1St Petitioner Deleted Akhila ... vs Akhila Kerala Cheramar Hindu ...
2022 Latest Caselaw 8747 Ker

Tr.P(C) Nos.266/2020, 361/2022, 363/2022, 364/2022,
365/2022
                              1

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
              THE HONOURABLE MR.JUSTICE C.S.DIAS
 THURSDAY, THE 7TH DAY OF JULY 2022 / 16TH ASHADHA, 1944
                   TR.P(C) NO. 266 OF 2020
 AGAINST THE ORDER/JUDGMENT IN OS 163/2019 OF PRINCIPAL
                   MUNSIFF COURT , KOTTAYAM
PETITIONER/S:

    1      1ST PETITIONER DELETED

           AKHILA KERALA CHERAMAR HINDU MAHA SABHA (AKCHMS)
           REG.NO.K/315/83, PERUNNA P.O., CHANGANACHERRY,
           PIN-686 102, REPRESENTED BY ITS PRESIDENT,
           V.R.RAJU, AGED 56 YEARS, S/O.RAJAN, VETTAMALA
           HOUSE, KARUKACHAL P.O., NEDUMKUNNAM VILLAGE,
           KOTTAYAM DISTRICT-686 540.(DELETED THE FIRST
           PETITIONER FROM THE PARTY ARRAY AS PER ORDER
           DATED 14/01/2021 IN IA 1/2021 IN TR.P(C)
           266/2020)

    2      V.T REGHU,
           AGED 60 YEARS, S/O.GOPALAN, VADAKKEPARAMBIL
           HOUSE, MALLOOSSERY P.O., PERUMBAIKKADU VILLAGE,
           KOTTAYAM PIN-686 041.

    3      V.R.RAJU,AGED 56 YEARS, S/O.RAJAN, VETTAMALA
           HOUSE, KARUKACHAL P.O., NEDUMKUNNAM VILLAGE,
           KOTTAYAM DISTRICT PIN-686 540.

           BY ADV M.P.MADHAVANKUTTY



RESPONDENT/S:

1 AKHILA KERALA CHERAMAR HINDU MAHASABHA K315/1983, REGISTERED UNDER THE TRAVANCORE COCHIN LITERARY SCIENTIFIC AND CHARITABLE SOCIETIES REGISTRATION ACT AND HAVING ITS HEAD Tr.P(C) Nos.266/2020, 361/2022, 363/2022, 364/2022, 365/2022

OFFICE IN CHANGANACHERRY, PERUNNA P.O., PIN-686 501, CHANGANACHERRY VILLAGE, CHANGANACHERRY TALUK, KOTTAYAM DISTRICT, REPRESENTED BY ITS GENERAL SECRETARY KALLARA PRASANTH, S/O.KUNJUNJU,, AGED 46, RESIDING AT NEDIYAKALA HOUSE, KALLARA SOUTH P.O., PIN-686 611, KALLARA VILLAGE KOTTAYAM TALUK.

    2      KALLARA PRASNATH,
           AGED 46 YEARS

S/O.KUNJUNJU, NEDIYAKALA HOUSE, KALLARA SOUTH P.O., KOTTAYAM DISTRICT PIN-686 611.

    3      M.K.VIJENDRAN,
           AGED 63 YEARS

S/O.M.K.KUNJAN, MAZHUVANCHERIL HOUSE, PERUNNA P.O., CHANGANACHERRY TALUK, KOTTAYAM DISTRICT PIN-686 102.

*R4 ADDITIONAL RESPONDENTS 4 TO 6 IMPLEADED

P.S. PRASAD AGED 61 YEARS, S/O. SOMAN, PULLUPARAMBIL, GANDHINAGAR P.O., PERUMBAIKADU VILLAGE, KOTTAYAM, PIN -686 008.

*R5 C.K. SANIL KUMAR AGED 45 YEARS, S/O. KUTTAPPAN, SIVASAKTHI, MUTTAM, MARIYAPPALLY KARA, NATTAKOM VILLAGE, KOTTAYAM, PIN - 686 013.

