Kerala High Court
Saritha. T vs P.S.Sheeja on 23 December, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
Friday, the 23rd day of December 2022 / 2nd Pousha, 1944
WA NO. 1991 OF 2022
(AGAINST THE JUDGMENT DATED 24.06.2022 IN WP(C) 29313/2018 OF THIS COURT)
APPELLANTS/3RD PARTY PETITIONERS,:
1. SARITHA. T, AGED 40 YEARS, W/O RAVI, THACHAPRA HOUSE, THAYNOOR P.O,
POKKATH, THRISSUR DISTRICT. , PIN - 680014
2. AJEESH THOMAS, AGED 38 YEARS, S/O THOMAS, PUTHUSSERRY HOUSE,
NELLANKARA, EAST FORT P.O, THRISSUR DISTRICT, PIN - 680005.
BY.ADV.SRI.O.V.MANIPRASAD
RESPONDENTS/PETITIONERS & RESPONDENTS.:
1. P.S.SHEEJA, NANDIKKARA HOUSE, ETTUMUNA, KARUVANNUR.P.O, THRISSUR.,
PIN - 680711
2. SUNITHA. C.G, KAIPPILLY HOUSE, ARIMBOOR P.O, THRISSUR, PIN - 680620
3. THOMAS. P.J, PAREKKADAN HOUSE, ADAATT.P.O., THRISSUR., PIN - 680554
4. JAYASANKAR. V.G, VELIPARAMBIL HOUSE, KANIMANGALAM.P.O, THRISSUR.,
PIN - 680027
5. PRIYA. V VELUTHEDATH HOUSE, OORAKAM.P.O, THRISSUR., PIN - 680562
6. SUJATHA. M.O, W/O DHARMARAJAN.V.V, VILLADATH HOUSE,
P.O.KAROOPPADANNA, THRISSUR., PIN - 680670
7. RAJANI MOHAN, MANJERI HOUSE, KUTTICHIRA.P.O, CHEMBANKUNNU,
THRISSUR., PIN - 680724
8. NAMEESH. P.N, PLAVALAPPIL HOUSE, CHEMBOOTHARA, PATTIKAD.P.O.,
THRISSUR., PIN - 680652
9. PRIYA. K.K, MAANINGATH HOUSE, PUTHENPEEDIKA.P.O., THRISSUR., PIN -
680652
10. LINSON. A.L, AKKARAPARAMBIL HOUSE, THIROOR, M.G.KAVU.P.O.,
THRISSUR., PIN - 680581
11. SHAJU. A.M, AKKARA PATTAKKAL HOUSE, PURANAKKUKARA.P.O., THRISSUR.,
PIN - 680551
12. THRISSUR DISTRICT CO-OPERATIVE BANK LTD. HEAD OFFICE, SAHAKARANA
SHATHABDI MANDIRAM, KOVILAKKATHUMPADAM P.O., THRISSUR, REPRESENTED
BY ITS GENERAL MANAGER., PIN - 680022
13. THE ADMINISTRATOR, THRISSUR DISTRICT CO- OPERATIVE BANK LTD HEAD
OFFICE, SAHAKARANA SHATHABDI MANDIRAM, KOVILAKKATHUMPADAM P.O.,
THRISSUR, PIN - 680022
BY ADVS.SRI.N.ANAND,for R1 to R11,
BY SRI.P.C.SASIDHARAN, (STANDING COUNSEL)for R12 & R13,
Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to stay the impugned judgment of the learned Single Judge dated 24.06.2022
in WP(C) No.29313 of 2018, disposal of the writ appeal.
This writ Appeal coming on for orders on 23.12.2022, upon perusing
the appeal memorandum, the court on the same day passed the following:
A.K. JAYASANKARAN NAMBIAR & MOHAMMED NIAS C.P., JJ
......................................................
WA Nos.1990 of 2022 & 1991 of 2020
.................................................................
Dated this the 23rd day of December, 2022
ORDER
A.K. Jayasankaran Nambiar, J.
WA Nos.1990 of 2022
Admit.
Issue notice by speed post to respondents 1 to 7.
Learned Government Pleader takes notice for respondents 10
and 11. Sri.P.C.Sasidharan takes notice for respondents 8 and 9.
WA Nos.1991 of 2022
Admit.
Issue notice by speed post to respondents 1 to 11.
Sri.P.C.Sasidharan takes notice for respondents 12 and 13.
Post these appeals along with WA No.1601 of 2022.
Sd/- A.K. JAYASANKARAN NAMBIAR,
JUDGE
Sd/- MOHAMMED NIAS C.P.
JUDGE
dlk/23.12.2022
