Sujatha vs Kamalasanan
2021 Latest Caselaw 6885 Ker

RSA 204/2021                      1/2



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

       Friday,the 26th day of February 2021/7th Phalguna, 1942
                         RSA No.204/2021 (G)

     For information purpose only
AS No.94/2019 of the SUB COURT, CHENGANNUR
OS No.97/2014 of the MUNSIFF COURT,CHENGANNUR


APPELLANTS/APPELLANTS/DEFENDANTS 1 TO 3:

1.    SUJATHA,AGED 59 YEARS,
      W/O.JAYAPRAKASH, KULATHINTE VADAKKETHIL VEETTIL, KARAKKADU
      MURI, MULAKKUZHA VILLAGE, CHENGANNUR TALUK.

2.    GEETHU S. PRAKASH,AGED 35 YEARS
      D/O. SUJATHA, KALEEKANKALAYIL VEETIL, FROM KULATHINTE
      VADAKKETHIL VEETTIL, KARAKKAD MURI, MULAKKUZHA VILLAGE,
      CHENGANNUR TALUK.

3.    VEENA PRAKASH,AGED 33 YEARS
      D/O. SUJATHA, KALEEKANKALAYIL VEETIL, FROM KULATHINTE
      VADAKKETHIL VEETTIL, KARAKKAD MURI, MULAKKUZHA VILLAGE,
      CHENGANNUR TALUK.

      BY ADV.JACOB P.ALEX,MANU SANKAR P. & JOSEPH P.ALEX

RESPONDENTS/RESPONDENTS/PLAINTIFFS 1-3:

1.    KAMALASANAN,AGED 72 YEARS,
      S/O. NARAYANAN, MANU SADANATHU VEETTIL, KARAKKAD MURI,
      MULAKKUZHA VILLAGE, CHENGANNUR TALUK, PIN-689505.

2.    PRAMOD P.V.,AGED 44 YEARS,
      S/O.VASUKUTTY, PAROOR VEETTIL, KOTTAMONPARA MURI, CHITTAR
      SEETHATHODU VILLAGE, RANNI TALUK, PATHANAMTHITTA DISTRICT,
      PIN-689667.
      (2ND RESPONDENT IS REPRESENTED BY HIS POWER OF ATTORNEY
      HOLDER - KAMALASANAN, THE 1ST RESPONDENT HEREIN).

3.    MANJU PRAMOD,AGED 40 YEARS,
      W/O. PRAMOD P.V., PAROOR VEETTIL, KOTTAMONPARA MURI,
 RSA 204/2021                       2/2

      CHITTAR SEETHATHODU VILLAGE, RANNI TALUK, PATHANAMTHITTA
      DISTRICT, PIN-689667.

      (3RD RESPONDENT IS REPRESENTED BY HIS POWER OF ATTORNEY
      HOLDER - KAMALASANAN, THE 1ST RESPONDENT HEREIN).

      R1 BY ADV SRI.V.PHILIP MATHEW

               This Regular Second Appeal having come up for orders
    For information
on 26.02.2021,          purpose
             the court on            only
                          the same day passed                   the
following:


                                O R D E R

When this RSA has come up for admission, R1 / caveator entered appearance.

The Munsiff Court, Chengannur is directed not to implement the common judgment and decree in OS.No.97/2014 and 321/2015 for a period of two weeks.

Post in the admission list on 04.03.2021. 26-02-2021 Sd/-

N.ANIL KUMAR,JUDGE

/true copy/ Sd/-

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