*R6 A.K. SAJEEV AGED 47 YEARS, S/O. KRISHNAN, MAMANATHU HOUSE, ANJILITHANAM P.O., KUNNAMTHANAM VILLAGE, MALLAPPALLY TALUK, PATHANAMTHITTA, PIN - 689

582.(IMPLEADED THE DEFENDANT NO.1, 2 AND 4 IN OS NO.163/2019 AS ADDITIONAL RESPONDENTS 4 TO 6 IN IA 2/2021 IN TR.P(C) 266/2020 AS PER ORDER DATED 14/01/2021)

BY ADVS.

SRI.K.M.SATHYANATHA MENON SRI.T.MADHU Tr.P(C) Nos.266/2020, 361/2022, 363/2022, 364/2022, 365/2022

SMT.KAVERY S THAMPI SRI.R.ANILKUMAR (KOTTAYAM) SMT.C.R.SARADAMANI SHRI.GANESAN M.

THIS TRANSFER PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 07.07.2022, ALONG WITH Tr.P(C).361/2022, 363/2022 AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

Tr.P(C) Nos.266/2020, 361/2022, 363/2022, 364/2022, 365/2022

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE C.S.DIAS THURSDAY, THE 7TH DAY OF JULY 2022 / 16TH ASHADHA, 1944 TR.P(C) NO. 361 OF 2022 AGAINST THE ORDER/JUDGMENT IN OS 157/2016 OF MUNSIFF COURT, CHANGANACHERRY PETITIONER/S:

KALLARA PRASANTH AGED 48 YEARS S/O KUNJUKUNJU, RESIDING AT NEDIYAKALA HOUSE, KALLARA SOUTH P.O, KOTTAYAM DISTRICT PIN: 686611

BY ADV KAVERY S THAMPI

RESPONDENT/S:

1 P.S.PRASAD, AGED 62 YEARS S/O KRISHNAN PULLUPARAMBIL HOUSE, MUDIYOOR PERUMBAIKKADU P.O, KOTTAYAM DISTRICT, PIN:

           686631

    2      M.V BALAKRISHNAN,

AGED 67 YEARS, S/O DAMODARAN, MANALODIYIL HOUSE, VAZHAPALLY P.O, CHANGANASSERY, KOTTAYAM DISTRICT, PIN: 686103

3 A.K SAJEEV, AGED 47 YEARS, S/O KUNJUKUNJU, MAMANATTU HOUSE, ANJILITHANAM P.O, PATHANAMTHITTA DISTRICT, PIN:

           689582

    4      V.T RAGHU,

AGED 61, S/O, GOPALAN VADAKKEPARAMBIL HOUSE, PERUMBAIKKATTUSHERRY, PERUMBAIKKADU P.O, Tr.P(C) Nos.266/2020, 361/2022, 363/2022, 364/2022, 365/2022

KOTTAYAM DISTRICT PIN: 686631

5 C.D MOHAN, AGED 66 YEARS, S/O DEVASYA, CHIRAYIL HOUSE, CHANGANACHERRY P.O, KOTTAYAM DISTRICT, PIN:

686101

THIS TRANSFER PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 07.07.2022, ALONG WITH Tr.P(C).266/2020 AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

Tr.P(C) Nos.266/2020, 361/2022, 363/2022, 364/2022, 365/2022

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE C.S.DIAS THURSDAY, THE 7TH DAY OF JULY 2022 / 16TH ASHADHA, 1944 TR.P(C) NO. 363 OF 2022 AGAINST THE ORDER/JUDGMENT IN OS 163/2016 OF MUNSIFF COURT, CHANGANACHERRY PETITIONER/S:

