Koyakutty Abdullakutty vs Sainaba Kunju
2021 Latest Caselaw 9528 Ker

RSA 1025/2019                            1/6

                  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
                          IA.1/2019 IN RSA.1025/2019 (E)
A.S No.59/2014 of the ADDITIONAL DISTRICT COURT-I,MAVELIKKARA

           For information purpose only
O.S No.274/2004 of the SUB COURT, MAVELIKKARA
PETITIONER/APPELLANT:
       KOYAKUTTY ABDULLAKUTTY,AGED 60 YEARS
       S/O.KOYAKUTTY, KALEEKALTHARAYIL VEEDU, CHERAVALLY MURI,
       KAYAMKULAM, ALLEPPY DISTRICT
RESPONDENTS/RESPONDENTS:
1.     SAINABA KUNJU,AGED 72 YEARS
       W/O.LATE P.K.YOUSEF KUTTY, RESIDING AT PUTHEN VEEDU,
       PERUNGALA, KAYAMKULAM, ALLEPPY DISTRICT-690537

2.     SHANITHA,AGED 47 YEARS
       D/O.SAINABA KUNJU, KANDATHIL HOUSE, VANDANAM P.O,
       AMBALAPUZHA VILLAGE, ALAPPUZHA, RESIDING AT PUTHEN VEEDU,
       PERUNGALA, KAYAMKULAM, ALLEPPY DISTRICT-690537

3.     NIZA,AGED 45 YEARS
       D/O.SAINABA KUNJU, RESIDING AT PUTHEN VEEDU, PERUNGALA,
       KAYAMKULAM, ALLEPPY DISTRICT-690537

4.     NEZI,AGED 41 YEARS
       D/O.SAINABA KUNJU, RESIDING AT PUTHEN VEEDU, PERUNGALA,
       KAYAMKULAM, ALLEPPY DISTRICT-690537

5.     BINDU,AGED 33 YEARS
       D/O.SAINABA KUNJU, SHAHITHA MANZIL, KOOTTIKADA.P.O,
       ERAVIPURAM VILLAGE, RESIDING AT PUTHEN VEEDU, PERUNGALA,
       KAYAMKULAM, ALLEPPY DISTRICT-690537

6.     KOYAKUTTY AHAMMEDKUTTY,AGED 57 YEARS
       S/O.AHAMMEDKUTTY, VARIKOLIL PUITHENVEEDU, PERUNGALA MURI,
       KAYAMKULAM VILLAGE, ALLEPPY DISTRICT-690537

7.     KHADEEJAKUNJU SHEREEFA,AGED 74 YEARS
       KANNANKARA KIZHAKATHIL, PERUNGALA MURI, KAYAMKULAM,
       KOCHUTHEKETHIL, PERUNGALA MURI, KAYAMKULAM, ALLEPPY
 RSA 1025/2019                   2/6

       DISTRICT-690537



8.     MOHAMMED BASHEER
       KALEEKAL HOUSE, CHERUVALLY MURI, KAYAMKULAM, ALLEPY
       DISTRICT-690502

9.     ABDUL LATHEEF,
       KALEEKAL HOUSE, CHERUVALLY MURI, KAYAMKULAM, ALLEPPY
           For information purpose only
       DISTRICT-690502

