For Information Purpose Only vs Mohandas
2021 Latest Caselaw 6310 Ker

OP(C) 481/2021                         1/2

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    Present:
                 THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR

           Monday,the 22nd day of February 2021/3rd Phalguna, 1942
                              OP(C) No.481/2021
OS No.77/2018 of the MUNSIFF COURT, IDUKKI

      For  information purpose only
PETITIONER/Respondents/Defendants
1.     MOHANDAS, AGED 52,
       S/O. LATE KUMARAN, KOCHUPARAMBIL HOUSE,
       KOCHUPARAMBIL BUILDING, THOPRAMKUDY P.O., VATHIKUDY
       VILLAGE, IDUKKI TALUK, IDUKKI DISTRICT.
2.     SHAINY, AGED 48,
       W/O. MOHANDAS, KOCHUPARAMBIL HOUSE, KOCHUPARAMBIL
       BUILDING, THOPRAMKUDY P.O., VATHIKUDY VILLAGE, IDUKKI
       TALUK, IDUKKI DISTRICT.
3.     DEEPU MOHANDAS, AGED 21,
       S/O. MOHANDAS, KOCHUPARAMBIL HOUSE, KOCHUPARAMBIL
       BUILDING, THOPRAMKUDY P.O., VATHIKUDY VILLAGE, IDUKKI
       TALUK, IDUKKI DISTRICT.
RESPONDENTS/Petitioners/Plaintiffs
1.      SHYLAJA. K.K,
       KOCHUPARAMBIL HOUSE, PADAMUGHAM VATHIKUDY VILLAGE,
       IDUKKI TALUK, IDUKKI DISTRICT, NOW RESIDING AT
       DHARMALYATHIL HOUSE, KATTAPPANA P.O., KATTAPPANA
       VILLAGE, IDUKKI TALUK, IDUKKI DISTRICT, PIN-685508.
2.     JAIMOL, AGED 44,
       W/O. SUBHASH, RESIDING AT PARACKAL HOUSE, MUTTOM KARA,
       MUTTOM P.O., CHALLAVAYAL KARA, MUTTOM VILLAGE,
       THODUPUZHA TALUK, IDUKKI DISTRICT-685587.
     Op (civil) praying inter alia that in the circumstances stated in the
affidavit filed along with the OP(C) the High Court be pleased to issue an
interim order staying the operation of Exhibits P5 and P7, till the disposal
of this Original Petition, in the interest of justice.
     This petition coming on for admission upon perusing the petition and
the affidavit filed in support of OP(C) and upon hearing the arguments of
M/S. G.S.REGHUNATH & B.K.GOPALAKRISHNAN, Advocates for the
petitioner, the court passed the following;
 OP(C) 481/2021                      2/2




                                ORDER

Heard.

Admit.

Issue urgent notice by speed post to respondents.

    For     information
    Exhibit P7                         purpose
               order of temporary injunction             only
                                             passed by Sub Court,

Kattappana is modified and limited to the petitioner dispossessing the respondents/plaintiffs and committing waste in the property until further orders.

Post after vacation.

22-02-2021 Sd/-

T.V.ANILKUMAR,JUDGE /true copy/ Sd/-

ASSISTANT REGISTRAR

EXHIBIT P5 - TRUE COPY OF THE ORDER IN I.A.NO.283/2018 IN O.S.NO.77/2018 OF THE MUNSIFF'S COURT, IDUKKI DATED 25.2.2019.

EXHIBIT P7 - TRUE COPY OF THE JUDGMENT IN C.M.A. NO.4/2019 OF THE SUB COURT, KATTAPPANA DATED 8.1.2021.