Lia Leen Babu vs Mercy John
2021 Latest Caselaw 23519 Ker

CMCP No.22/2021                                    1/1

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                   THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                        &
                    THE HONOURABLE MR. JUSTICE P.G.AJITHKUMAR
          Thursday, the 25th day of November 2021 / 4th Agrahayana, 1943
              CMCP NO. 22 OF 2021 in R.F.A.(Indigent)No.138 OF 2021
                     OS 65/2014 OF SUB COURT, PATHANAMTHITTA
   APPLICANT /APPELLANT:

          LIA LEEN BABU, AGED ABOUT 25 YEARS, DAUGHTER OF LEEN BABU,
          KANNAMTHAANAM HOUSE, E.S.M.COLONY, KULATHUPUZHA P.O. KULATHUPUZHA
          VILLAGE, PATHANAPURAM TALUK, KOLLAM DISTRICT, NOW RESIDING AT
          'ANUPALLAVI' ORIENT NAGAR, NO.67, PATTATHAANAM, KOLLAM -691021

   RESPONDENTS/RESPONDENTS/PLAINTIFF & 1st DEFENDANT:

          1.      MERCY JOHN, AGED 69 YEARS, W/O.JOHN, PRINCE COTTAGE,
                  KUMBAZHA, PRESENTLY RESIDING AT CHAKKIZHATHU PRINCE COTTAGE,
                  MEZHUVELY P.O.,MEZHUVELY VILLAGE, KOZHENCHERRY TALUK,
                  PIN- 689507.
          2.      LEEN BABU, AGED ABOUT 65 YEARS, S/O.ISSAC, KANNAMTHANAM HOUSE,
                  E.S.M.COLONY,KULATHUPUZHA P.O., KULATHUPUZHA VILLAGE,
                  PATHANAPURAM TALUK, KOLLAM DISTRICT ,
                  PIN-691310


        This Civil misc. case(pauper) praying that in the circumstances
   stated in the affidavit filed therewith the Hight Court be pleased to
   allow the petitioner to appeal as an indigent person against the judgment
   dated 30/11/2020 in O.S.No.65/2014 of the Sub Court, Pathanamthitta.

        This CMCP coming on for orders upon perusing the petition and the
   affidavit filed in support thereof, and upon hearing the arguments of
    M/S.C.S.MANILAL , S.NIDHEESH, & ACHUT M NAIR, Advocates for the
   petitioner and of SRI.NARENDRAKUMAR Advocate for R1, M/S.T.T.MUHAMOOD,
   A.RENJITH, V.E.ABDUL GAFFOOR, A.MUHAMMED SAVAD, & T.R.VISHNU, Advocate for
   R2, the court passed the following.

                                                         ORDER

The learned Govt.pleader shall make available for the perusal of this court, the files relating to the report dt 21/09/2021 of the District Collector, Kollam.1

List on 30/11/2021.

Sd/-

ANIL K.NARENDRAN, JUDGE

Sd/- P.G.AJITHKUMAR, JUDGE

25-11-2021 /True Copy/ Assistant Registrar