Anila M. Parackal vs Nil
2021 Latest Caselaw 10887 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

          THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR

WEDNESDAY, THE 31ST DAY OF MARCH 2021 / 10TH CHAITHRA, 1943

                    OP(C).No.844 OF 2021

 IN E.P.NO.51 OF 2019 IN O.S.NO.35/2014 OF SUB COURT, PALA


PETITIONER/3RD JUDGMENT DEBTOR/3RD DEFENDANT:

            ANILA M. PARACKAL,
            AGED 39 YEARS,
            D/O. K.N. MURALIDHARAN PILLAI, RESIDING IN THE
            ADDRESS PARACKAL HOUSE, MELAMPARA KARA,
            THALAPALAM VILLAGE, MELAMPARA P.O, KOTTAYAM
            DISTRICT, PIN CODE-686 578

            BY ADV. SRI.G.SREEKUMAR (CHELUR)

RESPONDENTS/ DECREE HOLDERS 1 TO 3 AND JUDGMENT DEBTORS 1
AND 2/ PLAINTIFFS AND DEFENDANTS 1 AND 2:

      1     SUSEELA,
            AGED 68 YEARS,
            W/O. GOPALAKRISHNAN NAIR, RESIDING IN THE
            ADDRESS MECHERIL HOUSE, MELAMPARA KARA,
            THALAPALAM VILLAGE, MELAMPARA P.O,
            KOTTAYAM DISTRICT, PIN CODE-686 578

      2     ARUN M.G,
            AGED 40 YEARS,
            S/O. GOPALAKRISHNAN NAIR, RESIDING IN THE
            ADDRESS MECHERIL HOUSE, MELAMPARA KARA,
            THALAPALAM VILLAGE, MELAMPARA P.O, KOTTAYAM
            DISTRICT, PINCODE-686 578

      3     ANU G NAIR,
            AGED 34, D/O. GOPALAKRISHNAN NAIR,
            RESIDING IN THE ADDRESS MECHERIL HOUSE,
            MELAMPARA KARA, THALAPALAM VILLAGE,
            MELAMPARA P.O, KOTTAYAM DISTRICT,
            PINCODE-686 578

      4     M. UMESWARIAMMA,
            AGED 60 YEARS,
 O.P.(C)No.844/2021

                                -:2:-



                 W/O. K.N. MURALIDHARAN PILLAI, RESIDING IN THE
                 ADDRESS MECHERIL HOUSE, MELAMPARA KARA,
                 THALAPALAM VILLAGE, MELAMPARA P.O,
                 KOTTAYAM DISTRICT, PINCODE-686 578

        5        K N MURALIDHARAN PILLAI,
                 AGED 71 , S/O. NARAYANAN PILLAI,
                 RESIDING IN THE ADDRESS MELAMPARA KARA,
                 THALAPALAM VILLAGE,
                 MELAMPARA P.O, KOTTAYAM DISTRICT,
                 PINCODE-686 578


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
31.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 O.P.(C)No.844/2021

                                     -:3:-




                     Dated this the 31st day of March,2021

                             J U D G M E N T

This original petition is filed by the third

defendant/third judgment debtor in E.P.No.51/2019

in O.S.No.35/2014 on the file of Sub Court, Pala,

for issue of carbon copy of the common order dated

29.03.2021 in E.A.No.5 & 6/2021 in E.P.No.51/2019 in O.S.No.35/2014.

This original petition is disposed of calling

upon the court below to furnish carbon copy of the

order aforesaid provided application has been

submitted in accordance with rules. It is further

directed that the delivery proceedings shall be

postponed for a period of 10 days from today.

All pending interlocutory applications will

stand closed.

Sd/-

                                         T.V.ANILKUMAR,JUDGE

DST                                                           //True copy/

                                                             P.A.To Judge
 O.P.(C)No.844/2021






                         APPENDIX
PETITIONER'S EXHIBITS:



EXHIBIT P1           A TRUE COPY OF THE PLAINT IN O.S.NO.35

OF 14 (ORIGINALLY FILED AS OS NO.134 OF

13) BEFORE THE MUNSIFF MAGISTRATE COURT, ERATTUPETTA LATER TRANSFERRED TO PALA AND ORIGINALLY FILED ON 18.7.2013.

EXHIBIT P2 A TRUE COPY OF THE DECREE IN OS NO.35 OF 14 DATED 2.6.17 ON THE FILE OF THE SUB COURT, PALA.

EXHIBIT P3 A TRUE COPY OF THE JUDGMENT IN OS NO.35

AND RENDERED ON 2.6.17 BY THE SUB COURT, PALA.

EXHIBIT P4 A TRUE COPY OF THE EP NO.51 OF 19 IN OS NO.35 OF 14 DATED 14.11.19 ON THE FILE OF THE SUB COURT, PALA.

EXHIBIT P5 A TRUE COPY OF THE PUBLISHED E COURT ON THE FILE OF THE SUB COURT, PALA OF THE BUSINESS CARRIED OUT DATED 29.3.21.

RESPONDENTS' EXHIBITS: NIL