Kerala High Court
Thorakkattu Sabareesh vs Thorekkatu Konderan (Died) on 31 July, 2012
Author: V.Chitambaresh
Bench: V.Chitambaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
TUESDAY, THE 31ST DAY OF JULY 2012/9TH SRAVANA 1934
CRP.No. 7 of 2009 ( )
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OS.28/1998 of SUB COURT, TIRUR
REVISION PETITIONER(S)/PETITIONERS/PET;IN I.A.624/08(3RD PARTY :
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1. THORAKKATTU SABAREESH,S/O RAMACHANDRAN,
THORAKKATTU HOUSE,NAGALASSERY AMSOM,THOZHUKKADU
DESOM,OTTAPPALAM TALUK,PALAKKAD DISTRICT
P.O., KOOTTANAD-679 533.
2. THORAKKATTU SAKTHEESH,S/O.RAMACHANDRAN,
THORAKKATTU HOUSE,NAGALASSERY AMSOM,THOZHUKKADU
DESOM,OTTAPPALAM TALUK, PALAKKAD DISTRICT
P.O.KOOTTANAD-679533.
BY ADVS.SRI.N.SUBRAMANIAM
SRI.M.S.NARAYANAN
RESPONDENT(S)/RESPONDENTS IN I.A.624/08:
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1. THOREKKATU KONDERAN (DIED).
2. YAMUNA ALIAS YAMUNADEVI,W/O.DINESAN,
AMBALIPARAMBIL HOUSE,VALLIKUNNU, TIRURANGADI
P.O.ATHANIKKAL-673314, KOOTTANAD.
3. MADHAVI, W/O.LATE THORAKKATTU KRISHNAN
ALIAS KUNHI KRISHNAN, KATTIPARUTHI AMSOM & DESOM
P.O.VALANCHERRY-676552,TIRUR TALUK.
4. SARADA, D/O LATE THORAKKATTU KRISHNAN
ALIAS KUNHI KRISHNAN, W/O.PURUSHOTHAMAN,"KRISHNA
THULASI",P.O.THOZHUVANOOR, VATTAPPARA-676557
MALAPPURAM DISTRICT.
5. DROWPADI,D/O LATE THORAKKATTU KRISHNAN
ALIAS KUNHI KRISHNAN,KATTIPARUTHI AMSOM & DESOM.PO
VALANCHERY-676552,TIRUR TALUK.
6. GEETHA, D/O.LATE THORAKKATTU KRISHNAN
ALIAS KUNHI KRISHNAN, KATTIPURATHI AMSOM & DESOM
P.O.VALANCHERRY-676552,TIRUR TALUK.
7. SUSHEELA,D/O.LATE THORAKKATU KRISHNAN
ALIAS KUNHI KRISHNAN, W/O.HARIDASAN.K.A
KUTTIYIL HOUSE,(ATHIRA),P.O.VETTOM-676102
TIRUR, MALAPPURAM DISTRICT.
CRP NO. 7/2009
8. SHEEBA, D/O LATE THORAKKATTU KRISHNAN
ALIAS KUNHI KRISHNAN, W/O.K.V.SAJVEEV,"SAJEEV
BHAVAN",SOUTH-NALUVAZHY,N.PARUR
ERNAKULAM, DIST-683513.
9. DR.SHINI, D/O.LATE THORAKKATTU KRISHNAN
ALIAS KUNHI KRISHNAN, T.R.K.NIVAS,P.O.VALANCHERY-
676552,TIRUR TALUK.
10. NELLIKKATTU GOPALAKRISHNAN, NELLIKKATTU
HOUSE, S/O NARAYANAN NAIR,P.O.VALIAKUNNU-676552.
11. NELLIKKATTU VIJAYAN,NELLIKKATTU HOUSE,
S/O.GOVINDAN NAIR,P.O.EDAYOOR-676554,MALAPPURAM
DISTRICT.
12. VELLANGOTTU VEERANKUTTI HAJI,
S/O.AHAMED KUTTY HAJI,PARAPARAMBIL VELLANGOTTU
HOUSE,P.O,.THALAKKADATHOOR-676103
MALAPPURAM DIST.
13. THEKKUMBATTU ABDU, S/.O.MAMMI HAJI,
KOORIPARAMBIL,THEKKUMBATTU HOUSE
PAINKANNOOR-679571.
14. VAZHAPPILLI FRANCIS,S/O.THOMAS,
VAZHAPPILLY HOUSE,P.O.PERAKOM,CHAVAKKAD TALUK
TRICHUR DISTRICT-680506.
15. PULIKKA PARAMBIL MAMMAD,KATTIPARUTHI
AMSOM & DESOM, P.O.VALANCHERY-676552,TIRUR TALUK.
(DIED)
16. PULIKKA PARAMBIL SAIDALI,S/O.MAMMAD,
PULIKKAPPARAMBIL HOUSE, PAINKANNOOR-679 171.
17. THITHIKKUTTY UMMA, W/O PULIKKAPARAMBIL
MAMMAD,KATTIPARUTHI AMSOM & DEWSOM,P.O.VALANCHERRY
676552, TIRUR TALUK.(DIED).
18. KUNHI MOHAMMED, S/O MAMMAD,PULIKKA
PARAMBIL HOUSE, PAIKANNOR DESOM, PAIKANNOOR-679571.