KALLARA PRASANTH AGED 48 YEARS S/O KUNJUKOCHU GENERAL SECRETARY, AKHILA KERALA CHERAMAR HINDU MAHASABHA [AKCHMS], RESIDING AT NEDIYAKALA HOUSE, KALLARA SOUTH P.O, KOTTAYAM DISTRICT PIN: 686611

BY ADV KAVERY S THAMPI

RESPONDENT/S:

1 V R RAJU, AGED58 YEARS S/O RAJAN ,VEETTAMALA HOUSE, KARUKACHAL P.O KOTTAYAM DISTRICT, PIN: 686540

2 V.T RAGHU, AGED 61, S/O, GOPALAN, VADAKKEPARAMBIL HOUSE, PERUMBAIKKATTUSHERRY, PERUMBAIKKADU P.O, KOTTAYAM DISTRICT PIN: 686631

3 C.D MOHAN, AGED 66 YEARS, S/O DEVASYA, CHIRAYIL HOUSE, CHANGANACHERRY P.O, KOTTAYAM DISTRICT, PIN:

686101

4 A.K SAJEEV,AGED 47 YEARS, S/O KUNJUKUNJU, MAMANATTU HOUSE, ANJILITHANAM P.O, Tr.P(C) Nos.266/2020, 361/2022, 363/2022, 364/2022, 365/2022

PATHANAMTHITTA DISTRICT, PIN: 689582

THIS TRANSFER PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 07.07.2022, ALONG WITH Tr.P(C).266/2020 AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

Tr.P(C) Nos.266/2020, 361/2022, 363/2022, 364/2022, 365/2022

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE C.S.DIAS THURSDAY, THE 7TH DAY OF JULY 2022 / 16TH ASHADHA, 1944 TR.P(C) NO. 364 OF 2022 AGAINST THE ORDER/JUDGMENT IN OS 242/2019 OF MUNSIFF COURT, CHANGANACHERRY PETITIONER/S:

1 AKHILA KERALA CHERAMAR HINDU MAHASABHA (AKCHMS) REG. NO. K-315/1983 HAVING ITS REGISTERED OFFICE AT MANACKACHIRA, A.C. ROAD, KARA, CHANGANACHERRY, CHANGANACHERRY P.O, PIN: 686 102, REPRESENTED BY ITS STATE GENERAL SECRETARY KALLARA PRASANTH

2 KALLARA PRASANTH, AGED 48, S/O KUNJUKOCHU, RESIDING AT NEDIYAKALA HOUSE, KALLARA SOUTH P.O, KOTTAYAM DISTRICT PIN:

686611

BY ADV KAVERY S THAMPI

RESPONDENT/S:

1 P.K.RAVI, AGED 56 YEARS S/O. KUNJACHAN, PARUTHIPPARA HOUSE, PERUMPETTY P.O., PIN: 689 592.

2 SOORYADAS, ADVOCATE, CHANGANASSERY HAVING OFFICE AT T.B ROAD, CHANGANACHERRY P.O, PIN: 689592

3 M. K. VIJENDRAN, AGED 67 YEARS, S/O M.K. KUNIAN, MAZHUVANCHERY HOUSE, PERUNNA WEST P.O., PIN: 686102. Tr.P(C) Nos.266/2020, 361/2022, 363/2022, 364/2022, 365/2022

4 ANILKUMAR T.S., AGED 41, S/O. SASIKUMAR T K, THUNDIPARAMBIL HOUSE, PALLICKACHIRA P.O, CHANGANASSERY PIN:

           686537

   5       KOCHUKUNJU T.K,

AGED 67 YEARS, S/O. KUNJOL PACHINADAN THURUTHUMALATHAKADIYIL HOUSE, MUNDIYAPPALLY P.O, THIRUVALLA PIN: 689581

THIS TRANSFER PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 07.07.2022, ALONG WITH Tr.P(C).266/2020 AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

Tr.P(C) Nos.266/2020, 361/2022, 363/2022, 364/2022, 365/2022

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE C.S.DIAS THURSDAY, THE 7TH DAY OF JULY 2022 / 16TH ASHADHA, 1944 TR.P(C) NO. 365 OF 2022 AGAINST THE ORDER/JUDGMENT IN OS 415/2018 OF MUNSIFF COURT, CHANGANACHERRY PETITIONER/S:

    1      KALLARA PRASANTH
           AGED 48 YEARS

S/O KUNJUKOCHU, RESIDING AT NEDIYAKALA HOUSE, KALLARA SOUTH P.O, KOTTAYAM DISTRICT, PIN- 686611.

