHI KETTILAMMA,
C/O. DO. DO.
35. K.VASANTHY
C/O. DO. DO.
36. K.SASHIDHARAN,
C/O. DO. DO.
37. SHOBHANA.K.,
C/O. DO. DO.
38. VIJAYA KUMAR.K.
C/O. DO. DO.
39. SIVADAS.K.
C/O. DO. DO.
40. SADASIVAN THAMPURAN
C/O. DO. DO.
41. E.K.RAJAGOPALAN,
C/O. DO. DO.
42. E.K.RAMACHANDRAN,
C/O. DO. DO.
43. E.K.LALITHA
C/O. DO. DO.
44. P.NALINI KETTILAMMA,
C/O. DO. DO.
45. P.PRABHAVATHY KETTILAMMA,
C/O. DO. DO.
46. P. BHAVANI AMMA,
C/O. DO. DO.
47. P.KOMALA KETTILAMMA
C/O. DO. DO.
AS.NO.143/1994
:5 :
48. P.RAMAKRISHNAN,
C/O. DO. DO.
49. P.C.JANAKI KETTILAMMA,
C/O. DO. DO.
50. P.C.DHANALAKSHMI,
C/O. DO. DO.
51. P.C.DIVAKARAN,
C/O. DO. DO.
52. K.RAJAGOPALA KURUP
C/O. DO. DO.
53. K.APPUNNI KURUP,
C/O. DO. DO.
54. K.HARIDAS
C/O. DO. DO.
55. T.V.AMMA KETTILAMMA
C/O. DO. DO.
56. T.V. GOURI
C/O. DO. DO.
**ADDL.57. A.K.RAVI VARMA RAJA, KADATHANAD HOUSE, THARAKAD P.O.,
PALAKKAD.
* Appellants 3, 4, 5, 15,26, 27 and 28 are deleted from the
party array of appellants and are transposed as additional
respondent Nos.127 to 133 as per order dated 22.7.1994 in
CMP.No.2514/94.
** The 18th respondent transposed as Additional 57th
Appellant as per order dated 21.7.2015 in I.A.No.1340/2015.
BY ADV.M/S.M.K.S.MENON.
A57 - BY ADVS.SRI.N.J.JOHNSON
SRI.T.K.AJITH KUMAR
A9, 20, 21,45, 46, 48 BY ADV. SRI.T.V.JAYAKUMAR NAMBOODIRI
SRI.P.S.BINU
A10 BY ADV. SRI.ARUN AJAY SANKAR.
BY ADV. SRI.V.RAMKUMAR NAMBIAR
RESPONDENT(S): PETITIONER & RESPONDENTS nO.3,5,10 (deceased)
LRs. of 10, 12, 13, 15, 16, 24 to 28, 38, 42 (deceased)
LRs. of 42, 43, 46, 48, 50, 51, 52, 54, 55 to 63, 70 to 82,
87 to 100, 101 (deceased), LRs of 101, 102,
103 to 113 (deceased), LRs of 113, 114 to 128 (deceased)
LRs. of 128, 129 to 136, 143, 146, 147, 148, 150, 151,
154 to 168, 170, 172 to 178/Defendants No.68, 65,
AS.NO.143/1994
: 6 :
20(deceased), LRs. of 20, 23, 24, 27, 28, 49, 50, 51, 52, 53,
69, 78 (deceased), LRs. of 78, 79, 82, 84, 90, 91, 92, 48,
3 (deceased), LRs. of 3, 60, 93, 94, 95 to 107.
1. E.K.UNNIKRISHNA VARMA RAJA, CLERK,
CANARA BANK, P.O. VOTTOLIO - 673 510.
2. E.K.RAVIVARMA RAJA, EDAVALATH KOVILAKAM,
PURAMERI - 673 503.
3. E.K.SAVITHRI THAMPURATTY, -DO- -DO-
4. E.K.UDAYA VARMA RAJA, MANGALYAM, KODAKKAD,
KASARGOD DISTRICT (DECEASED)
a) SANTHA KUMARI KETTILAMMA,
W/O. UDAYA VARMA RAJA,
-DO- -DO-
b) SOMANATHAN NAMBIAR,
S/O. UDAYA VARMA RAJA,
-DO- -DO-
c) PRABHAKARAN NAMBIAR,
S/O. UDAYA VARMA RAJA,
-DO- -DO-
d) SUNIL KUMAR.M.
S/O. UDAYA VARMA RAJA,
-DO- -DO-
e) SARALA DEVI.M.
D/O. UDAYA VARMA RAJA,
-DO- -DO-
f) JAYARAJAN NAMBIAR.M.
S/O. UDAYA VARMA RAJA,
-DO- -DO-
g) SUJATHA.M.
D/O. UDAYA VARMA RAJA,
-DO- -DO-
h) SUMESH KUMAR.M.
S/O. UDAYA VARMA RAJA,
-DO- -DO-
5. E.K.UDAYA VARMA RAJA, KOLLATH KALAM,
KOPPAM PALAKKAD.
6. E.K.RAMA VARMA RAJA, KOROTH HOUSE,
NILESHWAR - 671 314.
7. E.K.KRISHNA VARMA RAJA, 'SANGAMANI'
IRINGANNUR - 673 514.
AS.NO.143/1994
: 7 :
8. E.K.KRISHNA VARMA RAJA, VIJAYA MANDIRAM,
MANDOOR, PAYANGADI - 670 510.
