Kerala High Court
Vasumathi vs Shanmughan on 14 January, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SATHISH NINAN
THURSDAY, THE 14TH DAY OF JANUARY 2021 / 24TH POUSHA, 1942
OP(C).No.750 OF 2020
I.A.NO.1466/2016 IN OS 199/1997 OF PRINCIPAL SUB
COURT,IRINJALAKUDA
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PETITIONER/PLAINTIFF:
VASUMATHI
AGED 80 YEARS
D/O. MANDATHARA KUNJAYYAPPAN, KOOLIMUTTOM VILLAGE,
KOOLIMUTTOM P.O., KODUNGALLUR TALUK,
THRISSUR DISTRICT-680 691
BY ADVS.
SRI.M.SHAJU PURUSHOTHAMAN
SRI.K.S.RAJESH
RESPONDENTS/DEFENDANTS:
1 SHANMUGHAN
AGED 68 YEARS
S/O. MANDATHARA VELAYUDHAN, KOOLIMUTTOM VILLAGE,
KOOLIMUTTOM P.O., KODUNGALLUR TALUK,
THRISSUR DISTRICT-680 691
2 SUDHAKARAN
AGED 65 YEARS
S/O. MANDATHARA VELAYUDHAN, KOOLIMUTTOM VILLAGE,
KOOLIMUTTOM P.O., KODUNGALLUR TALUK,
THRISSUR DISTRICT-680 691
3 SATHEESHKUMAR
AGED 52 YEARS
S/O. MANDATHARA VELAYUDHAN, KOOLIMUTTOM VILLAGE,
KOOLIMUTTOM P.O., KODUNGALLUR TALUK,
THRISSUR DISTRICT-680 691
4 LATHA
AGED 57 YEARS
D/O. MANDATHARA VELAYUDHAN, KOOLIMUTTOM VILLAGE,
KOOLIMUTTOM P.O., KODUNGALLUR TALUK,
THRISSUR DISTRICT-680 691
5 SAJITHA
AGED 54 YEARS
OP(C).No.750 OF 2020
-2-
D/O. MANDATHARA VELAYUDHAN,
KOOLIMUTTOM VILLAGE, KOOLIMUTTOM P.O.,
KODUNGALLUR TALUK,
THRISSUR DISTRICT-680 691
6 RAJAN
AGED 72 YEARS
S/O. MANDATHARAKUNJYYAPPAN,
NEAR MUGAL THEATER, KODUNGALLUR P.O.,
THRISSUR DISTRICT-680 664
7 UNNIRAJAN,
AGED 70 YEARS
S/O. MANDATHARA KUNJYYAPPAN,
KOOLIMUTTOM VILLAGE, MATHILAKAM P.O.,
NEAR KALARIPARAMBU SCHOOL,
THRISSUR DISTRICT-680 691
8 INDIRA
AGED 75 YEARS
D/O. MANDATHARA KUNJYYAPPAN,W/O. KAVALLUR
CHITHAMBARAN, KOTTANELLUR P.O.,
THRISSUR DISTRICT-680 662
9 VIMALA
AGED 73 YEARS
D/O. MANDATHARA KUNJYYAPPAN,AALOOR P.O,
KALLETTUMKARA, THRISSUR DISTRICT-680 683
10 REMANI,
AGED 69 YEARS
D/O. MANDATHARA KUNJYYAPPAN,W/O.
PLASSERI HARI, CHENNAMANGALAM P.O.,
PARAVUR TALUK, ERNAKULAM DISTRICT-683 512
11 USHA
AGED 63 YEARS
D/O. MANDATHARA KUNJYYAPPAN,W/O.