2 AKHILA KERALA CHERAMAR HINDU MAHASABHA [AKCHMS] REG. NO. K-315/1983 HAVING ITS REGISTERED OFFICE AT MANACKACHIRA, A.C. ROAD, KARA, CHANGANACHERRY, CHANGANACHERRY P.O, PIN-686 102, REPRESENTED BY ITS STATE GENERAL SECRETARY, KALLARA PRASANTH.

BY ADV KAVERY S THAMPI

RESPONDENT/S:

    1      M.K.VIJENDRAN
           AGED 67 YEARS

S/O. M.K. KUNIAN, MAZHUVANCHERY HOUSE, PERUNNA WEST P.O., PIN- 686102.

    2      KUTTAPPAN K.,
           AGED 65 YEARS

S/O. KUNJUNJU, ANANDAPURAM HOUSE, IKADAPRA P.O., PIN- 689104.

3 D.SREEKUMAR, Tr.P(C) Nos.266/2020, 361/2022, 363/2022, 364/2022, 365/2022

AGED 55 YEARS S/O. G. D. NAIR, MAVELIL HOUSE, NEAR R.D.O. OFFICE, MARKET JUNCTION P.O., THIRUVALLA, PIN- 689 101.

    4      RAVI P.K.,
           AGED 56 YEARS

S/O. KUNJACHAN, PARUTHIPPARA HOUSE, PERUMPETTY P.O., PIN- 689 592.

    5      VINEESH V.V.,
           AGED 43 YEARS

S/O. VAVACHI, VELLAPPANLEIRI HOUSE, AC COLONY NO. 572, PANACHIKAVU P.O, PATHANAMTHITTA DISTRICT, PIN- 686 102.

THIS TRANSFER PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 07.07.2022, ALONG WITH Tr.P(C).266/2020 AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

Tr.P(C) Nos.266/2020, 361/2022, 363/2022, 364/2022, 365/2022

COMMON ORDER

As the above transfer petitions are filed by the

office bearers and members of Akhila Kerala

Cheramar Hindu Mahasabha (in short "Sabha"), for

transfer of suits filed in connection with the

administration and management of the Sabha, they

are being disposed of by this common order.

2. Tr.P(C) No.266/2020 is filed seeking to transfer

O.S.No.163/2019 from the Court of the Munsiff,

Kottayam to the Court of the Munsiff, Changanasseri.

Whereas, Tr.P(C) Nos.361/2022, 363/2022, 364/2022

and 365/2022 are filed seeking to transfer

O.S.Nos.157/2016, 163/2016, 242/2019 and 415/2018,

respectively, from the Court of the Munsiff,

Changanasseri to the Court of the Munsiff, Kottayam.

3. It is admitted by all parties that the above suits

are filed in connection with the disputes that

have arisen in the administration and management Tr.P(C) Nos.266/2020, 361/2022, 363/2022, 364/2022, 365/2022

of the Sabha. It is also conceded that there are two

other suits also i.e., O.S.Nos.759/2018 and 152/2019

pending before the Court of the Munsiff, Kottayam.

But, the parties have not sought for transfer of those

two suits. Hence, there are total of seven suits i.e.,

three suits pending before the Court of the Munsiff,

Kottayam and four suits pending before the Court of

the Munsiff, Changanasseri. The only marked

differences in the seven suits is that the parties are

different in the suits, but the Sabha is the common

factor and suits revolve on the administration of the

Sabha. Therefore, interest of justice warrants that all

the suits be consolidated and jointly tried by the same

Court, which would save precious judicial time and

also avoid conflict of decisions.

