Kerala High Court
Madhavi Varasyar vs A.A.Gopalakrishnan on 24 June, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
&
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
Friday, the 24th day of June 2022 / 3rd Ashadha, 1944
RP NO. 668 OF 2018
AGAINST THE JUDGMENT DATED 04/04/2018 IN DBP 116/2012 OF THIS HONOURABLE COURT
PETITIONERS/ADDL.RESPONDENTS 5 TO 10 AND LEGAL REPRESENTATIVES OF DECEASED
11TH RESPONDENT:
1. MADHAVI VARASYAR
W/O.KRISHNA VARRIAR, KARIKODU VARRIAM,
MULANTHURUTHY P.O., ERNAKULAM DISTRICT, PIN- 682314.
DIED BEFORE JUDGMENT, LEGAL REPRESENTATIVES ARE PETITIONERS 4 TO 9
2. SARASWATHY VARRASYAR (EXPIRED)
K.K.BALAKRISHNAN, STEP SON OF DECEASED SARASWATHI VARASWYAR
KRISHNAKRIPA, PALLITHAZHAM, MULANTHURUTHY P.O.
3. THANKAM @ PARUKUTTY VARASYAR
W/O.BALAKRISHNAN VARIAR, NO.10 EE, GRILL STREET LANE,
AYANAVARAM, CHENNAI-23.
4. SANKARA VARRIAR
S/O.KRISHNA VARRIAR, KARIKODE VARRIAM, MULANTHURUTHY P.O.,
ERNAKULAM DKSTRICT.
5. LAKSHMIKUTTY VARASSYIAR
W/O.K.V.CHANDRAN, KILLKKURISSI MANGLATH VARRIAM,
LAKKIDI P.O., OTTAPALAM, PALAKKAD
6. RAMACHANDRAN VARIAR
S/O.KRISHNA VARIAR, KARIKODE VARRIAM, WARRIAM ROAD
ERNAKULAM - 682016.
7. M.R SASI
H/O.DECEASED VALSALA KUMARI, MANIMANDIRAM, AYARKATT VAYAL P.O.,
CHANGANASSERY, KOTTAYAM.
8. RAJESH
S/O. DECEASED VALSALA KUMARI, MANIMANDIRAM, AYARKATT VAYAL P.O.,
CHANGANASSERY, KOTTAYAM
9. RESHMI
D/O.DECEASED VALSALA KUMARI, MANIMANDIRAM, AYARKATT VAYAL P.O.,
CHANGANASSERY, KOTTAYAM
(PETITIONERS 7,8 AND 9 ARE LEGAL REPRESENTATIVES OF DECEASED 11TH
RESPONDENT IMPLEADED IN THE JUDGMENT).
BY M/S.A.C.CHACKO, N.K.KARNIS, KIRAN PETER KURIAKOSE,
SAJI VARGHESE KAKKATTUMATTATHIL and VINAY KUMAR VARMA,
Advocates for the petitioners
RESPONDENTS/COMPLAINANT AND RESPONDENTS 1 TO 4:
1. A.A.GOPALAKRISHNAN (*Substituted)
ANDIKULATHIL VEEDU, VETTICKAL P.O., MULANTHURUTHY,
ERNAKULAM-682314.
*SUBSTITUTED AS :
O.P.PRAKASH
PAREPARAMBIL HOUSE, VETTIKKAL P.O.,
MULAMTHURUTHY - 682 314, ERNAKULAM DISTRICT.
*IS SUBSTITUTED AS THE 1ST RESPONDENT IN IA 1/2022 in
RP.NO.668/2018 IN
DBP.NO.116 OF 2012 AS PER ORDER DATED 24/06/2022 .
2. THE SECRETARY
COCHIN DEVASWOM BOARD, THRISSUR.
3. THE SPECIAL DEVESWOM COMMISSIONER
COCHIN DEVASWOM BOARD, THRISSUR.
4. THE SPECIAL TAHSILDAR
COCHIN DEVASWOM BOARD, THRISSUR.
5. THE DISTRICT COLLECTOR,
ERNAKULAM.
BY M/S.S.KARTHIKA & PREETHY KARUNAKARAN FOR THE 1ST RESPONDENT
BY SRI.K.P.SUDHEER, SC, COCHIN DEVASWOM BOARD FOR R2 & R3
BY THE GOVERNMENT PLEADER FOR R4 & R5
THIS REVIEW PETITION HAVING COME UP FOR ORDERS AGAIN ON 24.06.2022,
UPON PERUSING THE PETITION AND THIS COURT'S ORDER DATED 31/05/2022, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
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R.P.No.668 of 2018 in DBP No.116 of 2012
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Dated this the 24th day of June, 2022
ORDER
Anil K. Narendran, J.
I.A.No.1 of 2022 in R.P.No.668 of 2018 in DBP No.116 of 2012
This is an application filed by a third party to get himself
substituted as the 1st respondent, since the 1st respondent in
R.P.No.668 of 2018 is no more.
The learned counsel for the review petition reports no
objection.
Having considered the averments filed in support of this
interlocutory application and also the submissions made by the
learned counsel on both sides, the applicant, who is a third party is
substituted as the 1st respondent in R.P.No.668 of 2018 and
connected interlocutory applications.
Registry to carry out necessary correction in the cause title.
R.P.No.668 of 2018
The learned counsel on both sides seeks a short
adjournment.
List on 06.07.2022, for disposal at 2.00 p.m.
Sd/-
ANIL K. NARENDRAN, JUDGE
Sd/-
P.G. AJITHKUMAR, JUDGE
MIN
24-06-2022 /True Copy/ Assistant Registrar
