Damodara Karanavar vs Sivarama Karnavar
2022 Latest Caselaw 11491 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
          THE HONOURABLE MR. JUSTICE SATHISH NINAN
FRIDAY, THE 9TH DAY OF DECEMBER 2022 / 18TH AGRAHAYANA, 1944
                    RSA NO. 938 OF 2006
   AGAINST THE JUDGMENT AND DECREE DATED 11-07-1997 IN OS
             13/1993 OF MUNSIFF'S COURT, ADOOR.
   AGAINST THE JUDGMENT AND DECREE DATED 28-02-2006 IN AS
   101/1997 OF ADDITIONAL DISTRICT COURT, PATHANAMTHITTA.


APPELLANT/1ST RESPONDENT - 1ST DEFENDANT    :

    *    DAMODARAN KARANAVAR (DIED),
         S/O.KOCHUKUNJU KURUP, VALLITHEKKETHIL HOUSE,
         THOTTAKONAM MURI, PANDALAM VILLAGE, ADOOR TALUK.

         *ADDITIONAL APPELLANTS 2 TO 4 ARE IMPLEADED AS THE
         LEGAL HEIRS OF THE DECEASED SOLE APPELLANT VIDE
         ORDER DATED 27-08-2009 IN I.A NO.1278 OF 2009 :

 ADDL.A2 CHELLAMMA, AGED 71 YEARS,
         W/O LATE DAMODARA KARANAVAR,
         VALLILTHEKKETHIL HOUSE, THOTTAKONAM MURI,
         PANDALAM VILLAGE, ADOOR TALUK.
 ADDL.A3 SOMAVALLY, AGED 48 YEARS,
         D/O LATE DAMODARA KARANAVAR,
         VALLILTHEKKETHIL HOUSE, THOTTAKONAM MURI,
         PANDALAM VILLAGE, ADOOR TALUK.
 ADDL.A4 KERALAN, AGED 40 YEARS,
         S/O LATE DAMODARA KARANAVAR,
         VALLILTHEKKETHIL HOUSE, THOTTAKONAM MURI,
         PANDALAM VILLAGE, ADOOR TALUK.
          BY ADVS.
          SRI.K.GEORGE VARGHESE KANNANTHANAM
          SRI.TONY GEORGE KANNANTHANAM
 R.S.A Nos. 938 & 984 of 2006
                                   -: 2 :-



RESPONDENTS/APPELLANT- RESPONDENTS 2 & 3/PLAINTIFF-
DEFENDANTS 2 & 3          :

    1      SIVARAMA KARANAVAR,
           S/O KOCHUKUNJU KURUP,
           NELLIPPALLIL VEEDU, THOTTUKKONAM MURI,
           PANDALAM VILLAGE, ADOOR TALUK.
    2      BHAVANI AMMA, D/O.GOWRI AMMA
           VALLITHEKKETHIL HOUSE, THOTTAKONAM MURI,
           PANDALAM VILLAGE, ADOOR TALUK.
    3      CHANDRIKA DEVI, D/O.LEELAMONYAMMA
           CHERUVALLIL VEEDU, THOTTAKKONAM MURI,
           PANDALAM VILLAGE.
           R1 AND R3 BY ADVS.
           SRI.C.B.SREEKUMAR
           SRI.K.S.SIVA KUMAR


        THIS    REGULAR   SECOND   APPEAL    HAVING   COME   UP   FOR
HEARING    ON    09.12.2022,   ALONG    WITH   RSA.984/2006,      THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 R.S.A Nos. 938 & 984 of 2006
                                  -: 3 :-




        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE SATHISH NINAN
FRIDAY, THE 9TH DAY OF DECEMBER 2022 / 18TH AGRAHAYANA,
                                1944
                     RSA NO. 984 OF 2006
AGAINST THE JUDGMENT AND DECREE DATED 11-07-1997 IN OS
           112/1992 OF MUNSIFF'S COURT, ADOOR.
AGAINST THE JUDGMENT AND DECREE DATED 28-02-2006 IN AS
102/1997 OF ADDITIONAL DISTRICT COURT, PATHANAMTHITTA.