10. RAMLA
    KALAVELIL PADEETTATHIL MADRASA WARD, KAYAMKULAM, ALLEPPY
    DISTRICT-690502

11. SAFIYATHU
    KALEEKAL HOUSE, CHERUVALLY MURI, KAYAMKULAM, ALLEPPY
    DISTRICT-690502

12. ABDUL UMMARKUTTY
    KALEEKAL HOUSE, CHERUVALLY MURI, KAYAMKULAM, ALLEPPY
    DISTRICT-690502

13. ABDUL RASHEED,
    KALEEKAL HOUSE, CHERUVALLY MURI, KAYAMKULAM, ALLEPPY
    DISTRICT-690502

14. HUSSAIN UMMERKUTTY
    KALEEKAL HOUSE, CHERUVALLY MURI, KAYAMKULAM, ALLEPPY
    DISTRICT-690502

15. NAZIYATH
    KALEEKAL HOUSE, CHERUVALLY MURI, KAYAMKULAM, ALLEPPY
    DISTRICT-690502

16. AMBILI
    KALEEKAL HOUSE, CHERUVALLY MURI, KAYAMKULAM, ALLEPPY
    DISTRICT-690502

17. NADEERA
    KALEEKAL HOUSE, CHERUVALLY MURI, KAYAMKULAM, ALLEPPY
    DISTRICT-690502

18. SABIATH
 RSA 1025/2019                         3/6

       KALEEKAL THARAYIL, CHERUVALLY MURI, KAYAMKULAM, ALLEPPY
       DISTRICT-690502



19. SAINABA
    KALEEKALTHARAYIL , CHERUVALLY MURI, KAYAMKULAM, ALLEPPY
    DISTRICT-690502

20. RAMLATH
           For information purpose only
    KALEEKAL THARAYIL, CHERUVALLY MURI, KAYAMKULAM, ALLEPPY
    DISTRICT-690502

21. SAMAD
    KALEEKAL THARAYIL, CHERUVALLY MURI, KAYAMKULAM, ALLEPPY
    DISTRICT-690502

22. SULAIMAN KUNJU
    KALEEKAL THARAYIL, CHERUVALLY MURI, KAYAMKULAM, ALLEPPY
    DISTRICT-690502

23. RAZER, S.H MANZIL
    CHERUVALLY MURI, KAYAMKULAM, ALLEPPY DISTRICT-690502

24. SAIDTH
    KALEEKAL THARAYIL, CHERUVALLY MURI, KAYAMKULAM, ALLEPPY
    DISTRICT-690502

        Application praying that in the circumstances stated in the affidavit
filed therewith the High Court be pleased to stay all further proceedings
pursuant to the judgment and decree rendered by the courts below in
AS.No.59 of 2014 on the file of the Additional District Court-I, Mavelikkara
dated 24.07.2019 and in OS.No.274 of 2004 on the file of the Sub Court,
Mavelikkara dated 11.04.2014 pending consideration of the above appeal
in the interest of justice.


        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. G.SREEKUMAR (CHELUR) and RENJIT GEORGE,
Advocates for the petitioner and of Sri. R.RAMADAS, Advocate for
respondents 1 to 5, Sri.RAPHAEL THEKKAN, Advocate for the respondents
 RSA 1025/2019                        4/6

6, 8 to 17, 21 and   24, the court passed the following:




           For information purpose only
                       N. ANIL KUMAR, J.

-------------------------------------------

R.S.A No.1025 of 2019

-------------------------------------------- Dated this the 22nd day of March, 2021.

     For information
                  O R Dpurpose
                        ER     only

Heard the learned counsel for the appellant and

learned Senior Counsel for the respondents 1 to 5. This

Regular Second Appeal is admitted on the following

substantial questions of law.

1) Was it justified on the part of the courts below in not

finding that in the light of Exts.A7, A9, A11 and A10

where definite findings are there that the plaintiffs in

that suit have got independent right in the property

and such findings merged with the decree, is it not a

case where the plea raised on the same title stands

barred by the general principles of res-judicata ?

2) Is it not a case where when an issue between the

parties stands determined and it operates as

estoppel in a subsequent proceedings ?

I.A.No.1 of 2019

Heard the learned counsel for the appellant and

learned Senior Counsel for the respondents 1 to 5. R.S.A No.1025 of 2019

Both parties are directed to maintain status quo as

reported by the Commissioner in Ext.C3(a) for a period of three

months.

For information purpose only R.S.A

Issue notice to respondents 6 to 24.

Call for the records.

Post after summer vacation.

Sd/-

N.ANIL KUMAR JUDGE

DK

/true copy/ Sd/- ASSISTANT REGISTRAR