19. MUSTAFFA, S/O.MAMMAD,PULIKKA PARAMBIL
HOUSE,PAIKANNOR DESOM,P.O.PAIKANNOOR-679571.
20. MAMMIKUTTY,S/O.MAMMAD,PULIKKAPARAMBIL
HOUSE,KUTTIPURAM AMSOM,PAIKANNOR DESOM
P.O.PAIKANNOOR-679571,TIRUR TALUK.
21. PATHUTTY, W/O.MOHAMMED KUTTY,
KUNNAKKATTIL HOUSE, MANCHOLA,P.O.KALPAKANCHERRY-
676551,MALAPPURAM DIST.
22. ABDUL KADER,S/O MAMMAD,PULIKKAPARAMBIL
HOUSE,KUTTIPURAM(VIA),PAIKKANNOOR DESOM.P.O
PAIKANNOOR-679571,TIRUR TALUK.
CRP NO. 7/2009
23. KADEEJA,D/O MAMMAD,W/O.KUNHI PARI,
PUZHANTHINDATHU HOUSE, ,MOOZHIKKAL
KOZHIKODE.P.O, CHELAVOOR-673 571.
24. DEVAYANI, W/O LATE THOREKKATTU KONDERAN,
(P.T.S.),THORAKKATTU HOUSE,PAIKANNOOR-679571
TIRUR, TALUK.
25. RAMACHANDRAN,S/O LATE KONDERAN, (P.T.S.)
THORAKKATTU HOUSE,KOOTTANAD,P.O.KOOTTANAD-679533
TIRUR TALUK.
26. VIJAYAN,S/O LATE KONDERAN,THORAKKATTU
HOUSE, KOOTTANAD,P.O.KOTTANAD-679533
TIRUR TALUK.
27. RAVEENDRANATH, S/O.LATE KONDERAN,
THORAKKATTU HOUSE, PAIKANNOOR-679 571,TIRUR TALUK
(VIA)KUTTIPPURAM.
28. SASIDHARAN ALIAS AZIZ,S/O.LATE KONDERAN,
THORAKKATTU HOUSE, POOKKATRI DESOM,P.O.EDAYOOR-
676554.
29. SANKARALAL, S/O.LATE KONDERAN,
THORAKKATTU HOUSE,(VIA)KUTTIPURAM,'
PAIKANNOOR-679571,TIRUR TALUK.
30. MINI, D/O LATGE KONDERAN AND
W/O.GOPALAKRISHNAN, KUTTATHU JHOUSE, P.O.EDAPPAL-
679576, TIRUR TALUK.
31. GANGA DEVI, D/O LATE KONDERAN,
W/O.MADANAN, PULLANIKTTIL HOUSE,KOZHIKKOTTERI
DESOM,P.O.PATTAMBI-679303,OTTAPALAM TALUK.
32. PANCHALI, IST WIFE LATE KONDERAN,
THORAKKATTU HOUSE, KATTIPPARUTHY,AMSOM
VALANCHERY-676552,TIRUR TALUK.(DIED)..
BY ADV. SRI.SANTHEEP ANKARATH, R26
BY ADV. SMT.P.JAYALAKSHMI, R26
BY ADV. SRI.G.BALAMURALEEDHARAN (PARAVUR), R3 TO R9
BY ADV. SRI.MATHEWS V.JACOB (PARAVUR), R3 TO R9
BY ADV. SRI.N.T.NANDAKUMAR (PARAVUR), R3 TO R9
BY ADV. SRI.T.K.SAIDALIKUTTY, R18 TO R20 AND R22
BY ADV. SMT.ANITHA M.N. (EKM), R18 TO R20 AND R22
THIS CIVIL REVISION PETITION HAVING BEEN FINALLY HEARD ON
31-07-2012, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
V. CHITAMBARESH, J
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C.R.P.(C) NO. 7 OF 2009
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Dated this the 31st day of July, 2012
ORDER
The legatees under a 'Will' dated 25.06.2005 allegedly executed by the 31st defendant in a suit for partition sought to come on record. The 31st defendant by name Panchali died on 23.10.2007 and the legatees are none other than her grand children. One of the executing witnesses was examined to prove the due execution of the 'Will' alleged to have been executed by the 31st defendant.
2. The court below has by the order impugned held that the due execution of the 'Will' has not been proved in terms of Section 63 of the Indian Succession Act, 1925. A reading of the evidence of the attesting witness examined as PW1 reveal that he had seen the 31st defendant executing the 'Will'. It is also submitted that the very same 'Will' has been proved by examining the very same attesting witness and accepted by the court in O.S. No. 329/2005 on the file of the court of the Munsiff of Tirur.
2 CRP No. 7/2009
3. I am inclined to afford an opportunity to the petitioners to prove the 'Will' strictly in accordance with Section 63 of the Indian Succession Act and Section 68 of the Indian Evidence Act. The impact of the finding in O.S. No. 329/2005 on the file of the court of the Munsiff of Tirur on the 'Will' shall also be adverted to by the court. The impugned order is set aside. I.A. No. 624/2008 in O.S. No. 28/1998 on the file the court of the Subordinate Judge of Tirur is remanded.
4. The court below will pass orders in I.A. No. 624/2008 after affording to the petitioners to examine the attesting witness again. Fresh orders shall be passed within a period of two months from the date of receipt of a copy of this judgment.
The Civil Revision Petition is allowed. No costs.
V. CHITAMBARESH JUDGE ncd