9. E.K.BHARATHY THAMPURATTY, "BHARATHI NIVAS"
MANNOOTHI P.O., TRICHUR - 680 651.
10. E.K.HEMANGI THAMPURATTY, MUKUNDA VILAS,
MANNOOTHI, TRICHUR - 680 651.
11. E.K.LEELA THAMPURATTY, MUKUNDA VILAS,
MANOOTHI TRICHUR - 680 651.
12. E.K.SOBHA THAMPURATTY,
-DO- -DO-
13. E.K.PRASANNA THAMPURATTY,
-DO- -DO-
14. E.K.GOPINATHAN THAMPURAN, VARNAKODE ILLOM,
MANDOOR P.O., PIN - 670 501.
15. A.K.CHERIYA KRISHNA VARMA RAJA, SHANTHI NIVAS,
KATTRIVILI KALYAN - 421 306 (DECEASED)
a) SAROJINI KETTILAMMA,
W/O.A.K.CHERIYA KRISHNA VARMA RAJA
-DO- -DO-
b) K.P.UNNIKRISHNAN,
S/O.A.K.CHERIYA KRISHNA VARMA RAJA
-DO- -DO-
c) K.P.MINI,
D/O.A.K.CHERIYA KRISHNA VARMA RAJA
-DO- -DO-
16. A.K.KUNJIKRISHNA VARMA RAJA,
KUNNAMKUMARATH,
PANANGATHIRI P.O., KOLLENGODE,
PALAKKAD.
17. A.K.RAMA VARMA RAJA, "SACHI NIVAS"
VENGOHY, PALAKKAD.
* 18. A.K.RAVI VARMA RAJA, THARAKAD P.O.
PALAKKAD.
* The 18th respondent transposed as Additional 57th
Appellant as per order dated 21.7.2015 in I.A.No.1340/2015.
19. A.K.KOUMUDI THAMPURATTY, A.K.PALACE
PURAMERI - 673 503.
20. A.K.UDAYA VARMA RAJA, "SURABHI"
PANTHURAMKARA, KOZHIKODE - 673 019.
AS.NO.143/1994
: 8 :
21. A.K.SUDHA THAMPURATTY, A.K.PALACE,
PURAMERI - 673 503.
22. E.K.LEENA THAMPURATTY, EDAVALATH KOVILAKAM,
PURAMERI - 673 503.
23. K.AMBUJAKSHI KETTILAMMA, UTHOOLI HOUSE,
P.O.KEEZHARIYOOR - 673 324.
24. K. ASHA, -DO- -DO-
25. K.MADHUSOODANAN, UTHOOLI HOUSE,
P.O.KEEZHARIYOOR - 673 324.
26. K.THUSHARA, -DO- -DO-
27. M.K.PADMINI KETTILAMMA, "LATHA NILAYAM"
CHERUKUNNU, KANNUR - 670 301.
28. M.K.VIJAYAKUMAR, -DO- -DO-
29. M.K.SREEKUMAR, C/O.E.K.UNNIKRISHNA VARMA RAJA.
CLERK, CANARA BANK, VATTOLI - 673 510.
30. M.K.SRILATHA, -DO- -DO-
31. M.K.SREEDAS, -DO- -DO-
32. K.A.AJITH, SECOND OFFICER, PRATAP GOD, 5TH FLOOR,
EXPRESS TOWERS, NARIMAN POINT, BOMBAY.
33. SARADA KETTILAMMA.P.K., "KRISHNA VILAS"
KALLACHI - 673 506.
34. VENUGOPALAN. P.K., S/O. -DO- -DO-
35. DR.NARAYANIKUTTY.P.K., D/O. DO. DO.
36. P.K.AMMINI, D/O. -DO- -DO-
37. P.K.RAMAKRISHNAN, S/O. -DO- -DO-
38. P.K.RAMACHANDRAN, S/O. -DO- -DO-
39. DEVAKI KETTILAMMA, "AISWARYA", 26/2496
P.O.KONUNERI - 673 007.
40. SATHYAVATHI .T. D/O. -DO- -DO-
41. GOPINATHAN.T., S/O. -DO- -DO-
42. THANKAM RAJAGOPAL, D/O. -DO- -DO-
43. MOHAN DAS.T., S/O.DEVAKI KETTILAMMA,
-DO- -DO-
AS.NO.143/1994
:9 :
44. CHANDRIKA.T., D/O. -DO- -DO-
45. V.K.RATHNA KETTILAMMA, KIZHAKKEPPAT VEEDU
PERASANNOOR - 670 588 (DECEASED)
46. V.K.REMA DEVI, D/O. -DO- -DO-
47. V.K.PRASANNA, D/O. -DO- -DO-
48. V.K.SREEKUMARI, D/O. -DO- -DO-
49. V.K.SHYLAJA, D/O. -DO- -DO-
50. VIJAYASREE, D/O. -DO- -DO-
51. V.K.JAYASREE, D/O. -DO- -DO-
52. V.K.JAYARAM, S/O. -DO- -DO-
53. PADMAJA.V.K., D/O. -DO- -DO-
54. AMBAT KOMALA KETTILAMMA,
C/O.A.MURALIDHARAN, APARTMENT 24,
PARKLANDS APARTMENTS,
NO.7, NATHAN STREET, HARRINGTON ROAD,
CHELPET, MADRAS - 600 031.
