John Mathew vs State Of Kerala
2022 Latest Caselaw 7424 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                  THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
            Friday, the 24th day of June 2022 / 3rd Ashadha, 1944
                 IA.NO.1/2022 IN WP(C) NO. 17667 OF 2014(G)
PETITIONER/PETITIONER:

     JOHN MATHEW AGED 56 YEARS S/O LATE M.M. GEORGE, MAVUNKUNNATHIL
     PARATHUDIYIL HOUSE, KOIPURAM P.O., THATTAKKAD MURI, KOIPURAM
     VILLAGE, THIRUVALLA TALUK, PATHANAMTHITTA-689531.

RESPONDENTS/RESPONDENTS:

  1. STATE OF KERALA REPRESENTED BY ITS SECRETARY, DEPARTMENT OF LOCAL
     SELF GOVERNMENT, THIRUVANANTHAPURAM-695001.
  2. KOIPURAM GRAMA PANCHAYAT REPRESENTED BY ITS SECRETARY, KOIPURAM
     GRAMA PANCHAYATH, THIRUVALLA TALUK, PATHANAMTHITTA-689531.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to pass an order
allowing the petitioner to carry out the amendment sought in the I.A.
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of M/s. SRI.P.HARIDAS, SRI.P.C.SHIJIN, Advocates for the petitioner IN
IA/WP(C), GOVERNMENT PLEADER for R1 in IA/WP(C) and SRI.PEETHAMBARAN,
Advocate for R2 in IA/WP(C), the court passed the following:
                                  SHAJI P. CHALY, J.
                     ===============================
                                I.A. No. 1 of 2022 in
                             W.P.(C.) No. 17667 of 2014
                     ===============================
                        Dated this the 24th day of June, 2022

                                     ORDER

Petitioner seeks amendment. The significant point

raised in the amendment application is in regard to filing of

the suit and a decree passed on the basis of a compromise.

However, the number of the suit, the date of the decree nor

the copy of the judgment, compromise petition or the

decree is produced before this Court. Therefore, there will

be a direction to the petitioner to file a proper application

along with all relevant documents.

I.A. No. 1/2022 is dismissed, leaving upon the liberty

of the petitioner to file a fresh application with all

documents.

Sd/-

SHAJI P. CHALY JUDGE

DCS/24.06.2022

24-06-2022 /True Copy/ Assistant Registrar