Kerala High Court
For Information Purpose Only vs Shylaja Kumari on 7 April, 2021
FAO (RO) 38/2013 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
Wednesday,the 7th day of April 2021/17th Chaithra, 1943
FAO (RO) No.38/2013
AS No.283/2008 of the II ADDITIONAL DISTRICT COURT ,KOLLAM
OS No.698/2006 of the ADDITIONAL MUNSIFF COURT, KOLLAM
For information purpose only
APPELLANTS/RESPONDENS/PLAINTIFFS
1.SHYLAJA KUMARI
W/O.RAVEENDRA PRASAD,SREE SAILAM,
ANCHUMUKKU,PUNUKKANNOOR CERRY, ELAMPALLOOR
VILLAGE,KOLLAM.
2.DINESH KUMAR
KUMKUMASSERI VEEDU, ELAMPALLOOR CHERRY, ELAMPALLOOR
VILLAGE,KOLLAM.
3.SHEELA KUMARI
ATHIRA,NJARAKKAL CHERRY, PERINADU P.O., KOLLAM.
4.DEEPA KUMARI,
SREEPADAM,THRIVENI MUKKU, ELAMPALLOOR CHERRY, ELAMPALLOOR
VILLAGE,KOLLAM.
5.RAVEENDRA PRASAD,
SREE SAILAM,ANCHUMUKKU, PUNUKKANNOOR CERRY, ELAMPALLOOR
VILLAGE,KOLLAM.
BY ADV. SAJU J. PANICKER
RESPONDENT/APPELLANTS/DEFENDANTS
1.BHARGAVI
W/O.BALAKRISHNAN, NEDIYAVILA VEEDU,PUNUKKANNOOR CHERRY,
ELAMPALLOOR VILLAGE,KOLLAM, PERUMPUZHA P.O.,PIN-691 504. (DIED)
2.SUKESAN,
S/O.BALAKRISHNAN, RESIDING AT DO.
3.SUNDARESAN,
S/O.BALAKRISHNAN, RESIDING AT DO.
4.SUBRAMANYAN,
S/O.BALAKRISHNAN, RESIDING AT DO.
5.SUGANDHAMMA,
D/O.BALAKRISHNAN,T.K.NIVAS, PANAYAM,PERINAD P.O.,KOLLAM,
PIN-691 601.
6.SUBHADRA,
D/O.BALAKRISHNAN, PARAPPURATHU VEEDU,CHERUMOODU,
VELLIMON,P.O.KOLLAM, PIN-691 603.
7.BINDU,
W/O.SUBRAMANIYAN, NEDIYAVILA VEEDU, PUNUKKANNOOR CHERRY,
ELAMPALLOOR VILLAGE, KOLLAM,PERUMPUZHA P.O., PIN-691 504.
8.SUBHASHINI,
FAO (RO) 38/2013 2/3
AGED 63 YEARS,D/O.LATE BHARGAVI, PARAPPURATHU VEEDU,
CHEERUMOODU, VELLIMON P.O.,KOLLAM, PIN-691 603.
9.SUSEELA,
AGED 60 YEARS,D/O.LATE BHARGAVI, PARAPPURATHU VEEDU,
CHEERUMOODU, VELLIMON P.O.,KOLLAM, PIN-691 603. (RESPONDENTS 2
TO 7 ARE RECOREDED AND ADDITIONAL RESPONDENTS 8 AND 9 ARE
IMPLEADED AS LRS OF DECEASED R1 VIDE ORDER DATED 22/7/14 IN
I.A.1520/2013.)
R2 BY ADV. T.M. NINITHA
For information purpose only
ADV. NIDHI RAVINDRAN
ADV. R. PREETHA
ADV. K.V.PREMSANKAR
ADV. M. YOHANNAN
ADV. P.R. VIBHU
ADV. SHABU SREEDHARAN
ADV. V. SURESH KUMAR HARIPAD
This FAO(RO) having come up for orders on 07.04.2021, the court on the same day
passed the following
DEVAN RAMACHANDRAN,J.
---------------------------
F.A.O.(RO)No.38 of 2013
---------------------------
Dated this the 7th day of April, 2021
For information
O R D E purpose
R only
This matter has been place before me on the basis of the
letter issued by the Munsiff Court, Kollam and forwarded by the
Additional Munsiff, Kollam to the Registrar (Subordinate
Judiciary) of this Court, praying that the time frame in the
judgment of this Court be extended for a period of four months.
I have gone through the contents of the letter issued by
the Munsiff Court, Kollam and am of the view that sufficient
cause has been made out for extending the time.
In such circumstances, the time frame fixed by this Court
in the judgment dated 15.01.2020 in F.A.O.(RO)No.38 of 2013
will stand extended for a period of four months from today.
Sd/-
DEVAN RAMACHANDRAN
JUDGE
AJ/07.03.2021
/true copy/ Sd/- ASSISTANT REGISTRAR