55. AMBAT MURALIDHARAN, S/O. -DO- -DO-
56. AMBAT KRISHNAKUMAR, S/O. -DO- -DO-
57. AMBAT KRISHNA DAS, S/O. -DO- -DO-
58. AMBAT RAM KUMAR, S/O. -DO- -DO-
59. E.K.UDAYA VARMA VALIYA RAJA, "KRISHNA VILAS"
KALLACHI - 673 506 (DECEASED)
a) P.K.RUGMINI AMMA,
D/O. -DO- -DO-
b) P.K.VISHWANATHAN NAIR,
S/O. -DO- -DO-
60. K.GEETHA THAMPURATTY, KADAVANTHURAYIL,
KOOTTICKAL - 686 514, KOTTAYAM.
61. P.K.KUNHIRAMAN KUTTY MENON, ILLATH HOUSE,
KALASSERI (VIA) MANNOOR - OTTAPPALAM.
62. K.RAMAKRISHNA MENON, C/O.K.ARAVINDAKSHA MENON
RETD. DISTRICT JUDGE, OPP.LITTLE FLOWER CHURCH
KADAVANTHARA, KOCHI - 20.
63. K.ARAVINDAKSHA MENON, C/O. -DO- -DO-
AS.NO.143/1994
:10 :
64. K.SADASIVA MENON, C/O. -DO- -DO-
65. K.RAMACHANDRA MENON, C/O. -DO- -DO-
66. K.RADHA AMMA, C/O. -DO- -DO-
67. K.VIMALA AMMA, C/O. -DO- -DO-
68. K.SREEKUMARI AMMA, C/O. -DO- -DO-
69. K.VISHWANATHA MENON, C/O. -DO- -DO-
70. P.K.PARVATHY KETTILAMMA, THAZHAKALAM KOTTARAM
KALLACHI - 673 506.
71. M.RAJALAKSHMI MOOSAD, SREEDARSAN, THARAKKAT,
PALAKKAD (DECEASED)
a) K.M.SHYLAJA RAJA, D/O. -DO- -DO-
b) K.M.PADMAJA, D/O. -DO- -DO-
c) K.M.SUCHETHA PANICKER, D/O. -DO- -DO-
d) K.M.PARVATHY, D/O. -DO- -DO-
e) K.M.UDAYA KUMAR, S/O. -DO- -DO-
72. P.NARAYANAN KUTTY NAMBIAR, 37, SECTOR, III FLAT
NO.914, R.K.ASHRAMRAM, NEW DELHI - 110 001.
73. P.RAJALAKSHMI , -DO- -DO-
74. P.KAUMUDI, -DO- -DO-
75. P.RAVEENDRAN, -DO- -DO-
76. P.NIRMALA KUMARI, -DO- -DO-
77. DR.T.MOHANKUMAR, "ANUPAMA", 33/2182
THAMMANAM, COCHIN - 25.
78. T.LALITHA, -DO- -DO-
79. P.PADMINI KETTILAMMA KOTTAYAM THEKKE KOVILAKOM
KOTTAYAM (VIA) KOOTHUPARAMBA.
80. P.LAKSHMIKUTTY AMMA, -DO- -DO-
81. P.RAVINDRAN, -DO- -DO-
82. P.SREEDHARAN, -DO- -DO-
83. P.SANTHA, -DO- -DO-
AS.NO.143/1994
:11 :
84. P.KUNHI KUNHI KETTILAMMA,
-DO- -DO- (DIED)
85. T.K.OMANA KETTILAMMA, POST PANOOR,
TELLICHERRY (VIA) (DIED)
86. T.K.VENUGOPALAN NAMBIAR, -DO- -DO- (DIED)
a) BHARGAVI AMMA, D/O. -DO- -DO-
b) K.M.VIDHU KUMAR, S/O. -DO- -DO-
c) K.M.VIJAYA KUMAR, S/O. -DO- -DO-
d) K.M.VINOD KUMAR, S/O. -DO- -DO-
87. T.K.RAGHAVAN NAMBIAR, -DO- -DO-
88. T.K.RAJAGOPALAN NAMBIAR, -DO- -DO-
89. T.N.LEENA KETTILAMMA (DIED)
90. T.N.VALSALA, CLERK, SYNDICATE BANK,
PENNIYANKARA, CALICUT.
91. T.V.ANANDAVALLY, C/O. -DO- -DO-
92. T.N.AMMINI, C/O. -DO- -DO-
93. T.N.KUNHUNNI NAIR, -DO- -DO-
94. T.N.AJITH KUMAR, C/O. -DO- -DO-
95. P.C.SANTHA, 'KRISHNA VILASAM', MANGATTIDAM,
(VIA), KUTHUPARAMBA (DIED)
96. K.RUGMINI AMMA, A26, VRINDAVAN HOUSING COLONY
CHEVAYOOR 673 017, CALICUT.
97. K.NALINI AMMA, "SREE LAKSHMI",
1/4361, BILATHIKULAM, ERANHIPALAM - 673 006.
98. K.VILASINI AMMA, "LAKSHMI VILAS"
PURAMERI - 673 503.
99. K.RADHA AMMA, AVILINCHUVATTIL
PERAMBRA - 673 525.
100. K.BHANUMATHI, JAYAPURAM, KUTTIATTOOR,
CANNANORE.
