Baby Girish vs Baby D' Cruz
2021 Latest Caselaw 9330 Ker

IA/1/2021 IN RSA 54/2021                            1/3



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

                           Friday,the 19th day of March 2021/28th Phalguna, 1942
                                      IA.1/2021 IN RSA.54/2021 (F)

            For information purpose only
AS No.145/2018 of the DISTRICT COURT,KOTTAYAM
OS No.33/2015 of the SUB COURT, PALA
PETITIONERS/APPELLANTS IN RSA:
1. BABY GIRISH,
     SON OF JOSEPH RESIDING AT PARAYIL CHERADY VALIYAVEETTIL,
     IDAMARUKU P.O., MELAMPARA KARA, THALAPPALAM VILLAGE,
     MEENACHIL TALUK, PIN - 686 586.

2. BABY ANTOS,
     SON OF JOSEPH, RESIDING AT PARAYIL CHERADY VALIYAVEETTIL,
     IDAMARUKU P.O., MELAMPARA KARA, THALAPPALAM VILLAGE,
     MENACHIL TALUK, PIN - 686 586.

3. BABY MATHEW,
     SON OF JOSEPH, RESIDING AT PARAYIL CHERADY VALIYAVEETTIL,
     IDAMARUKU P.O., MELAMPARA KARA, THALAPPALAM VILLAGE,
     MEENACHIL TALUK, PIN - 686 586.

4. ANNAMMA JOSEPH,
     WIFE OF JOSEPH, RESIDING AT PARAYIL CHERADY VALIYAVEETTIL,
     IDAMARUKU P.O., MELAMPARA KARA, THALAPPALAM VILLAGE,
     MEENACHIL TALUK, PIN - 686 586.
RESPONDENTS/RESPONDENTS IN RSA:
1. BABY D' CRUZ,
     (ERRONEOUSLY SPELT AS BABY DECRUZ IN THE IMPUGNED JUDGMENT),
     SON OF JOSEPH RESIDING AT PARAYIL CHERADY VALIYAVEETTIL,
     IDAMARUKU P.O., MELAMPARA KARA, THALAPPALAM VILLAGE,
     MEENACHIL TALUK, PIN - 686 586.

2. GEORGE JOSEPH,
     SON OF JOSEPH, PARAYIL CHERADY VALIYAVEETTIL, PLASSANAL P.O.,
     THALAPPALAM KARA, THALAPPALAM VILLAGE, MEENACHIL TALUK,
     KOTTAYAM DISTRICT, PIN - 686 579.
 IA/1/2021 IN RSA 54/2021          2/3




3. P.J.THOMAS,
      SON OF JOSEPH, PARAYIL CHERADY VALIYAVEETTIL, PLASSANAL P.O.,
      THALAPPALAM KARA, THALAPPALAM VILLAGE, MEENACHIL TALUK,
      KOTTAYAM DISTRICT, PIN - 686 579.


            For information purpose only
4. TESSY @ KUNJOONJAMMA
     WIFE OF GEORGE JOSEPH, RESIDING AT A10 DIVINE HOMES, NEAR
     ADARSH SCHOOL, KAKKANAD P.O., THRIKKAKARA VILLAGE,
     KANAYANNOOR TALUK, ERNAKULAM DISTRICT, PIN - 682 030.

5. ANNAMMA @ KUTTIYAMMA
     WIFE OF JOHNNY RESIDING AT PITTAPPALLY VEETTIL (H), ERAMALLOOR
     P.O., AYAVANA KARA, AYAVANA VILLAGE, MUVATTUPUZHA TALUK, PIN
     - 686 691.

6. SHAMSAR SHERIFF,
     WIFE OF SHERIFF KASIM, RESIDING AT ALBARAKKATH HOUSE,
     NADAKKAL KARA, ERATTUPETTA VILLAGE, MEENACHIL TALUK,
     KOTTAYAM DISTRICT, PIN - 686 579.

7. P.P.EEZAKUTTY,
      SON OF FAKKEER MUHAMED (ERRONEOUSLY SHOWN AS SON OF
      FAKKEER HUSSEIN IN THE IMPUGNED JUDGMENT) RESIDING AT
      PERAMPLATH HOUSE, THALAPPALAM KARA, ERATTUPETTA VILLAGE,
      MEENACHIL TALUK, KOTTAYAM DISTRICT, PIN - 686 579.

8. FIROS,
      SON OF P.P.RASHEED, PUTHUPPARAMBIL HOUSE, ERATTUPETTA KARA,
      ERATTUPETTA VILLAGE, MEENACHIL TALUK, KOTTAYAM DISTRICT, PIN -
      686 579.

9. MARIYATH,
     AGED ABOUT 44 YEARS, W/O.UMMAR, MATTUKKATTU HOUSE,
     NADAKKAL P.O., NADAKKAL KARA, ERATTUPETTA VILLAGE,
     MEENACHIL TALUK, KOTTAYAM DISTRICT, PIN - 686 121.

10. V.K.IBRAHIM,
      SON OF KOCHUMUHAMMED, VADAKKEDATHU HOUSE, NADAKKAL P.O.,
      NADAKKAL KARA, ERATTUPETTA VILLAGE, MEENACHIL TALUK,
      KOTTAYAM DISTRICT, PIN - 686 121.
 IA/1/2021 IN RSA 54/2021                        3/3




  Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to issue an order of interim injunction restraining the respondents from
inducting strangers, alienating or otherwise encumbering the immovable properties scheduled
to the plaint in OS.No.33 of 2015 of the Sub Court, Pala and from cutting and removing any

            For information purpose only
trees standing therein or committing any act of waste in the said properties pending final
disposal of this appeal.


  This application coming on for orders upon perusing the application and the affidavit filed in
support thereof, and upon hearing the arguments of M/S ABRAHAM GEORGE JACOB,
AKSHAY R, C.MURALIKRISHNAN (PAYYANUR), Advocates for the petitioners, M/S.
K.ANAND, BENNY ANTONY PAREL, Advocates for the respondent 2 and of SRI.
G.SREEKUMAR (CHELUR), Advocate for respondent 3, the court passed the following:
                                           ORDER

This is an application filed to restrain the respondents from inducting strangers, alienating or otherwise encumbering the immovable properties scheduled to the plaint in OS.33/2015 on the file of the Sub Court, Pala and also from cutting and removing any trees standing therein or committing any act of waste in the suit properties, pending dismissal of this appeal. This appeal arises from a suit for partition. The plaintiffs are the appellants. There will be an order of interim injunction restraining the respondents from inducting strangers, alienating plaint schedule properties and cutting and removing any trees or committing any act of waste in the suit properties, pending disposal of this appeal.

19-03-2021 Sd/-

N.ANIL KUMAR,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR