Kerala High Court
The General Mining Corporation vs E.Bhaskaran Nair on 3 November, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
THURSDAY, THE 3RD DAY OF NOVEMBER 2022 / 12TH KARTHIKA,
1944
FAO NO. 3 OF 2020
IA 1321/2017 IN OS 88/2019 OF III ADDITIONAL SUB COURT,
KOZHIKODE
APPELLANTS/RESPONDENTS 2 & 3 IN IA/DEFENDANTS 2 & 3 IN
SUIT:
1 THE GENERAL MINING CORPORATION, REP. BY ITS
MANAGING PARTNER MUNDOLI KOYATTY, AGED 72 YEARS,
S/O.HYDRU, FLORICAN HILL JUNCTION, VENGERI AMSOM
AND DESOM, KARAPARAMBA, KOZHIKODE TALUK, PIN-
673010.
2 MUNDOLI KOYATTY, AGED 72 YEARS, S/O.HYDRU,
FLORICAN HILL JUNCTION, VENGERI AMSOM AND DESOM,
KARAPARAMBA, KOZHIKODE TALUK, PIN-673010.
BY ADVS.
SRI.V.V.ASOKAN (SR.)
SRI.K.I.MAYANKUTTY MATHER
SMT.SWATHI H.PRASAD
SMT.KALLIYANI KRISHNA B.
RESPONDENTS/PETITIONERS & RESPONDENTS 1 & 4 TO 14 IN
IA/PLAINTIFFS & DEFENDANTS 1 & 4 TO 14 IN SUIT:
1 E.BHASKARAN NAIR,
AGED 78 YEARS, S/O.VARODI PANNARAMBATH CHEERU
AMMA, 'USHAS', P.O.EDAKKARA, EDAKKARA AMSOM AND
DESOM, KOZHIKODE-679331.
FAO NO. 3 OF 2020
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2 CHANDRASEKHARAN NAIR,
AGED 84 YEARS, S/O.VARODI PANNARAMBATH
DAKSHAYANI AMMA, PANNARAMBATH KAILAS HOUSE,
P.O.ANNASSERI, ANNASSERI AMSOM AND DESOM,
KOZHIKODE TALUK-673317.
3 V.MULAREEDHARAN,
AGED 54 YEARS, S/O.VARODI PANNARAMBATH
DAKSHAYANI AMMA, VATTAMPARAMBATH VEEDU,
EDAKKARA.P.O., EDAKKARA AMSOM AND DESOM,
KOZHIKODE-679331.
4 PADMANABHAN KIDAVU,
AGED 69 YEARS, S/O.KYNOLIKKAL KUTTIYADIPURATH
MADHAVAN NAIR, KOUSTHUBHAM, P.O.THALAKKULATHUR,
VIA PURAKKATTIRI, THALAKKULATHUR AMSOM AND
DESOM, KOZHIKODE TALUK-673303.
5 RAVEENDRAN.C.,
AGED 60 YEARS, S/O.KYNOLIKKAL KUTTIYADI PURATH
DHAKSHAYANI AMMA, EDAKKARA AMSOM AND DESOM,
THALAKKULATHUR.P.O., KOZHIKODE TALUK-679331.
6 K.P.RAJASEKHARAN,
AGED 50 YEARS, S/O.VARODI PANNARAMBATH RUGMINI
AMMA, MANAGING TRUSTEE, VIKAS FAMILY TRUST,
REGISTRATION NO.39/2017, DOOR NO.8/160, SILK
STREET.P.O., NAGARAM AMSOM AND DESOM, KOZHIKODE
TALUK-673032.
7 INDIAN ORES (INDIA) PRIVATE LIMITED,
KUROLLY HOUSE, NANMINDA AMSOM AND DESOM,
NANMINDA.P.O., KOZHIKODE, REP. BY ITS MANAGING
DIRECTOR, K.ABDUL SAMAD, AGED 71 YEARS,
S/O.KALATHOTTY, NANMINDA AMSOM AND DESOM, NOW
RESIDING AT POST BOX NO.52966, MANAMA, BAHRAIN.
8 KALIFENDAKATH AVARAN KOYA,
AGED 47 YEARS, S/O.ABDUL KHADER, NALLALAM AMSOM
AND DESOM, NALLALAM.P.O., KOZHIKODE-673027.
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9 R.P.AHAMMED SHAMJITH,
AGED 51 YEARS, S/O.DR.ISMAIL, 'NIRMALAYAM',
NELLIKODE VILLAGE, CHEVAYOOR DESOM, MEDICAL
COLLEGE POST, KOZHIKODE-673008.
10 K.SYJAL,
AGED 41 YEARS, S/O.ABDULLA, KOODATHIL HOUSE,
NARIKUNNI AMSOM NEDIYANADU DESOM, NARIKUNNI
POST, KOZHIKODE-673585.
11 MUNDOLI RINU HYDER,
AGED 38 YEARS, S/O.KOYATTY, GRASS COURT,
NEDUNGOTTOR AMSOM AND DESOM, NEDUNGOTTOR.P.O.,
KOZHIKODE-673010.
12 THIYOTTIL ANAZ,
AGED 55 YEARS, S/O.MOHAMMED ZAKHARIYA,
THATTALATH HOUSE, NANMINDA VILLAGE AND DESOM,
NANMINDA.P.O., KOZHIKODE-673613.
13 THENCHERI MINAZ,
AGED 41 YEARS, S/O.MOHAMMED IQUBAL, THENCHERI
HOUSE, NANMINDA VILLAGE AND DESOM,
NANMINDA.P.O., KOZHIKODE-673613.
14 KARUNAKARAN.A.,
AGED 70 YEARS, S/O.KELAPPAN, 'SREEDEVI', RAM
MOHAN ROAD, KASABA VILLAGE, KARIKUNNU DESOM,
KOZHIKODE TALUK, KASABA.P.O., KOZHIKODE-673002.
15 SHOBHANA.K.K.,
AGED 65 YEARS, W/O.KARUNAKARAN.A., 'SREEDEVI',
RAM MOHAN ROAD, KASABA AMSOM, KARIKUNNU DESOM,
KOZHIKODE TALUK, KASABA.P.O., KOZHIKODE-673002.
16 VIVEK.K.S.,
AGED 39 YEARS, S/O.KARUNAKARAN.A., 'SREEDEVI',
RAM MOHAN ROAD, KASABA AMSOM, KARIKUNNU DESOM,
KOZHIKODE TALUK, KASABA.P.O., KOZHIKODE-673002.
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17 DHANYASHREE KARUNAN,
AGED 38 YEARS, D/O.KARUNAKARAN.A., 'SREEDEVI',
RAM MOHAN ROAD, KASABA AMSOM, KARIKUNNU DESOM,
KOZHIKODE TALUK, KASABA.P.O., KOZHIKODE-673002.
18 VYSAKH,
AGED 33 YEARS, S/O.K.K.CHANDRAN, 'VYSAKH',
ULLATTU PARAMBIL, KASABA AMSOM, KARIKUNNU DESOM,
KOZHIKODE TALUK, KASABA.P.O., KOZHIKODE-673002.
THIS FIRST APPEAL FROM ORDERS HAVING COME UP FOR
ADMISSION ON 03.11.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
FAO NO. 3 OF 2020
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JUDGMENT
A. MUHAMED MUSTAQUE, J.
This appeal is filed at the instance of
defendants 2 & 3 in OS No.88/2019 on the file
of the Sub Court, Kozhikode. They approached
this Court aggrieved by an order of
injunction.
2. This Court, on 08.01.2020, passed the
following order;
"Admit. Issue notice by speed post to
respondents 7 to 18. Respondents 1 to 6 entered
appearance though counsel. The parties are
directed to maintain status quo as on the date
of passing of the impugned order.
Call for the LCR."
3. Respondents 8, 10, 12 & 17 did not contest the
matter before the court below. Therefore,
notice to them is dispensed with. Though
notices have been served on the respondents,
none of them have come forward to contest the
matter.
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4. More than two years elapsed after filing this
appeal. Having considered the facts and
circumstances, we are of the view that
retaining the order of this Court dated
08.01.2020 pending suit, the appeal can be
disposed of.
The appeal is disposed of accordingly.
The Registry shall intimate this judgment to
the Sub Court, Kozhikode.
Sd/-
A. MUHAMED MUSTAQUE
JUDGE
Sd/-
SHOBA ANNAMMA EAPEN
JUDGE
bka/-