101. K.KUNHIKRISHNA KURUP, "DNARAKA"
KUNNAMMANGALAM -MIE- 673 571.
AS.NO.143/1994
: 12 :
102. K.NARAYANA KURUP, KANHAMPIL,
NANMANDA P.O. (VIA) BALASSERI.
103. K.ROHINI, CHEMBRARI HOUSE, PONMERI - 673 541.
(VIA) VILLIAPALLY.
104. P.K.KAUSALYA KETTILAMMA, MOORIYAN KULANGARA HOUSE,
KUNNAMANGALAM, CALICUT - 673 571.
105. P.K.LEELA, -DO- -DO-
106. P.K.LAKSHMIKUTTY AMMA, -DO- -DO-
107. P.K.DAMODARAN NAIR, "RAJA BHAVAN",
KUNNAMANGALAM - 673 571.
108. P.P.KUNHIKRISHNAN NAMBIAR, "SREENILAYAM"
KADAVATHUR P.O., PIN -670 676.
109. P.P.RUGMINI, PUTHALATH HOUSE, KADAVATHUR - 670 676 (DIED)
110. P.P.KOMALAVALLY AMMA, -DO- -DO-
111. P.P.SOUDAMINI AMMA, -DO- -DO-
112. P.P.SOMASEKHARAN NAMBIAR, -DO- -DO-
113. P.P.JANARDHANAN NAMBIAR, KOMATH HOUSE,
PURAMERI - 673 503.
114. P.K.NARAYANIKUTTY KETTILAMMA (DIED)
115. P.K.RAMAKRISHNAN, CHERUVATTATT HOUSE
KIZHAPPAYOOR (VIA) MUPPAYUR.
116. T.V.THANKAM, GOKULAM, MANDUR - 670 501.
(VIA) PAYANGADI.
117. PUNATHIL JANAKI, PONMERI P.O.,
(VIA) VILLAPALLI, BADAGARA - 673 541.
118. T.S.THIRUMUMBU (DIED)
119. E.K.AMMAD, EDATHARON, KANJATAM,
KADIYIL, P.O.VALAYAM (VIA) KALLACHI
(Died. Impleaded Addl.respondents 160-163 )
120. PRABHAKARAN NAMBIAR, "UDAYANAPURAM",
KADACHIRA - 670 621.
121. KOUMUDI TEACHER, -DO- -DO-
122. KUNHI MADHAVI AMMA UDAYAPURATH
THAZHEKUNIL, PURAMERI - 673 503.
AS.NO.143/1994
: 13 :
123. SURENDRAN, -DO- -DO-
ADDL. 124. M.K.HYMAVATHI,
RESIDING AT PURAMERI AMSOM, DESOM,
BADAGARA TALUK.
ADDL. 125. K.T.VALSALA
RESIDING AT PURAMERI AMSOM, DESOM,
BADAGARA TALUK.
ADDL.126. ANIL KUMAR.R.K.
RESIDING AT PURAMERI AMSOM, DESOM,
BADAGARA TALUK.
(Respondents 124 to 126 are impleaded as per order
dated 21.3.1994 on CMP.No.1080/94)
ADDL.127. E.K.KAMALA THAMPURATTY
C/O. E.K. RAMAVARMA RAJA
ALIAS APPU THAMPURAN
THE VALIYARAJA OF KADATHANAD,
PUTHENKOVILAKAM, PURAMERI 673 503.
ADDL.128. E.K. PADMAVATHY THAMPURATTY
C/O. -DO- -DO-
ADDL. 129. E.K. SHYAMALA THAMPURATTY
C/O. -DO- -DO-
ADDL.130. E.K. THANKAMANI THAMPURATTY
C/O. -DO- -DO-
ADDL.131. E.K. DHANANJAYAN THAMPURAN
C/O. -DO- -DO-
ADDL.132. E.K. KUMARI THAMPURATTY
C/O. -DO- -DO-
ADDL.133. E.K. SAVITHRI THAMPURATTY
C/O. -DO- -DO-
(APPELLANTS 3, 4, 5, 15, 26, 27, 28 ARE DELETED FROM PARTY
ARRAY OF APPELLANT AND ARE TRANSPOSED AS ADDITIONAL
RESPONDENTS 127 TO 133 AS PER ORDER DATED 22.07.1994 ON
CMP NO. 2514/1994)
ADDL.134. E.K. SASEENDRA VARMA RAJA,
VARANAKKODE ILLAM, MANDUR.
(IMPLEADED AS PER ORDER DATED 06.09.1994 IN CMP
3092/1994.)
AS.NO.143/1994
: 14 :
ADDL.135. C.K. RADHAKRISHNAN, S/O. PARVATHY AMMA,
RESIDING AT GAYATHRI, MUTTUNGAL WEST
(Impleaded as Addl.R.135 as per order dated 29.1.99
in CMP.No.8193/98)
ADDL.136. N.D.NISHA, D/O. DEVI AMMA,
PADINHARAYIL VALAYAM
(Impleaded as Addl.R.136 being the assignee of the interest of the
13th respondent in the appeal as per order dt.29.11.99 in
CMP.No.8205/98)
ADDL.137. THE DISTRICT EDUCATIONAL OFFICER,
VADAKARA
(Impleaded as supplemental respondent in this appeal, vide order
dated 15.7.2010 in I.A.No.2575/10)
ADDL.138. THAYYULLATHIL SHEEBA, D/O.BALAKRISHNA PANICKER
AGED 40 YEARS, HOUSE WIFE, RESIDING AT "KUNNOTH"
EDACHERY AMSOM DESOM, VATAKARA TALUK - 673 502.