4. On a consideration of the pleadings and

materials on record, the totality of the facts and

circumstances of the five transfer petitions and the Tr.P(C) Nos.266/2020, 361/2022, 363/2022, 364/2022, 365/2022

fact that the parties in the five transfer petitions have

not sought for transfer of O.S.No.759/2018 and

152/2019 and the Court at Kottayam being a lighter

Court, I am of the view that the four suits pending

before the Court of the Munsiff, Changanasseri have

to be transferred to the Court of the Munsiff,

Kottayam, so that all the seven suits can be

consolidated and jointly tried.

5. Hence, in exercise of the discretionary powers

of this Court under Section 24 of the Code of Civil

Procedure, I order the transfer of O.S.Nos.163/2016,

157/2016, 415/2018 and 242/2019 from the Court of

the Munsiff, Changanasseri to the Court of the

Munsiff, Kottayam, so that the above suits can be

consolidated and jointly tried with O.S.Nos.759/2018 ,

152/2019 and 163/2019, which would avoid

multiplicity of proceedings, save precious judicial time

and avoid conflict of decisions. Tr.P(C) Nos.266/2020, 361/2022, 363/2022, 364/2022, 365/2022

6. In the result, I allow the transfer petitions as

follows:-

1. Tr.P(C) No.266/2020 is dismissed.

2. Tr.P(C) No.361/2022 is allowed by ordering

transfer of O.S.No.157/2016 from the Court of the

Munsiff, Changanasseri to the Court of the

Munsiff, Kottayam.

3. Tr.P(C) No.363/2022 is allowed by ordering

transfer of O.S.No.163/2016 from the Court of the

Munsiff, Changanasseri to the Court of the

Munsiff, Kottayam.

4. Tr.P(C) No.364/2022 is allowed by ordering

transfer of O.S.No.242/2019 from the Court of the

Munsiff, Changanasseri to the Court of the

Munsiff, Kottayam.

5. Tr.P(C) No.365/2022 is allowed by ordering

transfer of O.S.No.415/2018 from the Court of the

Munsiff, Changanasseri to the Court of the Tr.P(C) Nos.266/2020, 361/2022, 363/2022, 364/2022, 365/2022

Munsiff, Kottayam.

6. The parties would be at liberty to move the Court

of the Munsiff, Kottayam and seek for

consolidation and joint trial of the 7 suits.

7. The Registry shall forward a copy of this order to

the Court of the Munsiff, Changanasseri with

instructions to forthwith transmit the records in

O.S.Nos.157/2016, 163/2016, 415/2018 and

242/2019 to the Court of the Munsiff, Kottayam.

8. The Court of the Munsiff, Kottayam shall

immediately on receipt of the records in

O.S.Nos.157/2016, 163/2016, 415/2018 and

242/2019 renumber the suits and post them with

O.S.Nos.759/2018, 152/2019 and 163/2019.

sd/-

C.S.DIAS, JUDGE

rkc/07.07.22 Tr.P(C) Nos.266/2020, 361/2022, 363/2022, 364/2022, 365/2022

APPENDIX OF TR.P(C) 361/2022

PETITIONER'S ANNEXURES

Annexure I TRUE COPY OF THE PLAINT IN O.S NO:

157/2016 ON THE FILES OF THE MUNSIFF COURT, CHANGANACHERRY.

Annexure II TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE RESPONDENTS IN O.S NO: 157/2016 ON THE FILES OF THE MUNSIFF COURT, CHANGANACHERRY.

Annexure III TRUE COPY OF THE INTERIM ORDER DATED 8.01.2021 IN TR.P (C) 266/2020 ON THE FILES OF THIS HON'BLE COURT.

Annexure IV TRUE COPY OF THE ORDER DATED 19.03.2020 IN IA NO: 2/ 2020 IN O.S NO: 163/2019 ON THE FILE OF THE MUNSIFF COURT, KOTTAYAM.

