B.Vinod vs Elakaman Thrikkadavinkara
2021 Latest Caselaw 5241 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SATHISH NINAN

    FRIDAY, THE 12TH DAY OF FEBRUARY 2021 / 23RD MAGHA,1942

                         OP(C).No.400 OF 2021

    (O.S. NO. 38/2017 ON THE FILE OF THE SUB COURT,ATTINGAL)

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PETITIONERS:

      1        B.VINOD
               AGED 52 YEARS
               S/O. BHASKARAN,
               MELEVILA VEEDU,
               KOTTIYAM P.O.
               KOLLAM DISTRICT 691 020.

      2        S. SACHINDANDAN,
               AGED 58 YEARS
               S/O. SUKUMARAN,
               MELEVILA VEEDU,
               KOTTIYAM P.O.
               KOLLAM DISTRICT 691 020.

      3        S. DINESH,
               AGED 48 YEARS
               S/O. SUKUMARAN,
               MELEVILA VEEDU,
               KOTTIYAM P.O.
               KOLLAM DISTRICT 691 020.

               BY ADV. SRI.K.P.SUJESH KUMAR

RESPONDENTS:

      1        ELAKAMAN THRIKKADAVINKARA
               SREE BHAGAVATHY TEMPLE TRUST,
               ELAKAMAN DESOM,
               PALAYAM KUNNU,
               AYRIOOR VILLAGE,
               CHIRAYINKEEZH TALUK,
               THIRUVANANTHAPURAM DISTRICT 695 146,
               REPRESENTED BY ITS PRESIDENT,
               THE SECOND RESPONDENT.
       2     RAJENDRAN,
            AGED 78 YEARS
            S/O. SANKU, PRESIDENT ELAKAMAN THRIKKADAVINKARA
            SREE BHAGAVATHY TEMPLE TRUST,
            RESIDING AT
            KULATHALIL VEEDU, VENKODU,
            FROM KUTTIKKATTU VEEDU,
            ELAKAMON DESOM PALAYAM KUNNU,
            AYRIOOR VILLAGE,
            CHIRAYINKEEZH TALUK,
            THIRUVANANTHAPURAM DISTRICT 695 146.

      3     PUSHPASEELAN,
            AGED 61 YEARS
            S/O. VASU, SECRETARY,
            ELAKAMAN THRIKKADAVINKARA SREE BHAGAVATHY TEMPLE
            TRUST, RESIDING AT
            DEEPU SADANAM, FROM CHEMBUVILA,
            ELAKAMON DESOM, PALAYAM KUNNU,
            AYRIOOR VILLAGE, CHIRAYINKEEZH TALUK,
            THIRUVANANTHAPURAM DISTRICT 695 146.


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 12.02.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                      SATHISH NINAN, J.
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                  O. P. (C) No.400 of 2021
           ==================
          Dated this the 12th day of February, 2021

                          JUDGMENT

The original petition is filed seeking stay of

the final decree dated 21.12.2019 passed in OS 100/1999 of the Sub Court, Attingal. The original

petition is misconceived. The petitioners are to

take appropriate steps as are available under law.

Their remedy does not lie in an original petition

under Article 227 of the Constitution of India.

Original petition is accordingly dismissed.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge OP(C).No.400 OF 2021

APPENDIX PETITIONERS' EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PLAINT IN O.S. NO.

100/1999 ON THE FILE OF THE SUB COURT, ATTINGAL DATED 31/08/1999.

EXHIBIT P2 TRUE COPY OF THE DECREE IN O.S. NO.

100/1999 ON THE FILE OF THE SUB COURT, ATTINGAL DATED 24/10/2002.

EXHIBIT P3 TRUE COPY OF THE PLAINT IN O.S. NO. 38/2017 ON THE FILE OF TH SUB COURT, ATTINGAL.

EXHIBIT P4 TRUE COPY OF I.A. NO. 517/2018 IN O.S NO.

38/2017 ON THE FILE OF THE SUB COURT, ATTINGAL, DATED 27/07/2017.

EXHIBIT P5 TRUE COPY OF THE ORDER IN I.A. NOS.

1649/2011 AND 494/2014 IN O.S. NO. 100/1999 ON THE FILE OF THE SUB COURT, ATTINGAL, DATED 21/12/209.

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