ADDL.139. THUNDIYIL KUNJIRAMA PANICKER
S/O.KELAPPAN PANICKER, AGED 73 YEARS
RESIDING AT "RASHMI" CONTRACTOR - EDACHERY
(P.O.), VIA VADAKARA - 673 502.
ADDL.140. PUTHIYOTTIL ASHOKAN, S/O.KANNAN,
AGED 50 YEARS, RESIDING AT "SRUTHILAYAM"
BUSINESSMAN, ERAMALA AMSOM DESOM
ORKATTERY, (VIA) VATAKARA - 673 501.
ADDL.141. RAMATH BISWAS.N., S/O.NANU
ONCHIYAM AMSOM DESOM
(P.O.) ONCHIYAM, VATAKARA TALUK - 673 308.
(Addl. respondents 138 to 141 impleaded vide order dated
28.7.2015 in I.A.No.1111/11.)
ADDL.142. PARAMBATH BALAN, S/O.KANNAN, 60 YEARS,
PARAMBATH HOUSE, PILATHAPURAM AMSOM
PURAMERI DESOM, VATAKARA TALUK, KOZHIKODE.
ADDL.143. MINI, MITHALAYORATH, S/O.RAMAN NAIR
PIPATHAPURAM AMSOM, PURAMERI DESOM,
VATAKARA TALUK, KOZHIKODE (DT)
ADDL.144. T.K.BINDULEKHA, S/O.GOPALAN, 40 YEARS,
ARUNIMAYIL HOUSE, PIPATHUPURAM AMSOM,
PURAMERI DESOM, VATAKARA TALUK, KOZHIKODE (DT)
ADDL.145. THAZHE KAYYAM VELLI BALAN, AGED 27 YEARS,
KAYYAM VELLI HOUSE, PIPATHAPURAM AMSOM,
PURAMERI DESOM, VATAKARA TALUK, KOZHIKODE (DT)
AS.NO.143/1994
: 15 :
ADDL.146. M.MEENA, D/O.KARUN, 22 YEARS,
PIPATHAPURAM AMSOM, ATHIRANGOTH DESOM,
VATAKARA TALUK, KOZHIKODE (DT)
ADDL.147. P.RADHA, PEELACHERRY HOUSE, D/O.VASUDEVAN
NAMBOOTHIRI , PIPATHAPURAM AMSOM
PURAMERI DESOM, VATAKARA TALUK, KOZHIKODE (DT)
ADDL.148. K.T.LEELA, D/O.K.T.SATHYAN, PUVELLATHIL HOUSE,
PIPATHAPURAM AMSOM, ATHIRANGAD DESOM,
VATAKARA TALUK, KOZHIKODE (DT.)
(Addl.respondents 142 to 148 impleaded vide order dated
8.7.2016 in I.A.No.1912/11)
ADDL.149. T.RADHAKRISHNAN, S/O.CHATHU MASTER, AGED 43 YEARS,
RESIDING AT THETTACH HOUSE, ERAMALA, ORKATERI,
VADAKARA.
ADDL.150. N.K.PRABHAKARAN, S/O.DEVAKI AMMA,
AGED 42 YEARS, ONCHIYAM AMSOM, DESOM,
VADAKARA.
ADDL.151. PARAMBIL VEETTIL BHASKARAN, S/O.KRISHNAN,
AGED 56 YEARS, ERAMALA AMSOM,
ORKATTERI DESOM, VADAKARA.
ADDL.152. A. SOBHA, D/O. BALAN, AGED 43 YEARS,
"PERAMBRATH", NADAKKUTHAZHA AMSOM, DESOM.
ADDL.153. MARUVAYIL GEETHA, D/O.NARAYANA KURUP,
AGED 43 YEARS, PUTHUPANAM AMSOM, DESOM,
VADAKARA.
ADDL.154. RAYAROTH SASI KUMAR, S/O.GOPALAN KURUP,
AGED 43 YEARS, ERAMALA AMSOM, ORKATTERI AMSOM,
VADAKARA.
ADDL.155. T.K.SHEEJA, D/O.T.P.KRISHNAN, AGED 45 YEARS,
RESIDING AT PUTHENPURAKKAL NAVODAKUNNUMMAL
OORALANGAL AMSOM, VELLIKULANGARA DESOM,
VADAKARA TALUK, KOZHIKODE (DT)
ADDL.156. P.SUMESH, S/O.KUMARAN, AGED 37 YEARS,
RESIDING AT KUNNATH, MUTHUVATHU DESOM.
ADDL.157. K.SHYNI, D/O.KUNHIKANNAN, AGED 38 YEARS,
PAVITHRALAYAM, CHENNAMANGALAM AMSOM DESOM,
VADAKARA.
(Addl. respondents 149 to 157 impleaded vide order dated
8.7.2016 in I.A.No.2444/2011)
AS.NO.143/1994
: 16 :
ADDL.158. E.K.ARJUN VARMA, S/O.SYAMALA VARMA
AMRITHA NIVAS, PALACE COMPOUND P.O.
THIRUVANNUR, KOZHIKODE (DT)
(Addl. respondent No.158 impleaded vide order dated 8.7.2016 in
I.A.No.44/12)
ADDL.159. RAJEEVAN.K.
