Pottengadan Mammu vs Cheriparamban Ali
2022 Latest Caselaw 9365 Ker

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                   PRESENT
                              THE HONOURABLE MRS. JUSTICE M.R.ANITHA

                     Wednesday, the 10th day of August 2022 / 19th Sravana, 1944
                                 IA.NO.1/2022 IN RSA NO. 167 OF 2022
                         AS 89/2017 OF III ADDITIONAL DISTRICT COURT,MANJERI
                               OS 288/2013 OF MUNSIFF COURT, MANJERI
PETITIONERS/APPELLANTS:

   1. POTTENGADAN MAMMU, AGED 65 YEARS, S/O. VEERANKUTTY, PALAKALVETTA P.O., THUVOOR
       VIA, THUVOOR AMSOM DESOM, NILAMBUR TALUK, MALAPPURAM DISTRICT, PIN - 679327.
   2. POTTENGADAN KASSALI, AGED 57 YEARS , S/O. VEERANKUTTY, PALAKALVETTA P.O., THUVOOR
       VIA, THUVOOR AMSOM DESOM, NILAMBUR TALUK, MALAPPURAM DISTRICT, PIN - 679327.
   3. POTTENGADAN UMMUKULSU, AGED 46 YEARS, D/O. VEERANKUTTY, PALAKALVETTA P.O.,
       THUVOOR VIA, THUVOOR AMSOM DESOM, NILAMBUR TALUK, MALAPPURAM DISTRICT, PIN -
       679327.

RESPONDENTS/RESPONDENTS:

   1. CHERIPARAMBAN ALI, AGED 60 YEARS, S/O. EANI, PALAKALVETTA P.O., THUVOOR VIA,
       THUVOOR AMSOM DESOM, NILAMBUR TALUK, MALAPPURAM DISTRICT, PIN - 679327.
   2. POTTENGADAN KUNHAYAMMUTTY ,AGED 57 YEARS, S/O. VEERANKUTTY, PALAKALVETTA P.O.,
       THUVOOR VIA, THUVOOR AMSOM DESOM, NILAMBUR TALUK, MALAPPURAM DISTRICT, PIN -
       679327.

       Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to stay the operation and execution of judgment and decree dated 25.10.2021 in
AS.No.89/2017 on the file of the Additional District Judge-III, Manjeri and judgment and decree dated
29.08.2017 in OS.No.288/2013 on the file of the Munsiff Court, Manjeri, pending disposal of the above
Regular Second Appeal.
       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.K.P.SUDHEER, J.RAMKUMAR, Advocates for
the petitioners, the court passed the following:
                                            M.R.ANITHA, J.
                                    ----------------------------------------
                                    R.S.A. No.167 of 2022
                            -----------------------------------------------
                             Dated this the 10th day of August, 2022

                                                ORDER

Admit.

Issue notice to the respondents.

Substantial questions of law is formulated as follows:

(a) Whether plaint schedule property is identified with reference to the title deed?

(b) Whether the judgment and decree passed by the courts below is perverse due to misappreciation of evidence?

I.A. No.1/2022

There will be an interim stay of the operation and execution of judgment

and decree dated 25.10.2021 in A.S. No.89/2017 on the file of the Additional

District Judge-III, Manjeri and judgment and decree dated 29.8.2017 in O.S.

No.288/2013 on the file of Munsiff Court, Manjeri, for a period of three months.

Sd/-

M.R.ANITHA JUDGE

SMF

10-08-2022 /True Copy/ Assistant Registrar