Kerala High Court
Meenakshi Pillai vs Usha Rani on 22 March, 2021
RSA 994/2017 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
Monday,the 22nd day of March 2021/1st Chaithra, 1943
RSA No.994/2017 (B)
For information purpose only
AS No.154/2011 of the ADDITIONAL DISTRICT COURT, NORTH PARAVUR
OS No.460/2009 of the PRINCIPAL SUB COURT,NORTH PARAVUR
APPELLANTS/APPELLANTS 2 TO 6/PLAINTIFFS 2 TO 6:
1. MEENAKSHI PILLAI,
D/O PANKAJAKSHI AMMA, W/O. A.V.S. PILLAI,MULLAYAPPILLY HOUSE,
VALIYAPARAMBIL, PARAVOOTHARA,NOW RESIDING AT Q.R. NO. 179,
MAHAMAYAPARA P.O, BHILAI-3, DURG DISTRICT, CHATHISGARH, INDIA,
REPRESENTED BY POWER OF ATTORNEY HOLDER, G. PADMANABHA
[email protected] RADHAKRISHNAN, S/O. GOVINDA PILLAI,CHEMBAKASSERY
HOUSE, KARAKKAT STREET, PARAVOOTHARA , PARUR.
2. SARADA PILLAI,
D/O. PANKAJAKSHI AMMA, W/O. N.K.R. PILLAI, MULLAYAPPILLY HOUSE,
VALIYAPARAMBIL, PARAVOOTHARA, NOW RESIDING AT Q.R. NO.100,
SECTOR 23, FARIDABAD, HARYANA STATE, INDIA, REPRESENTED BY
POWER OF ATTORNEY HOLDER, G. PADMANABHA [email protected]
RADHAKRISHNAN, S/O. GOVINDA PILLAI,CHEMBAKASSERY HOUSE,
KARAKKAT STREET, PARAVOOTHARA , PARUR.
3. SIKHARANI,
D/O. SARASWATHI PILLAI, W/O. P. HARIKUMAR,MULLAYAPPILLY HOUSE,
VALIYAPARAMBIL, PARAVOOTHARA, NOW RESIDING AT S.M.A 21, PADUM
NAGAR, BHILAI-3, DURG DISTRICT, CHATHISGARH, REPRESENTED BY
POWER OF ATTORNEY HOLDER, G. PADMANABHA [email protected]
RADHAKRISHNAN, S/O. GOVINDA PILLAI,CHEMBAKASSERY HOUSE,
KARAKKAT STREET, PARAVOOTHARA , PARUR.
4. SIVARANI RAJESH,
D/O. SARASWATHI PILLAI, RESIDING AT MULLAYAPPILLY HOUSE,
VALIYAPARAMBIL, PARAVOOTHARA, NOW WORKING AT CRANE
MEETNESS, P.O BOX 50090, MASAEED, QATAR, REPRESENTED BY POWER
OF ATTORNEY HOLDER, G. PADMANABHA [email protected] RADHAKRISHNAN,
S/O. GOVINDA PILLAI,CHEMBAKASSERY HOUSE, KARAKKAT STREET,
PARAVOOTHARA , PARUR.
RSA 994/2017 2/3
5. R.C. PILLAI
S/O. LATE V. PILLAI, PENSIONER, RESIDING AT S.M.A 21, PADUM
NAGAR,BHILAI-3, DURG DISTRICT, CHATHISGARH.
For information purpose only
BY ADV.SRI.T.R.HARIKUMAR
RESPONDENTS/RESPONDENTS/DEFENDANTS:
1. USHA RANI,
D/O. PANKAJAKSHI AMMA, MULLAYAPPILLY HOUSE,VALIYAPARAMBIL
PARAVOOTHARA, PARUR,ERNAKULAM DISTRICT-683 513.
2. GOPINATHAN PILLAI,
S/O. N.P. PILLAI AND PANKAJAKSHI AMMA, MULLAYAPPILLY HOUSE,
VALIYAPARAMBIL, PARAVOOTHARA, PARUR, NOW RESIDING AT HOUSE
NO. 5, MANA P.O, RAIPUR DISTRICT, CHATHISGARH PIN 492 015.
3. VENUGOPALA PILLAI,
S/O. N.P. PILLAI, AND PANKAJAKSHI AMMA, MULLAYAPPILLY HOUSE,
VALIYAPARAMBIL, PARAVOOTHARA, PARUR, NOW RESIDING AT Q.R. NO.
3-B, C, POCKET MARADA SECTOR, BHILAI, DURG DISTRICT,
CHATHISGARH, INDIA-490 023.
R1 BY ADV.M/S.K.NARAYANAN (PARUR) &DENNY DEVASSY
R3 BY SRI.ARJUN RAGHAVAN
This Regular Second Appeal having come up for orders on 22.03.2021, the court on
the same day passed the following:
N. ANIL KUMAR, J.
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R.S.A No.994 of 2017
--------------------------------------------
Dated this the 22nd day of March, 2021.
For information
O R Dpurpose
ER only
When the appeal has come up for hearing, the
learned counsel for the appellants is ready. The learned
counsel for the respondents seeks for time.
Post after summer vacation.
The suit is for partition. The preliminary decree was
passed by the trial court, which was confirmed in appeal. In
the meanwhile, the Principal Sub Court, North Paravur is
directed to defer the final decree proceedings in O.S.No.460
of 2009 pursuant to the judgment and decree in A.S.No.154
of 2011 of the Additional District Court, North Paravur.
Sd/-
N.ANIL KUMAR
JUDGE
DK
/true copy/ Sd/- ASSISTANT REGISTRAR
