Kerala High Court
Damodharan vs State Of Kerala on 11 January, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
TUESDAY, THE 11TH DAY OF JANUARY 2022 / 21ST POUSHA, 1943
OP(C) NO. 1770 OF 2021
AGAINST THE ORDER/JUDGMENT IN OS 146/2019 OF MUNSIFF
COURT,KAYAMKULAM
PETITIONERS:
1 DAMODHARAN
AGED 78 YEARS
SON OF LATE SEKHARAN, RESIDING AT PLAMMOTTIL VEEDU,
VADAKKUMMURI, KANDALLOOR P.O - 690 531
2 DEVAKI
AGED 73 YEARS
WIFE OF DAMODHARAN, RESIDING AT PLAMMOTTIL VEEDU,
VADAKKUMMURI, KANDALLOOR P.O - 690 531
BY ADV K.N.RAJANI
ADV SAJEN THAMPAN
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR, COLLECTORATE,
ALAPPUZHA - 688 001
2 THE TAHASILDAR
TALUK OFFICE, KARTHIKAPPALLY, 3RD FLOOR, REVENUE TOWER,
HARIPAD - 690514
3 THE VILLAGE OFFICER
VILLAGE OFFICE, KANDALLOOR - 690 531
4 THE SUPERINTENDENT OF SURVEYS
ALC, OFFICE OF THE SUPERINTENDENT OF SURVEYS,
HARIPAD - 690 514
5 SHAJI
AGED 40 YEARS
SON OF RAVINDRAN, RESIDING AT SHAJI BHAVANAM,
VADAKKUMMURI, KANDALLOOR P.O.-690 531
6 SOMAN PILLAI
AGED 57 YEARS
SON OF AYYAPPAN PILLAI, RESIDING AT CHITTIRA HOUSE,
VADAKKUMMURI, KANDALLOOR P.O.- 690 531
7 PRASANAKUMAR
AGED 52 YEARS
SON OF GOPI, RESIDING AT KIZHAKETHIL HOUSE,
VADAKKUMMURI, KANDALLOOR P.O.- 690 531
OP(C) NO. 1770 OF 2021
2
8 SASI
AGED 57 YEARS
SON OF RAGHAVAN, RESIDING AT PLAMOOTTIL HOUSE,
THOPPILTHARYAIL, VADAKKUMMURI,
KANDALLOOR P.O - 690 531
9 ANIL KUMAR
AGED 48 YEARS
SON OF PANKAJAKSHAN, RESIDING AT PLAMMOOTTIL,
PADINJAREYATTAM, VADAKKUMMURI, KANDALLOOR P.O.-690 531
10 SINI NATH
AGED 46 YEARS
WIFE OF ANIL KUMAR, RESIDING AT PLAMMOOTTIL,
PADINJAREYATTAM, VADAKKUMMURI, KANDALLOOR P.O -690 531
11 VIJAYKUMAR
AGED 51 YEARS
SON OF PANKAJAKSHAN, RESIDING AT PLAMMOOTTIL,
PADINJAREYATTAM, VADAKKUMMURI, KANDALLOOR P.O., 690 531
12 BABU
AGED 54 YEARS
SON OF SUKUMARAN, RESIDING AT PLAMMOOTTIL, PADEETTATHIL
(H), VADAKKUMMURI, KANDALLOOR P.O -690 531
13 RAMA
AGED 50 YEARS
WIFE OF BABU, RESIDING AT PLAMMOOTTIL, PADEETTATHIL
(H), VADAKKUMMURI, KANDALLOOR P.O - 690 531
14 ANEERMON
AGED 47 YEARS
SON OF ABDUL KHADAR, RESIDING AT PALLATHU KIZHAKETHIL
HOUSE, VADAKKUMMURI, KANDALLOOR P.O - 690 531
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 11.01.2022,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP(C) NO. 1770 OF 2021
3
JUDGMENT
O.S.No.146/2019 of Munsiff Court, Kayamkulam sought to be
disposed of at the earliest by the plaintiffs. Report received in the
above suit from the Munsiff would go to show that a survey
commission application is not yet filed by the plaintiffs in a suit for
fixation of boundary. Further the Munsiff reported that impleading
petitions is also pending. Therefore, the Munsiff, sought a period of
8 months time to dispose of the suit.
Accepting the report of the Munsiff, this original petition is
disposed of with a direction to the learned Munsiff, Kayamkulam, to
dispose of O.S.No.146/2019 within a period of 8 months.
Registry shall forward a copy of this judgment to the Munsiff
Court, Kayamkulam for information and compliance within 7 days.
Sd/-
A.BADHARUDEEN, JUDGE
Cak
OP(C) NO. 1770 OF 2021
APPENDIX OF OP(C) 1770/2021
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE PLAINT NUMBERED AS O.S.
NO.146 OF 2019 FILED BY THE PETITIONERS
BEFORE THE HON'BLE MUNSIFF'S COURT,
KAYAMKULAM DATED 11.4.2019
Exhibit P2 TRUE COPY OF THE JUDGMENT OF THE HON'BLE
MUNSIFF'S COURT, KAYAMKULAM IN O.S.NO.503 OF
2014 DATED 18.1.2017
Exhibit P3 TRUE COPY OF THE ORDER OF THE HON'BLE
MUNSIFF'S COURT, KAYAMKULAM IN I.A.NO.1495 OF
2018 IN O.S.NO.71 OF 2015 DATED 31.8.2018.
//TRUE COPY//
PA TO JUDGE