Annexure V TRUE COPY OF THE PLAINT IN O.S NO:

759/2018 ON THE FILES OF THE MUNSIFF COURT, KOTTAYAM.

Annexure VI TRUE COPY OF THE PLAINT IN O.S NO:

152/2019 ON THE FILES OF THE MUNSIFF COURT, KOTTAYAM.

Tr.P(C) Nos.266/2020, 361/2022, 363/2022, 364/2022, 365/2022

APPENDIX OF TR.P(C) 363/2022

PETITIONER'S ANNEXURES

Annexure I TRUE TRUE COPY OF THE PLAINT IN O.S NO:

163/2016 ON THE FILES OF THE MUNSIFF COURT, CHANGANACHERRY.

Annexure II TRUE TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE RESPONDENTS IN O.S NO: 163/2016 ON THE FILES OF THE MUNSIFF COURT, CHANGANACHERRY.

Annexure III TRUE COPY OF THE INTERIM ORDER DATED 8.01.2021 IN TR.P (C) 266/2020 ON THE FILES OF THIS HON'BLE COURT.

Annexure IV TRUE COPY OF THE ORDER DATED 19.03.2020 IN IA NO: 2/ 2020 IN O.S NO: 163/2019 ON THE FILE OF THE MUNSIFF COURT, KOTTAYAM.

Annexure V TRUE COPY OF THE PLAINT IN O.S NO:

759/2018 ON THE FILES OF THE MUNSIFF COURT, KOTTAYAM.

Annexure VI TRUE COPY OF THE PLAINT IN O.S NO:

152/2019 ON THE FILES OF THE MUNSIFF COURT, KOTTAYAM Tr.P(C) Nos.266/2020, 361/2022, 363/2022, 364/2022, 365/2022

APPENDIX OF TR.P(C) 364/2022

PETITIONERS'S ANNEXURES

Annexure I TRUE COPY OF THE PLAINT IN O.S NO:

242/2019 ON THE FILES OF THE MUNSIFF COURT, CHANGANACHERRY.

Annexure II TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE PETITIONERS AND DEFENDANTS NO:3 TOGETHER IN O.S NO: 242/2019 ON THE FILES OF THE MUNSIFF COURT, CHANGANACHERRY.

Tr.P(C) Nos.266/2020, 361/2022, 363/2022, 364/2022, 365/2022

APPENDIX OF TR.P(C) 365/2022

PETITIONERS' ANNEXURES

Annexure i TRUE COPY OF THE PLAINT IN O.S.NO.415/2018 ON THE FILES OF THE MUNSIFF COURT, CHANGANACHERRY.

Annexure ii TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE PETITIONERS AND DEFENDANTS 1 TO 3 TOGETHER IN O.S.NO.415/2018 ON THE FILES OF THE MUNSIFF COURT, CHANGANACHERRY. Tr.P(C) Nos.266/2020, 361/2022, 363/2022, 364/2022, 365/2022

APPENDIX OF TR.P(C) 266/2020

PETITIONERS' ANNEXURES

ANNEXURE-I TRUE COPY OF THE PLAINT IN OS NO.163/2016 BEFORE THE DISTRICT COURT (VACATION), KOTTAYAM WHICH IS TRANSFERRED TO MUNSIFF'S COURT, CHANGANACHERRY AFTER VACATION.

ANNEXURE-II TRUE COPY OF THE PLAINT IN OS NO.157/2016 BEFORE THE MUNSIFF'S COURT, CHANGANACHERRY

ANNEXURE-III TRUE COPY OF THE PLAINT IN OS NO.242/2019 BEFORE THE MUNSIFF'S COURT, CHANGANACHERRY

ANNEXURE-IV TRUE COPY OF THE PALINT IN OS NO.163/2019 BEFORE THE MUNSIFF'S COURT, KOTTAYAM.