Kerala High Court
T. Muraleedhara Menon vs Sobha T.N on 23 June, 2021
RFA No.54/2021 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
WEDNESDAY, THE 23RD DAY OF JUNE 2021 / 2ND ASHADHA, 1943
IA 1/2021 IN RFA NO. 54 OF 2021
OS 6/2007 OF IV ADDITIONAL DISTRICT COURT, THRISSUR
PETITIONER/APPELLANT:
T. MURALEEDHARA MENON AGED 82 YEARS S/O. THOTTAKKAT GOURI
KETTILAMMA, NOW RESIDING WITH GOKUL, OPPOSITE THANA POST OFFICE,
KANNUR-670012, REPRESENTED BY NEXT FRIEND NEELIETH VIJAYA KUMAR
NAMBIAR, S/O. T. MURALEEDHARA MENON, GOKUL, P.O. THANA, KANNUR
DISTRICT, KERALA PRESENTLY RESIDING AT POST BOX NO.212899, DUBAI
MARITIME CITY, DUBAI, UAE.
RESPONDENTS/RESPONDENTS:
1. SOBHA T.N., AGED 48 YEARS D/O. T.K. NARAYANAN,
THENNIKKAKODIYIL HOUSE, PAZHAYERIKANDAM, P.O. MYLAPPUZHAM, IDUKKI
DISTRICT-685606.
2. SMT. MADHAVI VARMA @ MANI, AGED 79 YEARS, W/O. B.C. VARMA,
D/O.THOTTAKKAT INDIRA VARMA, CHAITHANYA, SANKARA PHARMACY ROAD,
NEAR SUBRAMANIYA SWAMY TEMPLE, MANJUMMAL, EDAPPALLY,
KOCHI-683501.
3. SANDHYA BALAGOPAL, AGED 53 YEARS, W/O. BALAGOPAL, D/O.
THOTTAKKAT DURGA V. NAIR, FLAT NO.3A, ROYAL FARMS, SI PROPERTY,
VAZHUTHACAUD, TRIVANDRUM-695014.
4. LIJI @ PADMINI NAIR, AGED 50 YEARS, W/O. S. NAIR, FLAT NO.3A,
ROYAL FARMS, SI PROPERTY, VAZHUTHACAUD, TRIVANDRUM-695014.
5. CHITRA @ SUCHITHRA JAYAKUMAR, AGED 47 YEARS, W/O. JAYAKUMAR,
FLAT NO.3A, ROYAL FARMS, SI PROPERTY, VAZHUTHACAUD,
TRIVANDRUM-695014.
6. GEETHA, AGED 46 YEARS, W/O. SOMASEKHARAN, SREEVALSAM, P.O.
ARUKUTTY, CHERTHALA, ALAPPUZHA DISTRICT-688535.
7. SUBHADRA MENON, AGED 64 YEARS, W/O. LATE RUDHRA MENON,
RAJAMANDIRAM, SREEMURUGA NAGAR, PUTHURKARA, AYYANTHOLE,
THRISSUR-680003.
RFA No.54/2021 2/3
8. INDIRA DEVI, AGED 46, D/O. LATE RUDHRA MENON, RAJAMANDIRAM,
SREEMURUGA NAGAR, PUTHURKARA, AYYANTHOLE, THRISSUR-680003.
9. PREETHA, AGED 35 YEARS, D/O. LATE RUDHRA MENON, RAJAMANDIRAM,
SREEMURUGA NAGAR, PUTHURKARA, AYYANTHOLE, THRISSUR-680003.
10. LATHA, AGED 31 YEARS, D/O. LATE RUDHRA MENON, RAJAMANDIRAM,
SREEMURUGA NAGAR, PUTHURKARA, AYYANTHOLE, THRISSUR-680003.
11. SATHYABHAMA, (DIED, LEGAL HEIRS RECORDED) AGED 68, W/O. LATE
THOTTEKKAT CHANDRAN MENON, 2/339, MAPLINGHAL HOUSE, THALY ROAD,
PILAKODE, VARAVOOR, THALAPPILLY TALUK, THRISSUR-680585. IT IS
RECORDED THAT THE RESPONDENT 11 DIED AND THE RESPONDENTS 12 AND
13, WHO ARE ALREADY IN THE PARTY ARRAY, ARE THE LEGAL HEIRS OF
RESPONDENT 11, VIDE ORDER DATED 23.6.2021 IN MEMO DATED
11/12/2020.
12. MAHESH BABU, AGED 49, S/O. LATE THOTTEKKAT CHANDRAN MENON,
2/339, MAPLINGHAL HOUSE, THALY ROAD, PILAKODE, VARAVOOR,
THALAPPILLY TALUK, THRISSUR-680585.
13. RENUKA, AGED 42, D/O. LATE THOTTEKKAT CHANDRAN MENON, 2/339,
MAPLINGHAL HOUSE, THALY ROAD, PILAKODE, VARAVOOR, THALAPPILLY
TALUK, THRISSUR-680585.
Application praying that in the circumstances stated in the affidavit
filed therewith the High Court be pleased to stay the operation of the
judgment and decree passed in OS No 6/2007 on the file of the IVth Additional
Distrct Judge, Thrissur, pending consideration of the above appeal in the
interest of justice.
This Application again coming on for orders upon perusing the
application and the affidavit filed in support thereof and this courts order
dated 25.03.2021 and upon hearing the arguments of G.SREEKUMAR (CHELUR),
SRI.N.U.HARIKRISHNA, Advocates for the petitioners and of SRI.S.SREEKUMAR
(SR.), SRI.P.MARTIN JOSE, SRI.P.PRIJITH, SRI.THOMAS P.KURUVILLA,
SRI.MANJUNATH MENON, SRI.AJAY BEN JOSE, SRI.SACHIN JACOB AMBAT,
SRI.R.GITHESH, SMT.HANI P.NAIR, SHRI.HARIKRISHNAN S.,Advocates for respondent
1 and SMT.K.P.SANTHI, SMT.TARA PREM, Advocates for the respondents 3 and 5
and SRI.PREMCHAND M.,Advocate for respondents 7,8 and 9 the court passed the
following:
RFA No.54/2021 3/3
A.MUHAMED MUSTAQUE & Dr.KAUSER EDAPPAGATH, JJ.
-------------------------------------------------
R.F.A.No.54 of 2021
------------------------------------------
Dated this the 23rd day of June, 2021
ORDER
A.Muhamed Mustaque, J.
Memo to record legal heirs of 11 th respondent
is received and respondents 12 and 13 are recorded
as the legal heirs of 11th respondent.
The appellant shall take steps to serve notice
to the fourth respondent.
I.A.No.2 of 2021
Issue notice to the proposed respondent by
speed post.
I.A.No.1 of 2021
The interim order will continue till the next
posting.
Post after two months.
Sd/-
A.MUHAMED MUSTAQUE, JUDGE
Sd/-
Dr.KAUSER EDAPPAGATH, JUDGE
ln
23-06-2021 /True Copy/ Assistant Registrar
