Ouseph vs Raman Pillai
2021 Latest Caselaw 18752 Ker

SA No.452/1981                                 1/2

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


                 Thursday, the 9th day of September 2021 / 18th Bhadra, 1943

                              IA.1/2021 IN SA NO. 452 OF 1981

                    AS 164/1977 OF THE II ADDITIONAL SUB COURT,ERNAKULAM

                      OS.309/1972 OF THE MUNSIFF COURT,MUVATTUPUZHA.


   PETITIONER(THIRD PARTY)


      M.N SURESH,RESIDING AT VALANIKKATTU MUNDACKAL,SOUTH MARDY
POST,MUVATTUPUZHA.

   RESPONDENTS:

      1. OUSEPH MATHAI, PALATHINCKAL, KIZHAKKEPUTHUPPALLI VEEDU,THEKKEMARADY
         KARA, MARADY VILLAGE.
      2. RAMAN PILLAI KRISHNA PILLAI,VALANIKKATTU VEEDU, VADAKKE MARADY KARA,
         MARADY VILLAGE. (DIED)
      3. NEELAKANDA PILLAI SANKARAN NAIR -DO- (DIED)
      4. PADMANABHA PILLAI NEELAKANDAN NAIR -DO- (DIED)
      5. RAMAN PILLAI SIVARAMAN NAIR -DO-(DIED)
      6. NEELAKANTAN GOPINATHAN NAIR -DO-
      7. SIVARAMAN PILLAI JANARDHANAN NAIR,VALANIKKATTU VEEDU,,THEKKEMARADY
         KARA, MARADY VILLAGE.
      8. SIVARAMA PILLAI SANKARAN NAIR -DO-
      9. PADMANABHA PILLAI THRIVIKRAMAN NAIR-DO-.
     10. SIVARAMAN PILLAI NARAYANAN NAIR -DO-
     11. LEELA,VALANIKKATTU VEEDU,VADAKKE MARADY KARA,MARADY VILLAGE.
     12. MEENAKSHI,W/O.NEELAKANDA PILLAI -DO-
     13. SANTHA -DO-
     14. SANKARAN NAIR,-DO-
     15. AMMINI DIVAKARAN,D/O.LATE NEELAKANDAN NAIR, MUNDACKAL HOUSE,EAST
         MARADY,MUVATTUPUZHA.
     16. VENUGOPAL, VALANIKATTU VEEDU,MARADY, MUVATTUPUZHA.
     17. RAMACHANDRAN NAIR,S/O.NEELAKANDAN NAIR,VALANIKATT
         VEEDU,MUVATTUPUZHA.



        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to issue certified
   copies of the petition in CMP.1001/88 and the order in CMP.1001/88 in
   SA.452 of 1981 as an urgent matter and the matter may be considered
   urgently.
 SA No.452/1981                                      2/2




        This application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof and this Court's
   order dated 04.08.2021 and this court's judgment dated 20.08.1990 and upon
   hearing the arguments of SRI.R.PRADEEP and C.DILIP, Advocates for the
   petitioner in IA and SRI.K.K.CHANDRAN PILLAI, Senior Advocate along with
   SRI.THOMAS V.JACOB, Advocates for Respondent 1 in IA/Appellent in RSA and
   of SRI.K.V.KURIAKOSE and K. SURENDRA MOHAN, Advocates for respondents 5
   and 6 in IA/Respondents 5 and 6 in SA, the Court passed the following:
                                      ORDER

Issue notice to the parties in the appeal to decide as to whether the records sought for can be reconstructed.

The appellant is directed to take steps.

Sd/-

N.ANIL KUMAR, JUDGE

09-09-2021 /True Copy/ Assistant Registrar