Ouseph vs Raman Pillai
2021 Latest Caselaw 16271 Ker

SA No.452/1981                                1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                          THE HONOURABLE MR.JUSTICE N.ANIL KUMAR


                 Wednesday, the 4th day of August 2021 / 13th Sravana, 1943

                              IA.1/2021 IN SA NO. 452 OF 1981

                   AS 164/1977 OF THE II ADDITIONAL SUB COURT,ERNAKULAM

                      OS.309/1972 OF THE MUNSIFF COURT,MUVATTUPUZHA.


   PETITIONER(THIED PARTY)


      M.N SURESH,RESIDING AT VALANIKKATTU MUNDACKAL,SOUTH MARDY
POST,MUVATTUPUZHA


   RESPONDENTS:

      1. OUSEPH MATHAI, PALATHINCKAL, KIZHAKKEPUTHUPPALLI VEEDU,THEKKEMARADY
         KARA, MARADY VILLAGE.
      2. RAMAN PILLAI KRISHNA PILLAI,VALANIKKATTU VEEDU, VADAKKE MARADY KARA,
         MARADY VILLAGE. (DIED)
      3. NEELAKANDA PILLAI SANKARAN NAIR -DO- (DIED)
      4. PADMANABHA PILLAI NEELAKANDAN NAIR -DO- (DIED)
      5. RAMAN PILLAI SIVARAMAN NAIR -DO-(DIED)
      6. NEELAKANTAN GOPINATHAN NAIR -DO-
      7. SIVARAMAN PILLAI JANARDHANAN NAIR,VALANIKKAT VEEDU,,THEKKEMARADY
         KARA, MARADY VILLAGE.
      8. SIVARAMA PILLAI SANKARAN NAIR -DO-
      9. PADMANABHA PILLAI THRIVIKRAMAN NAIR-DO-.
     10. SIVARAMAN PILLAI NARAYANAN NAIR -DO-
     11. LEELA,VALANIKKAT VEEDU,VADAKKE MARADY KARA,MARADY VILLAGE.
     12. MEENAKSHI,W/O.NEELAKANDA PILLAI -DO-
     13. SANTHA -DO-
     14. SANKARAN NAIR,-DO-
     15. AMMINI DIVAKARAN,D/O.LATE NEELAKANDAN NAIR, MUNDACKAL HOUSE,EAST
         MARADY,MUVATTUPUZHA.
     16. VENUGOPAL, VALANIKATT VEEDU,MARADY, MUVATTUPUZHA.
     17. RAMACHANDRAN NAIR,S/O.NEELAKANDAN NAIR,VALANIKATT
         VEEDU,MUVATTUPUZHA.




        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to issue certified
   copies of the petition in CMP.1001/88 and the order in CMP.1001/88 in
   SA.452 of 1981 as an urgent matter and the matter may be considered
   urgently.
 SA No.452/1981                                      2/2




        This application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's judgment
   dated 20.08.1990 and upon hearing the arguments of SRI.R.PRADEEP, Advocate
   for the petitioner in IA and SRI.K.K.CHANDRAN PILLAI, Senior Advocate
   along with SRI.THOMAS V.JACOB, Advocates for Respondent 1 in IA/Appellent
   in RSA and of SRI.K.V.KURIAKOSE, Advocate for Respondents 4 to 6, the
   Court passed the following:
                                      ORDER

This is an application for the issuance of the copies of the petition in CMP.1001/88 and the order in CMP.No.1001/88 in SA.452/1981. It is reported by the Registry that CMP.1001/88 and its order are not available in the section to issue certified copy. The Registry is directed to search and find out the records sought for within a week.

Post after a week.

Sd/-

N.ANIL KUMAR

JUDGE

04-08-2021 /True Copy/ Assistant Registrar