KALAMULATHIL HOUSE P.O.KODANCHERRY
(VIA) PURAMERI, KOZHIKODE (DT)
(NOW WORKING AS UPSA, K.R.HIGHER SECONDARY SCHOOL)
PURAMERI, PIN - 673 503.
(Addl.respondent No.159 impleaded vide order dated 8.7.2016
in I.A.No.140/12)
ADDL.160. KUNHAMI, D/O.LATE AMMAD
ARIYAVULLATHIL HOUSE, AGED 55 YEARS,
KURUVANCHERY POST, PARAKKADAVU,
VATAKARA TALUK, KOZHIKODE DIST. - 673 506.
ADDL.161. KHADEEJA, D/O.LATE AMMAD
AGED 45 YEARS, THEMMAN KANDIYIL HOUSE,
PEROD POST, NADAPURAM, VATAKARA TALUK,
KOZHIKODE (DT) - 673 504.
ADDL.162. MOIDU, S/O.LATE AMMAD, AGED 50 YEARS,
KUNKAN NIRAVUMMAL HOUSE, KODIYARA POST,
VATAKARA TALUK, KOZHIKODE (DT.) - 673 506.
ADDL.163. MAYMOONA T.K., D/O.LATE AMMAD
AGED 40 YEARS, THATTAN KANDIYIL HOUSE,
KODIYURA POST, VATAKARA TALUK,
KOZHIKODE (DT) - 673 506.
(Legal heirs of deceased 119th respondent are impleaded as
additional respondents 160 to 163 vide order dated 28.7.2015 in
I.A.No.169/14)
Addl.164 SHYNIKAKKOKKARA, W/O.PAVITHRAN,
AGED 22 YEARS, P.O., EDACHERY, KOZHIKODE
(Addl. respondent 164 impleaded vide order dated 8.7.16
in CMP.No.2993/94.)
ADDL.165. RAYAROTH KRISHNAN NAIR,
S/O.RAMAN NAIR, VILATHPURAM AMSOM, DESOM,
(Addl. respondent No.165 impleaded vide order dated 8.7.2016
in CMP.No.1097/99)
AS.NO.143/1994
: 17 :
ADDL R 149-157 BY ADV. SRI.B.KRISHNAN
R1 BY ADV. SRI.K.MOHANAKANNAN
SMT.THUSHARA RAJESH
SMT.A.R.PRAVITHA
BY ADV.SRI.M.P.SREEKRISHNAN.
ADDL.R138-141 BY ADV. SRI.K.LAKSHMINARAYANAN
R3, 7, 14 BY ADV. SRI.M.GOPIKRISHNAN NAMBIAR
R19, 21, 127-130 BY ADV. SMT.PRABHA R MENON.
R2 BY ADV. SRI.ZUBAIR PULIKKOOL
R15 (b) & (c) BY ADV. SRI.DEEPK.T.NDUNGADAN
R34 BY ADV. SRI.V.RAJENDRAN
R39 TO 44 BY ADV.M/S.M.K.S.MENON
ADDL.R7 BY ADV. SRI.C.P.PEETHAMBARAN
R119 & 136 BY ADV. SRI.R.PARTHASARATHY
R131 to 133 BY ADV. SRI.M.C.SEN.
BY ADV. SRI.JAYAPRAKASH SEN.
R137 BY GOVT.PLEADER SRI. SUNILKUMAR
KURIAKOSE
R142 TO 148 BY ADV. SRI.M.L.KRISHNAMOORTHI.
R149 TO 157 BY ADV. SRI.M.PARTHASARATHY.
R 158 BY ADV. SRI.K.RAMAKUMAR (SR.)
BY ADV. SMT.SMITHA GEORGE
R 159 BY ADV. SRI.C.VALSALAN
BY ADV. SRI.K.RAKESH ROSHAN
R160 TO 163 BY ADV. SRI.K.K.BALAKRISHNAN (KODIYURA)
BY ADV. SRI.K.K.ALI
R THIRD PTY BY ADV. SRI.U.K.DEVIDAS
R THIRD PARTY BY V.RAMKUMAR NAMBIAR.
R21 BY ADV.SRI.K.RAMAKUMAR (SR)
BY ADV. SMT.SARITHA DAVID.
THIS APPEAL SUITS HAVING BEEN FINALLY HEARD ON
24-11-2016, THE COURT ON 29.11.2016 DELIVERED THE
FOLLOWING:
'C.R.'
V.CHITAMBARESH & ANIL K.NARENDRAN, JJ.
---------------------
A.S.No.143 of 1994
---------------------
Dated this the 29th day of November, 2016
J U D G M E N T
Chitambaresh, J.
We do not propose to adjourn this Appeal Suit any further to verify as to whether any of the 163 respondents are dead as the case has been pending for over 22 years. Suffice it to say that a battery of lawyers are before us representing the various branches of the family and therefore there is substantial representation for the estate. The Appeal Suit arises out of the final decree in a suit for partition of the property belonging to Kuttipuram Swaroopam comprising of Edavathu Kovilakam and Ayanchery Kovilakam. [The Code of Civil Procedure, 1908 is referred to as 'CPC' and the Kerala Education Rules, 1959 is referred to as 'KER' in this judgment for brevity.]
