Kerala High Court
K.P.Kuriakose vs Mariyamma on 21 October, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE M.R.ANITHA
Friday, the 21st day of October 2022 / 29th Aswina, 1944
IA.NO.1/2022 IN RSA NO. 627 OF 2022
AS 14/2020 OF SUB COURT, PERUMBAVOOR
OS 14/2017 OF MUNSIFF COURT, KOLENCHERY
PETITIONERS/APPELLANTS:
1. K.P.KURIAKOSE, AGED 69 YEARS, SON OF PATHROSE, KARATTEKUZHIVELIL,
PANGOD KARA, AIKKARANADU NORTH VILLAGE, AIKKARANADU P.O. PIN 682310.
2. MANJU, AGED 43 YEARS, D/O KURIAKOSE, KARATTEKUZHIVELIL HOUSE,
PANGOD KARA, AIKKARANADU NORTH VILLAGE, REPRESENTED BY K.P.
KURIAKOSE, AGED 69 YEARS, SON OF PATHROSE, KARATTEKUZHIVELIL, PANGOD
KARA, AIKKARANADU NORTH VILLAGE, AIKKARANADU P.O. PIN 682310.
3. RINJU,AGED 39 YEARS, D/O KURIAKOSE, KARATTEKUZHIVELIL HOUSE,
PANGOD KARA, AIKKARANADU NORTH VILLAGE, REPRESENTED BY K.P.
KURIAKOSE, AGED 69 YEARS, SON OF PATHROSE, KARATTEKUZHIVELIL, PANGOD
KARA, AIKKARANADU NORTH VILLAGE, AIKKARANADU P.O. PIN 682310.
4. LEENA, AGED 50 YEARS , W/O THAMPI, PARAKKATTIL HOUSE,
VADAKKEKARAPUTHENPURA, PANGOD KARA, AIKKARANADU NORTH VILLAGE,
AIKKARANADU P.O. PIN 682310.
5. THAMPI, AGED 64 YEARS, S/O MATHAI, MANKUDIYIL HOUSE, PANGOD KARA,
AIKKARANADU NORTH VILLAGE, AIKKARANADU P.O. PIN 682310.
RESPONDENTS/RESPONDENTS:
1. MARIYAMMA, AGED 80 YEARS, W/O THOMAS, KAVANAL HOUSE, PANGOD KARA,
AIKKARANADU NORTH VILLAGE, AIKKARANADU P.O. PIN 682310.
2. YACOB, AGED 62 YEARS, S/O THOMAS, KAVANAL HOUSE, PANGOD KARA,
AIKKARANADU NORTH VILLAGE, AIKKARANADU P.O. PIN 682310.
3. SALOMI, AGED 57 YEARS, W/O RAJAN, PLAPPILLIL HOUSE, PANGOD KARA,
AIKKARANADU NORTH VILLAGE, AIKKARANADU P.O. PIN 682310.
4. THANKAMMA VARKEY, AGED 59 YEARS,W/O P.A. VARKEY MASTER, SARA NIVAS,
VITHANASSERI, NEMARA P.O. PALAKKAD DISTRICT. PIN 678508.
5. VARGHESE, AGED 67 YEARS ,S/O VARGHESE, KARATTEKUZHIVELIL HOUSE,
PANGOD KARA, AIKKARANADU NORTH VILLAGE, AIKKARANADU P.O. PIN 682310.
6. BABY, AGED ABOUT 72 YEARS ,S/O MATHAI, MANKUDIYIL HOUSE, PANGOD
KARA, AIKKARANADU NORTH VILLAGE, AIKKARANADU P.O. PIN 682310.
7. JOY, AGED ABOUT 72 YEARS , S/O MATHAI, MANKUDIYIL HOUSE, PANGOD
KARA, AIKKARANADU NORTH VILLAGE, AIKKARANADU P.O. PIN 682310.
8. GEORGE, AGED ABOUT 58 YEARS , S/O MATHAI, MANKUDIYIL HOUSE, PANGOD
KARA, AIKKARANADU NORTH VILLAGE, AIKKARANADU P.O. PIN 682310.
9. MARY M.M., AGED ABOUT 57 YEARS, W/O BABU MASTER, PRANAMAM HOUSE,
THAZHETHARA STOP, THIRUNAVAYA P.O. THIROOR, MALAPPURAM DISTRICT. PIN
676301.
10. LISSI, AGED ABOUT 45 YEARS , W/O JOY, KAIPPILLIKUZHIYIL HOUSE,
POOTHRIKKA KARA, AIKKARANADU SOUTH VILLAGE, AIKKARNADU P.O. PIN
682308.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to restrain the
respondents by an order of injunction, from cutting and removing the trees
in the schedule hereto and from alienating the scheduled property until
the disposal of the above appeal.
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.S.VINOD BHAT, ANAGHA LAKSHMY RAMAN, GREESHMA CHANDRIKA.R, Advocates
for the petitioners, the court passed the following:
M.R.ANITHA, J.
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R.S.A. No.627 of 2022
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Dated this the 21st day of October, 2022
ORDER
Admit.
Issue notice to the respondents.
Substantial question of law is formulated as follows:
(i) Whether the 1st Appellate Court went wrong
in disregarding Ext.X1 for denying the relief
especially because proprietary title could not be
established by the defendants?
I.A. No.1 of 2022
Petition for interim injunction. Heard the learned counsel for
the petitioners. Perused the affidavit as well as the judgments
passed by the courts below, there will be an interim injunction
against committing waste in the schedule property till the disposal of
the case. Petitioner to comply Order 39 Rule 3(a) of Code of Civil
Procedure and notice.
Sd/-
M.R.ANITHA
JUDGE
SMF
21-10-2022 /True Copy/ Assistant Registrar