APPELLANT/ 1ST RESPONDENT - 1ST DEFENDANT   :

    *   DAMODARA KARANAVAR (DIED),
        S/O. KOCHUKUNJU KURUP,
        VALLILTHEKKETHIL HOUSE, THOTTAKONAM MURI,
        PANDALAM VILLAGE, ADOOR TALUK.
ADDL.A2 CHELLAMMA, AGED 71 YEARS,
        W/O. LATE DAMODARA KARANAVAR,
        VALLITHEKKETHIL HOUSE, THOTTAKONAM MURI,
        PANDALAM VILLAGE, ADOOR TALUK.
ADDL.A3 SOMAVALLY, AGED 48 YEARS,
        D/O. LATE DAMODARA KARANAVAR,
        VALLITHEKKETHIL HOUSE, THOTTAKONAM MURI,
        PANDALAM VILLAGE, ADOOR TALUK.
ADDL.A4 KERALAN,AGED 40 YEARS,
        S/O. LATE DAMODARA KARANAVAR,
        VALLITHEKKETHIL HOUSE, THOTTAKONAM MURI,
        PANDALAM VILLAGE, ADOOR TALUK.

          * ADDITIONAL APPELLANTS 2 TO 4 ARE IMPLEADED
          AS THE LEGAL HEIRS OF DECEASED SOLE APPELLANT
          AS PER THE ORDER DTD. 23/06/2009 IN I.A.
          1196/2009
 R.S.A Nos. 938 & 984 of 2006
                               -: 4 :-


          BY ADVS.
          SRI.K.GEORGE VARGHESE KANNANTHANAM
          SRI.TONY GEORGE KANNANTHANAM


RESPONDENTS : APPELLANTS 1&2 AND RESPONDENTS 2 TO
5/PLAINTIFFS - DEFENDANTS 2 TO 5    :
    1    SIVARAMA KARANAVAR, S/O. KOCHUKUNJU KURUP,
         NELLIPPALLIL VEEDU, THOTTUKKONAM MURI,
         PANDALAM VILLAGE, ADOOR TALUK.
    2    LEELAMONY AMMA, D/O. KARTHIYAYANI AMMA, -DO-.
    3    ANANDA VALLY, D/O. LEELAMONY
         VALIL THEKKETHIL HOUSE, THONALLOOR MURI,,
         PANDALAM VILLAGE, ADOOR TALUK.
   *4    VIJAYAKUMAR, (DELETED FROM THE PARTY ARRAY)
         S/O. SIVARAMA KARANAVAR -DO-.
         THE NAME OF THE 4TH RESPONDENT IS DELETED FROM
         THE PARTY ARRAY AT THE RISK OF THE APPELLANT
         AS PER ORDER DATED 26/3/09.
    5    GEETHAKUMAR, D/O. LEELAMONY AMMA, -DO-.
    6    USHA KUMARI, D/O. LEELAMONY AMMA, -DO-.
         * THE NAME OF THE 4TH RESPONDENT IS DELETED
         FROM THEPARTY ARRAY AT THE RISK OF THE
         APPELLANT AS PER ORDER DATED 26-03-2009 IN I.A
         NO.598 OF 2009.
        BY ADVS.SRI.C.B.SREEKUMAR & SRI.K.S.SIVA KUMAR.

     THIS REGULAR SECOND APPEAL HAVING COME UP      FOR
HEARING ON 09.12.2022, ALONG WITH RSA.938/2006,     THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                    Sathish Ninan, J.
            ==============================
             R.S.A Nos. 938 & 984 of 2006
              ==========================
       Dated this the 9th day of December, 2022

                       JUDGMENT

Learned counsel for the appellant submits that

to his information the disputes have been settled

between the parties. In the light thereof, it is

requested that the appeals may be dismissed for

non-prosecution.

Accordingly, the appeals are dismissed for non-

prosecution.

Sd/-

Sathish Ninan, Judge

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