2. O.S.No.1 of 1964 on the file of the Court of the Subordinate Judge of Vadakara is a suit for partition of property wherein a preliminary decree was passed as early as on 11.8.1967. The preliminary A.S.No.143/1994 2 decree was passed on consent on the basis of Ext.C1 compromise entered into between the parties followed by the impugned final decree on contest. Most of the property belonging to the Swaroopam vested with the Government under the provisions of the Kerala Land Reforms Act, 1963. The dispute however survives in regard to the Kadathanad Rajas High School ['the School' for short] which is an aided school governed by the provisions of KER. The preliminary decree declared the shares of the members of the Swaroopam and also provided for the management of the School wherein the staff strength exceeds 40 in number.
3. Ext.C1 compromise stipulates that the Valiya Rajah (Sthanamdar) shall be the Manager of the School which is to be administered in accordance with KER and the wishes of the School Committee. The Committee shall comprise of the Valiya Rajah, Elaya Rajah, Head Master (Ex-officio) and one member each from Edavathu and Ayanchery Kovilakam. Ext.C1 compromise also speaks about the constitution of a Trust for the upliftment of the School though there is A.S.No.143/1994 3 no mention about the constituent members. The court below has passed a final decree at the instance of defendant No.68 whereby a Scheme has been framed for the management of the School. This Appeal Suit filed by the numerous defendants concerns only the management of the School and none of the parties have sought its division by metes and bounds.
4. The appellants contend that there was no necessity at all for the final decree court to frame a Scheme for the management of the School as it is not warranted by the preliminary decree. It is the case of the appellants that the senior most member of the Swaroopam can function as the Manager of the School in the place of Valiya Rajah (Sthanamdar). The right to conduct the School was given by Ayanchery Kovilakam to the then Valiya Rajah under a licence deed dated 6.6.1940 and is permissive. The appellants point out that the School is not a Sthanam property available for Partition especially when the same has not been included in the Schedule of the plaint.
5. The contesting respondents include those A.S.No.143/1994 4 who have taken assignment of the undivided interest of some of the members of the Swaroopam and justify the course adopted by the final decree court. The respondents are quick to point out that the alleged licence deed dated 6.6.1940 was not produced in the court below nor a plea raised. It is futile to contend that the School is not a Sthanam property in the light of Ext.C1 compromise on the basis of which the preliminary decree was passed. The respondents add that framing of a Scheme for the management of the School is not altogether alien in view of Sankarappa Gounder v. Gopalan [AIR 1973 Kerala 149 (FB)].
6. We heard M/s.M.K.S.Menon and N.J.Johnson, Advocates on behalf of the appellants and supporting respondents as well as M/s.B.Krishnan, K.Mohanakannan, M.P.Sreekrishnan and K.Lakshminarayanan, Advocates on behalf of the contesting respondents.
7. The principal question to be considered is as to whether the School is a 'Sthanam' property to which the provisions of Section 7 of the Hindu Succession Act, 1956 would apply. There is an A.S.No.143/1994 5 assertion in the plaint that the plaint schedule is a Sthanam property and it should be noticed that the School was not included therein. But the School is roped in Ext.C1 compromise and treated as a Sthanam property which is a permissible exercise under Order XXIII Rule 3 CPC in the consent decree. The provisions of Section 7(3) of the Hindu Succession Act, 1956 obviously apply to the School when the same is a Sthanam property and the same is extracted hereunder:
"7. Devolution of interest in the property of a tarwad, tavazhi, kutumba, kavaru or illom:-
(1) x x x x (2) x x x x (3) Notwithstanding anything contained in sub-section (1), when a Sthanamdar dies after the commencement of this Act, Sthanam property held by him shall devolve upon the members of the family to which the sthanamdar belonged and the heirs of the sthanamdar as if the sthanam property had been divided per capita immediately before the death of the sthanamdar among himself and all the members of his family then living, and the shares falling to the members of his family and the heirs of the A.S.No.143/1994 6 sthanamdar shall be held by them as their separate property.
Explanation:- For the purposes of this sub-section, the family of a sthanamdar shall include every branch of that family, whether divided or undivided, the male members of which would have been entitled by any custom or usage to succeed to the position of sthanamdar if this Act had not been passed."
Thus a Sthanam property held by a Sthanamdar who dies after the commencement of the above Act devolve upon the members of the family to which the Sthanamdar belonged and the heirs of the Sthanamdar. It would be as if the Sthanam property had been divided per capita immediately before the death of the Sthanamdar among himself and all the members of his family then living. The shares falling to the members of his family and the heirs of the Sthanamdar shall be held by them as their separate property over which they or their assignees can exercise their right.
8. A classic elucidation of this concept can be seen in Assistant Controller of Estate Duty, Ernakulam v. Balakrishna Menon [1967 KLT 148] wherein A.S.No.143/1994 7 the Full Bench held as follows:-
22. Our decision in these appeals can be summed up in the form of four questions and answers:
Questions Answers 1 What is the extent of The whole of the Sthanam the property that property passes or is deemed to pass on the death of a Sthanamdar ?
2 On whom does the On the members of the Sthanam property family to which the devolve on the death Sthanamdar belonged and of a Sthanamdar? the heirs of the Sthanamdar.
3 In which manner does As if the Sthanam
the devolution take property had been divided
place ? per capita immediately
before the death of a
Sthanamdar among
himself and all the
members of his family
then living.
