Karukampally Santha vs Kadavunkal Kumaran
2022 Latest Caselaw 6477 Ker

OP(C) No.606/2022                             1/3

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                            THE HONOURABLE MR.JUSTICE K. BABU
                    Wednesday, the 8th day of June 2022 / 18th Jyaishta, 1944

                                     OP(C) NO. 606 OF 2022


                    OS 302/2010 OF MUNSIFF MAGISTRATE, SULTHAN BATHERI

   PETITIONER/PETITIONER/PLAINTIFF

          KARUKAMPALLY SANTHA, D/O CHELLAPPAN, KARUKAMPALLY VEEDU,
          VELLIMALA VALAVAYAL P.O.IRULAM VILLAGE, SULTHAN BATHERY TALUK.

        BY ADVS.GEORGE ABRAHAM, JOSEPH GOPURAN, JOBY D JOSEPH,

   RESPONDENTS/RESPONDENTS/DEFENDANTS


       1. KADAVUNKAL KUMARAN, KADAVUNKAL VEEDU, RESIDING AT VELLIMALA,
          VALAVAYAL P.O.IRULAM VILLAGE, SUTHANBATHERY TALUK, 673 591
       2. KADAVUNKAL MANI, S/O KUMARAN, KADAVUNKAL VEEDU, RESIDING AT
          VELLIMALA, VALAVAYAL P.O.IRULAM VILLAGE, SUTHANBATHERY TALUK, 673 591
       3. KARTHIAYANI, W/O KUMARAN, KADAVUNKAL VEEDU, RESIDING AT VELLIMALA,
          VALAVAYAL P.O., IRULAM VILLAGE, SUTHANBATHERY TALUK, 673 591
       4. KADAVUNKAL VASU, S/O KUMARAN, KADAVUNKAL VEEDU, RESIDING AT
          VELLIMALA, VALAVAYAL P.O., IRULAM VILLAGE, SUTHANBATHERY TALUK, 673
          591
       5. SANTHA, D/O KUMARAN, KADAVUNKAL VEEDU, RESIDING AT VELLIMALA,
          VALAVAYAL P.O., IRULAM VILLAGE, SUTHANBATHERY TALUK, 673 591
       6. KADVUNKAL RAJU, S/O KUMARAN, KADAVUNKAL VEEDU, RESIDING AT
          VELLIMALA, VALAVAYAL P.O., IRULAM VILLAGE, SUTHANBATHERY TALUK, 673
          591
       7. KADAVUNKAL VIJAYAN, S/O KUMARAN, KADAVUNKAL VEEDU, RESIDING AT
          VELLIMALA, VALAVAYAL P.O., IRULAM VILLAGE, SUTHANBATHERY TALUK, 673
          591




     THIS OPC HAVING COME UP FOR ORDERS ON 08/06/2022; UPON PERUSING THE
    LETTER DATED 27.04.2022 OF THE MUNSIFF - MAGISTRATE, SULTHANBATHERY AND
    THIS COURT'S JUDGMENT DATED 28.03.2022,THE COURT ON THE SAME DAY PASSED
    THE FOLLOWING.
 OP(C) No.606/2022                              2/3




                                           K.BABU, J.
                                 ------------------------------------
                                   O.P.(C) No.606 of 2022
                                  ------------------------------------
                               Dated this the 8th day of June, 2022

                                           ORDER

The Original Petition was filed to set aside Ext.P3 order,

whereby the Munsiff Court, Sulthanbathery, refused to return the

documents referred to in Ext.P2 to the petitioner. As per judgment

dated 28.03.2022, this Court allowed the Original Petition and

directed the learned Munsiff to return the original documents

referred to in Ext.P2 after receiving the certified copies of the

same.

Now, the learned Munsiff reported that the documents were

called for by this Court in RSA No.423/2020. The Registry reported

that the documents are before this Court.

Therefore, the Registry is directed to return the original

documents referred to in Ext.P2 after receiving the certified copies

of the same.

Sd/-

                                                                         K.BABU
                                                                          JUDGE
           VPK




08-06-2022                       /True Copy/                             Assistant Registrar
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Exhibit P2          TRUE COPY OF PETITION FILED UNDER ORDER XIII RULE 9 IN

IA-1/2020 IN OS NO.302/2010 BEFORE THE HON'BLE MUNSIFF COURT DATED 14-08-2020

Exhibit P3 TRUE COPY OF THE ORDER DATED 05.10.2020 IN I.A.NO:1/2020 IN O.S.NO:302/2010 OF THE HON'BLE MUNSIFF COURT SULTHAN BATHERY