Kerala High Court
K.M.Shahul Hameed vs K.M.Aneena on 23 December, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
&
THE HONOURABLE MRS. JUSTICE C.S. SUDHA
Friday, the 23rd day of December 2022 / 2nd Pousha, 1944
IA.NO.3/2022 IN RFA NO. 400 OF 2005
OS 544/1999 OF III ADDITIONAL SUB COURT, ERNAKULAM
PETITIONER/RESPONDENT NO.1:
K.M.ANEENA,AGED 68 YEARS, W/O.MUHAMMED JAMAL, NOW RESIDING AT
HABUSA NIWAS, A K G ROAD,, EDAPPALLY, ERNAKULAM., PIN-682024
RESPONDENTS/APPELLANT AND RESPONDENT 2, 4,5 AND 7 TO 14:
1. K.M.SHAHUL HAMEED ,S/O.LATE K.A.MOIDEEN HAJEE, SHANTHIGIRI PALACE,
N.A.D.ROAD, KALAMASSERY PIN- 683503.
2. K.M.RASHEEDA, W/O.P.A.ABDU, AGED 65 YEARS, PUTHENPURAYIL, MANJALI
P.O., VIA MANNAM, NORTH PARAVUR, ERNAKULAM DISTRICT , PIN-683520
3. K.M.NAJUMUDDEEN S/O.LATE HAJI K.A.MOIDEEN, AGED 55 YEARS, PVS
FLATS, SHANMUGAM ROAD, ERNAKULAM PIN-682031
4. K.M.SHAMLA , W/O.A.M.KAREEM, ANJIKKATTU, VAZHAKKALA VILLAGE,,
THRIKKAKARA, ERNAKULAM DISTRICT , PIN 682021
5. V.I.SUBAIDA, W/O.LATE K.M.ABDUL KALAM, AGED ABOUT 65 YEARS, SHAMLA
MANZIL, MARKET ROAD, EDAPPALLY, KOCHI -682024.
6. K.M.MUMTHAZ, D/O.LATE K.A.ABDUL KALAM,AGED 48 YEARS,PUNALUR ESTATE,
WALAKODE P.O., PIN-691331
7. K.A.SWAPNA, D/O.LATE K.M.ABDUL KALAM,W/O.AFSAL, SHAMLA MANZIL,
MARKET ROAD, EDAPPALLY, KOCHI -682024.
8. K.A.SHAMEER, S/O.LATE K.M.ABDUL KALAM, AGED ABOUT 45 YEARS, SHAMLA
MANZIL, MARKET ROAD, EDAPPALLY, KOCHI -682024.
9. P.J.MOHAMMED JAMAL, S/O.YOUSAF, AGED ABOUT 72, HABUSA NIVAS, AKG
ROAD, KOONAMTHAI, EDAPPALLY, KOCHI -682024.
10. NOORJAHAN U.P.,W/O.LATE SHAMSUDDIN, AGED 74 YEARS , PANJALIPPARAMBU,
BTS ROAD, EDAPPALLY P.O, KOCHI - 682024.
11. ASIQUE SULTHAN, S/O.P.J.MUHAMMED JAMAL, HABUSA NIVAS, AKG ROAD,
KOONAMTHAI, EDAPPALY 682024
12. SHEFIN BOBBY, S/O.P.J.MUHAMMED JAMAL, HABUSA NIVAS, AKG
ROAD,KOONAMTHAI, EDAPPALLY -682024.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to extend the time
period granted by the Hon'ble Court for production of value of non
judicial stamp papers for engorssing final decree by the parties in
paragraph No.5 of the judgment dated 5/7/2022 in the above R.F.A by
another two months from 05/12/2022.
This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of SRI.M.A.ABDUL HAKHIM, Advocate for the petitioner in IA/R1 in RFA and
of SRI.S.V.BALAKRISHNA IYER (SR.), SRI.R.SREEHARI, Advocate for R1 in
IA/Appellant in RFA, SRI.S.B.PREMACHANDRA PRABHU, Advocate for R2,
SRI.K.S.BHARATHAN, SRI.B.C.MENON, SMT.S.ANJUSHA, SRI.THOMAS
J.ANAKKALLUNKAL, Advocates for R3 IN I,A/ R4 IN
APPEAL,SRI.K.V.JAYACHANDRAN,Advocate for R5 IN APPEAL/R4 IN
I.A,SRI.G.SREEKUMAR CHELUR, SRI.V.A.SHAJI,SRI.SADER
E.REAZ,SRI.M.JAYAKRISHNAN, Advocates for R7 to R10 IN RFA/R5 TO R8,
SRI. JOSEPH GEORGE,Advocate R11 in RFA/R9 in
I.A,SMT.C.G.BINDU,SMT.C.G.AJITHA, SMT.SEEMA.E.GEORGE, Advocates for R12 in
appeal/R 10 in I.A., B.JAYASANKAR for R13& R14 in appeal /R 11&R12 in
I.A. and of Advocate P.A.SALIM ,ADVOCATE COMMISSIONER the court passed the
following:
P.B.SURESH KUMAR & C.S.SUDHA, JJ.
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R.F.A. No.400 of 2005
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Dated this the 23rd day of December, 2022
ORDER
I.A.No. 3 of 2022
The learned Government Pleader submits, on
instructions, that the Registry of this Court will be able to
procure the e-stamp required for engrossing the decree
through the portal of the State Government, making use of
the option available therein for partition deeds. It is also
submitted by the learned Government Pleader that if the
Registry faces any issue in this regard, the Liaison Officer of
the Registration Department attached to the office of the
Advocate General would render necessary aid.
In the light of the submissions aforesaid, the
petitioner is directed to deposit back the amount earlier
deposited by him for procuring stamp papers for engrossing
the final decree. The Registry is directed to adopt the course
suggested by the learned Government Pleader for procuring e-
stamp upon deposit of the money with the help of the Liaison
R.F.A. No.400 of 2005 ..2..
Officer, if necessary.
List the matter after vacation.
Sd/-
P.B.SURESH KUMAR, JUDGE.
Sd/-
C.S.SUDHA, JUDGE.
ds 23.12.2022
23-12-2022 /True Copy/ Assistant Registrar