4 What is the extent of The whole of the property the property that that passes or is deemed to attracts estate duty on pass on the death of a the death of a Sthanamdar, namely, the Sthanamdar ? whole of the Sthanam property.
The Sthani Sri.E.K.Rama Varma Valiya Rajah died on 10.12.1963 and another Sthanamdar could not have A.S.No.143/1994 8 adorned the place of Valiya Rajah after the Hindu Succession Act, 1956. It goes without saying that no senior member can style himself as the Rajah after the abolition of the Sthanam and stake claim for being the Manager of the School. The contention that the Sthanamdar was only permitted to run the School on consent and that the licence should be deemed to be revoked on his death is unacceptable. The licence deed dated 6.6.1940 was neither produced in the court below nor produced in this Court by recourse to Order XLI Rule 27 CPC. Moreover such contention if any stands merged in the preliminary decree whereunder the School has been explicitly treated as Sthanam property by all the parties to the suit.
9. The above reasoning should apply as regards the continuance of the School committee mentioned in Ext.C1 compromise which has to aid the administration of the School. The committee comprises of the Valiya Rajah, Elaya Rajah, Head Master (Ex-officio), one member from the Edavath Kovilakam and another member from the Ayanchery Kovilakam. Such a committee cannot A.S.No.143/1994 9 be constituted when there is no Sthanamdar to be called as Valiya Rajah or Elaya Rajah after the Hindu Succession Act, 1956. There is no Kovilakam by the disruption of the family under Section 7(3) of the Hindu Succession Act, 1956 in order to elect a member therefrom to the committee. Added to this is the Kerala Joint Hindu Family System (Abolition) Act, 1975 which makes Kovilakam (family house) insignificant in law. Suffice it to say that the constitution of a School committee in terms of the preliminary decree has become impossible by operation of law. But the parties are free to constitute a Trust to uplift the School in terms of Ext.C1 compromise although nothing is mentioned about its constituent members.
10. The preliminary decree declares the right specifying that the then Rajah would have two shares and that all other living members would get one share each totalling to 93. It transpires that many of the members have assigned their undivided fractional right and the assignees have also come on record under Order XXII Rule 10 CPC. No prior permission under Section 6 A.S.No.143/1994 10 of the Kerala Education Act is required for alienation when the School is transferred as a going concern [See: P.V.John v. Director of Public Instruction (ILR 1975 (2) Kerala 604) and Sree Ranjini Amma Raja v. Padmini Kettilamma (2016 (3) KLT 526)]. The School has vested in a Corporate Educational Agency comprising of the original members, their legal heirs and the assignees in the context. That this is a Corporate Educational Agency when the School has vested in more than one person is settled by Somanatha Pillai v. State of Kerala [2007 (1) KLT 127 (DB)]. Chapter III Rule 2 KER provides for the constitution of Corporate Management and Chapter III Rule 3(3) KER shows as to how the proprietory body can choose the Manager. The proprietory body may finalise the bye-laws for the Management of the School and get it approved by the Director of Public Instructions as per Chapter III Rule 2 KER. The proprietory body shall thereafter elect a Manager in accordance with the approved bye-laws as per Chapter III Rule 3(3) KER who has an unfettered power to make appointments in the School. We have to A.S.No.143/1994 11 necessarily adopt the provisions of the KER to give effect to the preliminary decree since Ext.C1 compromise permits such adoption.
11. The court below in passing the final decree was certainly in error in framing a Scheme for the administration of the School without reference to KER. This is especially so when the preliminary decree does not contemplate the framing of a Scheme and Ext.C1 compromise in fact insists on the adherence to KER. The suit is one for Partition and is not one under Section 92 CPC in relation to a Trust created for public purposes of a charitable or religious nature. A Scheme is essential to be framed for the working of a Trust whereas KER provides a fool proof system for the administration of a School. The court below in the Scheme framed has created the post of President, Vice President, Secretary, Joint Secretary, Treasurer etc. in a committee. Artificial voting rights have been conferred and preference has been given to the members of the family in the appointments de hors KER. Such concept is foreign to the final decree when KER governs A.S.No.143/1994 12 the election of the Manager as well as the appointments to be made by him in the School. The impugned final decree is hence modified deleting the Scheme framed and directing the Management of the School to be governed by KER. It is for the proprietory body of the Corporate Educational Agency to forthwith take steps to frame a bye-law for the School and elect a Manager in accordance therewith.
12. We would have normally left it to the Execution Court to convene a meeting of the Corporate Educational Agency in order to finalise the bye-laws as regards its management. But we cannot gloss over the fact that the suit has been pending for over half a century and the parties continue to be at logger heads. The execution proceedings may take another half a century and the School with staff and students cannot be without an approved Manager for long. We therefore appoint Mr.V.Ramkumar Nambiar, Advocate as Advocate Commissioner to supervise the meeting of the Corporate Educational Agency. Steps to finalise the bye-laws and get it approved by the Director of Public Instructions A.S.No.143/1994 13 shall be taken for the Manager to be elected in accordance therewith. The Advocate Commissioner shall be paid an initial remuneration of ` 1 lakh which can be met by all the participants in the meeting convened of the Corporate Educational Agency.
The Appeal Suit is allowed in part. No costs.
Sd/-
V.CHITAMBARESH, JUDGE Sd/-
ANIL K.NARENDRAN, JUDGE nj/24.11.2016 //TRUE COPY// P.S. to Judge.