Kerala High Court
Babu vs Smt.Pennamma on 25 November, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
Thursday, the 25th day of November 2021 / 4th Agrahayana, 1943
I.A 1/2021 IN RSA NO. 759 OF 2021
AS 5/2019 OF II ADDITIONAL DISTRICT COURT,THODUPUZHA.
OS 361/2014 OF MUNSIFF COURT,THODUPUZHA.
PETITIONERS/APPELLANTS:
1. BABU AGED 55 YEARS S/O.KUTTAPPAN, PARASSERIL HOUSE, MUTTOM KARA,
MUTTOM VILLAGE, MUTTOM P.O., PIN-685587, THODUPUZHA.
2. RENJITH, AGED 37 YEARS S/O.MOHANAN, ARACKANDATHIL HOUSE, MUTTOM
KARA, MUTTOM VILLAGE, MUTTOM P.O., PIN-685587, THODUPUZHA.
BY ADVS.N.M.MOHAMED AYUB,JOHNSON JOSEPH KANADAN,
RESPONDENTS/RESPONDENTS:
1. SMT.PENNAMMA AGED ABOUT 70 YEARS W/O.LATE GOPALAN, GOPI BHAVAN(H),
ENANALLOOR VILLAGE, MUVATTUPUZHA TALUK, AYAVANA P.O., PIN-686668.
2. MR.GABEESH, AGED ABOUT 45 YEARS S/O.LATE GOPALAN, GOPI BHAVAN(H),
ENANALLOOR VILLAGE, MUVATTUPUZHA TALUK, AYAVANA P.O., PIN-686668.
3. SMT.GIBY, AGED ABOUT 40 YEARS D/O.LATE GOPALAN, GOPI BHAVAN(H),
ENANALLOOR VILLAGE, MUVATTUPUZHA TALUK, AYAVANA P.O., PIN-686668.
4. JANSON MATHEW, ABOUT 37 YEARS S/O.N.J.MATHEW, MANAPPARAMBIL HOUSE,
MUTTOM VILLAGE, MUTTOM KARA, MUTTOM P.O., PIN-685587, THODUPUZHA.
5. JISHNU P.A., ABOUT 42 YEARS S/O.ARJUNAN, PAREKATTIYIL HOUSE, MUTTOM
VILLAGE, MUTTOM KARA, MUTTOM P.O., PIN-685587, THODUPUZHA.
6. KAMALAKSHI, ABOUT 72 YEARS W/O.NARAYANA, SUMA VILASAM (H), MUTTOM
VILLAGE, MUTTOM KARA, MUTTOM P.O., PIN-685587, THODUPUZHA.
7. SHAMSUDEEN, AGED ABOUT 58 YEARS S/O.MUHAMMED, MURINGAPARAMBIL HOUSE,
MUTTOM VILLAGE, MUTTOM KARA, MUTTOM P.O., PIN-685587, THODUPUZHA.
8. RAHIM, AGED ABOUT 52 YEARS S/O.MAITHEEN, CHENGAMPALIL (H), MUTTOM
VILLAGE, MUTTOM KARA, MUTTOM P.O., PIN-685587, THODUPUZHA.
9. JAYACHANDRAN P.J., AGED ABOUT 55 YEARS S/O.NOORNJAN, MANNAPARAMBIL
(H), MUTTOM VILLAGE, MUTTOM KARA, MUTTOM P.O., PIN-685587,
THODUPUZHA.
10. SUNNY AUGUSTINE, ABOUT 60 YEARS S/O.AUGUSTHY, VICHATTU (H), MUTTOM
VILLAGE, MUTTOM KARA, MUTTOM P.O., PIN-685587, THODUPUZHA.
11. K.G.SUDARSANAN, AGED ABOUT 53 YEARS S/O.UNNI, ARACKAKANDATHIL (H),
MUTTOM VILLAGE, MUTTOM KARA, MUTTOM P.O., PIN-685587, THODUPUZHA.
12. A.D.JAYAN, AGED ABOUT 50 YEARS S/O.PACHAN, ARACKAKANDATHIL (H),
MUTTOM VILLAGE, MUTTOM KARA, MUTTOM P.O., PIN-685587, THODUPUZHA.
13. N.SREEKUMARAN NAMBOOTHIRI, ABOUT 60 YEARS S/O.NEELAKANDAN,
PUNNATHANANTHU MANA, SREEVALSAM(H), MUTTOM KARA, MUTTOM VILLAGE,
MUTTOM P.O., PIN-685587, THODUPUZHA.
This Regular second appeal having come up for orders on 25.11.2021,
the court on the same day passed the following:
N. ANIL KUMAR, J.
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RSA No. 759 of 2021
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Dated this the 25th day of November, 2021
ORDER
Heard the learned counsel for the appellants.
2. This RSA is admitted on the following
substantial questions of law;
(1) Since the appellants are not parties
to Ext.B1 suit, whether the courts below
erred in non suiting the appellants relying
on Ext.B3 judgment, which is only an
interparte judgment?
(2) Whether Ext.B3 judgment is admissible
in view of Sections 40 to 43 of the Indian
Evidence Act?
(3) Whether Ext.B5 final report filed
under Section 173(2) of the Code of
Criminal Procedure is admissible in a civil
suit and can be relied upon to decide the
RSA No. 759 of 2021
..2..
civil case?
(4) Since existence of plaint D schedule
pathway is evident from Ext.A1 sale deed,
whether the courts below were justified in
holding that plaint D schedule pathway is
formed only in 2007?
(5) Whether the existence of alternative
pathway negatives the claim of public way
formed by dedication?
Issue notice.
IA No. 1 of 2021
Heard the learned counsel for the
petitioners/appellants.
2. The appellants and the respondents are
directed to maintain status quo as reported by
the Commissioner in Exts.C1 & C1(a), for a
period of three months.
Sd/-
N. ANIL KUMAR
JUDGE
bka/25.11.2021
25-11-2021 /True Copy/ Assistant Registrar