KOOTIYATTIL SUDHAKARAN, IRINJALAKUDA P.O.,
THRISSUR DISTRICT-680 121
12 BABU
AGED 52 YEARS
S/O. SUSEELA, KOOLIMUTTOM P.O.,
THRISSUR DISTRICT-680 691
13 SUNILKUMAR,
AGED 51 YEARS
S/O. SUSEELA, KOOLIMUTTOM P.O.,
THRISSUR DISTRICT-680 691
OP(C).No.750 OF 2020
-3-
14 SANTHOSHKUMAR
AGED 50 YEARS
S/O. SUSEELA, KOOLIMUTTOM P.O.,
THRISSUR DISTRICT-680 691
15 SUDHEER
AGED 49 YEARS
S/O. SUSEELA, KOOLIMUTTOM P.O.,
THRISSUR DISTRICT-680 691
16 BINU
AGED 50 YEARS
W/O. MANDATHARA JOSHY, KOOLIMUTTOM P.O.,
THRISSUR DISTRICT-680 691
17 JYOLSNA
AGED 25 YEARS
D/O. MANDATHARA JOSHY, KOOLIMUTTOM P.O.,
THRISSUR DISTRICT-680 691
18 JYOTHIKA
AGED 21 YEARS
D/O. MANDATHARA JOSHY, KOOLIMUTTOM P.O.,
THRISSUR DISTRICT-680 691
R1-4, R12-14 BY ADV. SRI.K.I.SAGEER
R10 BY ADV. SRI.ANIL S.RAJ
R10 BY ADV. SMT.K.N.RAJANI
R10 BY ADV. SRI.RADHIKA RAJASEKHARAN P.
R10 BY ADV. SMT.ANILA PETER
R10 BY ADV. SRI.SAJEN THAMPAN
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 14.01.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Sathish Ninan, J.
==============================
O.P.(C) No.750 of 2020
==========================
Dated this the 14th day of January, 2021
JUDGMENT
Two suits for partition in respect of different items
of properties are pending between the parties. In O.S
No.199 of 1997 an application is pending as I.A No.1355 of
2019 seeking passing of a supplementary preliminary decree;
the other suit O.S No.75 of 1997 is in the stage of final
decree proceedings. The petitioner seeks for an expeditious
disposal of I.A No.1355 of 2019.
2. Both the suits being for partition of different
items of properties, it would be equitable and in the
interests of the parties that, if possible, the suits be
disposed of together. This would enable the court to work
out equities and for convenient allotment of the properties.
In view of the above, the original petition is disposed
of directing Sub Court, Irinjalakuda to consider and pass
final orders on I.A No.1355 of 2019 expeditiously. In the
meanwhile further proceedings in O.S No.75 of1997 of the
Sub Court will stand deferred.
Sd/- Sathish Ninan, Judge
vdv
OP(C).No.750 OF 2020
APPENDIX
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE COMMON JUDGMENT IN OS
NO.75 OF 97 AND 199/97 ON THE FILE OF THE
PRL.SUB COURT, IRINJALAKUDA DATED 30.06.05
EXHIBIT P2 A TRUE COPY OF THE DECREE PASSED IN OS
NO.75 OF 97 DATED 30.06.05 ON THE FILE OF
THE PRL.SUB COURT, IRINJALAKUDA
EXHIBIT P3 A TRUE COPY OF IA NO.1466 OF 16 IN OS
NO.199 OF 97 DATED 1.6.16 ON THE FILE OF
THE PRL.SUB COURT, IRINJALAKUDA
EXHIBIT P4 A TRUE COPY OF THE COMMON ORDER PASSED IN
IA NO.1466 OF 16 AND IA NO.1610 OF 16 IN OS
NO.199 OF 97 DATED 12.4.19 ON THE FILE OF
THE PRL.SUB COURT, IRINJALAKUDA
EXHIBIT P5 A TRUE COPY OF THE ORDER PASSED IN IA
755/2018 AND IA NO.1610 OF 16 IN OS NO.199
OF 97 DATED 1.2.19 ON THE FILE OF THE
PRL.SUB COURT, IRINJALAKUDA
EXHIBIT P6 A TRUE COPY OF THE ORDER PASSED IN IA
NO.1466 OF 16 IN OS NO.199 OF 97 DATED
1.2.19 ON THE FILE OF THE PRL.SUB COURT,
IRINJALAKUDA
EXHIBIT P7 A TRUE COPY OF IA NO. 1355/19 IN O.S.
NO.199/97 DATED 23/05/2019 ON THE FILE OF
THE PRINCIPAL SUB COURT, IRINJALAKUDA.
EXHIBIT P8 A TRUE COPY OF THE APPLICATION FILED AS
622/2019 IN IA NO.1610/19 IN OS NO.199/97
DATED 22/02/2019 ON THE FILE OF THE
PRINCIPAL SUB COURT, IRINJALAKUDA.
EXHIBIT P9 A TRUE COPY OF THE OBJECTIONS FILED BY THE
SECOND RESPONDENT IN EXT. P8 DATED NIL
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